RENU SONI Vs. SAMEENA BEGUM

JUDGEMENT

(1.) This Civil Revision Petition is filed assailing the order dt.22.11.2017 passed in I.A.S.R.No.23447 of 2017 in I.A.No.3516 of 2016 in Election O.P.No.491 of 2016 on the file of the Chief Judge, City Civil Court, Hyderabad.

(2.) The petitioner herein is the 4th respondent in the Election O.P.

(3.) One of the grounds raised by the 1st respondent herein, who is petitioner in the Election O.P., is that the petitioner had three children and was disqualified under the provisions of the Greater Hyderabad Municipal Corporation Act, 1955 from contesting the election for post of Member of Ward No.49; and that the petitioner had given birth to a second child in Faruqi Nursing Home, Moghalpura, Hyderabad on 31.07.2005 which she suppressed in the declaration filed by her along with her nomination.