C SANGCHHUNGA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) HEARD Mr. Ricky Gurung, learned counsel appearing for the petitioners and Mr. Aldrin Lallawmzuala, learned Addl. A.G, Mizoram appearing for the State respondents.

(2.) THE present petition has been filed by the 3 (three) petitioners challenging the decision of the respondent No. 3, i.e. the Registrar, Co -Operative Societies, Government of Mizoram in declaring the election of the Board of Directors or the Mizoram Apex Sericulture Cooperative Society Ltd.,(MASCOS) held on 23.6.2011 as null and void and directing for conducting a fresh election.

(3.) THE main contention of the petitioners is that they have been elected as Chairman, Vice -Chairman and as a Member of the Board of Directors respectively in the election held on 23.6.2011 and by the impugned notification dated 3.10.2011 the respondent No.3, the Registrar, Co -Operative Societies has declared the said election to be null and void, by ignoring specific provisions under Bye -Laws of the Society as well as the Mizoram Cooperative Societies Act, 2006 and also by resiling from his earlier decision to approve the election as per approval letter dated 2 nd August, 2011.