D MADHAVA REDDY Vs. JANGA RAGHAVA REDDY

JUDGEMENT

(1.) Four writ appeals, out of this batch of writ appeals, are preferred by the Government whereas other two writ appeals are preferred by the fourth respondent in W.P. No. 5238 of 2013. The common order of the learned single Judge disposed of four writ petitions, which are interlinked and relate to the same subject matter. The successful writ petitioners are arrayed in these appeals are respondents but for the sake of convenience the parties are referred to as they were arrayed in the writ petitions.

(2.) The subject matter of challenge in the writ petitions was an order passed by the Election Officer on 19.02.2013 postponing the elections to the office bearers and managing committee of the Warangal District Cooperative Central Bank and further order passed by the Registrar of Cooperative Societies, Andhra Pradesh dated 25.02.2013 canceling the process of election and directing conduct of elections afresh. The first of the two orders dated 19.02.2013 were subject matter of challenge in W.P. Nos. 5238 and 5365 of 2013 whereas the later of the two orders dated 25.02.2013 was subject matter of challenge in W.P. Nos. 6084 and 6103 of 2013. By the judgment impugned, the learned single Judge allowed the writ petitions by setting aside the said impugned orders. Hence, these writ appeals are preferred by the Government as well as by the fourth respondent, who had contested the writ petitions.

(3.) We have heard the learned Government Pleader for Cooperation as well as Mr. A. Narasimha Rao, learned counsel, appearing in support of the appeals and Mr. K. Ramakrishna Reddy and Mr. Vedula Venkataramana, learned senior Counsel, who opposed the appeals by appearing on behalf of the writ petitions.