KRISHI UPAJ MANDI SAMITI Vs. KAILASH CHANDRA RADHESHYAM

JUDGEMENT

(1.) HEARD . Admit. With consent arguments heard on merits.

(2.) THIS Letters Patent Appeal has been preferred by the respondent No. 1 of M.P. No. 643/89 decided on 1.7.1998, whereby the Misc. Petition preferred by the respondents Nos. 1 and 2 herein as petitioners, has been allowed and the order of demand to pay Mandi Fee on the tamarind, which was being brought within the market area has been quashed.

(3.) ON consideration of the submissions as advanced, the learned Single Judge was pleased to allow the petition of the respondents Nos. 1 and 2 holding therein that the show cause notice (Annexure P I) deserved to be quashed. It is this order, which is being challenged by the appellant in this appeal.