PUTTA SHYALAJA SHAILAJA Vs. SAYYEDA AYESHA

JUDGEMENT

(1.) Dr. Kadire Krishnaiah, learned counsel for the petitioner. Ms. K.Bhargavi, learned counsel representing Mr. P.Sudheer Rao, learned counsel for the respondents No.3 to 5.

(2.) In this writ petition, the petitioner has assailed the validity of the order dtd. 12/6/2023 passed by the learned Principal District Judge - cum - Election Tribunal at L.B.Nagar, Ranga Reddy District (hereinafter referred to as, "the Election Tribunal") by which the petition filed by the respondent No.1 questioning the election of the petitioner as returned candidate for Ward No.2 of Manthani Municipality has been partly allowed and the petitioner has been held disqualified from holding the post of Chairperson of Manthani Municipality, inter alia, on the ground that the petitioner had furnished false information in her nomination paper.

(3.) Facts giving rise to filing of this petition briefly stated are that a notification dtd. 7/1/2020 was issued for conduct of elections for the Municipalities and Municipal Corporations in the State of Telangana. The elections for Manthani Municipality were also notified. As per the election schedule, the nomination forms were to be filed between 8/1/2020 to 10/1/2020. The scrutiny of the nominations was on 11/1/2020 and the date of polling was fixed as 22/1/2020. The petitioner and the respondent No.1 filed the nomination forms. In the elections, the petitioner was declared as returned candidate for Ward No.2 of Manthani Municipality.