KUMAON SEEDS COPRN Vs. KRISHI UTPADAN MANDI SAMITI

JUDGEMENT

(1.) Heard learned Counsel for the appearing parties.

(2.) These Appeals have been filed against the impugned common judgment of the High Court of Uttarachal (Now, the High Court of Uttarakhand) dated 07.07.2005 passed in First Appeal No. 1072 of 2001 and First Appeal No. 1073 of 2001.

(3.) The Appellants claim to be dealing in certified seeds. Seeking to impose market fee on those seeds under the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964, the Respondents issued show cause notices to the Appellants. The Appellants filed civil suits challenging the said show cause notices and the matter went upto the High Court which dismissed the suits by the impugned judgment.