KURAPATI RANGA RAJU Vs. THE STATE OF TELANGANA

JUDGEMENT

(1.) Validity of a notice issued by the Special Cadre Deputy Registrar of Cooperative Socieites, Khammam-3rd respondent herein vide proceedings Rc.No.1328/2016-D dated 9.1.2017 under Sec. 34-A of Telangana State Cooperative Societies Act, 1964 is under challenge in the present writ petition.

(2.) Petitioner herein is the President of Telangana Non-Gazetted Officers House Building Cooperative Society Ltd., Khammam. On the basis of a letter of motion of no confidence moved by five out of seven members of the Managing Committee, earlier the 3rd respondent herein issued a notice vide proceedings Rc.No.1328/2016-D dated 24.11.2016, fixing the date of meeting of the no confidence motion as 14.12016. Assailing the said notice, petitioner herein approached the State Government by way of a representation. The State Government by way of Memo bearing No.4782/Coop.II(2)/2016-2 dated 13.12016, granted stay of notice dated 24.11.2016 of the 3rd respondent herein. Challenging the validity of the said order, the unofficial respondents herein filed W.P.No.46686 of 2016 before this Court and this Court, after hearing all the parties, passed an order on 5.1.2017 in W.P.M.P.No.57505 of 2016, staying the memo issued by the State Government dated 13.12016. Thereafter, the 3rd respondent herein issued the impugned notice of motion of no confidence vide proceedings dated 9.1.2017, fixing the date of meeting of motion no confidence as 27.1.2017. Validity and legal sustainability of the said notice dated 9.1.2017 is under challenge in the present writ petition.

(3.) Heard Sri Kowturu Pavan Kumar, learned counsel for the petitioner, learned Government Pleader for Cooperation for Respondents 1 to 3 and Sri P.V.Ramana, learned counsel for unofficial respondents, apart from perusing the material available before the Court.