S.SUDARSHAN NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners sought a direction in the nature of writ of Mandamus declaring the order in Memo No.AGC01-COOPOFASCS(EPIC)-1-2021-COOP-II, dtd. 9/4/2021 passed by the 1st respondent vacating the stay granted vide Order No.365/2016, dtd. 27/9/2016 as against the Order in Rc.No.1261/2005-C, dtd. 26/10/2006 of the 3rd respondent directing merger of Peddakowkuntla PACS, Raketla PACS into Amidyala PACS of Uravakonda Mandal, Anantapur District and consequential order of 4th respondent in Rc.No.1261/2005-C, dtd. 10/5/2021 directing the 5th respondent to take necessary steps and for reporting compliance, as bad, illegal, arbitrary, violative of principles of natural justice, contrary to the provisions of A.P. Cooperative Societies Act, 1964 and offends Articles 14 and 19(c) of Constitution of India and consequentially to set aside the same.

(2.) The Government of Andhra Pradesh with an intention to restructure the Primary Agricultural Cooperative Societies (PACS) credit system in the State came out with a scheme setting out guidelines for implementation vide G.O.Ms.No.176 Agriculture and Cooperation (Coop.V) Department, dtd. 14/6/2005. The purpose and object in bringing out such scheme is stated in the opening paragraph of this G.O. It is extracted hereunder for convenience:

(3.) These guidelines included the following: