Subrata Talukdar, J. - (1.) Under challenge in this Writ Petition is the inaction on the part of the statutory Prescribed Authority/the BDO/ the Respondent No.2 to take the proceedings of the First Meeting to constitute the Deulbari Debipur Gram Panchayat (GP in issue or, only the said GP) following the 2018 State level Panchayat Elections to its logical conclusion.
(2.) Mr. Milan Bhattacharjee, Learned Senior Counsel appearing for the petitioners, submits that the eight petitioners are all elected members of the GP in issue under Kultali Block, District South 24 Parganas. The said GP holds a total of 17 constituencies. Therefore, at the conclusion of the 2018 State level Panchayat Elections, in addition to the writ petitioners, the nine Private Respondents were also elected as members of the said GP.
(3.) Mr. Bhattacharjee submits that the Prescribed Authority (PA) under the law scheduled the First Meeting for election of Pradhan and Upa-Pradhan of the said GP on the 27th of August, 2018. Notice of the meeting was duly received by the elected members, that is the petitioners and the private respondents, on the 16th of August, 2018.;