PIONEER CO OPERATIVE MARKETING LTD Vs. STATE OF ASSAM

JUDGEMENT

(1.) This petition is directed against the orders communicated by the letter dated 13th July, 2000 (Annexure-15) issued by the Assistant Registrar of Cooperative Societies, Guwahati refusing to approve the proceedings of the Annual General Meeting of the petitioner Society held on 30.6.2000 and the order dated 15th/17th July, 2000 (Annexure-16) passed by the Registrar of Co-operative Societies constituting an Ad-hoc Committee replacing the petitioner's Society.

(2.) This Court while issuing notice of motion stayed the order dated 15th/17th July, 2000 for the reason that the Registrar of Cooperative Societies was influenced by the letter dated 14.7.2000 written by the Minister of Cooperation, Assam to the Zonal Joint Registrar requesting him to form an Ad-hoc Committee. Thereafter this Court by the order dated 1.8.2000 directed the Deputy Commissioner, Kamrup to manage the affairs of the Society either by himself or by an officer to be appointed by him.

(3.) The Assistant Registrar of Co-operative Societies by the impugned order dated 13th July, 2000 declared the Annual General Meeting held on 30.6.2000 as irregular on the following grounds:-