BHISHAM KINGER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Affidavit of the State Election Commissioner, Punjab, filed by respondent No.2 in compliance with the order dtd. 14/1/2025 passed by this Court, is taken on record.

(2.) This is second round of litigation in respect of the same subject matter of non-holding of elections to the Municipal Councils of Talwara, Tarn Taran and Dera Baba Nanak in the State of Punjab. In the first round, which culminated into passing of order dtd. 14/10/2024 (Annexure P-1), this Court held that non-completion of exercise of delimitation of wards cannot come in way of holding elections to the Municipal Councils.

(3.) It is informed that tenure of Municipal Council Talwara expired on 8/9/2024, whereas that of Municipal Councils Tarn Taran and Dera Baba Nanak expired on 8/3/2020.