V.RADHA KRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioners claim that they are members of Motinagar Co-operative Housing Society Limited, Motinagar, Hyderabad, essentially, a house building society registered under the Telangana Co-operative Societies Act, 1964 (for short, 'the Act').

(2.) In this Writ Petition, the petitioners challenge the election notification dated 14.11.2019 issued by the 4th respondent - Election Officer-cum-Assistant Registrar, Motinagar Co-operative Housing Society Limited proposing to conduct elections to the 3rd respondent Society, pending consideration of their objections dated 05.11.2019.

(3.) I.A.No.2 of 2019 was filed by one Sri Anji Reddy, S/o Bangaru Reddy, member of the society and who is interested in the process of election of the society to be completed, as party respondent to the Writ Petition so as to enable him oppose the prayer of the petitioners in the Writ Petition. Since the Application was not opposed, the same is ordered.