THIRUVEEDHULA ABBAYYA Vs. ELECTION OFFICER AND DEVELOPMENT OFFICER ADDEPALLI WEAVERS CO OPERATIVE PRODUCTION AND SALES SOCIETY LTD

JUDGEMENT

(1.) This is an application filed under Article 226 of the Constitution of India for the issuance of an appropriate writ seeking a declaration that the nomination filed by the petitioner is valid and for directing the election officer, the first respondent herein to conduct the election for the members of the Managing Committee of the Addepalli Weavers Co-operative Production and Sales Society Ltd., No. 749, referred to hereinafter merely as "the society", permitting the petitioner to contest the election.

(2.) The petitioner is a member of the aforesaid society. Respondents 3 to 9 are also the members of the said society. The society consists of members of handloom weavers.

(3.) The term of the office of the Managing Committee Board of Directors stood expired by the end of June, 1978.