SATISH KUMAR MITTAL,J. - (1.) The learned Single Judge of this court vide order d ated September 23, 2014 passed in CWP No. 6478 of 2012, titled as Beant Kumar v. State of Punjab and others, taking suo-moto cognizance, referred this matter to the Division Bench, as in t he State of Punjab, after expiry of the term of Municipal Corporations and Municipal Councils, the elections were not held, which was in clear cut violation of Article 243-U of the Constitution of India.
(2.) On December 03, 2014, the learned Advocate General, Punjab, sought 10 days' time to have necessary instructions with regard to the aforesaid issue.
(3.) Today, the learned Advocate General, Punjab, has placed on record two notifications dated December 16, 2014, one pertaining to the holding of elections to elect the members of 123 Municipal Councils/Nagar Panchayats in the State by February 25, 2015; and t he other with regard to holding of elections to elect the members of Municipal Corporations of Pathankot, Phagwara, Hoshiarpur, Sahibzada Ajit Singh Nagar, Moga and Bathinda, by February 20, 2015.;