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Gauhati High Court

Nikhil Bishnupriya Manipuri Mahasabha ... vs The State Of Assam And 7 Ors on 31 January, 2020

Author: Prasanta Kumar Deka

Bench: Prasanta Kumar Deka

                                                                   Page No.# 1/3

GAHC010018662020




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : WP(C) 569/2020

         1:NIKHIL BISHNUPRIYA MANIPURI MAHASABHA AND ANR.
         REP. BY ITS GENERAL SECY., SRI RAJKUMAR SINHA, AGE 55 YEARS, S/O-
         LT. RAMAN SINHA, R/O- KALITAKUCHI 2 NO. BIRKUCHI, P.O.
         UDAYANGIRI, DIST.- KAMRUP(M), ASSAM. PIN- 781026.

         2: RAJKUMAR SINHA
          GENERAL SECY. OF NBMM
          S/O- LT. RAMAN SINHA
          R/O- KALITAKUCHI
          2 NO. BIRKUCHI
          DIST.- KAMRUP(M)
         ASSAM
          PIN- 781026

         VERSUS

         1:THE STATE OF ASSAM AND 7 ORS.
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, DEPTT. OF
         REGISTRATION, DISPUR, GHY.-06.

         2:THE REGISTRAR OF SOCIETIES
         ASSAM
          HOUSE NO. 1
          4TH FLOOR
          BANPHOOL NAGAR PATH
          BELTOLA ROAD
          NEAR HOUSEFED
          DISPUR
          GHY.-06.

         3:THE DY. COMMISSIONER
          KARIMGANJ
          PO AND DIST.- KARIMGANJ
          PIN- 788710.
                                                                 Page No.# 2/3


            4:ANIL SINHA GAUTOM
             PRESIDENT OF NIKHIL BISHNUPRIYA MANIPURI MAHASABA CENTRAL
            COMMITTEE
             BHAKATPUR
             SILCHAR
            ASSAM
             PIN- 788001.

            5:SAPAN SINHA
             S/O- LT. JAGOT MOHAN SINHA
             R/O- SILCHAR
             BISHNUPUR VIVEKANANDA ROAD
             P.O. VIVEKANANDA ROAD
             SILCHAR
             DIST.- CACHAR
            ASSAM
             PIN- 788001.

            6:UDAY SINHA
             S/O- UNKNOWN
             C/O- ANIL SINHA GAUTOM
             R/O- SILCHAR
             COLLEGE ROAD
             SARADAMONI LANE
             P.O. SILCHAR
             DIST.- CACHAR
            ASSAM
             PIN- 788001.

            7:NIRMAL SINHA
             S/O- UNKONWN
             C/O- ANIL SINHA GAUTAM. (SERIAL NO. 4)

            8:DILIP SINHA
             S/O- UNKNOWN
             C/O-. ANIL SINHA GAUTOM
             P.O. SILCHAR
             DIST. CACHAR
            ASSAM
             PIN- 788001

Advocate for the Petitioner   : MR. M A SHEIKH

Advocate for the Respondent : GA, ASSAM

Page No.# 3/3 BEFORE THE HON'BLE MR. JUSTICE PRASANTA KUMAR DEKA 31.01.2020 Heard Mr. M A Seikh, learned counsel for the petitioner.

The petitioner Nikhil Bishnupriya Manipuri Mahasabha is a registered Society under the Society Registration Act XXI of 1860. As per the constitution of the society the Central Executive Committee was formed duly and the term of the said committee, which is 3 years is going to be expired on 15.05.2020. The private respondents illegally convened the ensuing 46th Tri-annual Central General Assembly to be held from 02.02.2020 to 04.02.2020. This writ petition is filed for a direction to the private respondents restraining them from holding the ensuing Central General Assembly.

Let notice be issued. Ms. M D Bora, learned State counsel accepts notice on behalf of respondent No. 3. Mr. B Sinha, learned counsel entered appearance on behalf of all the private respondents. However, on his prayer, leave is granted to Mr. Sinha to file the vakalatnama which he had undertaken to do accordingly shortly.

Notice is made returnable on 06.03.2020.

JUDGE Comparing Assistant