(1.) The present writ petition under Article 226 of the Constitution of India is preferred by the petitioner to assail an Order bearing no. GPSS.35/2001/334 dtd. 10/1/2022 passed by the Registrar of Cooperative Societies, Assam purportedly in exercise of the powers conferred under Sec. 49[2][l] of the Assam Cooperative Societies Act, 2007 in an appeal purportedly preferred under Sec. 111 of the said Act by the respondent no. 4. By the impugned Order, the Registrar of Cooperative Societies, Assam [the respondent no. 2] has set aside an Advertisement, also published in the newspaper, inviting applications for appointing a new Secretary in a co-operative society, M/s Bikrampur Samaby Samity Ltd. and has allowed the respondent no. 4 to continue as the Secretary of M/s Bik-rampur Samaby Samity Ltd. until further order.
(2.) The petitioner no. 1 herein is M/s Bikrampur Samaby Samity Ltd. [hereinafter referred to as 'M/s Bikrampur Society', for easy reference], represented by the Chairman of the Board of Directors of the Society, and the petitioner no. 2 is the Chairman of the Board of Directors of M/s Bikrampur Society.
(3.) Before proceeding further, it appears appropriate to reproduce the Order bearing no. GPSS.35/2001/334, in its entirety, for the purpose of understanding the nature of challenges made herein :
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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