LAWS(APH)-2021-12-25

KASTURIDEVI VIDYALAYAM COMMITTEE Vs. STATE OF ANDHRA PRADESH

Decided On December 24, 2021
Kasturidevi Vidyalayam Committee Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) W.P.No.24656 of 2020 is filed by the petitioner questioning the action of the 4th respondent in refusing to receive the annual lists containing the names and addresses of the members of the Managing Committee and Officers entrusted with the affairs of the Society.

(2.) In WP.No.19591 of 2021 also the action of the 3rd respondent in not receiving the annual lists (sent through me- seva) of the names and addresses of the members of the Managing Committee and the Officers and also the action of rejecting them is questioned.

(3.) In WP.No.19661 of 2021 the action of the 3rd respondent in issuing a notice proposing to enquire into the mismanagement of funds etc., by the petitioner Society is questioned.