M/S Racharla Swarnakara Samkshema ... vs The State Of Telangana
2026 Latest Caselaw 264 Tel

Telangana High Court

M/S Racharla Swarnakara Samkshema ... vs The State Of Telangana on 1 April, 2026

Author: B. Vijaysen Reddy

Bench: B. Vijaysen Reddy

       IN THE HIGH COURT FOR THE STATE OF TELANGANA
                      AT HYDERABAD

         THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                 WRIT PETITION No.8359 of 2026

                         Dated: 01.04.2026

Between
M/s. Racharla Swarnakara Samkeshma Sangham

                                                      ...PETITIONER
                                 And
The State of Telangana,
Rep. by its Principal Secretary,
Revenue Department,
Secretariat, Hyderabad and others.

                                                    ...RESPONDENTS
ORDER:

Heard learned counsel for the petitioner, learned Assistant

Government Pleader for Home and learned Assistant Government

Pleader for Revenue.

2. Learned Assistant Government Pleader for Home submitted

that on a compliant submitted by the petitioner-society,

the respondent No.7 conducted preliminary enquiry and the

allegation made by the petitioner-society was found not proved.

The issue relates to Gold shops opened by some businessmen, who

are not the members of the petitioner-society. The complaint of the

petitioner-society was closed as civil in nature and notice that effect

was issued to the petitioner-society on 15.03.2026 and received by

the petitioner-society.

3. The grievance of the petitioner-society is that a complaint

dated 06.03.2026 was made by the petitioner-society to the District

Collector-respondent No.2 to take action against individuals of

questionable character, who are conducting multi-level marketing,

unlicensed pawn broking, money lending and unauthorized gold chit

fund operations and luring innocent villagers. The activities of such

persons are resulting in the consumers being deprived of their

hard-earned money. The petitioner-society comprises of members,

who are traditionally involved in pawn broking business. The illegal

activities, being conducted by some third parties, are causing

serious hardship to the members of the petitioner-society and

gullible villagers.

4. As it is stated that the representation of the petitioner-

society is not being considered, the writ petition is disposed of with

a direction to the respondent No.2 to consider the representation of

the petitioner-society dated 06.03.2026 for taking action against

some businessmen, who are conducting unauthorized multi-level

marketing and pawn broking business and pass orders,

in accordance with law, by affording opportunity of hearing to the

petitioner-society. Such exercise shall be completed within a period

of six (6) weeks from the date of receipt of a copy of this order.

The miscellaneous petitions pending, if any, shall stand

closed. There shall be no order as to costs.

____________________ B. VIJAYSEN REDDY, J April 1, 2026 Note: Issue CC in two (2) days (B/o) DSK