NARENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE present case has been filed for the purpose of challenging the vires of Bihar Co -operative Societies Act, 1935 and the Rules framed thereunder.

(2.) THIS matter was considered by the Court on 9 May, 2003 when upon certain submissions made the Court considered it appropriate that it be listed with the record of C.W.J.C. No. 12487 of 1996: Narendra Kumar & ano. V/s. The State of Bihar & Ors. Coincidently, Narendra Kumar the petitioner of the present petition happens to be the petitioner in the earlier petition.

(3.) IN the earlier petition, the Directors of the Nawada Central Co -operative Bank Ltd. resisted the payment of a certain amount held against them jointly or severally upon the passing of an order by the appellate authority in proceeding no. 7 of 1993 dated 24 August, 1996/29 August, 1996, Annexure 20 to this writ petition and Annexure 30 to 1996 petition.