- (1.) THERE is nothing on the record to suggest that 'The Chotanagpur Regional Handloom Weavers' Co -operative Union Ltd., Ranchi' is a wing of the State. Mere mention in the Letter head i.e. a Government Control Organization cannot be a ground to hold 'The Chotanagpur Regional Handloom Weavers' Co -operative Union Ltd., Rranchi' is a State as per Article 12 of the Constitution of India. Therefore, no writ of mandamus can be issued to respondent. The petitioner may move before the Registrar, Co -operative Society, Govt. of Jharkhand, Ranchi.
(2.) THE writ petition is dismissed.;