GUNTUR JAMAL SAIDA Vs. GOVT OF A P

JUDGEMENT

(1.) When the W.P.M.P. came up for hearing both sides agreed that the writ petition itself can be disposed of.

(2.) Election to the Managing Committee of the Pinnelli Fisherman Cooperative Society (for short 'the Society') was scheduled to be held on 15-7-1994. On 14-7-1994, by telegraphic order, the Government stayed the election. The petitioners filed writ petition challenging the validity of Rule 22-AAA of the Andhra Pradesh Cooperative Societies Rules (for short 'the Rules') and to issue of consequential direction to the authorities to hold election forthwith from the stage where the election was stopped.

(3.) The writ petition was admitted on 25-7-1994, interim suspension of the Government order was granted, and the W.P.M.P. was adjourned to 28-7-1994 to enable the Government Pleader to produce the record and also to enable Mr. C. Krishna Murthy, learned counsel for the proposed respondents-Ex-President and Ex-Secretary of the Society to file counter. On 28-7-1994, the Government Pleader produced the records. Mr. G. Krishna Murthy filed counter on 12th August, 1994.