DR. RAGHAVARAO POLAVARAPU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is taken up for hearing with the consent of all the learned counsel. The petitioners before this Court claiming to be the president, vice-president and treasurer of NRI Academy of Sciences (in short "NRIAS"), a Society registered under the Societies Act. They are aggrieved by the action of the 2nd respondent in acknowledging and approving the minutes of a meeting dtd. 24/6/2021 conducted by the unofficial respondents and at the same time rejecting the proceedings of the meeting dtd. 24/6/2021 conducted by the petitioners. It is this action of the 2nd respondent in accepting the minutes etc., dtd. 24/6/2021 of the respondents and rejecting the minutes of the meeting etc., dtd. 24/6/2021 of the petitioners that is subject matter of the writ. The prayer is as follows:

(2.) This Court has heard Sri B.Adinarayana, learned senior counsel for the petitioners. For the respondents learned senior counsel Sri D.Prakash Reddy, learned senior counsel Sri T. Niranjan Reddy, learned senior counsel Sri V.K. Desh Pande and learned senior counsel Sri S.S.Prasad, appeared. The learned Government Pleader appeared for the 2nd respondent.

(3.) All the learned senior counsel and the learned Government Pleader appearing for the respective parties have taken great pains and put in a lot of efforts in bringing to the notice of this Court the facts and legal position with reference to the case. SUBMISSIONS OF SRI B. ADINARAYANA RAO, LEARNED SENIOR COUNSEL APPEARING FOR THE PETITIONERS: