TAJ ELECTRONICS COMPANY Vs. COMMISSIONER FOR CO OPERATIVE ENQUIRIES AND EX OFFICIO SECRETARY TO GOVERNMENT FOOD AND AGRICULTURE CO OP III DEPARTMENT HYDERABAD

JUDGEMENT

(1.) In this bunch of six writ petitions, facts are similar and the questions that arise for consideration are the same. Hence, they are disposed of by this common order.

(2.) The respondents are hereinafter referred to as they are arrayed in Writ Petition No. 12945 of 1994 for convenience sake.

(3.) All the six writ petitioners are small entrepreneurs and are members of the Co-operative Industrial Estate Limited, Balanagar, Hyderabad, 5th respondent herein, which is a Society, (hereinafter referred to as "the Society"), registered under the provisions of the A.P. Co-operative Societies Act (hereinafter referred to as "the Act"). The Society purchased about Ac. 101-00 cents of land from the Government of Andhra Pradesh in Kukatpally and Qutbullahpur Industrial Area in the year 1974 for the purpose of establishing a Co-operative Industrial Estate for Small Scale Industrial Units. After developing that land, the Society divided the same into plots and allotted them to its members. Some such plots were allotted to the petitioners herein on 20th January, 1990. The extent of the plots thus allotted to the petitioners range from 220 Sq. yards to 1000 Sq. yards. Possession of those plots was also handed over to the petitioners immediately thereafter and regular sale deeds were executed on 24-1-1990 in the case of the petitioner in Writ Petition No. 12945 of 1994, on 7-6-1991 in the case of the petitioner in Writ Petition No. 12741 of 1994 and 29-1-1990 in the case of the petitioners in Writ Petition Nos. 12336 and 12641 of 1994. Lease-cum-sale deeds were executed on 22-3-1990 and on 23-3-1990 in favour of the petitioners in Writ Petition Nos. 12258 and 13553 of 1994, respectively. The petitioners, thereafter, set up their small- scale industrial units in their respective plots and are running the same.