RABINDRA NATH MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondents.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) In view of the decision of a Special Bench of this Court in the case of The Organizer, Dehri C.D. and C.M. Union Ltd. v. State of Bihar reported as 2014 (1) PLJR 695 , the present writ petition, under Article 226 of the Constitution of India, is not maintainable against a Co-operative Society. In the present case, a direction being sought against the Aurangabad District Central Co-operative Bank Limited, which is a registered Co-operative Society, in view of law laid down by the aforesaid Special Bench, the writ petition being not maintainable, stands disposed off.