ACHINTYA MALLA BUJOR BARUA,J. - (1.) Heard Sri M.H. Laskar, learned counsel for the petitioner and Sri B.D. Das, learned Senior counsel, appearing for respondent Nos. 7 to 14 and also Ms. M. Bhattacharjee, learned counsel for respondent Nos. 1, 2, 3, 4 and 6.
(2.) The writ petitioner being the elected president of Boalipar Gaon Panchayat, under Hailakandi Anchalik Panchayat, in the District of Hailakandi, is aggrieved by the impugned resolution No. 7 dated 25.07.2016 of the Boalipar Gaon Panchayat, by which the petitioner President of the Gaon Panchayat has been removed from the Office.
(3.) It is the case of the petitioner that on 30.06.2016, 8 members of the Gaon Panchayat had submitted the requisition notice to the Secretary of the Gaon Panchayat, requesting him to convene a meeting for discussing no confidence motion against the petitioner.;