Gauhati High Court
Jishu Kumar Nath vs Foyzul Hoque Mazumdar And Ors on 18 March, 2025
Page No.# 1/7
GAHC010008812025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/138/2025
JISHU KUMAR NATH
EX SECRETARY,
RAJYUSWARPUR COOP. SOCIETY LTD,
VILL AND P.O- UMEDNAGAR , P.S- LALA, DIST- HAILAKANDI, ASSAM
VERSUS
FOYZUL HOQUE MAZUMDAR AND ORS
S/O- LATE AJOB UDDIN MAZUMDAR, VILL- RAJYUSWARPUR PART - VII,
P.O- KATAGAON, P.S- LALA, DIST- HAILAKANDI, ASSAM
2:MD. MOTIBUR RAHMAN MAZUMDAR
S/O- LATE ASMAN ALI MAZUMDAR
VILL- RAJYUSWARPUR PART - VII
P.O- KATAGAON
P.S- LALA
DIST- HAILAKANDI
ASSAM
3:MINA BEGUM LASKAR
W/O- MALIK USTAR LASKAR
VILL- RAJYUSWARPUR PART - VII
P.O- KATAGAON
P.S- LALA
DIST- HAILAKANDI
ASSAM
4:ASAB UDDIN LASKAR
S/O- LATE TOSIR ALI LASKAR
VILL- RAJYUSWARPUR PART - IV
P.O- KATAGAON
P.S- LALA
Page No.# 2/7
DIST- HAILAKANDI
ASSAM
5:RANJIT ROY
S/O- RABINDRA ROY
VILL- RAJYUSWARPUR PART - V
P.O- KATAGAON
P.S- LALA
DIST- HAILAKANDI
ASSAM
6:SULTANA BEGUM LASKAR
W/O- LATE MOSTAFA AHMED LASKAR
VILL- RAJYUSWARPUR PART - VII
P.O- KATAGAON
P.S- LALA
DIST- HAILAKANDI
ASSAM
7:ABDUL HALIM MAZUMDAR
S/O- ILIAS ALI
VILL- RAJYUSWARPUR PART - VI
P.O- KATAGAON
P.S- LALA
DIST- HAILAKANDI
ASSAM
8:UBAIDULLA BARBHUIYA
S/O- LATE MONFOR ALI BORBHUIYA
VILL- RAJYUSWARPUR PART - VII
P.O- KATAGAON
P.S- LALA
DIST- HAILAKANDI
ASSAM
9:MOHMMAD ALI ZULFIKAR LASKAR
S/O- RAJOB ALI LASKAR
VILL- RAJYUSWARPUR PART - VII
P.O- KATAGAON
P.S- LALA
DIST- HAILAKANDI
ASSAM
10:THE STATE OF ASSAM
REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVERNMENT
OF ASSAM
COOPERATION DEPARTMENT
Page No.# 3/7
DISPUR
GUWAHATI-781006
11:THE REGISTRAR OF CO-OPERATIVE SOCIETIES
ASSAM
KHANAPARA
GUWAHATI-781022
12:THE ZONAL JOINT REGISTRAR OF COOPERATIVE SOCIETIES
SILCHAR
ASSAM.
