Telangana High Court
Sri Seetha Rama Mahila Sand Quarry ... vs The State Of Telangana on 27 October, 2025
THE HONOURABLE SMT. JUSTICE T. MADHAVI DEVI
WRIT PETITION NO.25909 OF 2025
ORDER
In this Writ Petition, the petitioners are aggrieved by the inaction on the part of the respondent authorities, particularly respondent No.3 in forwarding the name and details of the petitioner society to respondent No.4 Corporation for authorising/allotting the excavation of sand in the subject land, as illegal and arbitrary.
2. Respondent No.3 has filed a counter affidavit stating that out of total of 12 members in the society, nine (9) members have resigned and only three (3) members are continuing and therefore, it was felt that the 12 members have obtained registration of the petitioner society by fraud and hence, notice has been served on the members of the society under Section 40 of the Telangana Mutually Aided Cooperative Societies Act, 1995 and that the explanation of the petitioner is still awaited and therefore, they are not in a position to process the application of the petitioner society.
W.P. No.25909 of 20252
3. Learned counsel for the petitioners submitted that the notice in Rc.No.730/25-C, dt.06.10.2025 issued by respondent No.3 has given 90 days time for submission of their explanation and therefore, the petitioners are in the process of submission of their explanation.
4. In view of the above submissions, this Court deems it fit and proper to permit the petitioners to submit their explanation to the notice dt.06.10.2025 within the given time and thereafter, the respondents are directed to consider the same and take a decision thereon in accordance with law within a period of one month thereafter.
5. The Writ Petition is accordingly disposed of. No order as to costs.
6. Pending miscellaneous petitions, if any, in this Writ Petition shall stand closed.
___________________________ JUSTICE T. MADHAVI DEVI Date: 27.10.2025 Svv