KATWE JAGGERY TRADERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) By consent of the learned Counsel appearing for both the parties, the writ petitions are taken up for final hearing.

(2.) Propelled by common cause, the petitioners in these cases being traders in Jaggery have approached this Court for quashing the impugned notifications and the notices. They have also sought for a direction to the respondents to comply with the procedure laid-down under the Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 (hereinafter referred to as 'the Act') for the purpose of establishing a market and, on establishment of the same, recover the market fee from the date of such establishment.

(3.) The operative portion of the impugned notification dated 15-7-1982 reads thus:--