ASHOK TRADERS Vs. KRISHI UPAJ MANDI SAMITI

JUDGEMENT

(1.) Copy of petition is supplied to Shri Jain.

(2.) He went through the pleadings thereafter, matte is heard finally.

(3.) The present petition is preferred under Sec. 226 of the Constitution seeking relief in the nature of direction to the respondents No.1 and 2 to consider the application preferred by the petitioner purportedly under Rule 15 of Madhya Pradesh Krishi Upaj Mandi (Allotment Of Land And Structure) Rules, 2009.