Gauhati High Court
Page No.# 1/2 vs The State Of Assam And 2 Ors on 21 August, 2023
Page No.# 1/2
GAHC010067242022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2468/2022
ALL ASSAM GAONBURA ASSOCIATION
REP. BY THE SECRETARY OF THE ALL ASSAM GAONBURA ASSOCIATION,
SRI PADUM BORA, S/O. LT. GOLUK BORA, R/O. CHALCHALI RANGIA
GAON, P.O. CHALCHALI, P.S. CHAMUGURI, DIST. NAGAON, ASSAM, PIN-
782141.
VERSUS
THE STATE OF ASSAM AND 2 ORS
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM, DISPUR,
GUWAHATI-781006.
2:THE STATE OF ASSAM
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
REVENUE AND D.M (LR) DEPTT.
DISPUR
GUWAHATI-781006
ASSAM.
3:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GUWAHATI-781006
Advocate for the Petitioner : MS D BORGOHAIN
Advocate for the Respondent : GA, ASSAM
BEFORE
Page No.# 2/2
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
21.08.2023 Heard Ms. D. Borgohain, learned counsel for the petitioner as well as Mr. J. Handique, learned standing counsel for the Revenue Department appearing for the respondent no.2 and Mr. CS Hazarika, learned Govt. Advocate appearing for the respondent no.1 and Mr. P. Nayak, learned standing counsel for the respondent no.3.
The learned Govt. Advocate appearing for the respondent no.1 has submitted that as per Certificate of the Registration of the petitioner's society annexed to the writ petition, the validity of the said registration has been lapsed. In this regard it is noted that under section 3(D) of the Societies Registration (Assam Amendment) Act, 2019, the effect of failure to renew registration causes the registration to lapse and accordingly, the Society shall cease to be a registered Society.
In view of the said objection, the learned counsel for the petitioner prays for a week's time to produce the documents relating to the renewal of registration.
List the matter after a week.
JUDGE Comparing Assistant