KISHORKUMAR CHETANDAS Vs. DIRECTOR

JUDGEMENT

(1.) Before the order is signed, Mr.Mehta prays for restoration and he states that he is ready to proceed with the main matter. Hence, restored.

(2.) The petitioners, by this petition, challenge the communication by the Market Committee, whereby the petitioners have been called upon to take licence and to start business at the Market Committee, failing which action is ordered to be taken by the Market Committee.

(3.) Upon hearing Mr.Mehta, learned Counsel for the petitioners, Mr.Patel, learned AGP for the State Authorities and Mr.Pravin Panchal, learned Counsel for respondent No.2, it appears that it is an admitted position that the petitioners have alternative efficacious remedy under Section 48 of the Gujarat Agricultural Produce Market Act. However, such remedy is not exhausted.