Yarrapothu Koti Babu vs The State Of Telangana
2021 Latest Caselaw 2812 Tel

     IN THE HIGH COURT OF JUDICATURE FOR THE STATE OF
                        TELANGANA
                           ********

WRIT PETITION Nos.20367 & 20444 of 2021

W.P.No.20367 of 2021 :

Between:

Katragadda Kishore, S/o. Subba Rao, Occ: Film Co-Director, R/o.Plot No.146, Flat No.101, Swapna Enclave, Jaya Nagar, Bhagyanagar Colony, Kukatpally-500072.

.....Petitioner

And

The State of Telangana, Rep., by its Principal Secretary Co-operative Department, Secretariat, Hyderabad & others.

                                                       .....Respondents



DATE OF JUDGMENT PRONOUNCED                  :       28.09.2021



             THE HON'BLE SRI JUSTICE P.NAVEEN RAO


1.      Whether Reporters of Local Newspapers :      No
         may be allowed to see the Judgments ?


2.      Whether the copies of judgment may be :      Yes
        marked to Law Reporters/Journals


3.     Whether Their Lordship wish to            :   No
       see the fair copy of the Judgment ?
                                                                   PNR,J
                                            WP Nos.20367 & 20444 of 2021




          *THE HON'BLE SRI JUSTICE P.NAVEEN RAO


+ WRIT PETITION Nos.20367 & 20444 of 2021

%28.09.2021

W.P.No.20367 of 2021 :

# Katragadda Kishore, S/o. Subba Rao,
Occ: Film Co-Director,
R/o.Plot No.146, Flat No.101,
Swapna Enclave, Jaya Nagar,
Bhagyanagar Colony, Kukatpally-500072.

                                                    ....Petitioner
                Vs.

$ The State of Telangana,
Rep., by its Principal Secretary
Co-operative Department, Secretariat,
Hyderabad & others.
                                            .... Respondents

!Counsel for the petitioners : Mr. Bikki Raveendra Babu counsel for petitioner in WP No.20367 of 2021, Mr. Subramanyam Daraboina Counsel for petitioner in WP No.20444 of 2021

Counsel for the Respondents: G.P. for Cooperation for Respondents 1 to 3 in W.P.No.

20367 of 2021 and for Respondents 1 and 2 in W.P.No.

20444 of 2021;

Mr. Kadiyala Ravi Chandra Mohan Counsel for respondents 4 to 9 in

<Gist :

>Head Note:

? Cases referred:

--

PNR,J WP Nos.20367 & 20444 of 2021

HONOURABLE SRI JUSTICE P.NAVEEN RAO

WRIT PETITION Nos.20367 & 20444 of 2021

COMMON ORDER:

Heard Sri Bikki Raveendra Babu, learned counsel for the

petitioner in W.P.No.20367 of 2021, Sri Subramanyam Daraboina,

learned counsel for the petitioner in W.P.No.20444 of 2021,

learned Government Pleader for Cooperation appearing for

respondents 1 to 3 in W.P.No.20367 of 2021 and respondent Nos.1

and 2 in W.P.No.20444 of 2021 and Sri Kadiyala Ravi Chandra

Mohan, learned counsel appearing for respondent Nos.4 to 9 in

W.P.No.20367 of 2021 and respondent No.3 in W.P.No.20444 of

2021.

2. In these two writ petitions, petitioners challenge convening

General Body Meeting of Telugu Cine Workers Co-operative

Housing Society Limited (for short 'the Society') on 29.08.2021. As

the substantive issue is same in both the writ petitions, they are

disposed of by this common order.

3. In W.P.No.20444 of 2021, the main grievance of the

petitioner is only with reference to convening General Body

Meeting by the Managing Committee comprising of members

against whom serious allegations are levelled and the Enquiry

report dated 31.07.2021 points out grave illegalities committed by

them. It is the case of petitioner that the said Managing Committee

ought not to have convened the General Body Meeting. In

W.P.No.20367 of 2021, in addition to this aspect, petitioner also

expresses grievance of the General Body Meeting taking up other

issues in the list on items specified in the Agenda which include

removal of members and apprehends that the General Body may PNR,J WP Nos.20367 & 20444 of 2021

pass a resolution removing the petitioner from the membership.

Therefore, petitioner contends that the present Executive

Committee should not preside over the General Body Meeting and

an officer appointed by the Registrar should preside over the

General Body Meeting.

