CHITTOOR DIST NGOS CO OP HOUSE BULDGS SOCIETY LTD Vs. COMMISSIONER FOR CO OP AND REGISTRAR OF CO OP SOCIETIES A P HYDERABAD

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner, learned Government Pleader for Co-operation on behalf of respondent Nos. 1 and 2 and Sri. P.S. Narayana, learned Counsel appearing for respondent Nos. 3 to 7.

(2.) In the instant writ petition the petitioner assails the order passed by the first respondent, the Commissioner for Co-operation and Registrar of Cooperative Societies in Proceedings. No. 53557/95, Housing (3) dated: 5-11-1997.

(3.) It is stated in the affidavit filed in support of the writ petition, that the petitioner-Co-operative Society is a House Building Co-operative Society, the object of which is to carry on the trade of Building and buying, selling, hiring, letting and developing the land belonging to the Society for the benefit of its members only and also to give loans to members for construction of dwelling houses and in accordance with its Bye-laws. It is so happened that there was some delay in conducting elections of the Society, after expiry of its term on 2-1-1994. One N.V. Ramana, Co-operative Sub-Registrar (Housing) has been appointed as person-in-charge of the Society. During his tenure as person-in-charge, he managed the affairs of the Society and proceedings No.1/95, dated 27-4-1995 were issued by him leasing out the land of the petitioner- Society situated in T.S. No.14/4 to respondent Nos. 3 to 7, who are, admittedly, non-members of the Society.