M NARASAIAH Vs. BASAPPA

JUDGEMENT

(1.) Writ Appeal No. 734/94 and writ appeal No. 837/94 are filed against the judgment in writ petition No. 17759/93 and writ appeal No. 735/94 is preferred against the judgment in W. P. No. 2592/94. By a common judgment dated 24-6-1994, the former writ petition was allowed and the latter dismissed Respondents 7 and 8 in W.P. No. 17759/93 arc the appellants in W.A. No. 734/94. Petitioners 1 to 7 in W.P. No. 2592/94 are the appellants in W.A. No. 735/94. Respondents 1 to 4 in W.P. No. 17759/93 are appellants in W.A. No. 837/94.

(2.) As the main writ petition is 17759/93 against which W.A. Nos. 734 and 837/94 are preferred, we shall first take up W A. No. 734/94.

(3.) The legality of election held to the Managing Committee of Malkapur Waddera Labour Contract Co-operative Society, Rangareddy District which is a weaker section (hereinafter the referred to as 'the society') is in issue in the writ petition out of which this writ appeal arises. The action of the Election Officer in publishing the voters' list on 11-11-1993 and permitting the exsisted persons to vote in the election without any scrutiny and enquiry was challenged in the writ petition. The learned single Judge quashed the election process initiated on the basis of the voters' list published on 24-11-1933 and directed the Registrar of Co-operative Societies to verify the membership under Section 21(3) of the Andhra Pradesh Co-operative Societies Act (hereinafter referred to as 'the Act') before ordering fresh election. The writ petition was accordingly allowed.