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Page No.# 1/4 vs The State Of Assam And 5 Ors
2023 Latest Caselaw 1512 Gua

Citation : 2023 Latest Caselaw 1512 Gua
Judgement Date : 12 April, 2023

Gauhati High Court
Page No.# 1/4 vs The State Of Assam And 5 Ors on 12 April, 2023
                                                             Page No.# 1/4

GAHC010076282023




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

                          Case No. : WP(C)/2085/2023


         ALTAF HOSSAIN MANDAL AND 9 ORS.
         S/O- LT- AMIR HOSSAIN MANDAL, VILL- SONAKHULI PT-I, P.O.
         MAHAMAYAHAT, DIST- DHUBRI (ASSAM), ERSTWHILE CHAIRMAN OF
         THE BOARD OF DIRECTORS OF ALOMGANJ S.S. LTD1


         2: ABDUL KHALEK MONDAL
          S/O- LT- JABBAR ALI MONDAL
         VILL- KHERBARI PT-II
          PO- KHERBARI
          PS- AGOMANI
          DIST- DHUBRI (ASSAM)


         3: ISMAIL HOQUE
          S/O- LT- MOYNAL HOQUE
         VILL- BIDYARDABRI PT-II
          PS- GOLAKGANJ
          DIST- DHUBRI (ASSAM)

         4: ISANOBI SARKAR
          S/O- LT- ABDUL SAMAD SARKAR
         VILL- BIDYARDABRI PT-III
          PS- GOLAKGANJ
          DIST- DHUBRI (ASSAM)

         5: ZAKARIA MIAH
          S/O- LT- ABDUL HAKIM MIAH
         VILL- BIDYARDABRI PT-II
          PS- GOLAKGANJ
          DIST- DHUBRI (ASSAM)

         6: JITENDRA NATH BHAKAT
                                                        Page No.# 2/4

S/O- LT- JOGENDRA NATH BHAKAT
VILL- DIGHALTARI
PS- GOLAKGANJ
DIST- DHUBRI (ASSAM)

7: BHARATI BALA RAY
W/O RAMESH CH. RAY
VILL- GHARIALDANGA PT-II
 PS- GOLAKGANJ
 DIST- DHUBRI (ASSAM)

8: GOLAP RABBANI
 S/O- LT- SHADHU MAMUD KABIRAJ
VILL- DIGHALTARI
 PS- GOLAKGANJ
 DIST- DHUBRI (ASSAM)

9: JAMAL ALI
 S/O- LT- ASAN SK VILL- DIGHALTARI
 PS- GOLAKGANJ
 DIST- DHUBRI (ASSAM)

10: INSAB ALI
 S/O ABDUL MALEK
VILL- POKALAGI PT-V
 PS- GOLAKGANJ
 DIST- DHUBRI (ASSAM

VERSUS

THE STATE OF ASSAM AND 5 ORS
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
                                                                        Page No.# 3/4

             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




                                  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.

Page No.# 4/4

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

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