D SATYANARAYANA Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) the writ petitioner, filed the present writ petition praying for the issuance of a writ, order or direction, more particularly one in the nature of writ of mandamus declaring the impugned proceedings in Rc.No.1366/ 88-C, dated 9-11-1992 on the file of the second respondent, the District Collector (Cooperation), Khammam District, Khammam and set aside the same as illegal, arbitrary and without jurisdiction being violative of principles of natural justice and also violative of Article 21 of the Constitution of India and contrary to the provisions of A.P. Co-operative Societies Act, 1964 (hereinafter referred to as "the Act" for the purpose of convenience) and pass suitable orders.

(2.) The impugned order made by the District Collector (Co-operation), Khammam District, Khammam, the second respondent herein, reads as under:

(3.) Interim suspension was granted and the respondent filed W.V.M.P. No.2866 of 1997 to vacate the interim order.