RAJESH BABU Vs. STATE OF MP

JUDGEMENT

(1.) This order shall govern disposal of W.P. No. 3656/2014 and 3999/2014 as both these petitions are common in nature filed for the same cause of action.

(2.) This petition under Article 226 of the Constitution of India styled as Public Interest Litigation is presented before this Court seeking indulgence in the matter of delimitation and formation of wards of the Municipal Corporation Gwalior alleging non-adherence/infraction of the provision contained under Section 10 and11of the Municipal Corporation Act as well as Rules 3,6 and 8 of the M.P. Municipal Corporation (Extent of Wards) Rules, 1994 (For short "the Rules").

(3.) Before adverting to submissions advanced by learned counsel for the petitioner in the context of aforesaid provisions of the Act and Rules, it is apposite to refer the relevant facts.