C. NAGA VINITHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Writ Appeal No.159 of 2022 has been preferred by two petitioners out of the four petitioners in W.P.No.15400 of 2021, questioning the dismissal of their writ petition by the impugned order passed by the learned single Judge in three writ petitions, i.e. W.P.No.9252, 9557 and 15400 of 2021.

(2.) In W.P.No.15400 of 2021, the present appellants/writ petitioners have sought declaration that the voters list dtd. 31/3/2020 prepared/published by the 8th respondent bank is illegal, arbitrary, violative of Articles 14 and 19 of the Constitution of India, the provisions and Rules of the Andhra Pradesh Co-operative Societies Act, 1964 (in short "the 1964 Act ") and the guidelines issued by the authorities concerned from time to time and consequently to direct the 8th respondent bank to collect deficit share capital from the members concerned and to publish fresh voters list by taking into consideration of newly defaulted members, illegal removals, disqualifications and who got eligibility as on publishing new voters by inviting objections from the members as required under Rule 22 of the Andhra Pradesh Co-operative Societies Rules, 1964.

(3.) W.P.No.15511 of 2022 has been preferred seeking issuance of a writ of mandamus declaring the action of the 7th respondent in appointing the 9th respondent as Election Officer vide Prog.Rc.No ACUB02/Elections/2020 dtd. 19/5/2022, as illegal, arbitrary, violative of the Andhra Pradesh Co-operative Societies Act, 1964, the Rules framed thereunder, byelaws of the 8th respondent Bank and consequently to set aside proceedings vide Prog.Rc.No ACUB02/Elections/2020 dtd. 19/5/2022 as well as reschedule of elections to the managing committee of the 8th respondent, by the 6th respondent dtd. 24/5/2022 and to pass any other order.