RASHTRIYA GRAMIN VIKAS NIDHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. S Sarma, learned counsel for the petitioner. Also heard Mr. S Sarma, learned senior counsel assisted by Mr. A Gautam, learned counsel for the respondent Nos.2, 4 and 5 and Mr. M.K. Choudhury, learned senior counsel assisted by Mr. M Dutta, learned counsel for the respondent No.3.

(2.) The present writ petition is filed seeking a writ of mandamus and/or certiorari and/or any writs of like nature restraining the respondents from interfering with the affairs of the petitioner society. It is further prayed that pending disposal of the writ petition, the respondents more particularly, respondent No.1(a) to 5 be restrained from interfering in the affairs of the petitioner society, till contentions raised in Title Suit 605/2023, pending for disposal in the court of learned Civil Judge, Senior Division, Kamrup (M) at Guwahati, is decided and as an interim measure to direct the respondent Nos.6 to 9 to defreeze the accounts of the petitioner society.

(3.) The brief facts of the case of the petitioner as urged by Ms. S Sarma, learned counsel and pleaded in the writ petition is to the effect that Rashtriya Gramin Vikas Nidhi (for short, RGVN), is a society registered under the Societies Registration Act, 1860. Such society was registered in the year 1990. According to the petitioner, the activities of the organization are currently carried out by a team of 20 regular and 188 contractual qualified professionals headed by its Executive Director. It is also the case of the petitioner that the Governing Body of the society has been headed by the Chairman nominated by Industrial Finance Corporation of India (IFCI), a Government of India undertaking and it was one of the initial sponsors of the society at the time of its inception in the year 1990. According to the petitioner, the respondent No.3 as Chairman of the Governing Body of the RGVN worked to the detriment of the RGVN in different manners, which are narrated in paragraph 5 of the writ petition.