GHOUSIA BEGUM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Mirza Nisar Ahmed Baig Nizami, learned counsel for the petitioner, learned Government Pleader for Municipal Administration and Urban Development appearing on behalf of respondent No.1, Mr. Pasham Krishna Reddy, learned Standing Counsel for GHMC appearing on behalf of respondent Nos.2 and 3 and Mr. C. Naresh Reddy, learned counsel for respondent No.4.

(2.) This writ petition was filed to declare the notice bearing No.422/DIL/TP/Cir.19/GHMC/2021, dated 01.06.2021 issued by respondent No.3 under Section - 456 of the GHMC Act, 1955 as illegal, and for a consequential direction to respondent Nos.1 to 3 not to act as per the whims and fancies of respondent No.4 and to award compensation in favour of the petitioner.

(3.) I.A. No.3 of 2021 was filed by the petitioner seeking to amend the writ petition including the prayer (b1) to the effect that 'to declare the action of respondent No.4 herein in initiating the false, fictitious and frivolous legal proceedings against the petitioner as highly illegal, arbitrary and violation of petitioner 's fundamental rights and consequently restrain her from initiating any other or further legal proceedings against the petitioner ', whereas, I.A. No.4 of 2021 was filed to punish respondent Nos.2 to 4 for lying and committing perjury before his Court.