A.KANAKAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) I.A.Nos.4 of 2022 has been filed by respondent Nos.1 and 2 for vacating the interim order dtd. 15/6/2022 passed in W.P.No.23060 of 2022. Similarly, I.A.No.5 of 2022 has been filed by respondent No.4 for vacating the aforesaid order.

(2.) We have heard Mr. Vivek Reddy, learned Senior Counsel for the writ petitioner; Mr. J.Ramachandra Rao, learned Additional Advocate General for respondent Nos.1, 2 and 3; and Mr. Ch.Koteswara Rao for respondent No.4.

(3.) W.P.No.23060 of 2022 has been filed by the writ petitioner who is a member of fourth respondent cooperative society assailing the legality and validity of G.O.Rt.No.151 dtd. 18/4/2022 of the Agriculture and Cooperation (Coop.II) Department, Government of Telangana, whereby Fifteen Member Non-official Person-in-charge Committee has been appointed to the fourth respondent cooperative society for a period of one year beyond 27/2/2022 or till elections are held, whichever is earlier. Alternatively, petitioner seeks a declaration that Sec. 32(7)(a)(i) and (ii) of the Telangana Cooperative Societies Act, 1964 is unconstitutional and therefore to strike down the same as such.