USHA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenging the notification dated Sep 04, 2025 (Annexure P-9) along with other connected prayers and seeking issuance of a writ in the nature of Certiorari, the petitioners, whom the State's counter affidavit dated Apr 03, 2026, refers to as the former Councilors of the Municipal Corporation Panchkula, have come up before the Court under Article 226/227 of the Constitution of India.

(2.) The matter was argued on a previous date, when, during the course of the arguments, Ld. Senior Advocate Mr. D.S. Patwalia confined his submissions to challenging the reduction of seats reserved for candidates belonging to the Scheduled Castes category, from '4' in the last elections to '3' in the ensuing elections for the Municipal Corporation Panchkula, in violation of Art 243P(g) and 243T of the Constitution of India and Sec. 6 of The Haryana Municipal Corporation Act, which is Pari Materia to the Constitutional provisions.

(3.) Given the above, the response was also sought only to the limited extent, which was handed over by way of an affidavit dated Mar 31, 2026 and counter affidavit dated Apr 03, 2026, by the Commissioner and Secretary to the Government, Haryana, Urban Local Bodies Department, and the same is taken on record.