- (1.)Delay condoned.
Leave granted.

(2.)In all the above appeals and the connected contempt petitions, the issue concerns with the members of a co-operative society called 'The Voltas Employees Cooperative House Building and Construction Society Ltd. No. TAB 508'. It is a classic case where the members of the above referred to society got themselves entangled in a series of litigations and to add to this, some orders were passed by the officials of the Department of Co-operative Society of Andhra Pradesh, which has created pandemonium by virtue of the divergent orders passed at different points of time and, therefore, requires the consideration of this Court to pass appropriate orders and put an end to this complicated litigation once and for all. The entire dispute amongst the members of the society pertains to a piece of land, which was purchased by the society in pursuance of its object of getting some benefit for its members for providing housing accommodation. Before delving deep into the controversy, raised in this litigation, it is necessary to set out the different Special Leave Petitions filed before us, wherein orders have been challenged by different appellants which ultimately, as pointed out by us, pertains to the issue relating to the land purchased by the society for providing housing accommodation.
(3.)Civil Appeal (arising out of SLP (C) No. 4679 of 2010) has been filed challenging the Division Bench order of the Andhra Pradesh High Court dated 15-9-2009, passed in Writ Appeal No. 144 of 2007 by which the High Court dismissed the writ appeal filed by the appellant herein which is the very society, namely, the Voltas Employees Co-operative House Building Society (hereinafter referred to "the society'). Civil Appeal (arising out of SLP (C) No. 3105 of 2010) has been filed by three individuals, namely. Shri M. Balaji, Bilquees Sultana and Konda Sureka, who were the appellants in Writ Appeal No. 809 of 2007 before the Division Bench of the Andhra Pradesh High Court and whose writ appeal was also dismissed by the High Court in its common judgment dated 15-9-2009, along with Writ Appeal No. 144 of 2007.