P.C.Ghose, J. - (1.) This is an application by the petitioner inter alia for the following prayers:- (a) A writ of and/or in the nature of Mandamus commanding the respondents concerned particularly respondent No. 4, 5 and 6 to recall rescind and/or set aside the impugned complaint dated 12th January, 1999 being annexure "F" hereto forthwith and further direcitng each of them to porceed in accordance with law; (b) A writ of and/or in the nature of prohibition prohibiting the respondents concerned particularly the respondent Nos. 3 and 4 from giving any effect of the said complaint against the petitioners forthwith; (c) A writ and/or in the nature of certiorari calling upon the respondents to certify and produce all relevant records relating to the case so that on perusal thereof conscionable justice may be rendered by quashing the impugned complaint dated 12th January, 1999 being annexure "F" hereto; (d) An order of injunction restraining the respondents from giving any effect to and/or further effect to the impugned complaint dated 12th January, 1999 and further taking any steps in furtherance of the said complaint and further directing the police authorities not to take any step against the petitioners in connection with the said complaint being annexure "F" hereto till disposal of the rule. The brief facts of this case are as follows:- The petitioner No. 1 is the Chairman and the petitioner No. 2 is the Vice-Chairman of the Bankura District Co-operative Agriculture & Rural Development Bank Ltd. (hereinafter referred to as the said Bank).
(2.) On 9th December, 1996 the election of the Committee of the Bank was held, in accordance with law. The said Bank was running under loss and gradually the position of the Bank has been improved. According to the petitioner, he took charge in the financial year 1991-92 and the position has been gradually improved thereafter. The apex body of the Bank is satisfied with the functioning of the present bank.
(3.) On 30th October, 1998 the Board of Directors of the said bank was dissolved by a Notification bearing No. 3481-coop/D/3P-13/91Pt. and the Board of Administrator were appointed. Thereafter, the said Notification was challenged before this court on 9th November, 1998.;