KOLLURU KAILASH KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In these two writ petitions, petitioners challenge notification No. 3038/TSEC-ULBs/2019 dated 23.12.2019 issued by State Election Commission specifying the schedule of election to the Urban Local Bodies. As the issue in these two writ petitions is the same, the writ petitions are disposed of by the common order.

(2.) Heard learned senior Counsel for Petitioners Sri D Prakash Reddy and Sri S.Satyam Reddy, learned Additional Advocate General and learned senior counsel Sri C.V. Mohan Reddy for State Election Commission.

(3.) THE BACKGROUND FACTS TO THE EXTENT RELEVANT ARE AS UNDER: