SANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant writ petition, the petitioner herein prays for the issuance of a writ of Certiorari for setting aside the Wardbandi (delimitation) of the wards of Municipal Council, Dharamkot dtd. 21/11/2024 (Annexure P-5), as the wardbandi (delimitation) has been done without following the due procedure as prescribed under the Municipal Municipal Act, 1911 (for short 'the Act of 1911'), besides the same breaching the procedure prescribed in the Delimitation of Wards of Municipalities Rules, 1972 (for short 'the Rules of 1972').

(2.) The learned counsel for the petitioner(s) submits, that the impugned de-limitation notification(s) are illegal, arbitrary and against the principles of natural justice, besides breach the Rule of audi alteram partem. Moreover, he submits that the impugned notification(s) transgresses the mandatory provisions of the Rules of 1972. The allegedly breached provisions occurring in the aforesaid Rules, are extracted hereinafter.

(3.) On the other hand, the learned State Counsel submits that the Delimitation Board was legally constituted and in accordance with the provisions of Rules of 1972, besides the due procedure for the delimitation of the wards as provided under the said Rules, has been duly followed.