Biswanath Somadder, J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay. Let the report in the form of an affidavit filed in Court today on behalf of the Director of Fisheries and Ex-officio Additional Registrar of Cooperative Societies, West Bengal, in terms of this Court's earlier order dated 1st August, 2018, be taken on record.
(2.) Perusing the same, it appears that as per memo no.1397 dated 2nd November, 2011, an enquiry had been made by a Fisheries Extension Officer, Santipur Development Block, District Nadia, and it was found that some members were temporarily residing within Maniknagar village (District Nadia) against whom the complaint had been made. However, no steps had been taken by the concerned co-operative society to expel those members from the society. Although, elections have already taken place in respect of the concerned co-operative society, namely, Maniknagar Fishermen's Co-operative Society Limited, on 30th August, 2016, nevertheless, as stated hereinbefore, we find from the report filed in Court today by the Director of Fisheries, West Bengal, that no steps had been taken by the concerned co-operative society to expel those persons who are not ordinarily residing in Maniknagar village (District Nadia) from the concerned co-operative society.
(3.) We, therefore, direct the Director of Fisheries and Ex-officio Additional Registrar of Co-operative Societies, West Bengal, to initiate appropriate action in order to ensure that a membership list of the concerned co-operative society is prepared afresh which will include only bona fide fishermen ordinarily residing in Maniknagar, District Nadia and not outsiders so that in future, the issue as sought to be raised by the appellants herein does not arise.;