SAYYEDA AYESHA Vs. PUTTA SHYLAJA SHAILAJA

JUDGEMENT

(1.) The present Civil Revision Petition is filed under Article 227 of the Constitution of India, aggrieved by the order, dated 10.03.2020 passed in C.F.No.556 of 2020 (Election O.P.) by the Principal District Judge, Karimnagar, wherein the Election Petition O.P. filed under Section 233 of the Telangana Municipalities Act, 2019 was returned.

(2.) The facts in issue are as under:

(3.) The petitioner herein filed Election O.P. under Section 233 of the Telangana Municipalities Act, 2019 read with Rule 3 of the Telangana Municipalities (Election Petitions) Rules, 2020 before the Principal District Judge, Karimnagar, seeking the following reliefs: