MECHANICAL DEPARTMENT PRIMARY Vs. UNION OF INDIA

JUDGEMENT

(1.) The array of parties in this petition is as follows:-

(2.) This writ petition has been filed seeking the following reliefs:-

(3.) The petitioner No. 11 is stated to have been registered under the Cooperative Societies Act, 19122 on 31/5/1919 bearing registration No. 275 and at that point of time, the petitioner-bank was named "The Mechanical Department Credit Society Ltd. Gorakhpur". It is stated that time to time, necessary amendments were made in the years 1962-1966. Again amendment was done on 3/5/1973 by the Central Registrar Co-operative Societies, U.P. Lucknow, whereby the name of the petitioner-bank became Mechanical Department Primary Co-operative Bank Ltd. In 1982, the Reserve Bank of India granted licence to the petitioner-bank under Sec. 23 read with Sec. 56(p) of the Banking Regulation Act, 19493 to open an office at Izzat Nagar, District Bareilly apart from Gorakhpur for working and functioning of the petitioner-bank.