AYUB UDDIN LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Banik, the learned counsel appearing on behalf of the petitioners. Also heard Mr. SK Talukdar, the learned counsel appearing on behalf of the Cooperation Department of the Government of Assam as well as the officials under the Cooperation Department of the Government of Assam. Ms. S Parveen, the learned counsel appears on behalf of the respondent No.6.

(2.) 14 writ petitioners, who have been elected uncontested in the Annual General Meeting (for short, 'the AGM')/Election of Meherpur Krishnapur Cooperative Society Limited (for short, the Cooperative Society) held on the 18/8/2023 have approached this Court by filing the instant writ petition challenging the order dtd. 21/9/2023 passed by the Registrar of Cooperative Societies, Assam.

(3.) The brief facts leading to the challenge is that the Board of Directors of Meherpur Krishnapur Cooperative Society Limited was dissolved on account of not holding the AGM/Election within the statutory period and a One-Man Committee was appointed by the jurisdictional authority vide the order dtd. 17/12/2022 for managing the affairs of the Co-operative Society as also for holding the AGM/Election within 90 days so as to constitute the new managing committee.