PUNE TRADING Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The above Petitions involve a common challenge and are therefore heard together.

(2.) Rule in all the above Petitions, with the consent of the learned counsel for the parties made returnable forthwith and heard.

(3.) The writ jurisdiction of this Court is invoked against the order dated 27/03/2015 passed by the Appellate Authority i.e. the Hon'ble Minister for Co -operation, Marketing and Textile Department, Government of Maharashtra by which order the Appeal filed by the Petitioner No.1 on behalf of its members came to be dismissed and resultantly the order dated 22/12/2014 passed by the Respondent - The Agricultural Produce Market Committee cancelling the licenses of the Petitioners came to be confirmed. The Petitioners are also challenging the order dated 04/09/2014 passed by the Director of Marketing.