Gauhati High Court
Page No.# 1/4 vs The State Of Assam And 6 Ors on 12 April, 2023
Page No.# 1/4
GAHC010074712023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1980/2023
UTTAM KR ROY AND 12 ORS
S/O LATE SONARAM ROY, R/O VILL-MOLANDUBI, P.O.-RANIGANJ, P.S.-
SAPOTGRAM, DIST-DHUBRI, ASSAM, ERSTWHILE CHAIRMAN OF THE
BOARD OF DIRECTORS OF RANIGANJ S.S. LTD
2: JAHANGIR ALI
S/O LT. HASURUDDIN SK
VILL-CHARUAVITA
P.O.-RANIGANJ
DIST-DHUBRI (ASSAM)
PIN-783345
3: NURAL HOZE
S/O LT. AHMED HUSSAIN
VILL-MAMUDPUR
P.O.-RANIGANJ
DIST-DHUBRI (ASSAM)
PIN-783345
4: ABDUL SATTER
S/O OMEZ SK
VILL-KURSHAKATI
P.O.-RANIGANJ
DIST-DHUBRI (ASSAM)
PIN-783345
5: SHIBCHARAN NATH
S/O BAMA CHARAN NATH
VILL-LUTAPARA
P.O.-HELAGARI
DIST-DHUBRI (ASSAM)
PIN-783345
6: AKTAR ALI
Page No.# 2/4
S/O LT. AKBAR ALI
VILL-BARUAPARA
P.O.-RANIGANJ
DIST-DHUBRI (ASSAM)
PIN-783345
7: SANJILA BEGUM
W/O MAJIBAR RAHMAN
VILL-SONALUGURI
P.O.-RANIGANJ
DIST-DHUBRI (ASSAM)
PIN-783345
8: AMRIT DAS
S/O RAMESH CH DAS
VILL-RABANTARI
P.O.-HARALTARI
DIST-DHUBRI (ASSAM)
PIN-783345
9: ABDUL SAFUR SARKAR
S/O LT. JANAB ALI SARKAR
VILL-RAKHALTARI
P.O.-RANIGANJ
DIST-DHUBRI (ASSAM)
PIN-783345
10: MANTAZ ALI AHMED
S/O LT. USUB ALI
VILL-KURSHKATI
P.O.-RANIGANJ
DIST-DHUBRI (ASSAM) PIN-783345
11: REJIA BIBI
W/O ABDUL AZIZ
VILL-RANGAPANI PT-I
P.O.-SAPATGRAM
DIST-DHUBRI (ASSAM)
PIN-783345
12: HARE KRISHNA NAMA SUDRA
S/O LT. NIJHAN NAMA SUDRA
VILL-SURIPARA
P.O.-DHANPUR
DIST-DHUBRI (ASSAM)
PIN-783345
13: PARAG KALITA
Page No.# 3/4
S/O KHIRAD CH. DAS
VILL-HARALTARI
P.O.-HARALTARI
DIST-DHUBRI (ASSAM)
PIN-78334
VERSUS
THE STATE OF ASSAM AND 6 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 DIST-KOKRAJHAR
ASSAM
PIN-783370
4:THE DISTRICT DEPUTY REGISTRAR OF COOPERATIVE SOCIETIES
DHUBRI
P.O. AND DIST-DHUBRI
ASSAM
PIN-783301
5:THE DEPUTY COMMISSIONER
DHUBRI
P.O. AND DIST-DHUBRI
ASSAM
PIN-783301
6:ASSTT. REGISTRAR OF COOPERATIVE SOCIETIES
DHUBRI
P.O. AND DIST-DHUBRI
ASSAM
PIN-783301
7:SUB-DIVISIONAL MAGISTRATE
BILASIPARA
P.O.-BILASIPARA
DIST-DHUBRI
PIN-78334
Page No.# 4/4
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.
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
