ADI RAJESHWARI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner contested to Ward No.20 of Karimnagar Municipal Corporation, Karimnagar District in the elections held in the year 2014. Alleging that petitioner did not file election expenditure, order was passed on 25/5/2017 by the State Election Commission declaring the petitioner as ineligible for three years from the date of issue of that order to contest any election to be held for any office under the provisions of Greater Hyderabad Municipal Corporation Act, 1955.

(2.) Heard learned counsel for the petitioner and learned counsel representing the State Election Commission. Learned counsel appearing for State Election Commission agrees that subject matter of the writ petition is covered by the decision of learned single judge of this Court rendered in W.P.No.2630 of 2018 and batch on 20/3/2019.

(3.) From the reading of the order impugned, it is apparent that no prior notice was issued before passing such order and notice was not issued within reasonable time from the date of conclusion of election process.