NAGABHUSHAPPA V Vs. DEPUTY COMMISSIONER BELLARY DIST

JUDGEMENT

(1.) The petitioner is not merely a member but the Vice-President of the Agricultural Produce Marketing Committee, Bellary and seeks herein to challenge an order made by the Deputy Commissioner, Bellary on the 13th April, 1987 as per Annexure-C herein declaring that he is disqualified to be a member of the A P M.C. under S 16(2)(g) read with S. 17(2) of the Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 ('the Act' for short).

(2.) He has obtained an interim order on this court staying the impugned disqualification. Subsequently one Kehsava Reddy said to be the President of the Agricultural Produce Committee (herein- after called 'the committee') got himself impleaded as party alongside the Deputy Commissioner of Bellary who alone was party respondent initially. However, the matter has been exclusively contested by R-1, the Deputy Commissioner followed by the other members of the committee of management of the said institution who had sought to intervene alleging that the petitioner and second respondent are hand-in-glove with each other and that respondent No. 2 while making a pretence of opposing the petition is likely to support the petitioner and to ensure that a just decision is reached in this proceeding and to assist a just decision being reached and recorded they have accordingly sought to intervene in the matter and have been allowed to intervene.

(3.) Principally the matter has been contested by the members of the committee along with the Deputy Commissioner who is the first respondent.