STATE OF M.P. Vs. HARDEO SHRINATH

JUDGEMENT

(1.) THIS appeal by the State of Madhya Pradesh is directed against the order dated April 8, 1987 of Indore Bench of the Madhya Pradesh High Court, wherein the expression' 'Trader" under section 2 (p) of the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 (the Act) has been interpreted to include an 'agriculturist'.

(2.) SUB -sections (b), (e) and (p) of section 2 which are relevant are reproduced hereunder: -

(3.) ON the interpretation of the provisions of the Act reproduced above, the High Court allowed the writ petition and quashed the Government instructions impugned before it on the following reasoning: