(1.) THIS is a petition under Art. 226 of the Constitution challenging as utira vires a resolution of the Municipal Corporation, Gwalior granting the following allow ances: -
(2.) THE Municipal Corporation of Gwalior (hereinafter called the Corporation) is a corporation established and constituted under the Madhya Bharat Municipal Corporation Act, 1956. (hereinafter called the Act.). As provided in the Act, the Corporation is constituted by elected Councillors and nominated eldermen. These corporators elect from among themselves a Mayor and a Deputy Mayor for a term of one year. One of the corporators is also elected Chairman of the Standing Committee, as it is called.
(3.) THE Corporation in its meeting held on December 3, 1958, adopted the following resolutlon: -