BINAY ADHIKARI & ANR Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2019-1-127
HIGH COURT OF CALCUTTA
Decided on January 03,2019

Binay Adhikari And Anr Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

Subrata Talukdar, J. - (1.) JUDGEMENT_127_LAWS(CAL)1_2019_1.html A similar scene unfolded at the election of office-bearers to Kurshamari Gram Panchayat (the GP in issue) where between victory and defeat lay, not a horse, but a bolted door. JUDGEMENT_127_LAWS(CAL)1_2019_3.html Now to turn to the narration of events.
(2.) Party/Parties is/are represented in the order of their name/names as printed above in the cause title.
(3.) The three writ petitions, being W.P. 19375 (W) of 2018, W.P. 19807 (W) of 2018 and W.P. 24570 (W) of 2018 are taken up for analogous consideration since all the three writ petitions relate to the election of office bearers of one Gram Panchayat (GP) in issue, i.e. the Kurshamari GP, Mathabhanga, Dist-Cooch Behar. The three writ petitions are referred to hereinafter in the order of their chronological precedence as stated above as W.P.-I, W.P. -II and W.P.-III respectively.;


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