JANGA RAGHAVA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners (18) in number representing the elected Managing Committee of the District Cooperative Central Bank Ltd., Warangal, maintained the writ petition against (6) respondents viz., 2013 (7) SCC 25. The State of Telangana, represented by Secretary, Cooperative Department, 1999(6) ALT 239. Principal Secretary to the Chief Minister, Chief Minister's Office, AIR 1955 SC 233(1). Commissioner for Cooperation and Registrar of Cooperative Societies, 2014 (6) ALT 525. Joint Registrar/District Cooperative Officer, Warangal (Urban) 2004 (3) SCC 553. District Collector, Warangal (Rural) and 2013 (10) SCC 83. The District Cooperative Central Bank Ltd., Warangal, rep. by its Chief Executive Officer and the prayer in the writ petition reads as follows:

(2.) The affidavit filed in support of the petition running in several pages is in relation to mostly reproduction of the reply given on 17.4.2017 to the Commissioner for Cooperation and Registrar of Cooperative Societies-3rd respondent, in meeting the allegations made in the show cause notice issued by him on 15.04.2017 in Rc.No.3126/2017/CR- It is ultimately from those writ petition affidavit averments in referring to the show cause notice and the reply supra but for to produce to the extent necessary wherever required not of such necessity now to mention, the impugned order dated 18.04.2017 was passed by the 3rd respondent referring to the letter received from the 2nd respondent-Principal Secretary to Chief Minister dated 21.03.2017 and the proceedings of the 3rd respondent covered by references (2) and (3) and the show cause notice supra as reference (4) and the explanations submitted by the 1st petitioner and other petitioners in their capacity as the case may be as reference (5) and the order reads as follows:

(3.) The submission of the learned counsel for the petitioners in support of the relief in impugning the proceedings supra dated 18.4.2017 is that there is a statutory violation of the mandatory requirement of the compliance of Sec. 34(6) of the Cooperative Societies Act, 1964 (for short 'the Act') amended by the State of Telangana in G.O.Ms. No.53 dated 20.05.2016 and the impugned proceedings are liable to be set aside but for maintaining writ petition there is no efficacious alternative remedy.