BOLLINENI RAVINDRANATH Vs. SATE OF TELANGANA

JUDGEMENT

(1.) The subject matter of both these Writ Petitions is one and the same and so they are being disposed of by this Common Order.

(2.) The petitioners in these Writ Petitions are questioning :

(3.) The Jubilee Hills Co-operative House Building Society Ltd. ( the 4th respondent) was registered as a Co-operative Society under the provisions of the then A.P. Co-operative Societies Act, 1964 with the object to carry on for the benefit of its members the trade of building and of buying, selling, hiring, letting and developing land in accordance with Co-operative principles and also to give loans to its members for construction of new dwelling houses. Its area of operation is Banjara Hills situated in the villages of Shaikpet and Hakimpet in the erstwhile District of Hyderabad.