KHUMBHAGIRI CHENNAKESAVULU Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Writ Petition is filed under Article 226 of the Constitution of India for the following relief/s:

(2.) The present writ of certiorari is being submitted before this Court to call for records and to quash the proceedings of the Assistant Registrar of Cooperative Societies-cum-Arbitrator, in Claim No.1 of 2011 dtd. 30/1/2012 who is arrayed as 3rd respondent herein.

(3.) The 5th respondent in the present Writ Petition, by name Smt. Devanaboina Ramalakshmi, originally filed the said Claim No.1 of 2011 before the 2nd respondent herein, i.e., the Deputy Registrar of Cooperative Societies, Markapur, to adjudicate upon the claim made by her (i.e., 5th respondent).