Punjab-Haryana High Court
Sham Lal And Others vs State Of Punjab And Others on 4 May, 2012
Bench: Hemant Gupta, A.N. Jindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No. 8286 of 2012
Date of decision:- 04.05.2012
Sham Lal and others
....Petitioners
Vs.
State of Punjab and others
....Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE A.N. JINDAL
Present: Mr. Sameer Sachdeva, Advocate,
for the petitioners.
HEMANT GUPTA, J. (Oral)
As per the writ petitioners, the elections to the Municipal Council (Nagar Panchayat) Mallanwala Khas are imminent.
Even if the notification commencing the election process has not been published under Section 13-A of the Punjab Municipal Act, 1911, but since the elections are imminent, we refuse to entertain the present writ petition at this stage for the reasons recorded in CWP No. 6933 of 2012 titled as Lakhbir Singh Sehmee Vs. State of Punjab and others, decided on 25.04.2012.
(HEMANT GUPTA)
JUDGE
(A.N. JINDAL)
May 04, 2012 JUDGE
ajp