CHAMUNDESHWARI Vs. ANNAPURNA ENTERPRISES

JUDGEMENT

(1.) For the reasons stated in the application I.A.1/2024, the same is allowed. The delay in filing the appeal is condoned.

(2.) The appellants have filed their respective appeals impugning an order dtd. 19/4/2024 passed by the learned Single Judge of this Court in W.P.No.15121/2021. The said writ petition was filed by Smt. Roopa C.A. in the name of her sole proprietorship concern M/s. Annapoorna Enterprises (respondent No.1 in W.A.No.953/2024). The writ petitioner impugns an order dtd. 22/7/2021 passed by respondent No.2 (Director of Agriculture and Marketing) approving the resolution of the APMC, Mysore [APMC] allotting various sites to eligible market functionaries. The writ petitioner was one of the eligible market functionaries and was aggrieved by the allotment of Site A16 to the appellant, M/s. Chamundeshwari Industries Traders, which was placed lower than the order of seniority.

(3.) Briefly stated the controversy in the present appeal arises in the following context.