PLYWOOD ASSOCIATION Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) We have heard Mr. Devashish Bharuka, learned counsel appearing for the appellant, Mr. Ashok Grover, learned Senior counsel appearing for the respondents and Mr. Tapesh Kumar Singh, learned counsel appearing for the State of Jharkhand.

(2.) Leave granted

(3.) These appeals raise the question; whether it is necessary for the State Government to issue a Notification under Sections 3 and 4 of the Bihar Agricultural Produce Markets Act, 1960 in respect of a particular agricultural produce in order to bring such produce within the regulatory mechanism of the Act including the levy of market fee thereon in respect of transactions of produce and sale of the said agricultural produce within the market yard.