STATE OF HARYANA Vs. SURJIT SINGH

JUDGEMENT

(1.) Leave granted in all the appeals.

(2.) Learned counsel for the parties are present before us and they waive notice. This order shall dispose of all the aforesaid appeals.

(3.) The controversy in these appeals, which have put in issue the judgment and order of the High Court dated 27th December, 1999 and the order dated 21st January, 2000 made in Review Application, revolves around the holding of the elections to the Municipal Councils, Municipal Committees and Municipal Corporation, Faridabad as also to the Gram Panchayats, Panchayat Samitis and Zila Parishads.