P. BHASKAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner files the Writ Petition to declare the Notice issued by the 3rd respondent under Sec. 34-A of the Telangana Cooperative Societies Act, 1964 (for short, 'the Act') and Rule 24-A of the Rules framed thereunder in R.C. No. 755/2024-C, dtd. 5/3/2024 for conducting a meeting of No Confidence against him on 21/3/2024 at the office of Nizamabad District Cooperative Central Bank, as illegal, arbitrary and unjust.

(2.) The affidavit reveals that petitioner hails from Pocharam Village and owns Acs.2.00 of agricultural land; due to his land ownership, he became a member of Deshaipet Primary Agricultural Cooperative Society, Deshaipet, Banswada Mandal, now Kamareddy district (for short, 'the Society'). He was elected as a Director of the Society in 2020 and subsequently, the members elected him as President of the Society.

(3.) I.A.No. 2 of 2024 was taken out to permit impleadment of Sri Kuntla Ramesh Reddy as the 4th respondent to the Writ Petition. In the affidavit filed in support thereof, it is stated that he is the Vice-Chairman of the Bank; a no confidence motion was moved against petitioner and the District Cooperative Officer, Nizamabad already examined the documents relating to no confidence motion and given the date as 21/3/2024. It is stated that though he filed caveat on 7/3/2024, he was not made a party to the Writ Petition. As petitioner has stated several irrelevant facts in the affidavit, he filed the present Application. This Court, in view of the reasons stated in the said affidavit, ordered the said Application on 19/3/2024.