SHOAIB IQBAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition challenges the constitutional validity of the notification dated 20th September, 2006 issued by the Respondent No.2, the Delimitation Commission of India, in respect of the exercise of delimitation carried out by it, as being ultra vires, unconstitutional, illegal, null and void for being carried without the jurisdiction and contrary to the provisions of the Government of National Capital Territory Act, 1991 (hereinafter referred to as the "NCT Act").

(2.) The brief facts of this case as per the case set up by the petitioner are as follows:

(3.) The learned senior counsel for the petitioner, Shri R.K. Anand submitted as follows: