CHILKAPATI RAJEEV 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.) It is the case of the petitioners that they were nominated as members of the 6th respondent-society along with others by the 5th respondent-District Collector on 21/12/2023, vide Ex.P4. Thereafter, the Joint Director of Animal Husbandry passed an order dtd. 27/12/2023 appointing an Election Officer for conducting elections to the Executive Committee of the 6th respondent, i.e., the District Live Stock Development Association, Gannavaram, and the 6th respondent issued notification dtd. 28/12/2023 for conducting election to the Executive Committee fixing the date of election on 4/1/2024.

(3.) While so, one K.Nagendra Kumar, who was Ex-Chairman of the 6th respondent filed Writ Petition No.4 of 2024 challenging the proceedings of the Joint Director, Animal Husbandry dtd. 27/12/2023 appointing an Election Officer and this Court, vide interim order dtd. 3/1/2024, has directed the respondents to proceed with the election, but, however, declaration of the result shall be subject to the result of the Writ Petition. The Executive Committee of the 6th respondent has elected the 1st petitioner as President and in view of the direction issued by this Court in W.P.No.4 of 2024, the authorities have not declared the result.