SONU Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Brijesh Chandra Tripathi, learned counsel for the petitioners, learned Standing Counsel Sri Pradeep Kumar Tripathi for respondent nos. 1 and 2 and Sri Virendra Singh Chauhan, learned counsel for respondent no.3.

(2.) With consent of counsel for the parties, the petition is being disposed of finally at the admission stage.

(3.) The facts in brief are that petitioner no.1 is elected Corporator from Ward No. 3, Nagar Palika Parishad, Baghapat and petitioner no.2 also is an elected Corporator from Ward No. 19, Nagar Palika Parishad, Baghpat. They have challenged the notification issued on 21/9/2022 by respondent no.1 in exercise of power under Article 243-Q of the Constitution read with sub- sec. (2) of Sec. 3 of the U.P. Municipalities Act, 1916 including the area specified in Schedule-1 of the said notification in smaller urban area of the Municipal Council, Baghpat and a declaration under clause (d) of the Article 243-P of the Constitution that the area specified in Schedule-2 would be territorial area of Municipal Council, Baghpat.