RASHAMOY DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) I have heard Mr M. Kar Bhowmik, learned counsel for the petitioner, Mr. U.B. Saha, learned Govt. Advocate for the State- Respondent and Mr. B.B. Deb, learned senior counsel for the private Respondents.

(2.) On 21.8.96, the Respondent No.5 appointed by the Respondent No. 2 Registrar of Co-operative Society, Govt. of Tripura, as an Administrator of the Respondent No.3 Udaipur Matshyajibi Samabaya Samity issued a notification (Annexure A/1 -A) informing the Members of the Society that a General Meeting would be held on 27.9.96 for electing 10 (ten) members of the Executive Committee. This notification was presumably issued under Rule 61(3) of the Tripura Co-operative Societies Rules, 1976 (hereinafter called the Rules) framed under the Tripura Co-operative Societies Act, 1974. The relevant portion of the Election Schedule appended to this notification is extracted below:

(3.) As per s1.2 above, on 6.9.96 the Respondent No.4 the Election Officer published the final voters list (Annexure-2/A).