GANGABISHAN DWARIKADAS AGRAWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) PETITIONER has challenged the order Annexure P-9 dated 2-6-2004 issued by respondent No. 3 by which respondent No. 4 has been directed to take steps for cancellation of Mandi licence of petitioner under Section 33 of M. P. Krishi Upaj Mandi Adhiniyam, 1972 (hereinafter referred to as 'act' for short) and to file a criminal case against the firm under Section 420, IPC by lodging First Information Report to police.

(2.) THE petitioner has sought following reliefs in this petition :

(3.) THE facts of the case in short necessary for decision are as under: