BALASAHEB HANMANTRAO SOLASKAR Vs. MUMBAI AGRICULTURE PRODUCE

JUDGEMENT

(1.) Rule. Mr.Bhadrashete, learned counsel for the respondent no.1-State and Mr.Samant, learned Additional Government Pleader waives service of notice for respondent-State. By consent of the parties, the writ petition is heard finally.

(2.) By this petition under Article 226 of the Constitution of India, the petitioners seek to challenge the communication dtd. 30/11/2016 issued by the respondent no.2-Director of Marketing, Agriculture Produce Market Committee (APMC) to respondent no.1- APMC whereby it is directed that criminal action should be initiated against the persons found guilty on account of amount collected from Gala Owners for construction of loft.

(3.) Brief facts are as under :-