SRI GOLI RAJESHWAR RAO Vs. JOINT REGISTRAR/DISTRICT

JUDGEMENT

(1.) W.P.No.33253 of 2023 has been filed seeking a Writ of Certiorari declaring the order of the Cooperative Tribunal at Warangal dt.3/11/2023 in C.T.A.No.6 of 2021 upholding the proceedings of respondent No.1, i.e., the Deputy Registrar of Cooperative Societies/District Cooperative Officer, Warangal Urban District in Rc.No.1353/2017-C dt.4/2/2021, as illegal and arbitrary and to consequently set aside the same and to pass such other order or orders.

(2.) W.P.No.31480 of 2024 has been filed seeking a Writ of Mandamus declaring the proceedings in E.P.No.596/2020-21 and E.P.No.598/2020-21 in Form-7 of attachment of immovable property issued by the Joint Registrar/District Cooperative Officer, i.e., respondent No.1 without having any jurisdiction and without mentioning the proceedings of award and also the demand notice in Form-6 dt.30/9/2024 issued by respondent No.1 without considering the objection filed by the petitioner on 3/10/2024 under Rule 52(21)(a)(b)(c) of Telangana Cooperative Societies Rules and without any delegation of powers under G.O.Ms.No.1, Agriculture and Cooperative (Coop-II) Department dt.10/1/2024, as illegal and arbitrary.

(3.) The petitioners in both these Writ Petitions are one and the same and brief facts leading to the filing of both these Writ Petitions are as under.