DARSHAN BOHINI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed to declare that the action of respondent No.2 in issuing election notice vide Roc. No. 136/MS/SC/GHMC/2021-777 dated 01.11.2021 as contrary to Rule 3(1) of G.O. Ms. No. 59, MA and UD (UBS) Dept. dated 10.02.2010 and as arbitrary, illegal, mala fide and violative of Article 14 of the Constitution of India.

(2.) Heard Mr. A. Kranti Kumar Reddy, learned counsel for the petitioner, learned Government Pleader for Municipal Administration and Urban Development appearing on behalf of respondent No.1 and Mr. Pasham Krishna Reddy, learned standing counsel for GHMC appearing on behalf of respondent No.2.

(3.) Facts of the Case: