- (1.) By way of this petition under Article 226 of the Constitution of India filed as a Public Interest Litigation (PIL), petitioners have assailed the legality and validity of resolution Nos. 12 and 13 adopted in the general meeting of the Tezpur Municipal Board dated 12-04-2007 (Annexure-2 to the petition) as well as the consequential lease deed No. 614 of 2007 registered on 17-04-2007 between respondent No.11 and Tezpur Municipal Board and lease deed No. 615 of 2007 registered on 17-04-2007 between respondent No.10 and Tezpur Municipal Board.
(2.) Case of the petitioners may be briefly noted.
(3.) The three petitioners claim to be public spirited citizens of Tezpur concerned with the activities of Tezpur Municipal Board and welfare of the public. Petitioner Nos. 1 and 3 are lawyers being members of Tezpur Bar Association, the former being a member of the Bar Council. Petitioner No. 2 is a retired professor of Tezpur College and after retirement, is connected with various public activities.;