- (1.) The petitioners have approached this Court for issuing a mandamus for setting-aside the delimitation of the wards done by the respondents in their meeting held on 7.7.2009 on the ground that these are arbitrary, illegal, unjust and against the provisions of the Delimitation of Wards of Municipalities Rules, 1972 (for short, "the Rules").
(2.) On 8.12.2008, the Government issued a notification, nominating the members of the Delimitation Board of different Municipalities. The Director, Local Government, Punjab, issued information that the meeting of Delimitation Board for preparing proposal of delimitation will be held on 7.7.2009. As per the petitioners, the information of this meeting was not given to all the Councillors. Even all the political parties were also not given any information regarding this, which is termed as in violation of the provisions of the Rules. Proposal of scheme of delimitation was prepared. As per the petitioners, the proposed scheme is in violation of Rule 6 of the Rules as none of the principles for delimitation were statedly followed in the scheme. The petitioners point out that objections to the delimitation were filed by almost all the political parties, including the ruling party, before the Deputy Commissioner. However, no decision was taken on the objections filed by the petitioners. When the petitioners approached this Court through the present petition, the election to the Municipal Committee was due in October 2010. When the petitioners learnt that the respondents were going ahead to publish the final order of delimitation in the Government gazette without deciding their objections, they approached this Court, alleging that this order would be arbitrary, illegal and unjust.
(3.) As is quite apparent from the nature of prayer made in the petition, the present approach was made by the petitioners when the final order of delimitation was yet to be passed. The petitioners, thus, apparently had approached this Court at a stage when the cause of action was yet to fully mature or accrue.;