13:THE ASSTT. REGISTRAR OF COOPERATIVE SOCIETIES
HAILAKANDI ASSA
Advocate for the Petitioner : MR. A K AZAD,
Advocate for the Respondent : MR B SINHA,
Linked Case : WP(C)/6945/2024
FOYZUL HOQUE MAZUMDAR AND ORS
S/O- LATE AJOB UDDIN MAZUMDAR
VILL- RAJYUSWARPUR PART - VII
P.O- KATAGAON
P.S- LALA
DIST- HAILAKANDI
ASSAM
2: MD. MOTIBUR RAHMAN MAZUMDAR
S/O- LATE ASMAN ALI MAZUMDAR
VILL- RAJYUSWARPUR PART - VII
P.O- KATAGAON
P.S- LALA
DIST- HAILAKANDI
ASSAM
3: MINA BEGUM LASKAR
W/O- MALIK USTAR LASKAR
VILL- RAJYUSWARPUR PART - VII
P.O- KATAGAON
Page No.# 4/7
P.S- LALA
DIST- HAILAKANDI
ASSAM
4: ASAB UDDIN LASKAR
S/O- LATE TOSIR ALI LASKAR
VILL- RAJYUSWARPUR PART - IV
P.O- KATAGAON
P.S- LALA
DIST- HAILAKANDI
ASSAM
5: RANJIT ROY
S/O- RABINDRA ROY
VILL- RAJYUSWARPUR PART - V
P.O- KATAGAON
P.S- LALA
DIST- HAILAKANDI
ASSAM
6: SULTANA BEGUM LASKAR
W/O- LATE MOSTAFA AHMED LASKAR
VILL- RAJYUSWARPUR PART - VII
P.O- KATAGAON
P.S- LALA
DIST- HAILAKANDI
ASSAM
7: ABDUL HALIM MAZUMDAR
S/O- ILIAS ALI
VILL- RAJYUSWARPUR PART - VI
P.O- KATAGAON
P.S- LALA
DIST- HAILAKANDI
ASSAM
8: UBAIDULLA BARBHUIYA
S/O- LATE MONFOR ALI BORBHUIYA
VILL- RAJYUSWARPUR PART - VII
P.O- KATAGAON
P.S- LALA
DIST- HAILAKANDI
ASSAM
9: MOHMMAD ALI ZULFIKAR LASKAR
S/O- RAJOB ALI LASKAR
VILL- RAJYUSWARPUR PART - VII
Page No.# 5/7
P.O- KATAGAON
P.S- LALA
DIST- HAILAKANDI
ASSAM
VERSUS
THE STATE OF ASSAM AND ORS
REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVERNMENT OF
ASSAM
COOPERATION DEPARTMENT
DISPUR
GUWAHATI-781006
2:THE REGISTRAR OF CO-OPERATIVE SOCIETIES
ASSAM
KHANAPARA
GUWAHATI-781022
3:THE ZONAL JOINT REGISTRAR OF COOPERATIVE SOCIETIES
SILCHAR
ASSAM.
4:THE ASSTT. REGISTRAR OF COOPERATIVE SOCIETIES
HAILAKANDI ASSAM
5:JISHU KUMAR NATH
EX SECRETARY
RAJYUSWARPUR COOP. SOCIETY LTD
VILL AND P.O- UMEDNAGAR
P.S- LALA
DIST- HAILAKANDI
ASSAM
------------
Advocate for : MR B SINHA
Advocate for : SC
CO OP appearing for THE STATE OF ASSAM AND ORS
Page No.# 6/7
BEFORE
HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
18-03-2025
1. Mr. S.K.Talukdar, learned Standing counsel, Co-operation Department, Assam and the
learned counsel for the respondent No.5 submit that the Co-ordinate Bench under its
judgment and order dated 13.03.2025 passed in WP(C) No. 925/2022 ( Bikrampur Co-
operative Society Ltd. & another Vs. the State of Assam and 3 others ) has held that the
Registrar appointed under Section 3 of the 2007 Act - either by Section 49[2][l] or by
Section 92 or by Section 111 of the 2007 Act - has not been vested with any power,
authority and jurisdiction to decide on any decision taken by a validly constituted Board of
a registered cooperative society either in the matter of appointment or in the matter of
removal of the Chief Executive/Secretary of the Society, a fulltime employee appointed by
it.
2. Mr. P.K.Roychoudhury, learned counsel for the applicant, seeks for time to go through
the judgment.
3. Prayer stands allowed.
4. List this matter on 20.03.2025.
5. The interim order passed earlier in WP(C) No. 6945/2024 shall continue till the next
date of listing of the matter.
JUDGE
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Comparing Assistant
