MUNUGANTI SURESH Vs. GOVERNMENT OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief :

(2.) Heard Sri D. Goverdhanachary, learned counsel for the petitioners and learned Government Pleader for Co-operation.

(3.) The Ex-Managing Committee Members of Sri Ramalingeswara Weaker Sections Cooperative Housing Society Ltd., (for short 'the Society ') instituted this writ petition, challenging the proceedings dated 05.09.2020 of the Deputy Registrar/ District Cooperative Officer, Medchal-Malkajgiri District, made in exercise of power under Section 64 (2) (c) of the Telangana Cooperative Societies Act, 1964 (for short 'the Act, 1964 ') r/w. G.O.Ms.No.10, Agriculture and Cooperation, (Coop.II) Department, dated 30.01.2017 winding up the Society and appointed the Assistant Registrar, Keesara Circle as Liquidator under Section 65 of the Act, 1964. The Liquidator was asked to take all steps for liquidation of the Society, as per the Act, 1964 and the Rules made there under. The primary challenge is on the ground that report of enquiry under Section 51 was not furnished and steps required before winding up a Society were not followed.