(1.) Petitioner, holding a licence for trade of fruits & vegetables issued under Sec. 32 of the M.P. Krishi Upaj Mandi Adhiniyam, 1972 (for brevity "1972 Act"), is before this Court taking exception to the impugned auction notice inviting applications for auction of shops and plots in the existing market area in terms of the M.P. Krishi Upaj Mandi (Allotment of Land and Structures) Rules, 2009.