B YADAGIRI GOUD Vs. PROHIBITION AND EXCISE SUPERINTENDENT FINANCIAL REGISTRAR OF TODDY CO OPERATIVE SOCIETIES R R DIST

JUDGEMENT

(1.) The petitioner is one of the founder members of TCS, Ashok Nagar. It was constituted in the year 2000 with 19 members. He challenges the proceedings, dated 8-1-2007, issued by the first respondent, election programme published by the second respondent, on 5-1-2007.

(2.) After formation of the Society, disputes arose as to the election of the Managing Committee. One Committee came to be elected on 10-4-2003. The petitioner and certain others filed O.P. No.87 of 2003 before the A.P. Co-operative Tribunal, challenging the election. In its order, dated 30-10-2006, the Tribunal allowed the O.P. and had set-aside the election. During the term of the said Committee, respondents 10 to 24 were admitted as members. The petitioner and eleven others raised a dispute, before the first respondent, over the admission of the new members. When the same was not considered, they filed W.P. No.332 of 2007 before this Court. In compliance with the direction issued by this Court, on 4-1-2007, the first respondent passed the impugned order repelling the contention of the petitioner and eleven other members, and upholding the admission of respondent Nos.10 to 24.

(3.) In view of the fact that the election of the Managing Committee was set-aside, by the Tribunal, in O.P. No.87 of 2003, the second respondent published a schedule for elections. He also published the voters list comprising of 34 members including respondent Nos.10 to 24. The petitioner feels aggrieved by the same.