KULDEEP KUMAR Vs. U.T. CHANDIGARH

JUDGEMENT

(1.) In the instant petition, the petitioner espouses for the hereinafter reliefs

(2.) Initially, the elections to the Municipal Corporation, Chandigarh, were notified to be concluded on 27/12/2021. The said elections became so conducted. The elected Councillors subscribed to their oath of office on 8/1/2022. On the very same day, in terms of Sec. 38 of The Punjab Municipal Corporation Act, 1976 (as extended to the Union Territory, Chandigarh) (hereinafter in short referred to as 'the Act of 1976'), provisions whereof are extracted hereinafter, the first meeting of the Municipal Corporation was held. In the said held first meeting, Smt. Sarabjit Kaur Dhillon was elected as a Mayor: -

(3.) It is not disputed amongst the counsels appearing today before this Court that in terms of Article 243U of the Constitution of India, provisions whereof become extracted hereinafter, the term of the present Municipal Corporation, rather is not to last beyond five years from the date of the conducting of the apposite first meeting:-