CWP-16128-2024 & connected cases 1

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

(231) CWP-16128-2024

Date of Decision : September 23, 2025  

Udayvir Singh Dhillon  .. Petitioner

Versus

State of Punjab and others  .. Respondents

(231-2) CWP-16816-2024

Udayvir Singh Dhillon  .. Petitioner

Versus

State of Punjab and others  .. Respondents

(231-3) CWP-16047-2025

Navjot Singh and others .. Petitioners

Versus

State of Punjab and others  .. Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

HON'BLE MR. JUSTICE VIKAS SURI 

Present: Mr. D.S. Patwalia, Senior Advocate, with 

Mr. A.D.S. Jattana, Advocate and 

Mr. B.S. Patwalia, Advocate, for the petitioner 

in CWP-16128-2024.

Mr. Ashok Aggarwal, Senior Advocate, with 

Mr. Mukul Aggarwal, Advocate and 

Mr. Hari Pal, Advocate, for the petitioner 

in CWP-16816-2024.

Mr. Nakul Sharma, Advocate, for the petitioners 

in CWP-16047-2025.

Mr. Rahul Rampal, Addl. Advocate General, Punjab.

CWP-16128-2024 & connected cases 2

Dr. Anmol Rattan Sidhu, Senior Advocate, with 

Mr. Shiv Kumar Sharma, Advocate, for respondent No.6.

Mr. Puneet Jindal, Senior Advocate, with 

Mr. Puneet Bhushan, Advocate, for respondents N o. 7 to 23 

in CWP-16128 of 2024.

Mr. Sandeep Khunger, Advocate, with 

Mr. Saksham Khunger, Advocate and 

Ms. Srishti, Advocate, for respondent No.6 

in CWP-16816-2024 and CWP-16047-2025.

HARSIMRAN SINGH SETHI J. (ORAL)

1. By this common order, three writ petitions, the details of which

have been given in the heading, are being disposed of as all these petitions

involve the same question of law on similar facts.

2. In the present bunch of writ petitions, two petitions have been

filed by the President of the Municipal Council, Zirakpur (hereinafter called

the ‘President’). In the first petition, the prayer put-forth by the petitioner is

that the Resolution dated 05.07.2024 passed in pursuance to the requisition

dated 28.06.2024, which was moved by the Members of the Municipal

Council be treated as having been failed and in the second writ petition filed

by the President, the prayer is that since the meeting of the Municipal

Council, Zirakpur held on 15.07.2024 is without jurisdiction and the same

was not a validly convened meeting, therefore, any Resolution passed in

such meeting be treated as nullity for all intents and purposes. 

3. CWP No.16047 of 2025 has been filed by the 16 Members of

the Municipal Council, Zirakpur (hereinafter called the ‘Members’) with the

prayer that at least Election qua the post of Vice President should be

conducted keeping in view the order passed by the Coordinate Bench of this

Court in these bunch of petitions that the Deputy Commissioner, SAS

Nagar, Mohali will act as Administrator of the Municipal Council so as to

CWP-16128-2024 & connected cases 3

conduct the meeting of the elected Members and the said Administrator has

also been restrained from taking any decision with regard to any policy

decision and development work are not being done which is causing

prejudice to the residents of the Municipal Council, Zirakpur. 

4. Certain facts needs to be noticed for the correct appreciation of

the issue in hand.

5. The issue in hand relates to the “no confidence motion” called

by   the   elected  Members  against  the  President  namely  Udayvir   Singh

Dhillon, who is the petitioner before this Court in CWP No.16128 and

16816 of 2024.  A requisition dated 28.06.2024 was moved by the requisite

number of the Municipal Members i.e. 1/5th of total elected members of

Committee asking the President of Municipal Council, Zirakpur that a

meeting be called to consider  “no confidence motion” against the President.

6. After the said requisition was received by the President, on

03.07.2024 the President intimated the Executive Officer qua agenda for

holding the meeting qua the requisition dated 28.06.2024 for 05.07.2024.

