NELLORE FISHERMEN COOPERATIVE SOCIETY Vs. DISTRICT COLLECTOR AND ELECTION AUTHORITY S P S R NELLORE DISTRICT

JUDGEMENT

(1.) At the interlocutory stage, the writ petition is taken up for hearing and disposal with the consent of the learned counsel for the parties.

(2.) The writ petition is filed for a Mandamus to set aside proceedings No.1483/A4/2010 dated _-4-2011 of respondent No.1, followed by the notification dated 16-4-2011 of respondent No.2 in relation to the elections to be held to respondent No. 3 - cooperative society.

(3.) In the counter affidavit filed by the Assistant Registrar and Election Officer, it is inter alia stated that the date of publication of eligible voters list was fixed as 8.4.2011 duly allowing seven days time from the Election Notification as prescribed under Rule 22(2)(a) of the Rules and that the Special Officer/Person in-charge of the Society has published the eligible voters list on 8.4.2011 as per the election schedule and he has handed over the eligible voters list to the Election Officer on 15.4.2011.