RAJASEKHAR DESAI Vs. DIRECTOR DEPARTMENT OF AGRICULTURE

JUDGEMENT

(1.) These Writ Petitions are filed under Articles 226 and 227 of the Constitution of India seeking following reliefs:-

(2.) The case of the petitioners is that petitioner No.1 is the elected member from Hadnoor Agriculturist Constituency of Agriculture Produce Market Committee, Shorapur. Petitioner No.2 is the elected member from Devapur Agriculturist Constituency of Agriculture Produce Market Committee, Shorapur. Soon after the constitution of the Market Committee of APMC, Shorapur as per Section 11 of the Karnataka Agricultural Produce Marketing (Regulation and Development) Act , 1966 (hereinafter, referred to as 'the Act'), the election to the office of Chairman and Vice- Chairman (Adhyaksha and Upadhyaksha) were held on 09.02.2017 and the term of said office was for a period of 20 months and is due to expire on 08.06.2020.

(3.) It is further case of the petitioners that respondent No.1 has issued a direction dated 05.05.2020 to the Deputy Commissioner of Kalaburagi Division to hold election to the post of Chairman and Vice-Chairman. Pursuant to that direction, the Tahsildar, Shorapur has issued a notice dated 19.05.2020 for holding election to the post of Adhyaksha and Upadhyaksha of APMC, Shorapur. Being aggrieved by the same, the petitioners are before this Court.