AGRICULTURAL PRODUCE MARKET COMMITTEE JAMNAGAR Vs. STATE OF GUJARAT THRO DIRECTOR GRICULTURAL MARKETING AND RURAL

JUDGEMENT

(1.) . With the consent of the parties, the matter is taken up for final hearing.

(2.) . The present petition is preferred by the petitioner against the order dtd. 14.5.2001 (Annex."A"), and the order dtd. 22.10.1999, (Annex. "D"), and the order dtd. 10.9.1999 (Annex. "B"), whereby it is communicated to the petitioner Market Committee that the decision of the Sub-Committee may be placed for approval before the General Board of the Market Committee.

(3.) . Mr. Jhaveri for the petitioner submitted that the Sub-Committee has given all the powers of the General Board, and contended that under Sec. 25(2) of the Gujarat Agricultural Produce Markets Act, 1963, (Hereinafter referred to as the Act), once the Market Committee has delegated the powers to the Sub-Committee, the Sub-Committee enjoys all powers on behalf of the Market Committee and thereafter any decision, taken by the Sub-Committee is only to be taken note of and they are not required to be placed for the purpose of approval.