ANIL MITTAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of the parties the matter is taken up for final hearing. Learned counsel for the parties contend that no further affidavits are to be filed.

(2.) The petitioner is an elected ex-member of Delhi Cantonment Board and is a resident of Delhi Cantt.

(3.) The petitioner has sought quashing of notification dated 23.8.2005 extending the term of the board up to 30.6.2006 and quashing of notification dated 25.10.2005 nominating respondent No.3, Sh.Satish Kumar as a civilian member of Delhi Cantonment Board. The petitioner has also sought direction to respondents to hold election to constitute the Cantonment Board in terms of Section 13 of the Cantonment Act, 1924.