4. Vide G.O.Ms.No.658, Revenue (ASN.III) Department, dated

04.07.1994, Government allotted Ac.67.16 guntas of land in

Sy.No.246/1 of Manikonda Jagir Village, Rajendranagar Mandal,

Ranga Reddy District for the benefit of workers working in various

activities relating to production of Movies, Serials and other

entertainment content. The Society is formed to look after the

welfare of cine workers in whose favour the land was allotted. It is

a Society registered under the Andhra Pradesh Co-operative

Societies Act, 1964 (for short 'the Act 1964'). The affairs of the

Society are managed by the Managing Committee elected by the

members of the Society.

5. The members of the Society lodged complaint with the

Registrar alleging that the members forming part of the Managing

Committee have indulged in lot of illegalities defeating the very

objective of allotment of land by the Government, the objective of

the Society and the bye-laws which govern functioning of the

Society. The complainants alleged that the members of the

Managing Committee resorted to admission of illegal members,

minors and spouses of existing members, allotted flats/row houses

to ineligible members, cancellation of allotment of flats/row houses

to main members during the Covid-19 pandemic period, irregular

construction of row houses, duplex houses, mis-appropriation of PNR,J WP Nos.20367 & 20444 of 2021

funds by IVRCL in collusion with Managing Committee and so on.

Based on the said complaint, the Registrar in exercise of power

under Section 51 of the Act, 1964 ordered enquiry appointing Smt.

K.Anitha working as District Cooperative Audit Officer, Ranga

Reddy District as Inquiry Officer. The Inquiry Officer submitted

report.

6. The report was forwarded to the President of the respondent-

Society directing him to place the report before the General Body.

In compliance of the said direction, the Executive Committee called

for meeting of General Body on 29.08.2021. In the notice issued

by the Secretary on 12.08.2021, convening a meeting of the

General Body on 29.08.2021, he has indicated the Agenda of Items

to be discussed in the General body, which includes several other

aspects of the Society in addition to discussion on report of the

enquiry conducted under Section 51 of the Act, 1964. The

grievance of the petitioner in W.P.No.20367 of 2021 is also on

other items of the Agenda.

7. Learned Counsel Sri Raveendra Babu appearing for

petitioner in W.P.No.20367 of 2021 contended that as serious

allegations are levelled against the members of the Executive

Committee, the very same Executive Committee members cannot

preside over the General Body Meeting. Further, as petitioner and

other members have no confidence in the impartiality of the

members of the Executive Committee, more particularly, the

President, Vice President, Secretary and Treasurer, who have

committed grave illegalities, they cannot preside over meeting of

the General Body. He further submits that petitioner has serious PNR,J WP Nos.20367 & 20444 of 2021

apprehension on the manner of conducting proceedings by the

Executive Committee and also subverting the report of enquiry

under Section 51 of the Act, 1964 and nullifying the endeavour

made by the members of the Society in bringing forth grave

illegalities committed by the members of the Executive Committee

causing hardship and suffering to the ordinary members and huge

financial loss to the Society as is evident from the report of enquiry

under Section 51 of the Act, 1964.

8. He further submitted that Y.V.Manyavasi and others

submitted representation on 12.07.2021 listing out irregularities

against the members of the Executive Committee and requested

the Registrar to place the Managing Committee under suspension

and appoint person-in-charge to look after the day to day affairs of

the Society. As no action was taken by the Registrar,

W.P.No.18225 of 2021 was filed praying to declare the inaction to

consider the representation as arbitrary, illegal and to declare the

election of the Managing Committee as illegal and to appoint

person-in-charge of the Committee and the said writ petition is

pending consideration of this Court.

9. The Managing Committee called for General Body Meeting,

vide notice dated 05.03.2021, on 21.03.2021. At that stage also

representations were submitted not to hold the General Body

Meeting. As there was no decision on the representations,

W.P.No.6810 of 2021 was filed. In the said writ petition, I.A.No.1 of

2021 was filed praying to stay the Annual General Body Meeting.

This Court stayed holding of General Body Meeting. When the said PNR,J WP Nos.20367 & 20444 of 2021

writ petition is pending and stay is in operation, the Executive

Committee could not have called for fresh General Body Meeting.

