KATINENI PULLAYYA Vs. KONARCHAPALLI WEAVERS CO OPERATIVE PRODUCTION AND SALES SOCIETY LIMITED KONARCHAPALLI VILLAGE

JUDGEMENT

(1.) This is an appeal filed by the writ petitioner against an order of our learned brother Justice Gangadhara Rao, dismissing his Writ Petition filed for the purpose of quashing an election notice dated 20-11-1978 issued by the Election Officer of Konarachipalli Weavers Co-operative Production and Sales Society, Konarachapalli village. By means of that election notice the date of poll was fixed for 23-12-1978. The meeting was to elect the Managing Committee of the aforesaid Society. The notice fixed 10-12-1978 as the day for receiving nominations. As 10-12-78 happened to be a public holiday the appellant contended that the aforesaid notice dated 20-11-1978 fixing 10-12-1978 as the date for receiving nominations is illegal as being contrary to the provisions of R. 22 (2) (f) (iv) of the Andhra Pradesh Co-operative Societies Rules 1964. His relief in these proceedings is grounded on that basis. It is necessary to read R. 22 (2) (f) (iv).

(2.) For these reasons we reject the only contention urged by the appellant and dismiss the Writ Appeal.

(3.) Writ appeal dismissed.