M A SAMI KHAN Vs. DISTRICT COLLECTOR HYDERABAD

JUDGEMENT

(1.) These two writ appeals are preferred by the respective original writ petitioners against the judgment dated 27th February 1992 of the learned Single Judge dismissing their respective writ petitions.

(2.) The dispute relates to, what we understand from the Bar, one of the prime co-operative societies in this country having as its members persons who have been, or are, in high places in different walks of life. The society is known as "The Jubilee Hills Co-operative House Building Society Ltd., at Hyderabad". This. Society was registered sometime in the year 1962 and about 1398 acres of land was alloted to it by the State Government in one of the prime locations in this city.

(3.) Apart from the earlier elections, the impugned elections to the managing committee of this Society were notified on 10th February 1992. The commencement of the election process set the ball rolling for various disputes between the members of the Society as also between the existing members and the alleged new members thereof. An arbitration case was also filed under Section 61 of the Andhra Pradesh Co-operative Societies Act, 1964 (hereafter "the said Act") by some of the members; but, before the same could be decided, the present writ petitions were filed. While these petitions were pending, the arbitration case was dismissed holding mat the case did not attract Section 61 of the said Act. Both these petitions (along with a third petition not relevant for the disposal of these two petitions) were heard together by the learned Single Judge who, by his detail judgment and for reasons stated therein dismissed the same. Hence these two appeals.