- (1.) These three Writ Petitions are filed questioning G.O. Rt. No. 858, Agriculture and Co-Operation (COOP-V) Department, dated 19.06.2013, whereby the orders issued staying the Co-operative elections have been revoked. I have heard Sri G.M. Mohiuddin, learned counsel representing Sri Siva S. Lanka, the learned counsel for the petitioners and perused the record.
(2.) After the election process was commenced in respect of the Primary Agricultural Co-Operative Societies in which the petitioners are interested, some of the petitioners and some other persons have approached respondent No. 1 with representations to postpone elections purporting to apprehend law and order problems to arise if the elections were held.
(3.) Readily obliging their requests, respondent No. 1 issued G.O. Rt. No. 205, Agriculture and Co-Operation (COOP-V) Department, dated 28.01.2013, which is reproduced herein below, 1. Whereas the District Election Authority, Krishna District, has issued notification for conduct of elections to the Managing Committee of the Agiripalli Mandal, Krishna District, first read above. 2. And whereas while the election process is in progress, several representations have been received from various quarters that efforts are made by certain groups/party to intimidate the voters in the reference 2nd read above. 3. And whereas, an appeal has been preferred stating that the members whose names are deleted illegally and without notice as well as those whoa re not given membership and voting right even though eligible as such are agitated and are likely to create commotion and law and order situation and would affect peaceful and lawful conduct of elections and it is apprehended that the voters may cause possible obstruction to the conduct of free and fair poll. 4. The Government by virtue of powers conferred under Rule-22(C)(1)(ii) of the Andhra Pradesh Cooperative Societies Rules, 1964, hereby order the postponement of elections to the Managing Committee of the Agiripalli Primary Agricultural Co-Operative Society No. K.R. 339, Agiripalli, Agiripalli Mandal, Krishna District, until further orders.;