JAHUR Vs. AGRICULTURE MARKETING PRODUCE COMMITTEE, SHAHDARA (AN UNDERTAKING OF GOVT. OF NCT OF DELHI) THROUGH ITS ADMINISTRATOR, GHAZI PUR, SUBZI MANDI, DELHI

JUDGEMENT

(1.) Rule Nisi. With consent of counsel for parties, the cases were heard finally. As the grievances of the petitioners in all the above Writ Petitions are similar, they are disposed of by this common order. The petitioners here claim directions for quashing orders of the Agricultural Marketing Produce Committee, Shahdara, (hereafter "APMC") declining their applications for grant of category 'B' licenses.

(2.) The facts necessary to dispose of these cases are that the petitioners claim to have been working as Commission Agents in Subzi Mandi, Shahdara, paying the requisite fee and license fee as and when required. They allege that the respondents had not permitted them licenses wrongly, and not even issued forms for the purpose. They had approached the Court previously by filing Writ Petitions. Those Writ Petitions were disposed of on 28.7.2004 with a direction that the petitioners should first pay the requisite fee and complete their forms after which their applications would be considered, for the grant of license. Subsequently, the petitioners were aggrieved by alleged non compliance of the order and approached this Court in contempt proceedings. The Court by its order dated 7.2.2006 disposed of the contempt proceedings requiring the Secretary, APMC to grant a hearing on 20.2.2006.

(3.) Concededly all the petitioners had applied and furnished certain documents in support of their claim for licenses. On 20.2.2006, in the course of the proceedings, the Secretary required that several documents should be furnished in addition to those given by the petitioners. The documents were: -