O. KALYAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for petitioner Sri Subramanyam Daraboina, learned Government Pleader for Cooperation, and learned counsel for 4th respondent Sri T.A. Kumar.

(2.) This writ petition is filed seeking following relief:

(3.) Petitioner is a member of Telugu Cine Workers Cooperative Housing Society Limited (for short, Society) - 4th respondent herein and former President of undivided A.P. Film Industry Employees Federation. Petitioner challenges inaction of the Additional Registrar in considering the representation dated 24.11.2020 whereunder request was made to cancel the appointment of Election Officer prescribing election schedule and procedure to conduct elections to the Managing Committee of the 4th respondent society. According to petitioner several illegalities were committed by the earlier Managing Committee in enrolling the persons who are no way concerned with the Film industry; made enrolment of excess members than available flats; that an enquiry is pending against the Executive Committee members on the allegations of committing grave illegalities and therefore elections ought not to have been held. It is further complained that the term of Executive Committee was over by 25.10.2020 but illegally the very same committee members were appointed as persons in charge and election process was set in motion based on the voters list finalized by them leading to committing further illegalities in conducting elections.