DAGGUMALLI RAVICHANDRA Vs. DISTRICT CO OPERATIVE OFFICER

JUDGEMENT

(1.) PETITIONERS are the Members of Daggumallivari Palem Aadhi Andhra Co - operative Collective Farming Society Limited, 4th respondent herein. The term of the Managing Committee expired in 2003. The person-in-charge viz. , 5th respondent herein, was appointed, for managing the affairs of the society. He issued a show- cause notice, dated 12. 5. 2008, to the petitioners and certain others, directing them to explain as to why their membership shall not be cancelled. The reason mentioned in the show-cause notice is that the meeting of the General Body, in which a resolution was passed admitting the petitioners as members, is defective. The petitioners submitted their explanations on 28. 5. 2008. Not being satisfied with the same, the 5th respondent issued individual proceedings, dated 30. 5. 2008, cancelling the membership of the petitioners. The said proceedings are challenged in this writ petition.

(2.) HEARD the learned Counsel for the petitioners, learned Government Pleader for Co-operation and Sri K. Chidambaram, learned Counsel for the 6th respondent.

(3.) THE writ petition is accordingly allowed and the impugned proceedings issued against the petitioners are set aside. This order, however, would not preclude the Competent Authority under the A. P. Co - operative Societies Act and the Rules made there under to take necessary action vis-a-vis the petitioners. There shall be no order as to costs.