- (1.) "In the circumstances, we are inclined to grant the interim relief as prayed by the petitioner in W.P.M.P. No. 1127 of 2016 in Writ Petition No. 937 of 2016. The impugned Notification, amending Sec. 33 of the GHMC Act, accordingly stands suspended pending the hearing and final disposal of the writ petition. As a consequence thereof and having considered the order of this Court dated 27.4.2015 passed in P.I.L.M.P. No. 6 of 2015 and order dated 2.11.2015 passed in P.I.L.M.P. Nos. 518 and 519 of 2015 in P.I.L. No. 3 of 2015, we issue the following directions: (i) The statement of learned Advocate General for the State of Telangana that all steps and measures as reflected in the table reproduced in the order dated 27.4.2015, passed in P.I.L. M.P. No. 6 of 2015, are complete, is accepted. He submits that a notification for number of seats to be reserved for SC, ST, BC and for Women determining the wards in which reservations shall be set apart, will be issued on or before 9.1.2016. His submission is accepted. (ii) Mr. G. Vidya Sagar, learned Senior counsel for the State Election Commission submits that after the notification in respect of number of seats to be reserved as aforementioned, is issued by the State Government, the State Election Commission shall require thirty one days time to complete the election process starting from the stage of filing of nominations till the polling. His Statement is accepted. (iii) In view thereof, we direct the State Government to issue notification for number of seats to be reserved for SC, ST, BC and for Women, determining the specific wards in which reservation of seats shall be set apart, on or before 9.1.2016. The State Election Commission shall immediately thereafter, without wasting even a day's time, take steps to issue a notification declaring election process from the stage of filing of nomination forms and completing the same with polling within a period of thirty one days as contemplated under Sec. 33 of the GHMC Act. We hope and trust that the Election Commission shall complete the election process, as aforementioned, within the period specified under Sec. 33 of the GHMC Act. (iv) It is needless to mention that in view of this order, the earlier order, by which, the State Election Commission was directed to complete the election process on or before 31.1.2016, stands extended till completion of the thirty one days period, as aforementioned.";