NALARNADA UTTAM KUMAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Aggrieved by the Notification dated 23.12.2019 issued by the Telangana State Election Commission ('the Commission', for short), respondent No.3, whereby the Commissioner has invoked its powers under Articles 243-K, and 243-ZA of the Constitution of India, read with Section 195 of the Telangana Municipalities Act, 2019 (the Act, for short), thereby notifying the election schedule for conducting of the ordinary elections to the Municipalities and Municipal Corporations, the petitioner has challenged the same before this Court.

(2.) This case has a rather chequered history, which is as under:-

(3.) As mentioned hereinabove, the terms of the Municipalities and Municipal Corporations expired on 02.07.2019 and 04.07.2019. Therefore, no municipal elections have been held in the State since 04.07.2019. Thus, the Municipalities and Municipal Corporations do not have any elected ward members presently.