SATINDER SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner Satinder Singh by way of the present petition under Articles 226/227 of the Constitution of India seeks issuance of a writ in the nature of certiorari/mandamus for declaring the provisions of Section 4 (3) (ii) of the Punjab Municipal Corporation Act, 1976 (as extended to the Union Territory, Chandigarh)[7]('MC Act' - for short) as ultra vires and unconstitutional; besides, being totally contrary to the provisions of Article 243 R of the Constitution of India.

(2.) The petitioner is a law graduate and is practising as an advocate at the District Courts, Chandigarh. He was elected as a Municipal Councillor of the Municipal Corporation, Chandigarh in the elections held in December, 2011. He is an income tax payee and a committed social worker. He has been raising issues relating to society and the common man. He has donated blood more than 60 times till date. Keeping in view his keen interest in the cause of social service, he was elected as a Municipal Councillor from Ward No.18 of the Municipal Corporation, Chandigarh.

(3.) Mr. H.C. Arora, Advocate filed CWP No.6095 of 2017 claiming the same relief. An objection has been raised by the respondents that Sh. Arora had earlier filed CWP No.5552 of 2007 on the same subject matter, which was withdrawn by him on 16.12.2008 and therefore, he is entitled to file a fresh petition.