CHAND KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition seeks to challenge a notification of de- limitation issued under Section 5 (2) (b) of Delhi Municipal Corporation Act, 1957 (hereinafter DMC Act, for short) to the extent to which it relates to ward No.107 - Bazar Sita Ram and ward No.108 - Paharganj (W).

(2.) The petitioner is a voter registered in the voter list of Bazar Sitaram, ward No.107 of the Municipal Corporation of Delhi.

(3.) The election Commission of the National Capital Territory of Delhi, the respondent No.2 exercising the delegated powers of the Central Government under Section 5 of the Act issued a notice dated 8.10.93 (Annexure P-3) proposing the limits of the 134 wards of the Delhi Municipal Corporation for the Corporation elections. The extent of ward No.107 Bazar Sita Ram and contiguous ward No.108 (Paharganj) (W) were proposed under :- <FRM>JUDGEMENT_695_DRJ40_1997Html1.htm</FRM>