M JAIPAL REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) HEARD Sri B.Chandrasen Reddy, learned counsel appearing for the petitioner, learned Government Pleader for Cooperation appearing for the respondents 1 and 2, and Sri P.Giri Krishna, learned counsel appearing for the 7 th respondent.

(2.) THIS writ petition is filed for a mandamus seeking direction to declare the notice dated 04 -3 -2015 issued by the 2 nd respondent under Section 34(A)(3) of the Andhra Pradesh Cooperative Societies Act, 1964 (the APCS Act, for short) enabling the members of the District Cooperative Central Bank Limited (DCCB), Medak at Sangareddy in respect of moving Motion of no -confidence dated 26 -3 -2015 at 11.00 a.m. against the petitioner as illegal, arbitrary and against the principles of natural justice and to set aside the same.

(3.) THE brief facts necessary for considering the present writ petition may be stated as follows: