Telangana High Court
Sri Seetha Rama Mahila Sand Quarry ... vs The State Of Telangana on 20 November, 2025
THE HON'BLE SMT. JUSTICE T. MADHAVI DEVI
WRIT PETITION No.33721 OF 2025
ORDER:
In this writ petition, the petitioners are aggrieved by the action of respondents No.1 to 3 in registering second cooperative society in the very same village without considering the representations/complaints submitted by the petitioner-society on 23.09.2025 and 22.10.2025, as illegal, arbitrary and unconstitutional.
2. Heard the learned counsel for the petitioners, learned Government Pleader for Cooperation appearing for respondents No.1 & 3, learned Government Pleader for Revenue appearing for respondent No.2 and Mr.J.Goverdhan Reddy, learned counsel appearing for respondent No.4.
3. The grievance of the petitioner is that petitioner No.1 society was registered to carry on sand mining activity. On the ground that members of the petitioner-society are also the members of another society, the respondents issued show cause notice to such of the members of the petitioner-society. In the meantime, some of the members of other villages have made an application for registration of another society i.e., 4th respondent society and the petitioner has submitted a complaint or objections stating that three of the members, who are desirous to be the members of the new society are the members of the petitioner society and therefore, they are not eligible for -2- registration of the Society. The grievance of the petitioners is that despite bringing the said fact to the notice of the authorities through representations dt.23.09.2025 & 22.10.2025, no action has been taken by the respondents No.1 to 3. The grievance of the petitioner is that without considering the said objections, the 4th respondent society has been registered by the authorities. Therefore, the present writ petition.
4. Learned counsel for the petitioners reiterated the submissions made in the writ affidavit and submitted that respondents No.1 to 3 are now trying to recommend the 4th respondent society for grant of sand mining lease without looking into the objections of the petitioner.
5. Learned Government Pleader for Cooperation has obtained written instructions according to which, members of the petitioner- society were also members of another society and they had already carried on the sand mining activity in other society and have also withdrawn the payments made. Therefore, a show cause notice was issued and petitioner-society has also submitted its explanation. In the meantime, the 4th respondent society made representation for registration of a new society and after verifying all the required documents, the second society was registered on 25.10.2025.
6. As regards the objections of the petitioner with regard to three (03) of the members of the petitioner society also being members of the 4th respondent society is concerned, learned Government Pleader -3- submitted that same would be taken into consideration and action would be taken in accordance with law. He further submitted that vide Memo dt.22.05.2023, the Government has withdrawn the objections for forming of more than one society in the same village and therefore, the 4th respondent can also be registered.
7. Having regard to the above submission, this Court directs respondent No.3 to look into the objections submitted by the petitioner vide representations dt.23.09.2025, 22.10.2025 and 28.10.2025 with regard to dual membership of some of the members of the 4th respondent society and take a decision thereon expeditiously, preferably within a period of two (02) weeks from today by giving notices to the concerned and till such time, the 4th respondent society shall not be referred for grant of sand mining lease.
8. With the above direction, this Writ Petition is disposed of. There shall be no order as to costs. Miscellaneous applications, if any, pending in this writ petition stand closed.
_____________________________ JUSTICE T. MADHAVI DEVI Date: 20.11.2025.
dv/vpt -4- THE HON'BLE SMT. JUSTICE T. MADHAVI DEVI WRIT PETITION No.33721 OF 2025 Date: 20.11.2025 -5- dv/vpt