EEDA RAMAIAH Vs. DISTRICT COLLECTOR NALGONDA

JUDGEMENT

(1.) The Fishermen Co-operative Society, Garidepalli, was registered in the year 1981 under the A.P. Co-operative Societies Act, 1964 (for short 'the Act'). Elections were held, to elect the Managing Committee, from time to time. A Committee, consisting of President, Secretary and seven Directors, was elected on 24-1-2002, for a term of five years. Petitioners were part of the said Committee. The term of the Committee expired on 23-1-2007. It is alleged that the President of the said Committee, the 4th respondent herein, did not take necessary steps for conducting elections for the succeeding term. They also stated that, he admitted number of persons as members, without there being any resolution of the Managing Committee, or General Body.

(2.) The grievance of the petitioners is that respondents 1 to 3 are not taking any steps for conducting the elections by appointing a person, or persons-in-charge for the society, as contemplated under Section 32(7) of the Act.

(3.) Ms. M. Vidyavathi, learned Counsel for the petitioners contends that, with the expiry of the term of an elected Committee, a semblance of vacuum exists, and it becomes imperative for the 1st respondent to appoint person, or persons-in- charge, under sub-section (7) of Section 32, so that it can facilitate the conducting of elections.