10. Learned counsel further submitted that six members who

now form part of the Executive Committee were also members of

the Executive Committee elected in the year 2015 and in the

earlier tenure grave illegalities were committed that lead to

conducting enquiry under Section 51 of the Act, 1964 and the

report of enquiry clearly points out the alleged illegalities

committed by them. Further, as per the provisions of bye-laws, a

member of the Society can contest and be part of the Managing

Committee only for two terms, whereas, six persons which include

President, Vice President, Secretary, Treasurer and other members

have been continuing in the Managing Committee, since the year

2015 and the same is illegal. Thus, when the composition of

Managing Committee is ex-facie illegal, they cannot convene the

meeting of the General Body to discuss the crucial issues relating

to the affairs of functioning of the Society.

11. Learned Counsel also submitted that as petitioner was

forthright in raising issues of concern, the members of the

Managing Committee have developed serious grudge against the

petitioner. It is not palatable as petitioner is raising voice against

them. Therefore, they have hatched a plan to terminate the

membership of petitioner. There is every possibility of the General

Body passing resolution removing the petitioner as member.

12. He submitted that several unqualified persons were inducted

as members and instead of taking action against them, petitioner

is likely to be removed from the membership of the Society and in PNR,J WP Nos.20367 & 20444 of 2021

such an event grave prejudice would be caused to the petitioner.

He therefore submitted that the General Body Meeting should be

conducted under the supervision of the Commissioner for

Cooperation & Registrar of the Cooperative Societies.

13. While concurring with Sri Raveendra Babu, learned counsel

Sri Subramanyam Daraboina appearing for the petitioner in

W.P.No.20444 of 2021, submitted that it is not in the interest of

Society to conduct the meeting of the General Body by the

Executive Committee comprising members against whom serious

allegations are made and in the interest of Society, the

Commissioner for Cooperation & Registrar of the Cooperative

Societies-2nd respondent ought to have taken initiation to convene

the meeting on his own and conduct the affairs of the Society.

14. Learned counsel in both the writ petitions, contend that

convening of new General Body Meeting is per se illegal, as long as

the stay granted by the Court in W.P.No.6810 of 2021 is in

operation.

15. Learned counsel Sri Kadiyala Ravi Chandra Mohan opposed

the claim of petitioners. He would submit that the General Body

meeting is called as directed by the Registrar. The Executive

Committee is competent to call General Body to discuss and decide

any issue concerning the affairs of the Society.

16. There are two aspects. First is convening of General Body

Meeting by the Executive Committee, primarily to consider report

of enquiry under Section 51 of the Act, 1964 and secondly, on the

apprehension of petitioner in W.P.No.20367 of 2021 on possible PNR,J WP Nos.20367 & 20444 of 2021

decision by the General Body to remove him from the membership

and listing several other items of agenda concerning the Society.

17. As the Telugu Cine Workers Co-operative Housing Society

Limited is registered under the Act, 1964, it is necessary to look

into the statutory scheme to appreciate the contentions of learned

counsel for the petitioners.

18. The relevant provisions are Sections 30, 31, 31-A1, 32, 512,

603, 614 and 625 of the Act, 1964.

"S.31-A. The committee of a society shall, subject to the provisions of the Act, rules, bye-laws and resolutions of the General body, exercise the following powers and functions, namely:-

(1) admit the members to General Body;

(3) recommend removal of the members disqualified under section 21; (9) conduct general meetings as prescribed in the Act; (13) place the reports of inquiry under section 51 or inspection under section 52 or under section 53 or special audit report under section 50 before the General Body within the time prescribed; (14) rectify the defects noted in the reports of audit under section 50 or inquiry under section 51 or inspection under section 52 or under section 53; (21) place annual report, annual financial statement, annual plan and budget before the General Body;

S.51. The Registrar, may of his own motion and shall, on the application of a society to which the society concerned is affiliated, or of not less than one-third of the members of the committee, or of not less than one-fifth of the total number of members of the society, hold an inquiry or direct some person authorised by him by an order in this behalf to hold an inquiry into the constitution, working and financial condition of a society. Such inquiry shall be completed within a period of four months and the report of inquiry along with the findings of the Registrar thereon shall be communicated to the managing committee of the society. It shall be the responsibility of the managing committee to place the inquiry report before the General Body or Special General Body convened for the purpose for its information, within a period of one month from the communication of the inquiry report by the Registrar. The Registrar shall be the competent to initiate action under the provisions of this Act, if the committee fails to take action as aforesaid:

Provided that notwithstanding anything contained in this Act and the Rules made thereunder, the byelaws of a society and the action of the society in placing the inquiry report along with the findings of the Registrar, the Registrar shall not be precluded from taking follow up action as may be required on the basis of inquiry report:

Provided further that such action shall not be nullified even if the General Body of the Society passes a resolution negativing the findings of the inquiry:

Provided also that the Registrar may for reasons to be recorded in writing extend the period of four months for completion of inquiry for a further period not exceeding two months.

