K. ANJUKUMAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These two Public Interest Litigation Writ Petitions, namely W.P. (PIL) Nos. 84 and 87 of 2019 have been filed questioning the procedure adopted by the respondents for delimitation and division of the municipalities into wards, and subsequent publication of electoral rolls, and the identification of ST, SC, BC and Women voters as part of the pre-election process necessary for conducting the elections for the municipalities in the State. Since the issues involved in both these writ petitions are similar, since similar arguments have been raised, both the writ petitions are being decided by this common judgment.

(2.) In W.P. (PIL) No. 84 of 2019, the petitioner has sought for the following reliefs from this Court:-

(3.) In W.P. (PIL) No. 87 of 2019, the petitioner has sought for the following relief from this Court:-