GUJJULA SREENU Vs. CID, CHITTOOR DISTRICR

JUDGEMENT

(1.) The petitioner implores for Writ of Mandamus declaring the action of respondents in conducting search/raid/seizure operations at the houses of the petitioner at Khazipet in YSR Kadapa District and Himayathnagar in Hyderabad as violative of interim orders in I.A.No.1 of 2020 in W.P.No.922 of 2020 and illegal and for consequential direction to the respondents to forthwith release all the seized cash and other valuable properties and for a further direction to respondents not to take any coercive action of any nature including conducting searches and seizures again in respect of petitioner's properties.

(2.) The petitioner was the President of Dayankhanpalli Handloom Weavers Co-operative Society Limited between 2005-06 and 2007-08 which is a primary society under APCO. Later, he became the Chairman of APCO and continued till August, 2019.

(3.) The 2nd respondent filed counter opposing the writ petition inter alia contending that the search and seizure operations were conducted after obtaining search warrants from the Judicial Magistrate and by following due procedure. It is contended that the order in I.A.No.1 of 2020 was not violated as the said order did not interdict the respondents from proceeding with the investigation. As per the F.I.R, the accused conspired together and misappropriated about Rs.1200.00 Crores of various Co-operative Societies over ten years and established benami and bogus Weaver's Societies in Kadapa District. The ill-gotten money was fraudulently diverted for their personal gain. The petitioner has no legal sources to amass huge amount and properties seized. Since huge public money was misappropriated, the respondents obtained warrants and conducted searches and seized the available incriminatory material and properties. Hence, the writ petition is not maintainable.