SOMAVARAPU VENKATESWARA REDDY Vs. COLLECTOR COOPERATION NELLORE

JUDGEMENT

(1.) ORDER :- The petitioners are stated to be the residents of Kolagatla village and they, filed their nominations for being elected as members of Sangam Primary Agricultural Co-operative Credit Society as the said village Kolagatla is added by the proceedings of the District Collector dt. 25-4-1987 in the area of operation of Sangam Society. It is averred that the Election Officer rejected the nominations stating that the Registrar of Cooperative Societies ordered the deletion of Kolagatla Panchayat area from Sangam Primary Agricultural Co-operative Credit Society and kept it with the previous area of operation i.e., Atmakur Farmers Service Cooperative Society and the said proceedings are illegal and without jurisdiction and consequently the rejection of the nominations filed by them must be set aside.

(2.) It is now admitted that by virtue of the orders dt. 28-5-1987, the Registrar of Cooperative Societies accepted the appeal of Atmakuru Society and they have no notice of those proceedings and the deletion of this village from Sangam Society is illegal.

(3.) In this case we are primarily concerned with the rejection of nominations. No doubt the petitioners want to challenge the order of the Registrar directing the deletion of Kolagatla village from the area of operation of Sangam Society. The sole question for determination in this case is, whether the petitioners who are members of Kolagatla Gram Panchayat can question the orders of the Registrar on the ground that they have no notice of the proceedings.