P TATA RAO Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Appeal raises a question as to the scope of Section 77 of the A.P. Co-operative Societies Act, 1964, hereinafter referred to as 'the Act'.

(2.) It appears that an order dated 28-8-1989 was passed by the Deputy Registrar of Co-operative Societies, Kovvur, under Section 21-A A and Section 34 of the Act. By that order, the Deputy Registrar held that P. Sathyanarayana was disqualified to continue as President of Bayyanna gudem Primary Agricultural Co-operative Society and also passed an order appointing the Branch Manager, Co-operative Central Bank, Koyyalagudem, as Special Officer in the place of P. Sathyanarayana who was disqualified to continue as President of the Co-operative Society. The Special Officer was also directed to exercise his powers subject to the general control of the Registrar.

(3.) P. Sathyanarayana, being aggrieved by the order of the Deputy Registrar, has preferred a revision under Sec. 77 of the Act.