MEVA RAM ARYA Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India challenges the election as members of Delhi Development Authority of three representatives of the Metropolitan Council from amongst themselves held on 21.7.1983.

(2.) Election to the Metropolitan Council were held in the month of February, 1983. At present out of 56 elected members 34 belong to the political party, known as Congress (1) and 22 belong to the opposition ; 19 of political party known as Bharatiya Janata Party (B.J.P.) ; 2 of Lok Dal and I of Janata. The petitioner is elected member from the Patel Nagar Constituency and belongs to B.J.P.

(3.) Parliament has passed an Act called Delhi Administration Act, 1966 (hereinafter to be referred to as the Act of 1966). The Act provides for the administration of the Union Territory of Delhi and for matters connected therewith.