DIDUGU SAND AND BOAT WORKERS CO OPERATIVE SOCIETIES LTD Vs. DIVISIONAL COOPERATIVE OFFICER GUNTUR DIVISION GUNTUR

JUDGEMENT

(1.) Heard Sri E. Manohar, Learned Senior Counsel, Sri K. Ravindra Kumar and Sri N. Sreedhar Reddy, Learned Counsel for the petitioners and the Learned Government Pleader for Co-operation, Sri C. Ramesh Sagar, Sri A. Sanjeev Kumar and Smt. B. Vijaya Lakshmi, Learned Counsel for the respondents and others. At their request all these writ petitions are being finally disposed of.

(2.) At the outset, it is necessary to briefly note the facts in each of these writ petitions.

(3.) The area of operations of the petitioner, a co-operative society registered on 08.06.2001, covers the entire Amaravathi Mandal. There exists another society in the said area, called the Dharanikota Sand and Ferry Boat Workers Co-operative Societies Limited, which was registered on 13.10.1976. Sri Marella Koteswara Rao submitted an application to the 1st respondent on 06.12.2007 requesting him to register a new society in the name of "Isuka Mariyu Boat Panivarala Sangham". The 1st respondent, however, refused to register the society on the ground that there were already two similar societies in existence. Sri M. Koteswara Rao and others were asked, by proceedings dated 12.12.2007, to join either of the two existing societies. A copy of the said letter was addressed to both the petitioner and the Dharanikota society advising them to admit the new members as per their bye-laws.