P. NARSIMHA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. C. Damodar Reddy, learned Senior Counsel on behalf of petitioners and learned Government Pleader for Cooperation on behalf of Respondents 1 to 3 and Sri M. Venkat Divakar for Respondent No. 4.

(2.) This Writ Petition is filed seeking following relief:

(3.) It is the case of petitioners that they had filed an Application under Sec. 61 of the Telangana Co-operative Societies Act, 1964 (for short, 'the Act') before the 3rd respondent vide ARC Nos. 20 to 26 and 34 of 2018 who, in turn, issued orders in October, 2018 appointing one Sri. P. Narsimha Reddy, Assistant Registrar, Ibrahimpatnam, Ranga Reddy District as Arbitrator. The Arbitrator passed awards under Sec. 62 of the Act on 8/5/2020 holding that petitioners are eligible for allotment of G-Number / Admission number and directed the respondent Society to allot G-number/ Admission number and issue necessary identity card and further directed the respondent society to allot plot to petitioners in the respondent society's land on par with other old members.