7. As the President was under an apprehension before conducting

of meeting that he might be facing certain difficulties during the conduct of

the said meeting hence, a writ petition was filed by him before this Court

praying qua grant of effective measures so as to ensure that there is no

untoward incident on the day when no confidence meeting is to be held on

05.07.2024 and that the Administration should be directed to look into the

said aspect with a further prayer that no person who is not connected with

conducting of the said no confidence meeting, should be allowed within 200

meters of place of the meeting.

CWP-16128-2024 & connected cases 4

8. It may be noticed that the meeting which was to be conducted

on 05.07.2024, the agenda of the said meeting was presented to all the

concerned Members of the Municipal Council, Zirakpur as well as the Local

MLAs of the area in question on 03.07.2024 so that all the concerned have

the notice qua the meeting in question to be held on 05.07.2024 so that the

same could be attended by all the concerned in order to find out that

whether, the no confidence motion initiated by the Members against the

President,  is to be accepted or rejected.

9. On 05.07.2024, as per the Resolution which has been placed on

record, out of the total 31 Counselors and 1 MLA, only 5 Counselors came

in to attend the scheduled meeting which was fixed on 05.07.2024 at 03:15

P.M as per the agenda dated 03.07.2024 (Annexure P-5).

10. The dispute, which has now surfaced before us, starts from this

date.  The President along with four members conducted the said meeting

and passed a Resolution that as the requisite number i.e. 2/3rd of the total

Members/Counselors of Municipal Council, Zirakpur have not supported

the Resolution of removing the President from office, which is the requisite

for removal of President or Vice President, the same makes the said

Resolution a failed one whereas, the remaining Members pleaded that as

enough security was not provided so as to conduct the meeting smoothly

and there was an apprehension qua the said meeting dated 05.07.2024, the

said meeting consequently stood postponed. 

11. In   the   meanwhile,   when   the   said   issue   was   pending   that

whether, the meeting dated 05.07.2024, is a valid meeting or not so as to

reach to the conclusion that whether the “no confidence motion” initiated

CWP-16128-2024 & connected cases 5

against the President is to be treated as failed or the said meeting is to be

treated   as   adjourned,   the   Members   conducted   another  meeting   on

15.07.2024 and passed a Resolution of no confidence motion against

President.     The   said   Resolution   was   then   sent   to   the   appropriate

Government for the necessary approval keeping in view the conditions

stipulated in Section 22 of the Punjab Municipal Act, 1911.

12. In the meantime, the President filed the second petition before

this Court raising the grievance that the meeting which was held on

15.07.2024 was without jurisdiction and that any decision taken in such

meeting cannot bind the President and therefore, the said meeting and the

Resolution passed therein be declared as null and void.

13. Keeping in view the two petitions filed by the President raising

two pleas that the meeting held on on 05.07.2024 wherein the no confidence

motion initiated against President had failed as the same was not approved

due to the fact that 2/3rd of the members of the Municipal Council, Zirakpur

did not support the same along with other grievance raised in another

petition   file   by   petitioner   that   the   meeting   dated 15.07.2024   and   the

Resolution passed therein by the Members is without jurisdiction. Keeping

in view the grievance raised by petitioner in the petitions, the respondent-

State as well as the Municipal Council, Zirakpur were asked to respond to

the said prayer of the petitioner.

14. Upon reply, with regard to the meeting dated 05.07.2024, not

only the Members but even the State came out with the reply that though, a

meeting was called on 05.07.2024 for the purpose of considering no

confidence motion against President but, keeping in view the fact that the

CWP-16128-2024 & connected cases 6

required security arrangements could not be made within such as short span

of time, the said meeting was not held and rather the same was adjourned.

The other Members, who did not attend the said meeting also pleaded the

same that no valid meeting took place on 05.07.2024 so as to hold that no

confidence motion moved on 28.06.2024 stands rejected.

