Andhra Pradesh High Court - Amravati
Order vs Unknown on 25 August, 2021
THE HON'BLE SRI JUSTICE A.V.SESHA SAI
WRIT PETITION No.2234 OF 2021
ORDER:
Challenge in the present Writ Petition is to the action of the respondents in ordering re-poll for the election to the post of Chairman, Indian Institute of Architects, AP Chapter.
2. This Court on 01.02.2021, while ordering notice before admission, passed an interim order, directing stay of all further proceedings pertaining to the re-poll orders dated 22.01.2021 of the 1st respondent.
3. On receipt of notice, a counter affidavit, deposed by the 6th respondent, has been filed on his behalf and on behalf of the 4th respondent. In the said counter affidavit, it is stated that the re-polling was conducted on 25.01.2021 and 26.01.2021 and the re-polling results were announced on 27.01.2021. It is further stated that the 6th respondent secured 65 votes for the Chairman post, whereas the writ petitioner secured 42 votes and that the 6th respondent had been declared elected. In support of the same, papers pertaining to the result of the re-polling are also filed along with the counter affidavit.
4. In view of the above, leaving it open for the petitioner herein to assail the said process of re-polling and declaration of the 6th respondent as successful candidate 2 before appropriate forum of law, the Writ Petition stands disposed of. There shall be no order as to costs of the Writ Petition.
Miscellaneous petitions, if any pending in this case, shall stand closed.
___________________ A.V.SESHA SAI, J 25-08-2021 siva 3 THE HON'BLE SRI JUSTICE A.V.SESHA SAI WRIT PETITION No.2234 OF 2021 Date: 25-08-2021 siva