Patna High Court
Nirmala Devi & Ors vs The State Of Bihar & Ors on 15 September, 2017
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No. 19777 of 2015
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1. Nirmala Devi, W/o Sanjay Kumar Miahra, R/o Vill.- Jatauliya, P.O.- Tola
Muza, P.S.- Baruraj, District- Muzaffarpur.
2. Sushila Devi, W/o Bharat Pandit, R/o Vill.- Jatauliya, P.O.- Tola Muza, P.S.-
Baruraj, District- Muzaffarpur.
3. Jay Prakash, S/o Late Bhagya Narayan Prasad, Vill.- Narwara, P.O.- Tola
Muza, P.S.- Baruraj, District- Muzaffarpur.
4. Satish Kumar, S/o Kameshwar Mishra R/o Vill.- Jatauliya, P.O.- Tola Muza,
P.S.- Baruraj, District- Muzaffarpur.
5. Girija Devi, W/o Late Khedan Paswan Vill.- Gopinathpur, P.O.- Sirisiya
Jagdish, P.S.- Baruraj, District- Muzaffarpur.
6. Shiv Shankar Singh, S/o- Durgakant Singh, Vill.- Narwara, P.O.- Tola Muza,
P.S.- Baruraj, District- Muzaffarpur.
7. Rajdev Paswan, S/o Chait Paswan Vill.- Semara, P.O.- Jeetchhapara, P.S.-
Baruraj, District- Muzaffarpur.
.... .... Petitioner/s
Versus
1. The State of Bihar through its Principal Secretary, Co-operative Department,
Government of Bihar, Patna.
2. The Registrar, Co-operative Societies Bihar, Patna.
3. District Co-operative Officer, Muzaffarpur.
4. Semra Narwara Primary Agriculture Credit Co-operative Society Ltd, Semra
Narwara, in short "Semra Narwara PACS" under Motipur Block, District-
Muzaffarpur, through its PACS Manager.
5. Akhilesh Kumar, S/o Lal Babu Kunwar, Vill.- Semra, Tola- Jeetchhapra, P.O.-
Semra Narwara, P.S. Baruraj, District- Muzaffarpur.
6. Chief Election Officer, Bihar State Election Authority, 32, Hardinge Road,
Patna.
7. Ramyash Pandey S/o Late Kapildeo Pandey, R/o Vill.- Madhopur P.O.-
Sirisiya, P.S.- Baruraj, District- Muzaffarpur.
8. Shanti Devi W/o Jugal Ram Vill.- Semra, P.O.- Jeetan Chhapra, P.S.- Baruraj,
District- Muzaffarpur.
9. Sakindra Sah S/o Late Bigu Sah Vill.- Narwara, P.O.- Tola Muza, P.S.- Baruraj,
Patna High Court CWJC No.19777 of 2015 dt.15-09-2017
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District- Muzaffarpur.
10. Sabitri Devi W/o Rajkishor Rai, Vill.- Bangla Patti, P.O.- Tola Muza, P.S.-
Baruraj, District- Muzaffarpur.
11. Arun Kumar S/o Late Yogendra Thakur, Vill.- Semra, P.O.- Jeetan Chhapra,
P.S.- Baruraj, PACS Manager, Semra Narwara PACS, District- Muzaffarpur.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Vikash Kumar, Advocate
For the Respondent/s : Mr. Kumar Manish, S.C. 5
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL JUDGMENT
Date: 15-09-2017 Heard learned counsel for the petitioners; State; State Election Authority and the private respondents.
2. The petitioners have moved the Court for the following reliefs:
" (i) For quashing the order passed by the District Co-operative Officer, East Muzafferpur, issued under Memo No-1283 dated 19.10.2015, contained in Annexure-2 to the Writ Petition, whereby and whereunder the District Co-
operative Officer has rejected the prayer of the petitioners to dissolve the Managing Committee of the society in view of the provisions of Section- 41(5) of the Bihar Co-operative Societiers Act, 1935 and has also order to by election of managing committee of only Seven member of managing committee.
(ii) For issuance of the Writ in the nature of Mandamus directing/commanding the Respodents not to give effect to the said order.
(iii) For any other relief or reliefs for which the Petitioners are entitled for, in the facts and circumstances of the case."
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3. At the very outset, it is agreed at the Bar that the issue has already attained finality by a Division Bench of this Court in the case of Indradeo Prasad vs. State of Bihar reported as 2016(4) PLJR 903.
4. In such view of the matter, the present writ application also stands disposed off in similar terms.
5. The Managing Committee of the Society in question stands dissolved and the State Election Authority is directed to ensure that elections are held expeditiously, in accordance with law.
(Ahsanuddin Amanullah, J.) P. Kumar AFR/NAFR U