D SRINIVASA RAO Vs. GOVT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners in these writ petitions are the Presidents of the various District Co-operative Central Banks. They all pray for issue of a writ of mandamus declaring that S. 21-A of the Andhra Pradesh Cooperative Societies Act, 1964, in so far as it seeks to impose disqualification upon the delegates does not apply to all levels of the Co-operative Credit Societies, including the Co-operative Central Banks at District and State level.

(2.) The above is the original prayer in W.P. 18212/89, which is sought to be amended by W.P.M.P. No. 987/90, filed on 24-1-1990, to the following effect :--

(3.) Not content with the first amendment petition, the petitioners have filed another petition, W.P.M.P. No. 5804/89 on 31-3-1990 seeking a further amendment to the prayer in the writ petition, which is to the following effect:--