15. Further, another  plea was  also  taken  by Municipal Council,

Zirakpur that the Resolution dated 05.07.2024 passed by the 5 Counselors

has already been declared null and void by the Director Local Government

Punjab, Chandigarh vide order dated 15.07.2024.

16. With regard to the meeting dated  15.07.2024, the State has

submitted that the said meeting was called by the Executive Officer on the

asking of Members of the Municipal Council, Zirakpur who had submitted

the requisition dated 28.06.2024 and was attended by the required number

of the Members and  Resolution  No.24 was passed pertaining to the “no

confidence motion” moved on 28.06.2024 and that such meeting dated

15.07.2024 was validly convened and the said Resolution was passed,

which Resolution was sent to the Government for appropriate decision

keeping in view the provisions of Section 22 of the Punjab Municipal Act

and the matter is still pending at that stage keeping in view the fact that

before the decision could be taken by the Government upon meeting held on

15.07.2024, pertaining to Resolution passed qua “no confidence motion”,

orders were passed by the Coordinate Bench of this Court appointing an

Administrator to conduct the business of the Municipal Council, Zirakpur,

which arrangement is functional even as of now.

CWP-16128-2024 & connected cases 7

17. The question which arises for the determination before this

Court   is   that   whether,   the   Resolution   passed   by   the  five   Municipal

Counselors   in   the   meeting   held   on   05.07.2024   in   pursuance   to   the

Resolution moved on 28.06.2024 qua initiating of the “no confidence

motion” against the President has failed and the same is valid or whether,

the meeting dated 05.07.2024 stood adjourned on account of security

reasons and whether, the other  meeting convened on 15.07.2024 by the

Executive Officer, on the asking of the Municipal Counselors, who had

moved the “no confidence motion” against the President on 28.06.2024 is a

validly convened meeting or not or any Resolution passed therein to remove

the President from his seat, has the sanctity of law or not. 

18. We have heard learned senior counsel for the parties and have

gone through the record with their able assistance.

19. At this stage, learned Senior Counsel appearing on behalf of the

petitioner submits that the petitioner is not pressing with regard to the

Resolution passed in this meeting held on 05.07.2024 in pursuance to

requisition   dated   28.06.2024   though,   he   has   full   confidence   that   the

Resolution passed in said meeting dated 05.07.2024 is a valid Resolution

but he is not averse in case any such other meeting is directed to be held for

concluding the no confidence motion initiated against President/petitioner

in case the same is ordered by this Court. Therefore, the plea of the

petitioner should only be adjudicated with regard to the validity of the

meeting held on 15.07.2024 and the Resolution passed therein.  Hence, the

only question which is being dealt with in this judgment is that whether, the

meeting dated 15.07.2024, which meeting had been summoned by the

CWP-16128-2024 & connected cases 8

Executive   Officer   by   making   a   request   vide   letter   dated   12.07.2024

(Annexure P-15) on the asking of the Municipal Members is valid or not.

20. Before deciding the issue with regard to the validity of the

meeting dated 15.07.2024, certain provisions of law need to be looked into

as they are very relevant for the purpose of deciding the issue that has been

raised before this Court. 

21. The Punjab Municipal Act, 1911 deals with the conduct of such

meetings as has been disputed in the present petitions.  Section 25 of the

Punjab Municipal Act, 1911 deals with the time of holding the meeting and

Section 26 stipulates the details with regard to the ordinary and the special

meeting.   Sections 25 and 26 of the Punjab Municipal Act, 1911 read as

under:

“25. Times of holding Meetings. - (1) Every committee shall

meet for the transaction of business at least once in every

month at such time as may, from time to time, be fixed by the

bye-laws. 

(2) The President or, in the absence 1 [or during the vacancy

of his office [or during his suspension under Section 22] a

Vice-President may, whenever he thinks fit and shall on a

requisition [specifying the purpose of the meeting made in

writing] by not less than one fifth of the members of the

committee, convene either an ordinary or a special meeting at

any other time.

