RAMANAIAH B Vs. DISTRICT COLLECTOR NELLORE

JUDGEMENT

(1.) These two contempt cases are filed by Sri B. Ramanaiah and Writ Petition No. 6270/97 was filed by Madiri Ramaiah and they can be disposed of by a common judgment as the dispu te in these cases is one and same and between the same parties.

(2.) In this case while one group headed by Sri B. Ramanaiah, is trying to continue as members of Venkateswara Weavers' Co-operative Society, (Indukurpet Society), Indukurpet Village and Mandal, Nellore District, the other group headed by Erra Dasaratharamaiah, are trying to get the members of the Society who are not residents of Indukurpet deleted from the membership of the Society, by contending that they are not residing in the area of operation of the Society and as such they ceased to be the members of the Society. Hence, both the groups will be referred by the names of the leaders for the sake of convenience in disposing of these cases.

(3.) While B. Ramanaiah filed C.C.No. 1360/96 alleging that the contemnors flouted the orders of this Court dated 06-08-1996, C.C.No.l 176/97 was also filed by him alleging that the order of this Court in C.C.No. 1360/96, dated 17-12-1996 has been flouted by the contemnors. Writ Petition No. 6270/97 was filed by Madiri Ramaiah, who belongs to the group of B. Ramanaiah, questioning the orders passed by the Director of Handlooms and Textiles in the capacity of functional Registrar for Handlooms and Textiles under Section 77 of the Co-operatives Societies Act (for short "the Act"), in R.C. No. 19833/95-F.l, dated 28-02-1997, seeking a writ of certiorari and also to quash the above proceedings, wherein the Director gave directions to the District Co-operative Officer to delete the names of the members of the Society who are residing at Narayanareddypet by accepting the contention of the Dasaratha Ramaiah's group.