REGENT COMPUTRONICS PVT. LTD.

Abhijit Ganpat Samant Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

A K ROY THAN SINGH TYAGI DR VASANTKUMAR PANDIT VS. UNION OF INDIA [REFERRED TO]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
K NAGARAJ D SHANKARAN D SUBBA RAJU VS. STATE OF ANDHRA PRADESH:CHIEF SECRETARY OF ANDHRA PRADESH [REFERRED TO]
T VENKATA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF BIHAR VS. BIHAR DISTILLERY LIMITED [REFERRED TO]
GURUDEVDATTA VKSSS MARYADIT VS. STATE OF MAHARASHTRA [REFERRED TO]
K KRISHNA MURTHY VS. UNION OF INDIA [REFERRED TO]
SHAYARA BANO VS. UNION OF INDIA AND OTHERS [REFERRED TO]
VIKAS KISHANRAO GAWALI VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The Petitioners, who are Councillors of Mumbai Municipal Corporation, have questioned the Constitutional validity of the Ordinance No.XIII of 2021 dtd. 30/11/2021. By the impugned Ordinance, sec. 5(1)(a) of the Mumbai Municipal Corporation Act, 1888, is amended by increasing the number of directly elected Municipal Councillors from 227 to 236.

(2.) Sec. 5 of the Mumbai Municipal Corporation Act, 1988, provides for the composition of the Mumbai Municipal Corporation (hereinafter referred to as 'the Corporation '). Sec. 5(1)(a) reads thus:

(3.) Census is taken every ten years under the Census Act, 1948 and Census Rules, 1990. The case of the Petitioners is as under:

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ABHIJIT GANPAT SAMANT Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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