(1.) By this common order, four writ petitions, details of which have been given in the head note, are being disposed of, as the issue involved in all the writ petitions is identical. However, facts are being enumerated from CWP No.7548 of 2023 with the consent of all the parties.
(2.) The factual matrix as culled out from CWP No.7548 of 2023 is that the Dera Baba Nanak is a Municipal Council situated in the District Gurdaspur and it holds regular elections for local bodies as per the mandate conferred on it by the 74th amendment of the Constitution of India. In the year 2020, the respondent-department had issued the draft Notification No.9/14/2018-3CC3/3179 for delimitation/wardbandi of the Municipal Council, Dera Baba Nanak, Gurdaspur as there was increase in the population owing to addition of five villages in the said Council. The respondent-department vide notification dtd. 31/3/2021 (Annexure P-1) sanctioned the wardbandi and sent the final wardbandi map and details of the reservation criteria for publication in the official Gazette. On the said proposal sent by the respondent-department to the State Government for conducting elections of Municipal Council, Dera Baba Nanak, the Department of Local Bodies issued notification qua holding of municipality elections on 31/5/2021. However, at that time, elections could not be held due to addition of five adjoining villages in the Municipal Council of Baba Dera Nanak.
(3.) Learned counsel appearing for the petitioners in CWP No.7458 of 2023 had, inter alia, contended that the delimitation of the wards is provided under Rule 4 (ii). The delimitation can only be done;