(3) If the President or the Vice-President, as the case may be,

fails to call a meeting of the committee within a period of

fourteen days  from the date  of receipt  of requisition, the

members   who   had   signed   the   requisition   may   convene  a

meeting of the committee in accordance with the bye-laws of

the committee within a period of thirty days of the making of

such requisition and notwithstanding anything contained in

CWP-16128-2024 & connected cases 9

this   Act   such   meeting   shall   be   deemed   to   be   a   validity

conveyened meeting :

Provided that no business other than that specified in the

requisition shall be transacted in such meeting and the quorum

for such a meeting shall be as provided for a special meeting

under sub-section (1) of Section 27. 

26. Ordinary and special meeting. - (1) Every meeting of

committee shall be either ordinary or special.

(2) Any business may be transacted at an ordinary meeting

unless required by this Act or the rules to be transacted at a

special meeting.

(3) When a special and an ordinary meeting are called for the

same day the special meeting shall be held as soon as the

necessary quorum is present.”

22. A bare perusal of Section 25 (2) of the Punjab Municipal Act,

1911 would show that the President or in his absence, the Vice President

can call a meeting on a requisition moved in writing by not less than 1/5th

of the members of the Committee to convene either an ordinary or a special

meeting at any time. In case, the President or the Vice President, fails to call

such meeting within a period of 14 days from the receipt of the requisition,

the members, who have signed the requisition to convene a meeting can

themselves convene the meeting of the Committee in accordance with the

bye-laws within a period of 30 days from the date the requisition has been

submitted.

23. A bare perusal of the Section 25 of the 1911 Act would show

that the meeting is to be initially called by the President or  the Vice

President in case post of the President is vacant and the said meeting is to be

fixed by the President or the Vice President (in case the post of the

President is vacant) within a period of 14 days of the receipt of notice qua

CWP-16128-2024 & connected cases 10

holding of such notice and in case a failure occurs at the hands of said

authority adhere with the said time limit so as to hold the meeting,  the

requisitionists i.e. the Members can conduct the meeting on their own

within a period of 30 days of the submission of the requisition.

24. When the said Section 25 of the 1911 Act is applied in the facts

and circumstances of the present case, it should be noted that the requisition

to hold a meeting was moved by the Members  on 28.06.2024.  The meeting

in pursuance to the requisition made by Members could have been fixed by

the President upto 12.07.2024. It is a conceded position that on 03.07.2024,

the President exercised the said jurisdiction and fixed the meeting to be held

on 05.07.2024. Once the said meeting was fixed by the President within the

stipulated time, the requisite of calling the meeting as per the time frame

stipulated in Section 25 of the 1911 Act was adhered to by the President.

25. The   meeting   dated   05.07.2024,   though   was   held   by  the

President but was treated as adjourned by the Members as well as by the

administrative authorities on the ground of inadequate security measures,

but the said issue is not being decided as the same is not being pressed by

the President hence, the said meeting, is to be treated as having been

adjourned for all intents and purposes. 

26. The question which now arises for consideration is that who

will be the authority to fix the fresh date of meeting  in case the meeting

dated 05.07.2024 is to be considered as adjourned/postponed. In this regard,

Sections 25 of the Punjab Municipal Act, 1911  clearly goes to show that

such a meeting can only be called either by the President or by the Vice

President (in case the post of Vice President is vacant).  There is no third

CWP-16128-2024 & connected cases 11

authority assigned to call the meeting.

27. The   meeting   dated   15.07.2024   was   never   called   by  the

President, which is a conceded fact before this Court.  Rather, the meeting

dated 15.07.2024 was called by the Executive Officer vide letter dated

12.07.2024 on the asking of the requisitionists/Members, who had served

the Resolution dated 28.06.2024 for initiating the  “no confidence motion”

for removal of the President.  That being so, it now be comes a concluded

fact   the   meeting   dated   15.07.2024   was   not   called   by  the   competent

authority.  Once, the meeting dated 05.07.2024 stands postponed, then, in

case of such postponement, the next meeting could have only been fixed by

the President, which procedure was concededly not adopted hence, for all

intents and purposes, the said meeting dated 15.07.2024 cannot be treated as

a valid meeting summoned as per the Section 25 of the Punjab Municipal

Act, 1911 hence, any Resolution passed on 15.07.2024 therein cannot be

treated as a valid Resolution.

