K.S.GOPAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition has been filed praying to:

(2.) Brief facts rising to file this writ petition are that the petitioner is claiming to be founder Member of respondent No.4 Society i.e., Deccan Development Society (herein after referred as 'DDS'), vide registered No. 1529/1983 and the said DDS brought an amendment to bye-laws of the Society, which was approved on 7/9/1994. It is submitted that initially the said DDS had purchased lands in many villages by way of donations for the purpose of cultivating and eking out the livelihood of the weaker Sec. of the societies. The Government of the then Andhra Pradesh also provided fund grant in 1994-95 to the said DDS based on public distribution system. Petitioner's further case is that the said DDS withdrew the said funds and transferred them to their own account leading to collapse of the scheme.

(3.) Learned counsel for the petitioner would submit that said DDS had already sold 40 acres of land in Mahipatpur (meant for forestry plantation) and 5 acres in Machnoor village and it is still in possession of Ac.79-20 Gts. of land besides Krishi Vigyan Kendra land admeasuring Ac.30. Learned counsel further submit that petitioner came to know that the DDS incurred an expenditure to the tune of Rupees 1.25 Crore on account of Apollo Hospital medical expenses of Late Sri Sateesh, the then Secretary of Society. Subsequently, petitioner issued legal notice on 16/6/2023, for which vague reply was given by the said DDS on 5/7/2023 and without answering any of the allegations / averments made by the petitioner. It is further submitted that DDS have not indicated the dates of resolutions and Annual General Meetings in their reply. Aggrieved by the same, petitioner submitted all to respondent No.3, vide representation dtd. 21/9/2023. However, the respondent No.3 without conducting any enquiry has passed a mechanical order, vide Letter No.6309/1529-1983/Soc/2023, dtd. 3/10/2023, which reads as under: