RITA BADAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Aggrieved by the order of removal as an elected Ward Member, the petitioner has come up with the above writ petition.

(2.) Heard Mr. Rahul Mahajan, learned counsel for the petitioner; Mr. Ashok Sharma, learned Advocate General for respondents No. 1 and 2; and Mr. Anupinder Rohal, learned counsel for respondent No. 3.

(3.) By the proceedings dated 17.04.2019, the second respondent herein ordered the disqualification of the petitioner as the Member of the Municipal Council, Rampur, in exercise of the powers vested in him under Section 16(2)(ii) of the Himachal Pradesh Municipal Act, 1994. The only ground on which the petitioner was declared disqualified was that she is the beneficiary of an encroachment made by her mother-in-law and the brother of her father-in-law.