VANI RAO Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The main question involved in these writ petitions revolves around validity of section 19-B of the Chhattisgarh Municipal Corporation Act, 1956 (the Act). Among others, it empowers the State Government to remove, a mayor of a municipal corporation.

(2.) Bilaspur Development Authority (the BDA) acquired some land of one Shri Manohar Lal Raj (Shri Lal). In this regard, an agreement dated 21.07.1987 (the Agreement) was executed between them. It is said that:

(3.) There was difference of opinion between the Municipal Commissioner of the Corporation (the Commissioner) and the elected Mayor of the Corporation, Smt. Vani Rao (the Petitioner), as to how the Agreement should be implemented: