DEVENDRA BAHADUR SINGH Vs. KRISHI UTPADAN MANDI SAMITI

JUDGEMENT

(1.) This writ petition has been filed for a mandamus restraining the respondents from realizing market fee from the petitioner in respect of Tendu leaves purchased by the petitioner from the U.P. Forest Corporation. The petitioner has also prayed for a mandamus restraining the respondents from detaining the trucks or stopping the movement of the petitioner's vehicles in which the petitioner carries Tendu leaves purchased from the godowns of the U.P. Forest Corporation and to restraint he respondents from interfering with the business of the petitioner of purchasing Tendu leaves from the U.P. Forest Corporation.

(2.) Heard learned Counsel for the parties.

(3.) The petitioner carries on the business of purchasing Tendu leaves from the U.P. Forest Corporation from its godowns situate at Mirzapur, Duddhi, Renukoot and other places within the jurisdiction of the respondents Krishi Utpadan Mandi Samiti, Mirzapur and Krishi Utpadan Mandi Samiti, Duddhi. The petitioner transports the same for sale to the States of Bihar and West Bengal where it is used for manufacture of Bidis.