VANAPARTHI SIREESHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed with the following prayer:

(2.) Heard Sri P.Sathwik, learned Counsel for the petitioner, learned Government Pleader for Municipal Administration and Urban Development appearing on behalf of respondent Nos.1 and 2, learned Government Pleader for Revenue appearing on behalf of respondent Nos.3 and 4, Sri M.Ram Mohan Reddy and learned Standing Counsel appearing on behalf of 5th respondent and Sri Palle Nageswara Rao, learned counsel appearing on behalf of respondent Nos.6 and 7, and perused the record. With the consent of learned counsel appearing for the parties, the Writ Petition is taken up for hearing and disposal at admission stage.

(3.) Petitioner contends that some of the Ward Councilors of Kodad Municipality had proposed to move motion of No-confidence against her from holding the office of Chairperson by submitting a requisition in writing along with Form-I to the District Collector on 28/12/2023; that as per Sec. 37 of the Telangana Municipalities Act, 2019 (for short 'the Act') read with G.O.Ms.No.835 Municipal Administration and Urban Development (Elec.II) dtd. 3/12/2008, it is the Collector, who is required to cause verification of the signatures of the members who have signed Form-I with reference to the signatures of the members available in municipal records; and thereafter notice referred to in Form-II shall be served on the members as provided in Sec. 353 of the Act.