ANDHRA PRADESH STATE DAIRY DEVELOPMENT CO.OP. FEDERATION LTD. Vs. TELANGANA STATE DAIRY DEVELOPMENT CO.OP. FEDERATION LTD.

JUDGEMENT

(1.) The Andhra Pradesh State Dairy Development Co-operative Federation Ltd has filed this Writ Petition against the Telangana State Dairy Development Co-operative Federation Ltd., (1st respondent), the State of Telangana (2nd respondent), the Union of India, represented by its Secretary, Ministry of Home Affairs, New Delhi (3rd respondent) and six Banks (respondent No.s 4 to 9) to declare the action of the State of Telangana in issuing G.O.Ms.No.8 Animal Husbandry, Dairy Development and Fisheries (Dy-II) Department, dt.06.05.2016 as illegal, arbitrary, contrary to the Constitution of India and the provisions of the A.P. Re-organization Act, 2014 ( for short, 'the Act' ), to set aside the same; and to consequently direct Telangana State Dairy Development Co-operative Federation Ltd., not to operate Bank Accounts in respondent nos.5 to 9 Banks prior to 02.06.2014 unless and until division of Assets and Liabilities is completed in terms of Section 53 of the Act. The background facts

(2.) The composite State of Andhra Pradesh was bifurcated into the new State of Telangana and the residuary State of Andhra Pradesh w.e.f. 02.06.2014 under the Act made by the Parliament.

(3.) In the composite State of Andhra Pradesh, assistance of the UNICEF was taken in 1960 to commence Integrated Milk Project focusing on organizing milk production as a subsidiary activity to augment the income of farmers, to arrange for collection of rural surplus milk at the door steps of the farmers and to provide quality milk to the urban and semi-urban consumers.