K.SURESH BABU Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant and the respondents.

(2.) The present Writ Appeal is filed challenging the interim order passed by the learned single Judge of this Court on 22/5/2025 in W.P.No.13590 of 2025.

(3.) The petitioner has challenged G.O.Rt.No.446, Municipal Administration and Urban Development (G) Department, dtd. 14/5/2025, issued by respondent No.1, whereby the petitioner was removed from the office of Mayor, Kadapa Municipal Corporation for allegedly committing irregularities in execution of several civil contract works in Kadapa Municipal Corporation jurisdiction through M/s.Vardhini Constructions, which is allegedly owned by his family members. Respondent No.1, in exercise of powers conferred by Sec. 679 (B) (1) of the Greater Hyderabad Municipal Corporation Act, 1955 (for short, "the G.H.M.C. Act"), held that the petitioner had disobeyed Sec. 22 - 1(h) read with Sec. 23(1) of "the G.H.M.C. Act".