Explanation: For the purposes of this section,― Managing Committeeǁ includes a Committee constituted under section 31 (1) (a) and a person-in-charge appointed under section 32 (7) (a) and also Administrator(s) appointed under section 34 of the Act.

S.60. Notwithstanding anything contained in any other law for the time being in force where in the course of an audit under section 50 or an inquiry under section 51 or an inspection under section 52 or section 53, or the winding up of a society, it appears that any person who is or was entrusted with the organisation, affairs or management of the society or any past or present officer or servant of the society has misappropriated or fraudulently retained any money or other property or has been guilty of breach of trust in relation to the society or has caused any deficiency in the assets of the society by breach of trust or wilful negligence or has made any payment contrary to the provisions of this Act, the rules or the bye-laws, the Registrar himself, or any person specially authorised by him in this behalf, of his own motion or on the application of the committee, liquidator or any creditor or contributory, may inquire into the conduct of such person or officer or servant and make an order requiring him/her or his/her legal heir to repay or restore the money or property or any part thereof with interest at such rate as the Registrar or the person authorised as aforesaid thinks just or to contribute such sum to the assets of the society by way of compensation in respect of the misappropriation, misapplication of funds, fraudulent retention, breach of trust, or wilful negligence as the Registrar or the person authorised as aforesaid thinks just:

Provided that no order shall be passed against any person referred to in this sub-section unless the person concerned has been given an opportunity of making his representation in the manner as prescribed by the Registrar from time to time.

PNR,J WP Nos.20367 & 20444 of 2021

- 10 -

19. Whenever, the Registrar opines that there is a need to

conduct enquiry into functioning of the Society, more so, when

complaints are received from the members of the Society, he may

order enquiry into functioning of the Society and or its Executive

Committee/Board of Directors. The Inquiring authority is required

to conduct detailed enquiry and submit report to the Registrar.

Section 51 vests such power in the Registrar. After the report is

received from the Inquiring authority, the same shall be

communicated to the Managing Committee of the Society to be

placed before the General Body or Special General Body convened

S.61. (1) Notwithstanding anything in any law for the time being in force, if any dispute touching the constitution, management or the business of a society, other than a dispute regarding disciplinary action taken by the society or its committee against a paid employee of the society, arises-

(a) among members, past members and persons claiming through members, past members and deceased members; or

(b) between a member, past member or person claiming through a member, past member or deceased member and the society, its committee or any officer, agent or employee of the society; or

(c) between the society or its committee, and any past committee, any officer, agent or employee, or any past officer, past agent or past employee or the nominee, heir or legal representative of any deceased officer, deceased agent or deceased employee of the society; or

(d) between the society and any other society. such dispute shall be referred to the Registrar for decision:

Provided that the such dispute has already been referred to the subcommittee of the society constituted for the purpose and could not be resolved by such sub-committee amicably, it shall be referred to the Registrar for decision.

(2) If any question arises whether a dispute referred to the Registrar under this section is a dispute touching the constitution, management or the business of a society, such question shall be decided by the Registrar.

(3) Every dispute relating to, or in connection with, any election to a committee of a society shall be referred for decision to the Tribunal having jurisdiction over the place where the main office of the society is situated, whose decision thereon shall be final.

(4) Every dispute relating to, or in connection with, any election 224[shall be referred under] sub-section (3) only after the date of declaration of the result of such election.

S.62. ( 1) The Registrar may, on receipt of the reference of a dispute under section 61-

(a) elect to decide the dispute himself; or

(b) transfer it for disposal to any person who has been invested by the Government with powers in that behalf; or

(c) refer it for disposal to an arbitrator.

