K S AGRAWAL Vs. TRIBUNAL AND ASSISTANT REGISTRAR

JUDGEMENT

(1.) HEARD Counsel.

(2.) THIS petition is directed against an Award passed by the adjudicating Tribunal appointed under section 57 of the Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 (hereinafter, for the sake of brevity, referred to as the Act ). Few facts, which are undisputed may be noted to understand the controversy involved in this case and the question of law of some importance raised by the learned Counsel for the petitioners.

(3.) THE petitioners is a partnership business dealing in cotton. The respondent No. 2 is an Agricultural Produce Market Committee, Darwha. The respondent No. 3 is working as a broker (Aadatya) or Commission Agent, within the jurisdiction of the respondent No. 2 Committee. The respondent Nos. 4 and 5 are agriculturists, who sell their agricultural produce within the Market Committee, using the respondent No. 3, as their Adatya or Commission agent. The respondent No. 1 is the Tribunal, constituted under section 57 of the Act. It is presided over by the Assistant Registrar of the Co-operative Societies, Yavatmal.