PUSHPA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Pushpinder Jaswal, learned Additional Advocate General and Mr. Naresh Kumar Verma, learned counsel, accept notice on behalf of respondents no.1 and 2 and respondent No.3, respectively.

(2.) By way of this writ petition, the petitioner has, inter alia, prayed for the following reliefs:-

(3.) The petitioner who claims herself to be the working President of Municipal Council, Una, has approached this Court primarily with the grievance that after the issuance of Notification dtd. 23/12/2024, in terms whereof the Governor, Himachal Pradesh, has been pleased to declare Municipal Council, Una, as a Corporation, to the known as Municipal Corporation, Una, from the date of publication of said Notification in Rajpatra Gazette, Himachal Pradesh, the petitioner is not being permitted to perform her duties as the President of the Municipal Council and further all the works which were being carried out by Municipal Council, Una, stand rescinded.