P.JAYAPAL REDDY Vs. DISTRICT COOPERATIVE OFFICER

JUDGEMENT

(1.) This writ petition is filed seeking writ of mandamus declaring the inaction of the respondents 1 and 3 in not amending Sub Bye Law No.13 of Bye Law No.21 and Bye Law No.22 of the 3rd respondent Society as illegal and arbitrary and contrary to Section 20 of the A.P. Mutually Aided Cooperative Societies Act, 1995

(2.) The petitioner filed W.P.M.P.No. 40699 of 2013 to stay the Election Notification dated 21.10.2013 issued by the 2nd respondent and this Court by order dated 19.11.2013 granted interim stay of the aforesaid Election Notification. Vacate stay petition along with counter affidavit is filed by R-3 and both counsel agreed for disposal of main writ petition.

(3.) Learned counsel for the petitioner contended that while issuing election notification and preparation of voters list, Sub bye Law No.13 of Bye Law No.21 and Bye Law No.22 of R-3 bye laws are not followed. He also contended that there is no proper division of constitution and reservation is not followed as envisaged under bye Law No.22 of the bye Laws of the 3rd respondent society.