ANAPARTHI PARAMESWARA RAO Vs. DISTRICT CO OPERATIVE OFFICER CUM REGISTRAR OF MUTUALLY AIDED CO OPERATIVE SOCIETIES

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.) This writ petition is filed for a mandamus to declare the action of the Respondents in not including the names of the Petitioners in the eligible voters list as published along with the notice, dated 03.08.2010, for the elections scheduled to be held on 04.09.2010, as illegal, arbitrary and contrary to the provisions of the A.P. Mutually Aided Cooperative Societies Act, 1995 (for short 'the Act').

(3.) I have heard Smt. Bobba Vijaya Lakshmi, learned Counsel for the Petitioners, the learned Government Pleader for Cooperation representing Respondent No. 1, and Sri K. Chidambaram, learned Counsel representing Respondent No. 3.