M. RAVINDER REDDY Vs. THE GOVERNMENT OF TELANGANA

JUDGEMENT

(1.) THIS writ petition is filed for a mandamus to set aside notice bearing No. 424/2014 -C, dated 06.11.2014, of respondent No. 3.

(2.) I have heard Sri M. Srinivasa Rao, learned counsel for the petitioners, and Sri Andapalli Sanjeev Kumar, learned Special Government Pleader (TS).

(3.) IT is the pleaded case of the petitioners that as two thirds of the members of the Managing Committee of the PACS which constituted quorum were not present on 22.09.2014, respondent No. 3 has postponed the meeting and that therefore no fresh meeting can be convened for discussing the no confidence motion at least for one year in view of sub -section (12) of Section 34 -A of the A.P. Cooperative Societies Act, 1964 (for short the Act). In support of their plea that the meeting could not be held due to lack of quorum, the petitioners have filed a copy of the report, dated 22.09.2014, made by respondent No. 3 to the Station House Officer, Ramannapet Police Station, Nalgonda District.