RADHESHYAM CHOUDHARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. T.T. Tara, learned counsel for the petitioners. Also heard Mr. K. Gogoi, learned Addl. Senior Govt. Advocate, representing all the respondents.

(2.) By filing this writ petition under Article 226 of the Constitution of India, amongst others, the petitioners are praying for (i) issuance of a direction upon the Registrar of Firms and Societies (respondent no. 2) to exercise its power under the Societies Registration Act, 1860 to conduct General Body Meeting of the Hindustani Panchayati Thakurbari and Kali Mandir Samiti under the ad hoc committee; (ii) to direct the respondent no. 2 to restrain the dissolved Executive Committee of the aforesaid society to give effect to its paper publication announcing to conduct the general body meeting; (iii) to direct the respondent no. 2 to act against the dissolved executive members of the said society; (iv) to direct the respondent authorities to dispose of a series of representations submitted by the petitioners.

(3.) The two writ petitioners herein are (1) Radheshyam Choudhary, and (2) Satrughan Kanu. Three respondents have been impleaded in this writ petition, namely, (1) The State of Assam, represented by the Commissioner and Secretary to the Govt. of Assam, Finance Department; (2) The Registrar of Firms and Societies, Assam; and (3) The Deputy Commissioner Jorhat.