RAJESHBHAI GHANSHYAMBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these petitions are filed under Article 226 of the Constitution of India essentially for challenging the impugned order dated 05.11.2020 passed by respondent No.3 - Agriculture Produce Markets Committee, Tarapur. Since the background of facts and the questions involved are almost similar, learned advocates appearing for the respective parties have requested the Court to take up both these matters together along with the Civil Application filed for vacating the ad ?interim relief granted ex ?parte.

(2.) The first petition i.e. Special Civil Application No.15021 of 2020 is filed for the purpose of seeking following reliefs : ?

(3.) Since the background of facts as stated above is almost identical, this Court has treated Special Civil Application No. 15021 of 2020 as a lead matter since substantial submissions have been made in this petition.