NASIRUDDIN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) These appeals are filed against the judgment and order dated 22.05.2006 passed by the High Signature Not Verified Digitally signed by Petition Nos. 9661/2005, 21327/2006, 13249/2003, 12958/2004, 26755/2004, 31238/2005, 44533/2005, 31058/2003, 22817/2006, 12957/2004 and 44532/2005 whereby the High Court dismissed the writ petitions filed by the appellants herein.

(2.) In order to appreciate the short issue arising in this bunch of appeals, it is necessary to set out few relevant facts hereinbelow.

(3.) Respondent No.3 is a "Nagar Nigam Meerut" also called "Municipal Corporation Meerut" in the State of U.P. (hereinafter referred to as "the Corporation"). The Corporation is constituted and governed by the provisions of the Uttar Pradesh Municipal Corporation Act, 1959 (for short "the Act"). Its area of operation is in the city of Meerut.