RANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Rule.

(2.) Heard forthwith the consent of the counsel for the rival parties.

(3.) In the present petition there is challenge to the letter No.587 dated 22.12.2017 (Annexure P-3) issued by respondent No.4 by which the declaration of election of the petitioner as Corporator of Municipal Corporation, Ward No.23, Amritsar, which is sought to be reconsidered/reviewed.