VINOD KUMAR Vs. RAJ KUMAR

JUDGEMENT

(1.) This order shall dispose of L.P.A. Nos. 1335 and 1336 of 2010 as the common question of law and facts are involved and both have arisen out of common judgment of the learned Single Judge.

(2.) This intrinsic dispute relates to the election to the posts of the President and Vice President of the Municipal Council, Patran, District Patiala.

(3.) It is not necessary to go into the disputed facts giving rise to the present appeals because counsel for both the parties agreed that it would be appropriate if this Court directs the holding of election to the posts of President and Vice President of Municipal Council, Patra, District Patiala, afresh on a given date and time in presence of an observer appointed by this Court.