SHEKHAR B.SARAF,J. - (1.) Affidavit of service filed be kept with the records.
(2.) This is a writ petition under Article 226 of the Constitution of India challenging the order passed on June 29, 2015 allegedly by the Board of Councillors of Burdwan Municipality.
(3.) Counsel on behalf of the writ petitioner submits that by a letter dated June 16, 2015, he was informed that a meeting of the Board of Councillors of the Burdwan Municipality shall take place at 4.20 P.M. and on reaching the Office of Board of Councillors at 4.20 P.M., he came to learn that the Board of Councillors had already disposed of the matter ex parte.;