- (1.) C.M. No. 15998 of 2011 For the reasons recorded, application is allowed. Persons mentioned in para No. 5 are impleaded as respondents No. 6 to 16. CWP No. 19883 of 2011 (O&M)
(2.) By this petition the petitioner has challenged the resolution dated 13.10.2011 (Annexure P-7) passing No Confidence motion against the petitioner.
(3.) Learned senior counsel appearing for respondents No. 6 to 16 has taken a preliminary objection that under the Punjab Municipal Act the resolution has to be sent to the Government who may then issue notice to the petitioner and all the pleas which the petitioner has taken in this petition can well be taken by him in response to the said notice and therefore for this reason the present petition is premature.;