MADAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order will dispose of four civil writ petitions bearing C.W.P. No. 8911 of 2007, C.W.P. No. 13483 of 2007, C.W.P. No. 3647 of 2007and C.W.P. No. 3730 of 2008.

(2.) THE aforesaid Civil Writ Petitions involve identical/common question of law. Therefore, the same are being disposed of by way of the present common judgment. Counsel for the parties have agreed that C.W.P. No. 8911 of 2007 be treated as main Writ Petition and rest of the Writ Petitions may be disposed of in the same terms. Therefore, we have decided to enumerate the facts in brief as pleaded by the parties in C.W.P. No.8911 of 2007.

(3.) BRIEFLY , the facts of the case are that earlier Patiala was having a Municipal Committee governed and regulated by Punjab Municipal Act, 1911 and the limits of the Committee were extended from time to time and one copy of such notification dated 14.02.1975 extending the Municipal limits by the Government of Punjab is appended as Annexure P-1 with the Writ Petition. In the year 1976, the Punjab Municipal Corporation Act, 1976 (hereinafter referred to as "1976 Act") was enacted and the Municipal Committee, Patiala was declared as Municipal Corporation, Patiala on 23.09.1997.