KIRAN KAKATI Vs. STATE OF ASSAM

JUDGEMENT

(1.) These appeals, being directed against a common judgment rendered by the learned Single Bench, have been heard conjointly and are being disposed of by this common judgment.

(2.) The much publicized cry was initially against an alleged move for removal of democratically (?) elected Chairman of a Registered State Level Co-operative Union which came to be challenged by the holder of the office in a Writ Petition, being W.P(C)No.3147 of 2010 and while the said Writ Petition was sub-judiced, the entire Executive Committee of the Union stood dissolved by an alleged illegal, arbitrary and malafide State action in a purported exercise of powers u/s 89(c)(3) of the Assam Co-operative Societies Act, 1949 (Act of 1949 in short). The prime mover, Sri Kiran Kakati as Chairman of the Union along with two other compatriots, as members of the Executive Committee (E.C. in short) confronted the respondents in W.P(C)No.3588 of 2010 for setting aside and quashing the impugned dissolution order. The above writ petitions having stood dismissed vide impugned common judgment & order, dated 1.10.2010 rendered by the learned Single Bench, the appellant, this time, preferred the present appeals single handedly with Ekla Cholore? zeal; no matter whether his comrades are responding or not to his call.

(3.) Heard the learned counsel for the parties.