JANGILI SAGAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In all these connected writ petitions, the issue which has been raised is identical, hence these petitions are being heard and decided together.

(2.) In one set of petitions, lead case being WP No.14010 of 2018 and batch, the petitioners assail the State amendment contained in Act No.4 of 2018, for short, "Act 4 of 2018" brought in to Sec. 3 of the Telangana Municipal Corporation Act, 1994, for short, "Act 1994" by way of Sec. 3A. In another set of petitions, lead case being WP No.26465 of 2018 and batch, the petitioners assail the State amendment contained in Act No.4 of 2018 brought in to Sections 2 and 3 of the Telangana Municipalities Act, 1965, for short, "Act 1965" by way of Clause 42-aa in Sec. 2 and sub-Section 1(B) in Sec. 3, respectively of the Act 1965. It is worthwhile to extract the impugned amendments called in question in these petitions.

(3.) Section 3A of the Act 1994, reads thus:-