KONDAVEETI SRINIVASA RAO Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) The dispute mainly pertains to preparation of voters' list in respect of Penugonda Primary Agricultural Co-Operative Society, West Godavari District (for short 'the Society').

(2.) Earlier, the petitioner filed Writ Petition No.2114 of 2013 for declaring the action of respondent No.2 in not taking further steps for holding elections to the Society as illegal and arbitrary. The said Writ Petition was disposed of by this Court by order, dated 01.02.2013, wherein it was recorded that it is submitted by the learned Government Pleader for Co-Operation that in view of the interim order granted in Writ Petition No.39769 of 2012, no further steps were taken to finalise the list of eligible members for sending the same to the Election Officer as contemplated under Rule 22 of the A.P. Co-Operative Societies Rules, 1964 (for short 'the Rules') and that the respondents are prepared to proceed with the election process from the stage where it was stopped. This Court further observed that in view of the interim order passed in W.P.No.39769 of 2012, the election process was stopped from 31.12.2012 to 04.01.2013 and that the list of members is not finalised by the Chief Executive Officer/President of the Society. Accordingly, a direction was issued to the respondents to proceed with the election process from the stage where it was stopped i.e., 31.12.2012.

(3.) Purporting to follow the said order, respondent No.3 has issued a revised election schedule, as per which, the preparation of list of eligible members to vote by the Chief Executive Officer and publication was fixed as 25.02.2013. Questioning this revised election schedule, the petitioner filed this Writ Petition.