AGRICULTURAL PRODUCE MARKET COMMITTEE UMARKHED Vs. DIRECTOR OF AGRICULTURAL MARKETING MAHARASHTRA STATE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) By the present petition, the petitioner seeks a direction to respondent Nos. 1, 3 and 4 to exercise their powers under the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 (hereinafter referred to as the "APMC Act, 1963") and to recover the Market Fee and Supervision Charges, together with interest at the rate of 18% per annum, as per the statement placed on record by the petitioner at Annexure-4 to the petition.

(3.) Brief facts of the case are as under: