Andhra Pradesh High Court - Amravati
Kollati Adinarayana vs The State Of Ap on 7 November, 2024
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
(SPECIAL ORIGINAL JURISDICTION) |
THURSDAY, THE SEVENTH DAY OF NOVEMBER,
TWO THOUSAND AND TWENTY FOUR
PRESENT:
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKRAR RAO
iA No. 1 OF 2024
iN
WP NO: 25086 OF 2024
Sehveen:
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Sollatt Adinarayana, S/o Snramulu, aged G2 years, Ex-presideant of The
Rafulalanka Primary Marine Fishermen co-operative saciely id No. 170-
D Rio D.Neo. 1-165, Raiuia Lanka, Pedalanka Panchayat, Narasaouram
Mandal, West Gocavarl District.
Koppada Ranaka Raju, S/o Raju, aged 39 years. ae of Sri
Amareswara Marine Fishermen Co-Operative society td No. 21/8 Rio
D.No 2-2-20/8, Baswani Kondayya Gari Street mapall
Narasapuram Mandal, West Godavari District
Rollati Goo Krishna, Sfo Peda Venkateswariu, Aged 44 years. Ex-
oresident of The Komatiigna Fishermen Co-Operative Society Lid No.
iS0-D F/o DINo. 17-182, Komatinna, Near Vinayaka Temple,
alipainam, West Godavari District.
. Kollu Jayaraj, S/o Tataiah, aged 4@ years. Ex-president of The
Darbaveru Fishermen Co-Operative Society itd No. 750/D Rio D.No. 7
i24, Dardhaervu, Vermulladeevi, Chinamermidinall Rural, Wrest
Godavari District
Mallaci Janaki Ram, Sfo Krishna Murthy, aged 37 years Ex-president of
The Pathapadu MarineFisharmen Co-Operative Society Rd No. 158/D
Ria D No. §-O1, Pathapadu, Magalturu, Kalipainam, West Godavari
District.
oP atHionars
"Se
t Meas e ghe Siege af: 3 ex
The Stete of Andhra Pradesh, Rap. by is Brincipal Secrefary, To the
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Government Animal Husbandry Dairy Develapment Fisheries Fish
Denartment, A P Secretariat Velagapud!, Amaravathi, Guntur District
3. The Commissioner for Fisheries, Poranki, Vilayawada, Srishna Distr
The OXstrict Collector and (Nstret Election Authority, West Godavan
Ewe
metriot, Bhimiavaram
4 The Disiricl Fisheries ONicen/Ex. O8icio! Joint Registrar of Fishermen
Coon. Socities, West Godavari [Nstrict, Bhimavaram
The Election Oficer, District Fisheries Cooperative Sociely, Limited No.
oF4
151/D, Combined West Godavari [istrict and Fisheries Develonment
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Cooperative Society Linuied, Lakshmaneswaram Vilege, Narasapuram
Mandal, West Godavar District represenied by its President, Ancdraju
Challa Rao, Sfo Anianayulu, aged 49 years, R/o Lakshmaneswaram
Village , Narasapuram Mandal, Weel Godavarn District.
'RY is impleaded as per the Court Order dtO7.11.2024 vide orders
nassed in LANo. 02 of 2024)
.fesponcdents
Counsel for the Pellfioners : Sr RODE RAMESH BABU
Counsel for the Respondent Nos 1 to 4 .GP FOR ANIMAL HUSBANDRY
Petition under Section 147 CPC praying {hat in the ciroumstarices
stated in the affidavit led in support of the petifion, the High Court may be
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nleased to stay the Election to the Me anaging Committee of the @" respondent
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Saciely going ia be held on g8-14- 202:
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Elections/2024) dated 23-10-2024 issued by the 5
respondent
pending disposal of WP No 25066 of 2024, on the file of the High Court.
The court while directing issue of notice to the Respondents herein fo
show cause as to why this application should not be complied with, mace the
following omer. (The receipt of this order will be deemed fo be the receipt of
notice in the case). | |
ORDER:
"This application is filled to stay the election to the managing
committee of the 6th respondent sociely going fo be held on 08.11.2024
im pursuant to the election notice {OFCS Elfections/Z024) dated
20.10, 2024,
Heard isarned counsel for the petitioner and learned counsels for --
the respondents.
Learned counsel for the respondents would submit that the
slection process has already been commenced and by relying the
judgments of the composite High Court in W.P.No.10648 of 2015, dated
20.04.2075 and in the case of P.Kotya and others vs. State of Telangana
and others reported in 2016 (4) ALD 208 and afiso in the case of Kalla
Rama Arishna vs. State Election Commission reported in 2004 (8) ALD
S87, would submit that once the election process has already been
commenced, the Court cannot stall the process of election.
_ Learned Government Pleader would submit that the petitioner is
not a member of the society and the writ petition fself is not
maintainable. |
in view of the sald circumstances, this Court is not inclined to
grant any interim direction in this matter, hence, the election process
may goon." -
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HIGH COURT
TRR,d
DATED OPA T2024
ORDER
iA No. 1 OF 2624
iN
WP NO: 28088 OF 2024
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