BUKPI H/L & COCS LTD Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri S. Rupachandra, the learned Senior Advocate appearing for the petitioner; Shri Y. Ashang, the learned Additional Government Advocate appearing for the State respondents and Shri K. Rabei, the learned counsel appearing for the respondent Nos. 3, 4 and 5.

(2.) In this writ petition, the validity and correctness of the Bye-Law No.23(1) and Notification dated 01-06-2017 are being questioned and prayers have been made to quash the same and also to direct the respondents and in particular, the respondent Nos. 2 to 4 to amend the Bye-Law No. 23(1).

(3.) The petitioner is a Society (hereinafter referred to as "the Society") registered under the provisions of the Manipur Societies Registration Act, 1976 (hereinafter referred to as "the Act, 1976") which is a member of the Manipur State Co-operative Union, respondent No. 3 (hereinafter referred to as "the Union") formed by the registered Co-operative Societies from different areas in the Hill and Valley districts of Manipur.