CHAIRMAN Vs. N. SURYANARAYANA SASTRY

JUDGEMENT

(1.) When these Appeals were listed yesterday i.e. 7/5/2024, they were heard. It was pointed out that the Writ Petitions themselves are not maintainable. A copy of the judgment, dtd. 22/2/2024 and rendered in W.A. No. 102 of 2024, by a Coordinate Bench of this Court was furnished to the Respondents Counsel. The Coordinate Bench while disposing of the said Appeal has placed reliance on the Judgment of the Hon'ble Apex Court in S.S. Rana v. Registrar of Cooperative Societies, (2006) 11 SCC 634. Learned Counsel for the Respondents had sought time on the ground that he would secure instructions.

(2.) When these Appeals are called today, initially, there is no representation on behalf of the Respondents. Later, Sri K.G. Krishna Murthy, learned Senior Counsel, appearing on behalf of the Respondents, came and prays time to examine the said judgment of the Coordinate Bench rendered in W.A. No. 102 of 2024, dtd. 22/2/2024.

(3.) The relevant portion of the said judgment in W.A. No. 102 of 2024, dtd. 22/2/2024, rendered by the Coordinate Bench reads as follows: