GANGABISHAN DWARIKADAS Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner has filed this petition being aggrieved by the demand notice dated 15.03.2005 passed by the Krishi Upaj Mandi Samiti by which the respondent had asked the petitioner to deposit a sum of Rs.1,76,528/- towards Mandi Fees and a sum of Rs.44,099.27 towards Nirashrit Shulk.

(2.) This Court, by interim order dated 25.3.2005 had directed that in case the petitioner deposits a sum of Rs.50,000/- by 15.4.2005, his licence shall be renewed with effect from 1.4.2005.

(3.) It is informed by the learned counsel for the petitioner that the petitioner has deposited a sum of Rs.50,000/- and his licence has also been renewed. It is further stated that during the pendency of this petition, by order dated 12.2.2007, the demand towards Mandi Fee made from the petitioner has been withdrawn.