Bharati Sapru, J. - (1.) These are two writ petitions being writ petitions being writ petition No. 31071 of 1996 and 33097 of 1996 arising out of the same impugned order dated 11.7.1996 passed by the District Judge, Budaun in Civil Revision No. 14 of 1995.
(2.) I have heard S/Sri U.C. Mishra and H.R. Mishra learned Counsel appearing in both the writ petitions and Sri R.P.S. Chauhan who is appearing on behalf of the respondents.
(3.) The facts of the case are that there is a society by the name of U.P. State Co-operative Land Development Bank Ltd., Branch Sahaswan, District Budaun, (hereinafter referred to as the Co-operative Society) which is apex society within the meaning of Section 2(a-4) of the U.P. Co-operative Societies. Act, 1965 (hereinafter referred to as the Act, 1965). Out of the regular business of the Co-operative Society, one of the businesses of the socity is also to give loans.;