(2) Where the reference relates to any dispute involving immovable property, the Registrar or such person or arbitrator, may order that any person be joined as a party who has acquired any interest in such property subsequent to the acquisition of interest therein by a party to the reference and any decision that may be passed on the reference by the Registrar, or the person or the arbitrator aforesaid, shall be binding on the party so joined as if he were an original party to the reference.

(3) The Registrar may, by order for reasons to be recorded therein, withdraw any reference transferred under clause (b) of sub-section (1) or referred under clause (c) of that sub-section and may elect to decide the dispute himself or transfer it to any other person under clause (b) of sub- section (1) or refer it to any other arbitrator under clause (c) of that sub-section.

(4) The Registrar, such person or arbitrator shall decide the dispute in accordance with the provisions of this Act and the rules and bye-laws and such decision shall, subject to the provisions of section 76, be final. Pending final decision on the dispute, the Registrar, such person or arbitrator, as the case may be may make such interlocutory orders as he may deem necessary in the interest of justice."

PNR,J WP Nos.20367 & 20444 of 2021

- 11 -

for this purpose. Section 51 also fixes time frame of one month

within which the report has to be placed before the General

Body/Special General Body.

20. As is seen from the proviso appended to Section 51,

notwithstanding the result of the General Body meeting, it is for

the Registrar to take appropriate action on the findings recorded in

the enquiry report and the decision of General Body has no legal

consequence. On a careful reading of Section 51, having regard to

the words employed in the principal provision and the content of

proviso, it is apparent that placing report of enquiry before the

General Body is only for the purpose of information to all the

members of the Society to enable them to know what is happening

in the Society. It does not impinge the powers of the Registrar to

take appropriate action based on the findings in the inquiry.

Therefore, the apprehension expressed by the petitioners that if

report is placed before the General Body presided by the Managing

Committee, against whom serious allegations are levelled, and the

General Body takes decision to nullify the findings of enquiry it

may prejudice the entire action and impinge the very objective of

raising complaints and conducting enquiry, is misplaced.

21. Once enquiry is conducted under Section 51 of the Act, 1964

and the report of enquiry points out grave illegalities, it is for the

Registrar to take further course of action, as warranted by law.

Section 60 of the Act, 1964 envisages initiation of surcharge

proceedings based on the report of enquiry. The Act, 1964 vests

enough powers and safeguards in the Registrar to supervise the PNR,J WP Nos.20367 & 20444 of 2021

- 12 -

functioning of the Executive Committee and if warranted to

supercede/to suspend.

22. A Society is a body formed with common objective and

purpose. It is a democratic body like any other social structure. It

governs it's affairs through General Body of all the members of the

Society. For convenience of managing day to day affairs, it can

form an Executive Committee/Governing Body/Board of Directors.

This Committee/Body is elected by the General Body for a specified

term. The By-laws/Regulations, the Act, 1964 and the Rules made

there under regulate the functioning of the Society. All the affairs

of the Society have to be managed internally on their own free will

and there can be no external interference whatsoever. However, in

order to ensure that Societies do not cross Lakshmana Rekha and

affect other social groups or individuals and/or the governing

Body/Committee do not indulge in illegalities affecting the rights of

individual members, statutory authorities are formed to monitor

such actions and to deal with complaints of grave illegalities.

23. The scheme of the Act, 1964 makes it very clear that it gives

complete independence to the Society to administer its affairs and

minimal control is vested in the statutory authorities. They are

required to intervene only when grave illegalities are noticed and

not to poke into day to day affairs of the Society. However, in a

given case, it is always open to the statutory authority to intervene

and to protect the interests of the members of the Society. The

Society is required to function like any other democratic body.

Chapter-IV of the Act, 1964 deals with management of the

Societies, while Section 30 delineates the powers exercisable by the PNR,J WP Nos.20367 & 20444 of 2021

- 13 -

General Body. The General Body is the Supreme Body of the

Society and is competent to take all decisions affecting the affairs

of the Society. Section 31 provides for constitution of Committee to

entrust the management of the Society. Section 31-A provides wide

array of powers and functions of the Managing Committee. The

Executive Committee is the executive authority of the Society

requiring to handle all the affairs of the Society. Clause 9 of this

Section deals with conducting general meetings of the General

Body. Clause 13 deals with placing the report of enquiry under

Section 51 before the General Body. Clause 14 deals with

rectification of defects pointed out in the report under Section 51.

Section 32 deals with general meetings and committee meetings.

