UDAYVIR SINGH DHILLON Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, three writ petitions, the details of which have been given in the heading, are being disposed of as all these petitions involve the same question of law on similar facts.

(2.) In the present bunch of writ petitions, two petitions have been filed by the President of the Municipal Council, Zirakpur (hereinafter called the 'President'). In the first petition, the prayer put-forth by the petitioner is that the Resolution dtd. 5/7/2024 passed in pursuance to the requisition dtd. 28/6/2024, which was moved by the Members of the Municipal Council be treated as having been failed and in the second writ petition filed by the President, the prayer is that since the meeting of the Municipal Council, Zirakpur held on 15/7/2024 is without jurisdiction and the same was not a validly convened meeting, therefore, any Resolution passed in such meeting be treated as nullity for all intents and purposes.

(3.) CWP No.16047 of 2025 has been filed by the 16 Members of the Municipal Council, Zirakpur (hereinafter called the 'Members') with the prayer that at least Election qua the post of Vice President should be conducted keeping in view the order passed by the Coordinate Bench of this Court in these bunch of petitions that the Deputy Commissioner, SAS Nagar, Mohali will act as Administrator of the Municipal Council so as to conduct the meeting of the elected Members and the said Administrator has also been restrained from taking any decision with regard to any policy decision and development work are not being done which is causing prejudice to the residents of the Municipal Council, Zirakpur.