HARISHCHANDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties taken up for final hearing.

(2.) The petitioner assails the order rejecting the application of the petitioners for extension of the term of the managing committee and superseding the managing committee.

(3.) Mr. Choudhari, the learned advocate for petitioners submits that, pursuant to the result of the elections declared on 16th March, 2015 the first meeting was held on 09th April, 2015. The term of the managing committee was to expire on 09th April, 2020. On 24.01.2020 the Government extended the elections of Agricultural Produce Market Committee, Hingoli (for short "APMC") by six months. On 08th April, 2020 the term of the managing committee was not extended and the administrator was not appointed. On 10th July, 2020, the Government further extended the elections of the APMC for six months. Abruptly on 19th August, 2020, the administrator is appointed on the respondent No. 6/APMC. The learned advocate submits that, order rejecting the application of the petitioners for extension of term is without reason. The respondents are adopting dual policy. APMC favoured by the respondent/State are granted extension and the application for extension of APMC like the respondent No. 6 is rejected without assigning any reasons.