SHYAMLAL Vs. I.G. MUNICIPALITIES

JUDGEMENT

(1.) THE petitioner was elected a Councillor of the Dabra Municipality in the general election held in 1955 and was also elected its Vice -President. In the next general election held on July 19, 1959, he was again elected a Councillor and subsequently the Vice President. The Inspector General of Municipalities removed him as a Councillor (vide his order dated August 24, 1960) and further debarred him from being a Councillor for the next four years.

(2.) THE Dabra Municipality is a first class Municipality constituted under the M. B. Municipalities Act of 1954 (hereinafter called the Act)

(3.) THE removal of the petitioner is based on two charges which I shall reproduce and discuss at the proper place.