28. Further, learned State counsel was requested to assist the Court

qua the aspect that whether, the Executive Officer, on the asking of the

requisitionist/Members   could   have   summoned   the   meeting   dated

15.07.2024 keeping in view the provisions under Section 25 of the 1911

Act; learned State counsel as well as learned counsel for the Municipal

Members conceded before this Court that no  such  power exists  with the

Executive Officer of the Municipal Council so as to call the meeting once

the   post   of   the   President   is  already  occupied   and   the   President   was

available.

CWP-16128-2024 & connected cases 12

29. Keeping in view the said conceded position before this Court,

the  meeting  summoned  by the Executive Officer  which was  held on

15.07.2024, cannot be treated as a valid meeting or a Resolution passed in

such meeting also cannot be treated as a valid Resolution. 

30. The argument has been raised by the learned Senior Counsel

for the Municipal Members that the requisitionist/Members can convene the

meeting within a period of 30 days of requisition, which has been done in

present case, hence, the validity of meeting dated 15.07.2024 is not treated

to be void. It may be noticed that the said argument is to be considered

keeping in view Section 25 of the  Punjab Municipal Act, 1911.

31. Though as per Section 25 of the  Punjab Municipal Act, 1911,

the requisitionist/Members has been given with a right to convene meeting

within a period of 30 days of the serving the requisition but it shall be noted

that the said right accrues with such requisitionist/Members only, in case the

President does not fix the meeting within a period of 14 days of the receipt

of the requisition.  In the present case, it is a conceded position that the

President upon receiving of the requisition dated 28.06.2024, fixed the

meeting   on   05.07.2024,  which   is  within   a  period   of  14   days   of  the

requisition made, hence, once the meeting had already been fixed by the

President for on 03.07.2024 to be held on 05.07.2024 within stipulated time

period, which meeting dated 05.07.2024 was held to be postponed ,another

meeting on same requisition, the postponed meeting too could have only

been called by the President.  It shall be noted that requisitionist/Members

only have a power to convene the meeting in case the President fails to call

the meeting within a period of 14 days of the requisition made whereas, the

CWP-16128-2024 & connected cases 13

facts in the present case are otherwise, which are conceded by the respective

parties and same have been duly reproduced hereinbefore.  Hence, in the

present case, the meeting which was held on 15.07.2024 which meeting was

fixed by the Executive Officer which authority did not had the jurisdiction

to call for meeting on his own, which fact has been conceded before this

Court by the learned Senior Counsel for the Municipal Council, Zirkapur,

the said meeting dated 15.07.2024 was convened without jurisdiction as the

same was not convened by the competent authority and the same was

conducted in violation of the Section 25 of the  Punjab Municipal Act, 1911

and hence, the said meeting is to be treated as null and void for all intents

and purposes,  including any Resolution passed in such meeting. 

32. The question which now arises is that whether, the requisition

dated 28.06.2024, which requisition was made for the purpose of initiating

no confidence motion against president still needs to be dwelved into or not.

33. Once, in a democratic set-up, a requisition has been moved by

the required  Member  for the purpose of raising no confidence motion

against the President, the same has to be respected and the proceedings in

pursuance to the said requisition has to be held so that the Municipal

Council, Zirakpur is able to work in a democratic way as per the provisions

of the  Punjab Municipal Act, 1911.

34. Keeping  in  view  the  totality  of   the   circumstances,  as  the

requisition dated 28.06.2024  has to be brought to the logical ends, the

meeting of the Municipal Council, Zirakpur has to be convened for the said

purpose.

