Kalluri Shankaraiah vs The State Of Telangana And 13 ...

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                      AND
        THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY



                    WRIT APPEAL No.893 of 2019


JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


     The present writ appeal is arising out of the order

dated 12.11.2019 passed by the learned Single Judge in

W.P.No.23096 of 2019.

     The facts of the case reveal that the writ petition

was preferred by certain members of the Fishermen

Co-operative Society stating that the said Society is not

distributing      the      income        derived        from       the     fishing

operation in the tanks of the Society since 2015-2016.

The learned Single Judge has disposed of the writ

petition directing the Society to pass appropriate orders

in respect of the claims of the writ petitioners.

     The appellant is also claiming himself to be the

member of the Society. The Co-operative Societies Act,

1912, is a complete code in itself and the same certainly

provides for recovery of dues by filing appropriate

applications.

     Resultantly, the admission of the appeal is declined

with a liberty to the appellant to take recourse to the

remedies available in the Co-operative Societies Act.
                             2




     The writ appeal is accordingly dismissed.         The

miscellaneous applications pending in this writ appeal, if

any, shall stand closed.   There shall be no order as to

costs.


                                ___________________________
                                 SATISH CHANDRA SHARMA, CJ




                                ___________________________
                                   A.RAJASHEKER REDDY, J
29.11.2021

vs