LAWS(APH)-2002-1-102

KATURI VENKATESWARA RAO Vs. ANDHRA PRADESH CO OPERATIVE APPELLATE TRIBUNAL VIJAYAWADA KRISHNA DISTRICT

Decided On January 03, 2002
KATURI VENKATESWARA RAO Appellant
V/S
A.P.CO-OPERATIVE APPELLATE TRIBUNAL, VIJAYAWADA Respondents

JUDGEMENT

(1.) Heard Mr. Vedula Venkataramana, learned Counsel for the appellant, learned Government Pleader appearing for the respondent No. 1, Mr. B. Adinarayana Rao, learned Counsel appearing for respondents 2 and 5 and Mr. K. Rajanna representing Mr. K.L.N. Raghavendra Reddy learned Counsel for respondents 3 and 4.

(2.) The Writ Appeal is directed against an order dated 27th November, 2001 passed by a learned single Judge of this Court in W.P.No. 14006 of 2000 dismissing the Writ Petition and affirming the orders passed by the first respondent herein, the Co-operative Appellate Tribunal.

(3.) The Writ Petition was filed challenging the orders dated 25-7-2000 passed by the first respondent herein i.e., the Co-operative Appellate Tribunal in O.A.Nos. 105 to 112, 115 and 117 of 1999.