B.A.S.D.PRASAD Vs. PRINCIPAL SECRETARY
LAWS(TLNG)-2019-12-407
HIGH COURT OF TELANGANA
Decided on December 11,2019

B.A.S.D.Prasad Appellant
VERSUS
PRINCIPAL SECRETARY Respondents

JUDGEMENT

Challa Kodanda Ram, J. - (1.)This Writ Petition is filed seeking a mandamus to declare the action of the 2nd respondent - Assistant Registrar / Election Officer in not considering the objections filed by the petitioner dated 12.07.2019 requesting to scrutinize the voters' list by deleting the members who have criminal cases and misused the funds of the Society and to conduct elections of the Society smoothly, as illegal and arbitrary.
(2.)The grievance of the petitioner is that the previous managing committee had given membership to outside people and near and dear from 2000 without approval of the general body and thus, the voters' list furnished is irregular.
(3.)Heard learned counsel for the petitioner as well as learned Government Pleader for Cooperation.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.