AKADDAS ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This intra -court appeal filed by the petitioner of W.P.(C) No. 7449/2013 under Rule 2(3) of Chapter V -A of the Gauhati High Court Rules against the order dated 19.12.2013, passed by the learned Single Judge, in the aforementioned writ petition.

(2.) We have heard Mr. H.R.A. Choudhury, learned Senior Counsel for the writ appellant, Dr. B. Ahmed, learned Standing counsel, Co -operation Department appearing for respondent Nos. 1 to 6 and Mr. A.D. Choudhury, learned counsel appearing for respondent No. 7.

(3.) The respondent No. 7, as a writ petitioner, instituted a writ proceeding numbered and registered as W.P.(C) No. 6350/2013 challenging his removal as the Chairman of Nilbagan Samabai Samity Ltd., for short, Society, which is a co -operative society registered under the Assam Co -operative Societies Act, 1949, for short, the Act, pursuant to a resolution of the Executive Committee of the Society dated 18.09.2013. The present appellant, who, at the relevant point of time was the Vice -Chairman of the Society, was arrayed as respondent No. 5 in the said writ proceeding.