RAAVI SRINIVAS CHOWDARY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri M. Ancha Panduranga Rao, learned counsel for the petitioners/appellants, learned Government Pleader for Cooperation representing respondents 1 to 5, Sri Challa Siva Shankar representing the respondent 6 and Sri K. Sridhar Murthy, learned counsel for the respondents 7 and 8. Notice is yet to be ordered to unofficial respondent 9.

(2.) Impugning the order dtd. 29/5/2022, learned counsel for the petitioners would mainly project two points which were already canvassed before the learned Single Judge. Firstly that the appointment of the 9th respondent herein as the Election Officer (6th respondent) is against law i.e., Rule 22(2) of the A.P. Cooperative Societies Rules, 1964 read with Sec. 30 of the A.P. Cooperative Societies Act, 1964 and therefore he is not legally authorised to conduct election on 31/5/2022 of the 8th respondent - Society. Secondly that the final voters list of the 8th respondent - Society has not been prepared so far in which case conducting election will be a mockery of the entire election process.

(3.) Learned Government Pleader for Cooperation also supports the argument of the learned counsel for the petitioners and additionally she brought it to the notice of the Court that in Writ Appeal No.159 of 2022, the present Election Officer herein was directed to file an affidavit as to whether after the draft voters list which was prepared on 31/3/2020, any other voters list has been prepared for the ensuing elections and posted the matter after Summer Vacation, 2022, and as per her information, final voters list has not been prepared yet.