BODLA MALLESHAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since a common issue is involved in these Writ Petitions, they were taken up and heard together and are being disposed of by this common and consolidated order.

(2.) These Writ Petitions are filed challenging the action of the Deputy Registrar/District Co-operative Officer, Karimnagar, and the Special Category Deputy Registrar of Co-operative Societies, respectively, in initiating surcharge proceedings against the petitioners herein and subsequently passing the surcharge orders dtd. 18/7/2023 and 14/8/2023, respectively, under Sec. 60 of the Telangana Cooperative Societies Act, 1964, (for short, "the Act "), without having any jurisdiction and contrary to the orders of respondent No.1 in G.O.Ms.No.10, Agriculture and Cooperation (Coop.II) Department, dtd. 30/1/2017, as illegal and arbitrary and consequently to set aside the same and to pass such other order or orders.

(3.) Heard learned counsel for the petitioners and learned Government Pleader for Cooperation.