- (1.) This Letters Patent Appeal has been filed by Mela Singh, President of Municipal Council, Longowal, Tehsil and District Sangrur, challenging the interim order dated 30.5.2012 (Annexure A-1), passed by the learned Single Judge in Civil Writ Petition No. 6015 of 2012 filed by the appellant, whereby the stay granted in his favour vide order dated 2.4.2012 (Annexure A-3) passed in the said writ petition, has been vacated.
(2.) After notice, we have heard learned counsel for the parties.
(3.) The brief facts of the case are that Municipal Council, Longowal, consists of 14 members (13 elected Municipal Councilors and one ex officio member, i.e. Member of the Legislative Assembly of the Municipal area). The election of Municipal Council, Longowal, was held in the year 2008. The appellant was elected as Municipal Councilor from Ward No.6. Thereafter, on 23.7.2008, in the first meeting of the Municipal Councilors, he was elected as President of the Municipal Council.;