According to sub-section (1), the Committee is required to call for

at least two general meetings of the Society in a cooperative year

with at least one meeting to be held in each half year. Sub-section

(2) mandates that the Committee should convene a general

meeting within 30 days of date of requisition in writing from the

Registrar (Chapter IV). Non-compliance of this requirement can

result in penal consequences to the Committee in office.

24. Having regard to mandate of Section 51 and Section 32(2)(iv)

whenever, the Registrar requests the Managing Committee to place

the report of enquiry before the General Body, it is the bounden

duty of the Managing Committee to convene a meeting of the

General Body within 30 days of such direction. In view of the letter

addressed by the District Cooperative Officer on 31.07.2021 to

place the report of enquiry under Section 51 of the Act, 1964

before the General Body, it is mandatory for the Executive

Committee to convene a meeting before expiry of 30 days. Thus, PNR,J WP Nos.20367 & 20444 of 2021

- 14 -

the decision of the Managing Committee to convene a General

Body Meeting on 29.08.2021 is in compliance with statutory

mandate. Placing report of enquiry before the General Body is only

for information and any decision taken by the General Body has no

legal significance nor takes away the power of the Registrar in any

manner. Thus, even if, the Executive Committee members

persuade the members of the General Body to take a decision to

nullify the report of enquiry, it cannot take away the power of

Registrar to take further action on the findings recorded in the

report of enquiry. As there is no legal consequence of the ultimate

result of resolution of the General Body, the apprehension

expressed by the petitioners that General Body may take decision

to nullify the report of enquiry is misplaced.

25. Learned counsel for the petitioner in W.P.No.20367 of 2021

also raised a plea that the Executive Committee comprising of

members against whom grave allegations are made, ought not to

have presided the meeting of General Body to discuss several other

items which include the termination of membership. As noticed

above, Section 31-A vests wide power in the Executive Committee

which is entrusted with the power to manage affairs of the Society.

As long as a duly constituted Executive Committee is in office, the

Court cannot direct the said Committee not to convene the meeting

of the General Body and not to preside over the meeting. Such

course subverts the spirit underlying the co-operative movement.

26. Chapter-VIII of the Act, 1964 deals with settlement of

disputes. Section 61 is very elaborate and encompasses all aspects

of disputes concerning the affairs of a Society. It is very wide and PNR,J WP Nos.20367 & 20444 of 2021

- 15 -

covers the grievance ventilated by the petitioners in the writ

petitions. The disputes as sought to be urged herein can be placed

before the Registrar for his consideration and the decision.

Further, as per sub-section (2) wide power is vested in the

Registrar to resolve any controversy, touching upon constitution,

management or business of the Society and his decision is final.

On such reference, according to Section 62, it is competent for the

Registrar to elect to decide the dispute himself or transfer for

disposal to any person, who is vested with power by the

Government or refer the dispute to Arbitrator. The Act, 1964 is

comprehensive and takes care of all aspects concerning the

Societies.

27. If petitioner in W.P.No.20367 of 2021 has any grievance on

the Executive Committee taking a decision to terminate his

membership, or the General Body accepts the proposal placed

before it by the existing Executive Committee to terminate the

membership of the petitioner, enough safeguards are provided to

seek redress to the petitioner under Section 61 of the Act. When

statutorily engrafted redressal mechanism is provided on wide

spectrum of issues concerning a Society, the Court should not

entertain the writ petition and decide upon issues concerning the

affairs of the Society including a possible termination of

membership even before decisions are made by the General Body

of the Society, more so, when Section 31-A vests wide powers in

the Executive Committee and far wider powers in the General Body

under Section 30.

PNR,J WP Nos.20367 & 20444 of 2021

- 16 -

28. Any decision by this Court on the aspects urged herein

would only undermine the statutory scheme. The writ Court

should not entertain the writ petitions and choke enforcement of

the statutory scheme.

29. For the afore stated reasons, the Writ Petitions are

dismissed. Pending miscellaneous petitions, if any, shall stand

closed.

__________________________ JUSTICE P.NAVEEN RAO Date: 28.09.2021 Rds/kkm

LR Copy to be marked : Yes PNR,J WP Nos.20367 & 20444 of 2021

- 17 -

HONOURABLE SRI JUSTICE P.NAVEEN RAO

WRIT PETITION Nos.20367 & 20444 of 2021

Date: 28.09.2021

Rds/kkm