(1.) Writ Petition No. 25134 of 2013 is filed under Article 226 of the Constitution of India, claiming the following relief:
(2.) Since the facts and issue involved in both the writ petitions is one and the same, I find it expedient to decide both the matters by common order.
(3.) Heard Mr. Sai Gangadhar Chamarty, learned counsel for the petitioners and Mr. B.Prakasam, learned Standing Counsel for the Agricultural Market Committee for the respondents.