Page No.# 1/4 vs The State Of Assam And 5 Ors
2023 Latest Caselaw 1511 Gua

                                                                Page No.# 1/4

GAHC010076292023




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : WP(C)/2086/2023

         BIJIL RAY @ MONORANJAN RAY AND 13 ORS.
         S/O- HARKUMAR RAY, VILL- TALLI -1, PO- BELGURI, DIST-DHUBRI
         (ASSAM), ERSTWHILE CHAIRMAN OF THE BOARD OF DIRECTORS OF
         AGOMANI S.S. LTD

         2: RAM KISHNO SARKAR
          S/O SUSIL KUMAR SARKAR
         VILL- SENDURAI PT-II
          PO- BELGURI
          DIST-DHUBRI (ASSAM)

         3: ABUL HUSSAIN
          S/O- ASKAR ALI
         VILL- BOROMERA
          PO- AGOMANI
          DIST-DHUBRI (ASSAM)

         4: RABINDRO NATH BISWAS
          S/O NARAYAN CH BISWAS
         VILL- KALDOBA PT-III
          PO- AGOMANI
          DIST-DHUBRI (ASSAM)

         5: SURAJ ROY
          S/O LATE PARICHAND ROY
         VILL- KALDOBA PT -I
          PO- AGOMANI
          DIST-DHUBRI (ASSAM)

         6: NAZRUL HOQUE
          S/O LATE ABBER ALI
         VILL- SINDURAI PT-II
          PO- BELGURI
          P/S- AGOMANI
                               Page No.# 2/4

DIST-DHUBRI (ASSAM)

7: BABLU CH SAHA
 S/O LATE PATIT ABAN SAHA
VILL- KALDOBA PT-II
 PO- AGOMANI
 DIST-DHUBRI (ASSAM)

8: SUJIT MALI
 S/O LATE SASHI MOHAN MALI
VILL- BOROMERA
 PO- AGOMANI
 DIST-DHUBRI (ASSAM)

9: GAURANGA MAZUMDAR
 S/O LET DULAL MAZUMDAR
VILL- KALDOBA PT-II
 PO- AGOMANI
 PS- AGOMANI
 DIST-DHUBRI (ASSAM)

10: UMARUDDIN AHMED
 S/O LATE SAYMUDDIN AHMED
VILL- MAISHA PT-I
 PO- BELGURI
 DIST-DHUBRI (ASSAM)

11: PARASH MONI SHA
 S/O LATE BANARASHI SHA
VILL- KALDOBA PT-I
 PO- AGOMANI
 DIST-DHUBRI (ASSAM)

12: CHATURDASHI BHOWMIK
W/O- LATE PARESH CH BHOUMIK
VILL- KALDOBA PT-I
 PO- AGOMANI
 DIST-DHUBRI (ASSAM)

13: KAMALA BISWAS
 S/O SHYAMAL BISWAS
VILL- KALDOBA PT-I
 PO- AGOMANI
 DIST-DHUBRI (ASSAM)

14: NAZRUL ISLAM GANDHI
 S/O NURAL ISLAM
VILL- SHERNAGAR
                                                                    Page No.# 3/4

             PO- AGOMANI
             P/S- AGOMANI
             DIST-DHUBRI
             ASSA

            VERSUS

            THE STATE OF ASSAM AND 5 ORS
            TO BE REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO THE
            GOVERNMENT OF ASSAM, CO-OPERATION DEPARTMENT, DISPUR,
            GUWAHATI-6

            2:THE REGISTRAR OF CO-OPERATIVE SOCIETIES
            ASSAM
             KHANAPARA
             GUWAHATI-22

            3:THE ADDITIONAL REGISTRAR OF CO-OPERATIVE SOCIETIES
             BTC
             KOKRAJHAR
             P.O. AND DISTRICT- KOKRAJHAR
            ASSAM
             PIN-783370

            4:THE DISTRICT DEPUTY REGISTRAR OF COOPERATIVE SOCIETIES
             DHUBRI
             P.O. AND DISTRICT- DHUBRI
            ASSAM
             PIN-783301

            5:THE DEPUTY COMMISSIONER
             DHUBRI
             P.O. AND DISTRICT- DHUBRI
            ASSAM
             PIN-783301

            6:ASSTT. REGISTRAR OF COOPERATIVE SOCIETIES
             DHUBRI
             P.O. AND DISTRICT- DHUBRI
            ASSAM
             PIN-78330

Advocate for the Petitioner   : MR. S K DAS

Advocate for the Respondent : SC, CO OP
                                                                        Page No.# 4/4


                                 BEFORE
               HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                     ORDER

Date : 12-04-2023

Mr. UK Nair, learned senior counsel for the petitioners submits that the Apex Court in Union of India -vs- Rajendra N Shah, reported in 2021 SCC Online SC 474, has upheld the judgment of the Division Bench of the

Gujarat High Court, declaring the Constitutional 97 th Amendment Act inserted in Part IX(B) as ultra vires, for want of requisite ratification under Article 368(2) proviso, rendering Article 347 ZH onwards as void and would only be applicable in respect of Multi-State Co-operative Societies.

Mr. SK Talukdar, learned counsel for the respondents submits that he needs time to go through the judgment of the Apex Court.

Accordingly, list the matter on 04.05.2023 for further hearing.

In the interim, the One Man Commission should not conduct any election till the next date.

JUDGE

Comparing Assistant