MAQSUD KHAN Vs. MADHYA PRDESH KRISHI UPAJ MANDI

JUDGEMENT

(1.) ALL the three writ petitions have been filed by the petitioners in regard to cancellation of their licences granted earlier as weighmen. Because the question involved for determination in all the three writ petitions is same, hence, with the consent of the parties, they are heard together finally and are being disposed of by this common order.

(2.) THE petitioners pleaded that they were granted licences of weighmen (Tulavat). Photocopies of licences granted to the petitioners have been filed as Annexure P-5 to Annexure P-8 in Writ Petition No.5524/2011. Same licence has been granted to petitioner Mujjaffar Ali, photocopy of which has been filed as Annexure P-2 in Writ Petition No.6388/2011. Same licences have been granted to the petitioners, photocopies of which have been filed as Annexure P-15 to Annexure P-30 in Writ Petition No.7720/2011.The aforesaid licences of the petitioners have been cancelled by the Secretary, Madhya Pradesh Kishi Upaj Mandi Samiti vide order dated 04-08-2011 on the ground that Mandi Samiti had not sanctioned the licences granted earlier to the petitioners.

(3.) THE question for consideration before this Court is that whether the licence could be cancelled without giving opportunity of hearing to the petitioners.