CWP-16128-2024 & connected cases 14

35. At this stage, learned counsel for the parties submit that as

there will never be an agreement amongst the parties qua holding of the said

meeting in pursuance of the requisition made on 28.6.2024, let the date of

meeting be fixed by this Court on behalf of the President i.e. petitioner

herein so that no one has any grievance with regard to the aspect that

whether the meeting is being fixed at date earlier or later than it should have

been fixed on.

36. Keeping   in   view   the   liberty   given   by   the   learned  Senior

Counsel to this Court so as to fix a date for meeting qua Municipal Council,

Zirakpur on behalf of all the parties,  this Court decides that the meeting of

the no confidence motion, in pursuance to the requisition dated 28.06.2024

will be held on 03.10.2025. Said proposal has been accepted by all the

parties.  The said meeting will be held in the office of the Municipal

Council, Zirakpur at 2:00 P.M.  The said meeting will be conducted in a free

and fair manner and the proceedings of the meeting will be video-graphed.

The Deputy Commissioner, SAS Nagar Mohali is entrusted with the task of

ensuring that not only the said meeting is held in a free and fair manner but

also that no one creates an atmosphere which leads to adjournment of said

meeting.

37. As all the Municipal Counselors are before this Court and have

a notice of the meeting dated 03.10.2025 but still, as by an abandoned

caution, the Executive Officer, within a period of four days from today will

serve a notice upon each of the member including the MLA concerned who

are entitled to attend the meeting and vote, are apprised of the said meeting

date i.e. 03.10.2025.

CWP-16128-2024 & connected cases 15

38. An apprehension is also being raised by the parties that during

the conducting of said meeting, some untoward incident might happen; in

order to curb the said apprehension, an observer from this Court will also be

appointed.

39. Mr. Gurpreet Singh, Advocate, who is sitting in the Court, is

requested to be the observer of the said meeting and file a compliance report

before this Court after the conduct of the said meeting. Mr. Gurpreet Singh,

Advocate has accepted the request of the Court graciously. 

40. As an observer is being appointed by this Court, a sum of Rs.1

lac will be paid to Mr. Gurpreet Singh, Advocate, which amount will be

equally paid by the petitioners and Municipal Counselors, which proposal

of appointing the observer as well as fee to be paid by him has been

graciously   accepted   by   the   parties.   The   fee   will   be  collected   by   the

Executive Officer from the President as well as the other Members as

directed hereinbefore to be paid by them as undertaken and be given to Mr.

Gurpreet   Singh,   Advocate   at   the   start   of   the   meeting.   The   observer

appointed by the Court is requested to file a compliance report. 

41. With regard to CWP No.16047 of 2025, the said writ petition

has been filed with a prayer that the election to the post of Vice President be

held.

42. It may be noticed that as per the order passed by the Coordinate

Bench,  the Administrator was continuing to discharge the duties.  After

conducting the meeting dated 03.10.2025, in case the President survives the

no confidence motion initiated against him, he will continue to hold the said

office and President is directed to convene the meeting for election to the

CWP-16128-2024 & connected cases 16

post of Vice President within a period of 30 days by following due process

of law.

43. In case, the President is not able to survive the no confidence

motion initiated against him  in the meeting held on 03.10.2025; as per

Section 22 of the Punjab Municipal Act, 1911, the President against whom

the no confidence motion is  passed, and same is to be notified by the

Government   and   such   a   President  is   to   be   treated   as  suspended  till

notification, and in such situation the requirement of the Vice President to

run the affairs of Municipal Council will increase and therefore, the Deputy

Commissioner, SAS Nagar, Mohali under whose jurisdiction the Municipal

Council, Zirakpur comes, will hold the election to the post of Vice President

within a period of one month from the date of election i.e. 03.10.2025 as per

law. 

44. The present writ petitions are disposed of in above terms.

45. Civil miscellaneous application pending if any, also stands

disposed of.

46. A photocopy of this order be placed on the file of other

connected cases.

    (HARSIMRAN SINGH SETHI)

                      JUDGE 

September 23, 2025    (VIKAS SURI)

harsha                    JUDGE 

Whether speaking/reasoned : Yes

Whether reportable      :  Yes