ABDUL WAHEB Vs. STATE OF ASSAM & ORS.

JUDGEMENT

(1.) Service of notice upon respondents being complete, this writ petition is taken up for final disposal.

(2.) Heard Mr. M.U. Mandal, learned counsel representing the petitioner as well as Dr. B. Ahmed, learned Standing Counsel, representing respondent nos. 1 to 4 and Mr. A.K. Sarma, learned counsel, representing respondent nos. 6,7 and 9. None appears to represent respondent nos. 5, 8, 10 and 11.

(3.) The erstwhile Managing Committee of Ambary Sadhubhasa S.S.Ltd was dissolved under Sec. 32(4) of the Assam Co-operative Societies Act, 2007 by order of 17.2.2011 under the hand of the Registrar of Co-operative Societies, Assam. By the same order, an Adhoc Committee was constituted in exercise of power under Sec. 32(5) of the Act with the stipulation that the said Ad-hoc Committee will hold the Annual General Meeting of the Societies within 90 days from 17.2.2011, failing which it was stipulated that the order of 17.2.2011 would automatically stand withdrawn. The constitution of the said Ah-hoc Committee was duly indicated in the said order dated 17.2.2011. In the present petition the said Ad-hoc Committee is arrayed as respondent no.6.