B NAGABHUSHANAM Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) These three writ petitions are interconnected. Hence, they are disposed of through a common order. For the sake of convenience, the parties are referred to as arrayed in W.P.No.7042 of 2012. The 1st petitioner is a cooperative house building society functioning at K.P.H.B. Colony, Hyderabad. Inspection of the records of the society was conducted in the year 2001 and a report was submitted on 23.03.2002. It appears that representations were made to the higher authorities alleging that though certain irregularities were pointed out in the inspection report, no steps were taken thereon. The 2nd respondent prepared a note on 08.12.2006. Thereafter, the Government in Agriculture and Cooperation Department issued proceedings dated 01.06.2007 requiring the 2nd respondent to take further steps on the basis of the report. The 2nd respondent in turn directed the District Cooperative Officer, 4th respondent herein to take necessary action. Through proceedings dated 17.07.2007, the 4th respondent issued a show cause notice to the 1st petitioner directing them to explain as to why criminal proceedings be not initiated on the basis of the findings in the report of inspection.

(2.) The 1st petitioner filed a review/revision before the 1st respondent, in a way challenging the proceedings dated 01.06.2007 issued by the 1st respondent and the consequential proceedings issued by respondents 2 and 4. The same was entertained and an order of stay was granted on 26.07.2007. W.P.Nos.21120 of 2007 and 16133 of 2008 are filed challenging the order of stay, dated 26.07.2007 granted by the 1st respondent.

(3.) The 1st respondent passed an order, dated 21.03.2011 disposing of the revision and sending it to the 2nd respondent for necessary action in accordance with the provisions of the A.P. Cooperative Societies Act (for short 'the Act') and Rules made thereunder. W.P.No.7042 of 2012 is filed challenging the said order.