The Parasurama Marine Fishermen ... vs The State Of Andhra Pradesh,
2021 Latest Caselaw 4775 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: W.A. No.731 of 2021

                                PROCEEDING SHEET

Sl.
                                            ORDER

No      DATE

1     22.11.2021   AHSANUDDIN AMANULLAH, J
                           and
                   B. KRISHNA MOHAN, J

(Per Hon'ble Mr.Justice Ahsanuddin Amanullah)

Heard Mr. L. V. S. Nagaraju, learned counsel for the petitioner and Mr. T. Kumar Babu, learned Government Pleader, Fisheries, for the respondents no.1 to 4.

The appellant is aggrieved by the judgment and order dated 29.09.2021 passed in W.P.No.21889 of 2021 dismissing the writ petition.

The appellant is a Fishermen Cooperative Society registered under the Andhra Pradesh Co- operative Societies Act, 1964 (hereinafter referred to as the "Act"). The controversy is as to whether the election conducted by the Managing Committee of the appellant society by itself as per the provisions in its by-laws are valid in the eye of law in terms of Section 43 read with Rule 22 of the Act.

As prayed for by learned Government Pleader, for filing counter affidavit, the matter be listed on 13.12.2021.

In the meantime, cost imposed by the learned Single Judge in the impugned judgment, shall remain stayed.

_________________________________ (AHSANUDDIN AMANULLAH, J)

_________________________ (B. KRISHNA MOHAN, J) Gvl