MAHAMMED TAOUFFIQ QURESHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) Instant writ petition is filed questioning endorsement at Annexure-F dtd. 9/5/2022 wherein the Joint Director has refused to consider the request of the petitioner for extension of license period in respect of the property belonging to the AMPC, Chittapur. There is no dispute over the fact that the petitioner is a licensee in respect of petition property for a period of 11 months. Tenure was extended on five occasions. On each occasions the extension was for 11 months. After expiry of 55 months from the date of grant of first license, the application is filed for further extension of the tenure of the license. The application was rejected and petitioner is aggrieved by the said order.

(3.) Learned counsel for the petitioner would contend that the similar application is considered by the Competent Authority under the Karnataka Agricultural Produce Marketing (Regulations of Allotment of Property in Market Yards) Rules, 2004 and extension was granted under Sec. 9(2) of the Karnataka Agricultural Produce Marketing Business (Control and Development), Act 1966 (for short the 'APMC Act').