Andhra Pradesh High Court - Amravati
Ponnamanda Venkateswara Rao vs State Of Andhra Pradesh on 16 December, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA (SPECIAL ORIGINAL JURISDICTION} MONDAY, THE SIXTEENTH DAY OF DECEMBER TWO THOUSAND AND TWENTY FOUR ':PRESENT: HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA WRIT PETITION NO: 29855 OF 2024 Between: 4 eg BR be Ponmamanda Venkateswara Rao, S/o Prakasha Rao, aged about 74 years Rio Ralulanka, Pedalanka, Lakshmaneswaram, West Gocavan District Fonnamanda Prakash Rao, Sfo P Venkateswara Reo, aged about 39 years R/o Ralulanka, Pedalanka, Lakshmaneswaram, West Godayan Disiric Ponnamanda Narasimha Swamy, S/o F Venkateswara Rao, aged abou 35 years Rio Rajulanka, Pedalanka, Lakshmaneswaram, West Godavarnl Cistrict Poethioners AND . Slate of Andhra Pradesh, represented by ifs Principal Secretary, Department of Animal Husbandry, Dairy Develoornent and Fisheries, Secretariat, Velagapudi, Amaravathi, Guntur (istrict The Cammissioner of isheries, Poranki, Vieyawada, NTR District The District Collector, West Godavari District af Ghimavarain The District Fisheries Officer, West Godavari Oistrict / Ex Officio Joint Registrar of Fishermen Cooperative Societies, West Godavari District The Asst Director of Fisheries, Narsapuram, West Godavar [istrict The Primary Marine Fishermen Cooperative Society, Rajlulanka, Narsapurarn Mandal, West Godavari Disirict represenied by its Part- time Person incharge Committees Fisheries Develnprieant Officer, Palakallu Narsapuram, West Godavari District Respondents Petition under Article 226 of the Constitution of india is Hed pray' ing that in the circumstances stated in : the affidavit fled therewith, the Hi igh Court may be pleased fo issue a Writor Wiis, Order or Direction, more particularly ane in the nature of Writ of Mandamus declaring ihe action of the Respondents for not conducting elections to The Primary Marine Fishermen Cooperative Society, Ralulanka, Narsapuram Mandal, West Godavari Distict with Regn. No. 42-0 ° AP.C.S Rules, 1964, te the best interests of the members of the Society anc Respondent herein} under APLC S.Act, 1964 read with fulfiment of abject of formation of the Society, as bad, arbilrary. contrary sto the provisions of A.P.C.S Aci, 1864 and rules made thereunder and aise offers Arts. 14,79/7Ng) and 21 of the Constitution of India, apart from the principle of democratic polity and to pass such other or further orders as are deemed © and praper in the clrournstances of the case. IA NG: 1 OF 2024 Petition under Section 181 CPC is fied praying thal in. the elreumatances stated in the grounds fled in support of the petition, the High Court may be pleased te direct the Respondents to forthwith conduct election The Primary Marine Fishermen Cooperative Society, Rajulanka, Narsapuram Mandal, West Godavari Disirel with Regn. No. 42-0 16" Respondent herein) expeditiously, in the inferesis of justice and fair play, Pending disposal of WP 29555 of 2024, on the fle of the High Court, The peifiion coming on for hearing, upon perusing the Pelitioen and the affidavil Hed In support thereof and upon hearing the arguments of Mis. M VIDVAVATHI, Advocate for the Petitioners, the Gourl made the following ORDER:
"The present wit petition is fled by Sri Ponnamanda Venkateswara Rac, Ponnamanda Prakash Raa and Ponnamanda Narasimha Swamy.
Today Le. on 16.12.2024, petitioners personally appeared before this Court through learned counsel and submitted that present writ natition is not fled by tham. At this juncture, igarned counsel for the petitioners on record, submits that vakalat of the pelitioners was handed over to her by the ropreseniative of the petitioners. Learned counsel further requesis to adjourn the matter for getting Instructions from the representative of the petitioners.
Qn the other hand, learned counsel, who appeared before this Court on behalf of the petitioners, categorically states that petitioners did not sign any vakalat for filing the present writ petition and they did not authorise any one to represent on their behalf, in view of the above, this Court finds # appropriate to order for an inquiry, The Registry is directed fo inquire whether the signatures an the vakalat fled with this writ petition are genuine or nal, and fo submit a report to this Court.
The petitioners, who appeared before this Court and the learnad counsel far fhe pethioners on record also Specifically directed to cooperate with the Registry, for such inquiry. List the mater on 28.72.2094"
SO/-B.CHITT] JOsEpy ASSISTANT REGIST Ran oe NTRUE copy) SECTION OFFICER For ASSISTANT REGISTRAR . Ta, veh . The Registrar {Judicial}, High Court of Andhra Pradesh, Amaravati,
2. The Principal secretary, Department of Animal Husbandry, Dairy Develonment and Fisheries, Secretariat, Velagapudi, Amaravath), Guntur District, State of Andhra Pradesh (BY SPECHLAL MESSENGER} SSS se O54 o swing .
The Cammissioner of Fisheries, Porankl, Vi fayawada, NTR Oistric The District Collector, Weet Godavan Oistrict at Bhimavaram The District Fisheries Officer, West Gocavar ENsinct { fx Officia Joint Registrar of Fisherrnen Cooperative Societies, West Godavari Yhe Asst. Director of Fisheries, Narsapuram, West Godavari District The Pariime Person Incharge Commitee! Fisheries Develonment Officer, Primary Marine Fishermen Cooperative Society, Rajulanka, Narsapuram Mandal West Godavari District, Palakallu N Narsapuram, West Godavari District (Addressee Nos.3 fo 7 by RPAD} One CC fo SRE M VIOYAVATHI Advocate » fORUCI Two CCs io GP FOR FISHERIES Hj igh Court of Andhra Pradesh. (OUT) One spare cany HGH COURT AV, J DATED MON 2/2024 LIST THE MATTER ON 28.43.2024 ORDER WP No 29885 of 2024 CHRECTION SE A a <e SS ANG oN ee wT ee cate toy "hep SS SS SOREN BOS ' = SWS Sah SSS ewe ee ss _ z.
EXP SNH .
SES ATG nan emneneen SATS.