SWAGATADAS Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, learned senior counsel for the petitioner. Also heard Dr. B. Ahmed, learned standing counsel for the Co-Operation Department and Mr., A.K. Talukdar, learned counsel for the respondent Nos. 5 to 13.

(2.) The petitioner is a shareholder of the Son Beel Fisheman Cooperative Society Ltd. The Board of Director of the said Cooperative Society had assumed its Office in the month of February, 2015. As per the petitioner, since its assumption of Office, the Directors of the Board have been indulging in various financial irregularities and mismanagement of the society.

(3.) In the meeting of the Board of Directors held on 14.08.2016, it was notified that the Annual General Meeting (AGM) of the Sonbeel Fishermen Cooperative Society Ltd. for the year 2016-2017 would be held on 18.09.2016.