K. TARA BAI Vs. STATE OF A.P.

JUDGEMENT

(1.) Questioning G.O.Rt.No.584, Agriculture and Cooperation (Co.Op.V) Department, dtd. 25/6/2004, the petitioner has filed this writ petition to declare the same illegal, arbitrary, contrary to the provisions of A.P.Cooperative Societies Act, 1964 and the rules thereunder and unconstitutional, by a writ in the nature of Mandamus.

(2.) This case has a chequred history.

(3.) Sri late Gutta Venkata Subba Rao, was the owner of Ac.7.00 cents in R.S.No.488, Jalipudi village, of the then Eluru Taluq, West Godavari District. He borrowed Rs.2,918.0014ps. from Large sized Cooperative Society, Chataparru, West Godavari District, mortgaging the above land. Consequent to his default to redeem this mortgage, it was referred to an arbitrator by the society and an award was passed on 10/3/1963 in the claim petition for Rs.3,501.0025ps. In execution of this award C.E.P.No.147/63-64 was laid and the aforestated land was brought for sale. The sale was scheduled to be held on 10/10/1963.