BODDU YOHAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) One Mr. Boddu Yohan, petitioner filed this Writ Petition seeking the following relief/s:

(2.) This Court on 11/4/2021 while issuing rule nisi in I.A. No. 1 of 2021 granted an ad interim direction not to proceed with the conduct of elections of adjourned Diocesan Council (2019-22) proposed to be held on 12/4/2021 and 13/4/2021 at HRD, Aashirvaad Bhavan, Machilipatnam at 8.00 AM for a period of three weeks. The said interim order was extended from time to time and finally, vacated by order dtd. 15/12/2021 in I.A. No. 2 of 2021 in I.A. No. 1 of 2021 in W.P. No. 8366 of 2021.

(3.) It is the case of the petitioner that there are several non-Christian members who are voters and some of them have resigned and some of them died but they are also included in the list of the Diocesan Council (Church of South India Trust Association, Krishna-Godavari Diocese Unit). To rectify the defects in the voters list, this Court in W.P. No. 17759 and 18281 of 2019 dtd. 2/1/2020 directed as follows: