P BABU RAO Vs. V V SASTRY

JUDGEMENT

(1.) This appeal is preferred against the orders passed in OP No. 120 of 85 dt. 11-2-1986 on the file of the Chief Judge, City Civil Court, Hyderabad.

(2.) The petitioners in the lower court are the appellants herein. The present appellant filed a petition under Sec. 11 ot the A.P. (Telangana Area) Public Societies Registration Act, 1350 F (for short "the Act") praying to dissolve the present Managing Committee and to appoint an Advocate-Commissioner or alternatively to direct the Director of Cultural Affairs to appoint a person-in-charge to take over the affairs of the Sabha and to run the affairs of the Sabha and to convene the Generr.1 Body meeting and conduct fresh elections to the Managing Committee at the earliest possible time after preparing the valid upto-date membership of all categories.

(3.) The lower court while dismissing the petition directed respondents 1 and 2 i.e., the President and Secretary of the 4th respondent Sabha to conduct fresh elections to the Managing Committee as per the bye-laws, that the Director of Cultural Affairs (State of Andhra Pradesh) other than Sri E.V. Subbarao or a duly appointed nominee is directed to be present at the time of the election and submit a report about the election. The Court further directed respondents 1 and 2 to finalise the list of the members as on that date including 36 members who paid the subscription as per the orders of the Court and the 86 members who were already admitted as members.