R. Kantha Rao, J. - (1.)THIS writ petition is filed seeking a Writ of Mandamus declaring the action of the 2nd respondent in issuing notice in Rc. No. 469/2015 -C, dated 04.03.2015, informing the members of DCCB Bank, Medak District at Sangareddy about motion of No Confidence against the President of DCCB Limited, Medak under Section 34 -A(2) of A.P. Cooperative Societies Act, 1964 moved by respondent Nos. 3 to 16 as illegal, arbitrary and against the principles of natural justice and consequently to set aside the same.
(2.)HEARD the learned counsel appearing for the petitioner and the learned Government Pleader for Cooperation.
The matter came up for hearing on 24.03.2015 and was adjourned for today. The respondents have not filed any counter. However, the learned Government Pleader produced the relevant records and submitted his arguments. Since, the No Confidence Motion is scheduled to be held on 26.03.2015, this Court took up the hearing of the writ petition for the purpose of final disposal.

(3.)THE brief facts necessary for considering the writ petition may be stated as follows:
"The petitioner is a member of the Managing Committee of the District Cooperative Central Bank Limited (DCCB Bank), Medak. The Managing Committee comprises of the President, Vice President and 19 Directors. The 3rd respondent, who is the Vice President and 13 other Directors gave a notice to the Registrar expressing their intention to move a motion of No Confidence against the President -Mr. M. Jaipal Reddy and the no confidence motion is schedule to be held on 26.03.2015."