KAMAL JORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. Lok Pal Singh and Mr. Vipul Sharma, Advocates for the petitioners, Mr. S.N. Babulkar, learned Advocate General assisted by Mr. J.P. Joshi, learned Chief Standing Counsel for the State of Uttarakhand and Mr. V.K. Kohli, Senior Advocate assisted by Mr. Subhash Tyagi Bhardwaj, Advocate for respondent no. 2.

(2.) BY means of the first Writ Petition being Writ Petition (M/S) No. 1533 of 2011, the Chairman of the erstwhile "Nagar Palika Parisahd", Haridwar has challenged the order of the dissolution of the "Nagar Palika Parishad", Haridwar, and in the second writ petition being Writ Petition (M/S) No. 1548 of 2011, the councilors of the erstwhile "Nagar Palika Parishad", Haldwani have challenged the dissolution of the "Nagar Palika Parishad", Haldwani.

(3.) IN Uttarakhand, inter alia, a middle level municipality i.e. Nagar Palika Parishad was existing in Haridwar as well as in Haldwani. These were to be upgraded into a large municipal area i.e. from a municipal council to a municipal corporation.