RADESHYAM LOYA Vs. GOVT OF A P

JUDGEMENT

(1.) These two petitions involve common questions of law and facts and therefore, they are heard together and being disposed of together. Since the relief in the main writ petition has a direct bearing on the interim orders claimed in W.P.M.P.No.9477 of 1997, they having been heard together are being disposed of.

(2.) A serious question of maintainability of the petitions is raised as constitutional and legal issue and therefore more deservedly, the main petition was heard on merits along with the W.P.M.P. for decision and disposal.

(3.) The Respondent No.2 has issued election notice under Rule 22(4) of A.P. Co-operative Societies Rules framed under the Act on 29-3-1997 announcing the detailed programme as follows: Filing of nominations for the post of Chairman and Board of Directors : 9-4-1997 Scrutiny of nominations, publication of valid list of nominations : 10-4-1997 Withdrawal of nominations, publication of final list of candidates and allotment of symbols : 11-4-1997 and Polling: 20-4-1997