KATRAGADDA KISHORE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Bikki Raveendra Babu, learned counsel for the petitioner in W.P.No.20367 of 2021, Sri Subramanyam Daraboina, learned counsel for the petitioner in W.P.No.20444 of 2021, learned Government Pleader for Cooperation appearing for respondents 1 to 3 in W.P.No.20367 of 2021 and respondent Nos.1 and 2 in W.P.No.20444 of 2021 and Sri Kadiyala Ravi Chandra Mohan, learned counsel appearing for respondent Nos.4 to 9 in W.P.No.20367 of 2021 and respondent No.3 in W.P.No.20444 of 2021.

(2.) In these two writ petitions, petitioners challenge convening General Body Meeting of Telugu Cine Workers Co-operative Housing Society Limited (for short 'the Society ') on 29.08.2021. As the substantive issue is same in both the writ petitions, they are disposed of by this common order.

(3.) In W.P.No.20444 of 2021, the main grievance of the petitioner is only with reference to convening General Body Meeting by the Managing Committee comprising of members against whom serious allegations are levelled and the Enquiry report dated 31.07.2021 points out grave illegalities committed by them. It is the case of petitioner that the said Managing Committee ought not to have convened the General Body Meeting. In W.P.No.20367 of 2021, in addition to this aspect, petitioner also expresses grievance of the General Body Meeting taking up other issues in the list on items specified in the Agenda which include removal of members and apprehends that the General Body may pass a resolution removing the petitioner from the membership. Therefore, petitioner contends that the present Executive Committee should not preside over the General Body Meeting and an officer appointed by the Registrar should preside over the General Body Meeting.