VIJAY VATSYAYAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ application has been preferred for the following reliefs :-

(2.) operative Bank Ltd. uninterruptedly without any let or endurance.

(3.) It is stated that when the election process was under way in the year 2018 once again a similar objection was raised before the Deputy Registrar Co-operative Societies, Bihar, Patna and this time vide Letter No. 1448 dated 12.02.2018 directions were issued to the Managing Director of the Bank to disaffiliate the Society in question after following the due procedure. A copy of Letter No. 1448 dated 12.02.2018 issued under signature of the Deputy Registrar (Cane) Co-operative Societies, Bihar is Annexure '3' to the writ application.