KANTEKAR MADHUMOHAN Vs. MUNICIPAL ELECTION AUTHORITY,HYDERABAD

JUDGEMENT

(1.) This Writ Petition is filed to set aside the order dtd. 2/9/2021 passed in I.A.No.789 of 2021 in EOP No.124 of 2020 by the Principal District Judge, Ranga Reddy District at L.B.Nagar - cum - Election Tribunal constituted under Telangana Municipalities Act, 2019 (for short, 'the Act') allowing the amendment to the said Election Petition, as illegal and contrary to the Telangana Municipalities (Election Petitions) Rules, 2020 (for short, 'the Rules') issued in G.O.Ms.No.30 Municipal Administration and Urban Development(MA) Department, dtd. 11/2/2020 and to set aside the same.

(2.) Heard Sri A.Prabhakar Rao, learned counsel for the Petitioner, Learned Govt.Pleader for Municipal Administration and Urban Development appearing for Respondent No.1, Sri P.Sudheer Rao, learned standing counsel for Respondent Nos.2 to 4, Sri N.Praveen Kumar, learned standing counsel for Respondent Nos.R.5 and 7, Sri M.Rajender Reddy, learned counsel for the Respondent No.6, and Sri Gokul Rama Rao, learned counsel appearing for Respondent Nos.8 to 12 and perused the record.

(3.) FACTS OF THE CASE