H SIDDAPPA Vs. DEPUTY COMMISSIONER HASSAN

JUDGEMENT

(1.) The petitioner, who has been elected to the Agricultural Produce Market Committee, Arasikere, from the Agriculturists' Constituency and is a candidate for election as Chairman of the Committee, prays for the issue of a writ directing that the holding of election to the offices of Chairman and Vice-Chairman be postponed till the committe is fully constituted under S.11 of the Mysore Agricultural Produce Marketing (Regulation) Act, 1966.

(2.) S.11 of the Act, dealing with the constitution of the second and subsequent Marketing Committees, states that the Committee shall consist of the following members: 1. Seven members elected by the agriculturists; 2. Two members elected by traders; 3. One member elected by Commission Agents holding licences; and 4. One representative each of the Taluk Marketing Co-operative Society, Producers' Society, Taluk Development Board, Local Authority, and one Official Member who is subordinate to the Chief Marketing Officer. In the case of the Arasikere Market Committee with which we are concerned, the first three constituencies have already returned their representatives. The Taluk Marketing Co-operative Society also has sent its representative. There had been some writ petitions relating to the representation of the Producers' Society, Taluk Board and the Local Authority, which have since been disposed of.

(3.) S.41 dealing with the election of Chairman and Vice-Chairman provides in its first sub-section thatt-