- (1.) This order shall dispose of two writ petitions i.e. CWP No.20916 of 2013 and CWP No.22358 of 2013, filed before this court posing a challenge to election of Sushila Rani respondent No.7, as Member of Municipal Committee, Kalayat.
(2.) Election of Sushila Rani respondent No.7 has been assailed on the ground that she failed to take oath within a period of three months of notification of election of members of Municipal Committee, Kalayat. In view of provisions of Section 24 of the Haryana Municipal Act, 1973, her election needs to be set-aside.
(3.) Plea has been opposed by learned counsel appearing for respondent No.7. According to him, there is no substance in plea of the petitioner that election of respondent No.7 can be challenged by way of a writ petition before this court.;