AZMATULLAH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner-Azmatullah, a resident of Mhow, district Indore, has filed the present petition under Article 226 of the Constitution of India, raising a grievance against the Union of India, the President,returning Officer and Chief executive Officer etc. of the Cantonment Board, Mhow, in not, allegedly, conducting the elections to Mhow cantonment Board (hereinafter referred to as the Board), in accordance with law.

(2.) THE relevant facts.

(3.) MHOW town is a Cantonment as per Section 3 of cantonments Act, 2006 (hereinafter referred to as Act ). Under Section 10 of the Act, governance of Mhow cantonment is done by a Cantonment Board. The Elections of the Cantonment Board are held as per the various provisions of the Act and the Cantonment Electoral Rules, 2007 (hereinafter called as Rules ).