BHAVANARISHI COOP Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Petition is filed to declare the action of respondent Nos.3 to 6 in not following the mandatory provisions of the Telangana Co-operative Societies Act, 1964, and Rules made thereunder, in particular Rule 22 of the Telangana Co-operative Societies Rules, 1964 (for short, 'the Rules'), in preparation of voters list of the 6th respondent - society, as illegal and arbitrary.

(2.) Heard learned counsel for the petitioner; learned Government Pleader for Co-operative Societies, appearing for respondent Nos.1 to 5; and Sri R.Hemendranath Reddy, learned Senior Counsel, appearing for Sri Y.Prabhuraj, learned counsel appearing for the 6th respondent - society, and with their consent, the Writ Petition itself is taken up for hearing and disposal, at the stage of admission.

(3.) The petitioner contends that, in similar circumstances, this Court, vide order, dated 10.12.2021, while disposing of W.P.No.33252 of 2021, directed the 5th respondent to consider by himself the objections of the petitioners to the voters list prepared by the 6th respondent - society, in terms of the provisions of Rule 22 of the Rules, and take a decision thereon before finalizing the same; and that the petitioner is also similarly placed, as it is espousing the cause on behalf of its members and had submitted a representation, dated 29.11.2021, with regard to the finalizing of voters list and seeks for similar relief of direction being given to the 5th respondent.