YASHODHA Vs. TOWN MUNICIPALITY, MUNAVALLI

JUDGEMENT

(1.) In this writ petition, the petitioner has sought for the following reliefs.

(2.) I have heard learned counsel for the petitioner and the learned counsel for the respondent and perused the material on record.

(3.) In addition to reiterating various grounds in the writ petition, learned counsel for the petitioner submits that the main entries in Annexures-D and D1 maintained by the respondent are illegal, arbitrary and violative of principles of natural justice since no opportunity was granted to the petitioner nor was she notified before making the said entries which deserves to be set aside. It is also submitted that immediately upon coming to know about the said entries, the petitioner submitted the said representation vide Annexure-E to the respondent who have not considered the same nor taken any steps in this regard so far and as such the petitioner is before this Court by way of the present writ petition.