Gauhati High Court
Page No.# 1/5 vs The State Of Assam And 5 Ors on 12 April, 2023
Page No.# 1/5
GAHC010069962023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1851/2023
SHAHIDUR RAHMAN AND 13 ORS.
S/O- LATE MONSER ALI,
RESIDENT OF VILLAGE ROWA PT. I,
P.O.- MADHUSOULMARI,
DISTRICT- DHUBRI, ASSAM,
ERSTWHILE CHAIRMAN OF THE BOARD OF DIRECTORS OF
MADHUSOULMARI S.S. LTD., DHUBRI.
2: AHMED HUSSAIN CHUDHURI
S/O- LATE UPATULLA SK
RESIDENT OF VILLAGE- TIAMARI PT.II
P.O. TIAMARI
DISTRICT- DHUBRI
ASSAM. PIN 783331
3: MD. FAZRUL HUDA
S/O- LATE BATU MUNSI
RESIDENT OF VILLAGE- TIAMARI PT.II
P.O. TIAMARI
DISTRICT- DHUBRI
ASSAM. PIN 783331
4: ABDUL MONNAF
S/O- ABDUL JALIL
RESIDENT OF VILLAGE- CHARALDANGA
P.O.- SHILAIRPAR
DISTRICT- DHUBRI
ASSAM
PIN- 783331
Page No.# 2/5
5: ABDUL JABBAR
S/O- LATE SHIRAJUL HOQUE
RESIDENT OF VILLAGE- MADHUSOULMARI PT-I
P.O. MADHUSOULMARI
DISTRICT- DHUBRI
ASSAM. PIN 783331
6: MAMOTAZ BIBI
W/O- ABUL KALAM AZAD
RESIDENT OF VILLAGE- ROWA PT-III
P.O. MADHUSOULMARI
DISTRICT- DHUBRI
ASSAM. PIN 783331
7: GOLGAR ALI
S/O- LATE ZABBAR ALI
RESIDENT OF VILLAGE- ROWA PT - III
P.O. MADHUSOULMARI
DISTRICT- DHUBRI
ASSAM. PIN 783331
8: FIDDUS ALI
S/O- LATE JAMAL UDDIN SK
RESIDENT OF VILLAGE- MADHUSOULMARI PT-I
P.O. MADHUSOULMARI
DISTRICT- DHUBRI
ASSAM. PIN 783331
9: HIFZUR RAHMAN PRODHANI
S/O- LATE M R PRODHANI
RESIDENT OF VILLAGE- MADHUSOULMARI PT-I
P.O. MADHUSOULMARI
DISTRICT- DHUBRI
ASSAM. PIN 783331
10: GAHIRAN BEWA
W/O- LATE KHOYBAR ALI
RESIDENT OF VILLAGE- ROWA PT-I
P.O. MADHUSOULMARI
DISTRICT- DHUBRI
ASSAM. PIN 783331
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11: MONOWAR HOSSAIN
S/O- LATE GOPAL UDDIN
RESIDENT OF VILLAGE- MADHUSOULMARI PT-I
P.O. MADHUSOULMARI
DISTRICT- DHUBRI
ASSAM. PIN 783331
12: AYUB ALI
S/O- LATE NAYBULLAH SK
RESIDENT OF VILLAGE- CHARJOGIARA
P.O. GAURIPUR
DISTRICT- DHUBRI
ASSAM. PIN 783331
13: MAZIBAR RAHMAN
S/O- LATE TAIZZUDDIN MUNSI
RESIDENT OF VILLAGE- CHARALDANGA
P.O. SHILAIPAR
DISTRICT- DHUBRI
ASSAM. PIN 783331
14: SHAHABAB ALI
S/O- NOWSAD ALI
RESIDENT OF VILLAGE- SHEMSONERKUTI
P.O. SHILAIRPAR
DISTRICT- DHUBRI
ASSAM. PIN 78333
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:ADDL. REGISTRAR OF CO-OPERATIVE SOCIETIES CUM CHD
BTC
KOKRAJHAR
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PIN- 783370.
4:THE DISTRICT DEPUTY REGISTRAR OF COOPERATIVE SOCIETIES
DHUBRI
P.O. AND DISTRICT- DHUBRI
ASSAM
PIN- 783301.
5:THE DEPUTY COMMISSIONER
DHURBI
P.O. AND DISTRICT- DHUBRI
ASSAM
PIN- 783301.
6:ASSTT. REGISTRAR OF COOPERATIVE SOCIETIES
DHUBRI
P.O. AND DISTRICT- DHUBRI
ASSAM
PIN- 783301
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.
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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
