KOTRAPPA HALDAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since common questions of law and facts arise in these cases they were clubbed and heard together.

(2.) The petitioner in W.P. No. 4813/1983 is the Chairman of the Agricultural Produce Market Committee (APMC), Hagaribommanahalli Be,llary District. The petitioners 1 and 2 in W.P. No. 5038/83 are respectively the Chairman and Director of the APMC Kottur, Bellary Dt. The petitioner in W.P. No. 5367/83 is the Chairman of the A.P.M.C. Siruguppa and the petitioner in W.P. No. 5754/83 is the Chairman of the APMC Kumta Bellary Dist.

(3.) By the notifications impugned in these proceedings the 1st respondent, State of Karnataka treating the earlier notifications issued by it extending the term of office of the members of the respective Market committees as void, appointed the 2nd respondent, the Tahsildar in each case as the Administrator to exercisethe power and duties of the A.P.M.C., concerned and this order is made under S. 130 of the Karnataka Agricultural Marketing (Regulation) Act 1966 (hereinafter referred to as the Act).