The Fishermen Cooperative Society vs Sathnuri Yadaiah
2025 Latest Caselaw 6309 Tel

Telangana High Court

The Fishermen Cooperative Society vs Sathnuri Yadaiah on 6 November, 2025

     THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                         AND
       THE HON'BLE JUSTICE GADI PRAVEEN KUMAR

                    WRIT APPEAL No.1217 OF 2025

Mr. D.L. Pandu, learned counsel appearing for the appellant.

Mr. Ch. Satyasadan, learned counsel appearing for the respondent Nos.1 to 13.


JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. The Writ Appeal arises out of an order dated 14.10.2025

passed by a learned Single Judge in Writ Petition No.30150 of

2025.

2. The respondent Nos.1 to 13 herein (writ petitioners) filed the

Writ Petition seeking a direction to the respondent No.5/the

Assistant Director of Fisheries/District Fisheries Officer, Vikarabad

District (the respondent No.18 herein) to incorporate the names of

the writ petitioners into the Members List of the respondent

No.6/the Fishermen Cooperative Society, Gumdal (the appellant

herein).

3. By the impugned order dated 14.10.2025, the learned Single

Judge disposed of the Writ Petition by directing the respondent

No.5 to proceed with conducting of skill test and admitting the writ

petitioners as members of the respondent No.6 (the

appellant/Society) in accordance with the provisions of the

Telangana Cooperative Societies Act, 1964 and the rules made

thereunder. The process was to be completed within two months

from the date of receipt of a copy of the impugned order.

4. Learned counsel appearing for the appellant submits that

the impugned order was passed ex parte i.e., without hearing the

appellant/Society. Counsel places several documents to show that

the writ petitioners cannot be admitted as members of the

appellant/Society.

5. We have heard learned counsel for the appellant as well as

learned counsel appearing for the respondent Nos.1 to 13/writ

petitioners.

6. Considering the fact that the impugned order was passed ex

parte and the appellant/Society did not have an opportunity to

ventilate its grievance, we deem it appropriate to remand the

matter to the learned Single Judge for a hearing of the parties

before addressing the grievance of the writ petitioners.

7. We make it clear that we have not delved into the merits of

the case. We also note that the prayer in the Writ Petition is

incorrectly framed and the writ petitioners may not even be

entitled to any relief based on the prayer in the Writ Petition (as it

appears in Page No.27 of the Writ Appeal papers).

8. W.A.No.1217 of 2025 is allowed and disposed of by setting

aside the impugned order dated 14.10.2025. All connected

applications stand disposed of. There shall be no order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ GADI PRAVEEN KUMAR, J

Date: 06.11.2025 va