K SUBBARAO Vs. REGIONAL DY DIRECTOR OF FISHERIES AND EX OFFICIAL JOINT REGISTRAR OF CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) In this writ petition, the action of the first respondent in appointing person- in-charge to manage the affairs of Katravalapalli Fisheries Co-operative Society, Jaggannapet Mandal, East Godavari District is assailed on various grounds.

(2.) In order to appreciate the contentions raised by the petitioner as well as the official respondents and the fourth respondent who has been impleaded by today's order in W.P.M.P.No. 5542 of 1996, it is necessary to trace few facts relating to this case.

(3.) Petitioner is the former President of Katravalapalli Fisheries Co-operative Society (for short "the society"). It is stated that he was elected on 18-12-1993 unanimously for a period of three years from 28-12-1993 to 27-12-1996, to the Managing Committee and the Managing Committee in turn elected him as President of the said society for three years. It is stated that the society has been functioning smoothly from 1993 onwards under his Presidentship. However, the ex-president of the Managing Committee Sri K. Sathi Babu who was inimically d isposed against the petitioner and the Managing Committee started creating trouble and was trying to disturb the normal functioning of the society.