A VEERA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India for the issue of a writ or direction in the nature of mandamus to implead the petitioner as party to W.P. No. 477 of 1970 which was disposed of on 14th July, 1971 and to review and rehear the case.

(2.) The Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 came into force from 29th November, 1966.

(3.) Section 2 (vi) defines the 'market' to mean a market established under subsection (3) of section 4 and includes market-yard and any building therein.