- (1.) Gurdev Singh Punia, Gurjit Singh Guri and Naresh Kumar Duggal, are Municipal Councillors, Municipal Corporation, Patiala from Wards 9, 6 and 50, respectively. They are elected Councillors whose tenure is due to end soon.
(2.) Elections to Municipal Corporations are notified under Section 7-A of the Punjab Municipal Corporation Act 1976, specifying the dates for the election. The State Election Commission starts taking necessary steps soon thereafter for holding the election.
(3.) The petitioners contend that the election should be conducted on the basis of proper delimitation of wards under the Delimitation of Wards Municipal Corporation Order 1995 (Annexure P/6), but in the delimitation that has been done there are many defects and irregularities. A draft notification was issued on April 25, 2007 in respect of the delimitation (Annexure P/2) and objections were invited, which were filed by the petitioners on May 1, 2007 ( Annexure P/3) but these were not considered. On May 11, 2007, notification (Annexure P/5) under Section 8 (2) of the Punjab Municipal Corporation Act, 1976 read with the Delimitation of Wards Municipal Corporation Order 1995 clause 8 (2) was issued by the Governor of Punjab notifying delimitation of the 50 wards of the Corporation. When the petitioners' objections were ignored, the petitioners filed CWP 7396 of 2007 which was disposed of by this Court on May 17, 2007 with a direction to the respondents to decide the legal notice dated May 9, 2007 (Annexure P/4) through which the earlier objections had been reiterated.;