(1.) Prayer in this writ petition is for issuance of a writ in the nature of certiorari to quash the order dtd. 7/7/2022 (Annexure P-7) passed by respondent no.1 - State of Punjab, whereby the proceedings of the meeting dtd. 21/3/2022 (Annexure P-6) vide which 52 Councillors are stated to have passed a unanimous resolution expressing no-confidence against respondent no.4-Mayor of the Respondent no.3- Municipal Corporation, Amritsar (hereinafter referred to as the 'respondent Corporation'), have been annulled; and for issuance of a writ in the nature of mandamus seeking a direction to the official respondents 'to convene a special meeting of the House of respondent No. 3 Municipal Corporation, Amritsar at Chandigarh under the supervision of an Observer.. '.
(2.) Brief sequence of events in chronological order leading up to the filing of the present writ petition may be noticed as under:
(3.) 17/12/2017- The Respondent Corporation is constituted under Sec. 4 of the Punjab Municipal Corporation Act, 1976 (hereinafter referred to as 'the Act'). Sec. 5 of the Act provides for composition of the Corporation as under: