ANUP RAMESH MORANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. V.D. Hon, learned Senior Counsel, Mr. D.R. Kale, In-charge Government Pleader for the respondent - State and Mr. A.B. Girase, Advocate for the respondent No.4.

(2.) The petitioners are questioning the resolution dtd. 2/9/2022 passed by the respondent no.4 - Agriculture Produce Market Committee whereby the Administrative Committee of respondent no.4 vide resolution no.3 passed in the aforesaid meeting has decided to return the amount of Rs.1,00,000.00 taken as an advance from the petitioners towards allotment of the traders shops / blocks on leave and licence basis. The facts necessary for deciding the present petition are as under:

(3.) The respondent no.4 'Committee' was incorporated as a Market Committee having perpetual succession and a common seal. Such Committee, may sue and can also be sued, in its corporate name. A market committee is also competent to contract, acquire and hold property, both movable and immovable.