STATE OF TELANGANA, Vs. PONNA VENKAT RAMANA

JUDGEMENT

(1.) The Writ Appeals have been filed challenging a Common Order dtd. 17/12/2025 passed by a learned Single Judge of this Court in W.P.Nos.38812, 38825, 38840 and 38895 of 2025.

(2.) The Writ Petitions were filed challenging a Preliminary Gazette Notification dtd. 9/12/2025 with regard to the Delimitation of Wards in Greater Hyderabad Municipal Corporation ('GHMC'). The essence of the Preliminary Gazette Notification was that the area of the GHMC has been divided into 300 Election Wards as per the boundary description given by way of a tabulated statement in the impugned Notification. The writ petitioners also sought for stay of all further proceedings pursuant to the Preliminary Gazette Notification for delimitation of Wards in GHMC pending disposal of the Writ Petitions.

(3.) The learned Single Judge expressed the view that the writ petitioners had not been provided with sufficient information for raising objections to the Preliminary Gazette Notification. The lack of information included figures with respect to the natural boundaries, geographical features, contiguity of the area and the population of the Wards as well as authenticated maps. Accordingly, the learned Single Judge passed the impugned Common Order directing the State respondents (the appellants herein) to place the Ward-wise population details and the map of the proposed GHMC with 300 Wards in the public domain within 24 hours. The writ petitioners were given liberty to file their additional objections within two days after the information was made available to public. The Writ Petitions were made returnable on 5/1/2026.