KRISHI UTPADAN MANDI SAMITI Vs. SHANKAR INDUSTRIES

JUDGEMENT

(1.) Computer Code No. 12964 of 1991 [in Special Leave Petition (C) No.--- of 1991] Delinked. See separate order in the concerned file.

(2.) Special leave granted in all the other petitions.

(3.) In all the above appeals the short controversy raised is whether gurlauta and raskat and rab-galawat and rab-salawat are liable to the levy of market fee under the U. P. Krishi Utpadan Mandi Adhiniyam of 1964 (hereinafter referred to as 'the Act').