SUBRATA TALUKDAR, J. - (1.) Party/Parties appear in the order of their name/names as printed above in the cause-title.
(2.) The short issue in this writ petition is whether a No-Confidence Motion could be convened afresh in respect of Naxalbari Gram Panchayat (GP in issue), District - Darjeeling on the ground that the First Meeting on 6th June, 2018 for placing the No-Confidence Motion stood adjourned for reasons beyond the control of the Prescribed Authority (PA).
(3.) Mr. Bhattacharya, learned Senior Counsel appearing for the petitioner, who was removed as the Prodhan of the GP in issue by motion of members present and voting at the Second/fresh meeting held on 29th August, 2018, submits that such adjourned meeting could not have been held at all since the First No-Confidence Meeting scheduled for the 6th of June, 2018 was deliberately disrupted by a section of elements advancing the interests of the present Office Bearers of the GP in issue.;