ARMABAM PRAKASH SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mrs. G. Pushpa, learned counsel appearing for the petitioner, Mr. A. Vashum, learned GA appearing for the respondent Nos. 1, 2 and 3 and Mr. Ajoy Pebam, learned counsel appearing for the respondent Nos. 4 and 5.

(2.) The present writ petition had been filed assailing the Notification dtd. 29/5/2022 notifying the schedule for election of the Board of Directors and Office Bearers of the Manipur Merchant's Cooperative Association Ltd. (herein after referred to as MMCA for short) as well as the bonafide member list of the MMCA and with a prayer for passing and setting aside the impugned notification and the impugned list of members of the MMCA.

(3.) The case of the petitioner is that, his father namely, Shri Arambam Manichouba Singh was a member and shareholder of the MMCA during his lifetime. The father of the petitioner expired on 12/6/2021 and consequent upon the expiry of his father, the petitioner being a nominee of his father became a bonafide member of the MMCA by invoking the provisions of the Bye-Law of the MMCA.