- (1.) The instant appeal is the second round of litigation before this Division Bench in connection with the 2018 Panchayat elections.
(2.) The first round arose out of two interim orders passed in a writ petition, being W.P. 4716(W) of 2018, challenging, inter alia, the notification dated 10th April, 2018, issued by the State Election Commissioner recalling its order dated 9th April, 2018 by which it had extended the last date for making nomination by one day, i.e. till 10th April, 2018.
(3.) In the first round, three appeals were filed. One by Kalyan Banerjee (in-person) challenging the order dated 12th April, 2018, passed by the learned Single Judge in W.P. 4716(W) of 2012 (Bharatiya Janata Party & Anr. Vs. The State Election Commission & Ors.). The other two appeals were preferred by the State Election Commission. One, challenging the order dated 10th April, 2018, passed in W.P. 4716(W) of 2018 and the other, challenging the order dated 12th April, 2018, also passed in W.P. 4716(W) of 2018. All three intra-court mandamus appeals were disposed of by this Division Bench in terms of an order dated 16th April, 2018, without interfering with the two interim orders passed by the learned Single Judge, being the orders dated 10th April, 2018 and 12th April, 2018.;