LAXMI NARAIN Vs. KULDEEP SINGH

JUDGEMENT

(1.) THE preliminary question required to be determined in these appeals is whether a writ petition is maintainable against Jogindra Central Co. operative Bank Ltd. The learned Single Judge considered this objection and concluded as follows:

(2.) THAT the Central Cooperative Bank Ltd. is an "authority" as well as "person" within the meaning of Article 226(1) of the Constitution of India and amenable to the writ jurisdiction of this Court;

(3.) THE State Government is having majority share capital in the respondent -Bank;