K MEHARBABA Vs. DISTRICT COLLECTOR KAKINADA

JUDGEMENT

(1.) Heard learned Counsel for the appellant and learned Counsel for the respondents.

(2.) Allegations, as noticed by the learned single Judge, are that the writ petitioner - appellant, along with 360 persons approached the respondents seeking membership in the Society but the respondents expressed reluctance to enrol them as members of the Society as a result the petitioner-appellant and others lost their valuable right of participating in the Co-operative Society elections. Learned single Judge has observed as follows:

(3.) The said direction, however would not have been of any help to the petitioner and others and when the appeal came up before us, we issued notice calling upon the respondents to show cause why the appeal be not admitted and disposed of at the admission stage itself. We granted in WAMP No.1411 of 1995 stay of elections in the Society.