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Telangana High Court

S.Gopal vs The State Of Telangana on 25 March, 2026

Author: Surepalli Nanda

Bench: Surepalli Nanda

     IN THE HIGH COURT FOR THE STATE OF TELANGANA
                    AT HYDERABAD

       THE HON'BLE MRS. JUSTICE SUREPALLI NANDA


                  WRIT PETITION No.8734 OF 2026

                          DATED : 25.03.2026


Between:

Sri S.Gopal
                                            ... Petitioner


                                 AND

State of Telangana and others.
                                            ...Respondents

                              :: ORDER :

Heard Smt. S.Parineeta, learned counsel appearing

on behalf of the petitioner, learned Assistant Government

Pleader for Agriculture appearing on behalf of the

respondent No.1, and Sri Venkat Diwakar, learned

standing counsel appearing on behalf of the respondent

Nos.4 & 5.

2. The petitioner approached the Court seeking prayer

as under:

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"...to issue an appropriate Writ, Order or direction more particularly one in the nature of Writ of Mandamus declaring the inaction on the part of the Respondent No. 4 and 5 in furnishing the relevant documents pertaining to the Managing Committee and General Body Meetings in spite of petitioner repeated request and proceeding for the next meeting for confirmation of the earlier agenda as arbitrary, illegal, and violative of the principles of natural justice contrary to the provisions of the Telangana Co-operative Societies Act, 1964 apart from being violative of fundamental rights guaranteed to petitioner under articles 14 and 19 of the Constitution of India and consequently direct the Respondents No. 4 and 5 to furnish all such documents to petitioner before conducting any further meetings and pass..."

3. The case of the petitioner in brief as per the

averments made in the affidavit filed by the petitioner in

support of the present writ petition is as under:

The petitioner is an elected Managing Committee Member of

the 4th respondent Society, registered on 27.01.1958 under the

Andhra Pradesh (Telangana Area) Co-operative Societies Act,

1952. The Society developed a layout of 612 plots with HMDA

approval dated 21.05.2011. Disputes arose, resulting in an

inquiry under Section 51 of the Telangana Co-operative Societies

Act, 1964, and subsequent surcharge proceedings, which were

later set aside and remanded by the Co-operative Tribunal in

C.T.A. No.10 of 2017 on 23.08.2024. The earlier supersession

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order dated 27.02.2018 was also set aside in C.T.A. No.5 of

2018 on 02.03.2019.

It is further the case of the petitioner that thereafter, the

Person-in-Charge issued preliminary and final voters' lists on

26.06.2025 and 14.07.2025 without considering objections,

leading to W.P. No.21503 of 2025. This Court permitted elections

subject to the writ outcome, and a new Managing Committee

assumed office on 13.08.2025.Despite repeated requests, the 4th

respondent Society had failed to furnish records, yet proceeded

with meetings and scheduled a General Body Meeting on

29.03.2026, thereby violating statutory provisions. Aggrieved by

the same, the petitioner had approached this court by filing the

present writ petition.

PERUSED THE RECORD :

DISCUSSION AND CONCLUSION :-

4. Learned counsel appearing on behalf of the

petitioner mainly puts-forth the following submissions :-

a) In spite of repeated requests made by the petitioner

to respondent Nos.4 & 5 for furnishing relevant documents

pertaining to the Managing Committee and General Body

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Meetings of the Hyderabad District Government Employees' Co-

operative Housing Society Ltd., represented by its President,

Mani Nagar, T.N.G.G.O's, R.R.District, Financial District,

Hyderabad, the said documents had not been furnished to the

petitioner.

b) The respondent Nos.4 & 5 without furnishing the said

documents is proceeding to convene the next meeting on

29.03.2026 for confirmation of the earlier agenda . Aggrieved by

the same, the petitioner approached this Court by filing the

present writ petition, particularly in view of the fact that the

representations/requests made by the petitioner on 18.12.2025

& 30.12.2025 though acknowledged by the respondent Society,

had not been considered.

Based on the aforesaid submissions, learned counsel

appearing on behalf of the petitioner contends that the

present writ petition needs to be allowed as prayed for.

5. Learned standing counsel appearing on behalf of the

respondent Nos.4 & 5 brings on record, letter dated

10.01.2026 addressed to the petitioner herein, in

response to the representations made by the petitioner,

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dated 18.12.2025 & 30.12.2025 addressed to the

respondent No.5 and the same is extracted hereunder:-

1. In reply to the above mentioned reference applications, we state that all the records such as minute books, charge lists are available in the office of the Society. You are sending applications through messengers but not coming in person. Further, the Applications are vague in nature.

2. Being a member of the Society and also a member of the Managing Committee, you are entitled to access the books of the society under Section 119 of the Telangana Co-operative Societies Act, 1964 r/w Clause 60 of the Bye-

law of the Society.

3. You can come to the office of the Society in its office hours and access the books of the Society. Further, in the event you require any copies of the books or information of the Society which relates to you, you can take the same on payment of requisite fees (Xerox charges) and the same will be provided to you.

4. Further, in case you are unable to come to the office in person, you can intimate the same to the undersigned and the Society will intimate vide letter the amounts that are required for you to pay (Xerox Charges) for obtaining the copies.

6. Referring to the contents of the aforesaid letter, the

learned standing counsel appearing on behalf of the

respondent Nos.4 & 5 contends that petitioner is not

appearing in person in the office of the respondent society

and hence, petitioner cannot complain inaction on the part

of the respondents.

SN, J

7. Learned counsel appearing on behalf of the petitioner,

however disputes the receipt of the said letter, dated

10.01.2026 issued by the respondent society to the

petitioner herein in response to the petitioner's

applications, dated 18.12.2025 and 30.12.2025

addressed to the respondent society.

8. Taking into consideration:-

(a) The aforesaid facts and circumstances of the

case,

(b) The submissions made by the learned counsel

appearing on behalf of the petitioner and the

learned standing counsel appearing on behalf of the

respondent Nos.4 & 5 on record.

(c) Duly considering contents of the

representations of the petitioner, dated 18.12.2025

& 30.12.2025 of the petitioner addressed to 5th

respondent herein and also contents of the

respondent society letter, dated 10.01.2026

(referred to and extracted above) in response to the

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petitioner's representations, dated 18.12.2025 &

30.12.2025.

The Writ Petition is disposed of directing the

petitioner to appear before the respondent Nos.4 & 5

by tomorrow i.e., on 26.03.2026, and upon the

petitioner approaching the respondent Nos.4 & 5

with the grievance of the petitioner, as put-forth

vide petitioner's representations dated 18.12.2025 &

30.12.2025 addressed to the respondent No.5

herein, the respondent Nos. 4 & 5 are directed to

forthwith provide the copies of the documents as

requested by the petitioner, in accordance to law as

provided under Section 119 of the Telangana Co-

operative Societies Act, 1964. However, there shall