AMBATI RAMBABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India for the following relief:

(2.) The main plea on which this Writ Petition is filed is that the 6th respondent provided a voter's list that included 191 members who were not present at the general body meeting. As seen from records, minute book and admission register of the Marine Fisherman Co-operative Society Budgatlapaem Village of Etcherla Mandalam it only contains 161 members. The 6th respondent has added 29 new voters who are not members to their list, as shown and the 6th respondent is conducting elections without rectifying the voter's list in spite of appeals made to the Deputy Director of Fisheries to remove the 29 new members to the society.

(3.) The Deputy Director of Fisheries, Srikakulam, vide proceedings in Rc.No.09/B/2022 dtd. 28/1/2023 addressed a letter to the petitioner herein, opining that there is no irregularity in the issue and also suggested to file written objections if any on the preliminary voters published by Person in charge (PIC) of the society with documentary evidences between 28/1/2023 to 4/2/2023.