MEKALA KAVYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) . This Writ Petition is filed by the petitioner seeking to declare the proposed NoConfidence Motion dtd. 28/1/2023 submitted by the Ward members of Jawahar Nagar Municipal Corporation, without there being any power, authority, procedure and Rules prescribed under the Telangana Municipalities Act, 2019 (for short "new Act, 2019"), to remove the Mayor/Chairperson/Vice Chairperson, as illegal, arbitrary, unconstitutional and violative of Sec. 37 of the new Act, 2019 and Article 14 and 21 of the Constitution of India and consequently prayed to direct the respondents not to take any action in pursuance of the proposed motion of no-confidence dtd. 28/1/2023.

(2.) Heard the learned counsel for both sides and perused the record.

(3.) The brief facts of the case are as follows: