SHAMPA SARKAR, J. - (1.) Although the General Manager, Department of Co-operative Banking Service, the Reserve Bank of India has been added as the respondent No.3 to the writ petition, none appears on behalf of the Reserve Bank of India. The learned Advocate on record for the petitioners is directed to add the Reserve Bank of India and the Executive Director, Reserve Bank of India, as the respondent Nos.11 and 12 to the writ petition.
(2.) Service of the writ petition upon the newly added respondent Nos.11 and 12.
(3.) The petitioner No.1, is a primary co-operative society, registered under the provisions of the West Bengal Co-operative Societies Act, 1983 and is engaged in the banking business upon obtaining a licence from the Reserve Bank of India. The petitioners have challenged the decisions of the Government of West Bengal, Co-operative Department dated June 12, 2021 and June 14, 2021.;