RAVINDRA ARVIND BANDE Vs. VIJAYA MANOHAR BANDE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned Counsel for the parties heard finally.

(2.) These petitions under Article 227 of the Constitution of India assail the legality, propriety and correctness of a common order dtd. 14/1/2022 passed by the Joint Director (Marketing) Maharashtra State, Pune, purportedly under Sec. 52B of the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 ( "the Act, 1963 "), whereby and whereunder the appeals preferred by the petitioner challenging the cancellation of the licence granted to the petitioner in respect of a Stall bearing No.124 situated at Chhatrapati Shivaji Maharaj Market Yard, Gultekdi, Pune and the issue of the licence to respondent Nos.1 and 2, in respect of the very same Stall by the Market Committee, came to be dismissed.

(3.) Background facts necessary for determination of these petitions can be stated in brief as under: