MOHD. YASHIN Vs. AGRICULTURE MKT. PRODUCE COMM.

JUDGEMENT

(1.) THIS is the third round of litigation. Mohd. Yashin was one of the petitioner in W.P.(C) 7627/2000. The petitioner was operating from Subzi Mandi, Shahadra, Delhi, which was required to be shifted to Gazipur area due to Delhi Metro project. The petitioner had made a request for issue of category B license which was not issued. Writ petition W.P.(C) No. 7627/2000 was disposed of vide order dated 22nd January, 2002 observing as under:

(2.) IT is apparent from the order dated 22nd January 2002, that the objection raised by the Agricultural Produce Marketing Committee (APMC for short) was that the petitioner was liable to pay arrears of market fee and till the arrears were paid, the petitioner was not eligible for grant of said license. Accordingly, the Court directed that arrears of market fee should be paid within 6 months and thereafter the petitioners therein including Mohd. Yashin would be eligible for being considered for allotment of premises on license basis on the usual terms and conditions.

(3.) A bare perusal of the aforesaid order reveals that the petitioners had alleged that the respondents were not processing their applications for allotment of license in spite of payment of arrears of the market fee. The Court directed APMC to permit the petitioners to submit fresh applications within 7 days with requisite fee and the said applications would be considered within two months.