(1.) This present writ petition is filed by the 3(three) writ petitioners. The petitioner no.3 Mr.Joylal Das is the deponent and the prayer as sought for in the writ petition are as under:-
(2.) The petitioner has sought the aforestated reliefs as prayed for only on the ground that he was absent in the Annual General meeting held on 4/12/2023 and in the said meeting, the impugned resolution was passed. To his surprise, in the minutes of the meeting, it is recorded as if he is present and thus prayed to set aside the said resolution and allow the writ petition.
(3.) On the other hand, Mr. S.S Dey, learned Advocate General appearing for the State-respondents contended before this court that the writ petition is not maintainable and the same is liable to be dismissed. To forward his argument, learned Advocate General relied on judgment dtd. 18/1/2022 passed in CRP No.95 of 2021 and another Judgment dtd. 16/1/2024 in WP(C) No. 471 of 2023 and WP(C) No.473 of 2023 passed by this Court.