RAJ KUMAR GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner, Municipal Councillor, Municipal Corporation, Jalandhar seeks issuance of a writ of Mandamus directing the respondents to convene the meetings of the elected body of the Municipal Corporation, Jalandhar every month in view of the Provisions as contained in Section 55 of the Punjab Municipal Corporation Act, 1976.

(2.) Respondents have filed written statements bringing out that meetings of the Municipal Corporation are being held from time to time keeping in view the business required to be transacted in such meetings. Some of the meetings had to be adjourned after passing condolence resolutions. It was also brought out that meetings had to be adjourned on some occasions because of the commotion created by the petitioner.

(3.) Mr. Sarin, learned Senior counsel appearing for the Corporation has also brought out that meetings of the Municipal Corporation were also held on 26.11.1998, 2.12.1998, 14.12.1998, 23.12.1998, 29.1.1999, 24.3.1999 and the meeting is also going on today. He further pointed out that on three occasions, meetings were postponed after passing condolence resolutions, whereas business was transacted on 14.12.1998 and 23.12,1998. The meeting fixed for 29.1.1999 was adjourned to 24.3.1999. It was again adjourned to today for consideration of budget. Mr. Sarin has also shown today in Court record of the meetings and the agenda issued for the various meetings. Mr. Sarin, by reference to Annexure R3/1 has further pointed out that meetings of the Corporation were being held from time to time.