NIKHIL GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive reliefs:-

(2.) Respondent No. 3 Cantonment Board Subathu is governed by the Cantonments Act, 2006 (for short the 'Act') and fall under the Category-III as per Sec. 12 of the Act, which reads as under:-

(3.) Respondent No. 3 convened the ordinary Board meetings on 15/6/2021, 19/7/2021 and 31/8/2021, however, these meetings were without proper quorum and, therefore, the decision taken in any of these meetings is illegal, more particularly, the decision that was taken only by two members i.e. President and Member Secretary, involving larger public interest of the residents of the area i.e. Resolution No. 21 passed in the meeting dtd. 19/7/2021, which involves the issue relating to increase of water charges from Rs.8.00 to Rs.53.50 per 1000 liters. According to the petitioner, the decision is not only arbitrary but illegal as it has been passed without there being a proper quorum.