ADMINISTRATOR MUNICIPAL COMMITTEE Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment will dispose of L.P. As Nos. 530 and 539 of 1986. These two L.P.As. have been filed against judgment dated 9.12.1985 of the learned Single Judge disposing of Civil Writ Petitions Nos. 4572 of 1985 and 5300 of 1985 by a common judgment delivered in Civil Writ Petition No. 4572 of 1985. Common questions of facts and law are involved in these two appeals and as such, they are being decided by this common judgment.

(2.) C.W.P. No. 4572 of 1985 was filed by six petitioners residents of Ferozepur City against State of Punjab through the Director, Local Bodies, Punjab, Municipal Committee, Ferozepur City through its Executive Officer and one Kala son of Ahmed, resident of village Kili Bodla of District Ferozepore. The other connected C.W.P. No. 5300 of 1985 was filed by 78 petitioners, all residents of Ferozepore City against the same set by respondents as in other other Writ Petition No. 4572 of 1985.

(3.) The facts of the case, which have been taken from C.W.P. No. 4572 of 1985, stated briefly, are as under: