LOGISA SURIBABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Art. 226 of the Constitution of India, seeking the following relief:

(2.) Heard further arguments of learned counsel for the petitioners, in continuation of the arguments on 14.06.2017, learned Government Pleader for Cooperation for respondents 1 to 4 and Sri V. Venkata Ramana, learned Senior Counsel for 5th respondent-Adivivaram Cooperative Credit Society Limited and perused the material on record.

(3.) An interim order was passed on 14.06.2017 calling for the original records with reference to finalisation of the voters list, which is produced before this Court and the said interim order reads as follows: