LAKSHMI VENKATESHWARA TRADERS BANGALORE Vs. SECRETARY AGRICULTURAL PRODUCE MARKETING COMMITTEE BANGALORE

JUDGEMENT

(1.) The petitioner claims that he is a trader in certain agricultural products and be applied for allotment of a shop-cum-godown in the market yard at Yeshwanthpur, Bangalore City and the authorities are insisting to close his godown m tne present place where he is carrying on his trade.

(2.) The counsel for the Agricultural Produce Marketing Committee,Yeshwanthpur, Bangalore submits that he is not a market functionary in notified commodities and he cannot trade outside the market yard. But the counsel submits that in addition to the notified commodities he is doing business in other products also but that is a matter extraneous to the scope of this petition.

(3.) The question is whether the petitioner can carry on the trade outside themarket yard in respect of the notified commodities under provisions of the APMC Act? It is a bar since the petitioner has applied for a shop-cum-godown in pursuance of the notification dated 23rd September, 1992, in the event of satisfying the authority that he is a market functionary and eligible for allotment, his grievance may be considered in accordance with law.