Gauhati High Court
Abdul Basit Tapadar vs Swapan Namasudra And 7 Ors on 28 March, 2022
Bench: Chief Justice, Soumitra Saikia
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GAHC010059352022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WA/111/2022
ABDUL BASIT TAPADAR
CHAIRMAN, KANISHAIL, JABAINPUR COOPERATIVE SOCIETIES LTD.,
KARIMGANJ, ASSAM
VERSUS
SWAPAN NAMASUDRA AND 7 ORS.
S/O- LATE SUNIL NAMASUDRA, R/O VILLAGE- TELIKHALER, P.O-
TELIKHALER ROAD, DIST- KARIMGANJ, ASSAM, PIN-78871
2:THE STATE OF ASSAM
REP. BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM
DEPTT. OF COOPERATION
DISPUR- 781006
3:THE JOINT REGISTRAR
OF COOPERATIVE SOCIETIES (G)
ASSAM KHANAPARA
GHY- 22.
4:THE ZONAL JOINT REGISTRAR
OF COOPERATIVE SOCIETIES
SILCHAR ZONE
KARIMGANJ
ASSAM
5:THE ASSISTANT REGISTRAR
OF COOPERATIVE SOCIETIES
KARIMGANJ
ASSAM
6:THE DEPUTY REGISTRAR
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OF COOPERATIVE SOCIETIES
KARIMGANJ
ASSAM
7:THE CHAIRMAN
KANISHAIL
JABAINPUR COOPERATIVE SOCIETIES LTD.
KARIMGANJ
ASSAM
8:BARINDRA KUMAR BAISHNAB
I/C SECRETARY
KANISHAIL
JABAINPUR COOPERATIVE SOCIETIES LTD.
KARIMGANJ
ASSA
Advocate for the Petitioner : MR. S ROY
Advocate for the Respondent : SC, CO OP
BEFORE
HONOURABLE THE CHIEF JUSTICE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
28-03-2022 Heard Mr. M.H. Laskar, learned counsel for the appellant. Also heard Mr. J.M.A. Choudhury, learned counsel for the respondent No.1 and Mr. S.K. Talukdar, learned standing counsel, Cooperation Department, for the respondent Nos.2 to 7.
By the impugned order dated 14.03.2022, the election/Annual General Meeting of the society has been stayed by the learned Single Judge, which, in our view, should not have been done. We, therefore, stay the operation and effect of the impugned order passed in WP(C) 1788/2022.
Considering the urgency of the matter, list the matter on 04.04.2022.
Page No.# 3/3 Meanwhile, the respondents shall file their counter affidavit.
JUDGE CHIEF JUSTICE Comparing Assistant