G SRINIVAS Vs. BALA RAJU

JUDGEMENT

(1.) With the consent of both the parties, the main writ petition itself is taken up for hearing and disposed of along with the Contempt case by this common order.

(2.) W.P. No.22553 of 2002 is filed seeking a writ of mandamus declaring the proceedings in Rc.No.963/2000/A, dated 18-10-2002, issued by the 2nd respondent, as illegal, arbitrary and contrary to the provisions of the Andhra Pradesh Co-operative Societies Act, 1964 (for short "the Act") and Rules made thereunder.

(3.) The complaint of the petitioner in the present Contempt Case No.916 of 2003 is that the respondent has not complied with the order, dated 29-1-2002, in W.P.M.P. No.28300 of 2002 in W.P. No.22553 of 2002, passed by this Court.