SHIVNARAYAN Vs. FARMER WELFARE AND AGRICULTURE DEVELOPMENT DEPARTMENT

JUDGEMENT

(1.) This writ petition is against the order dated 11/8/2015, Annex.P -6 by which the Collector Shajapur has directed shifting of the work to new Mandi premises as also the communication dated 31/8/15 by which the Secretary of Mandi Samiti has directed to start the work in the new Mandi premises within 15 days.

(2.) In brief the case of petitioners, who are licensee, is that Krishi Upaj Mandi was established in the earlier place and petitioners are operating in old Mandi. They had filed writ petition No. 1850/2011 challenging the order dated 29/1/2011 requiring the petitioner to shift the business from the old Mandi to the newly constructed mandi. The writ petition was disposed of by order dated 9/1/2012 directing Collector Shajapur to examine the petitioner's case and take appropriate decision. Thereafter the Secretary mandi Samiti had sent the detailed report to the Collector and Collector has passed the order dated 11/8/15 examining the grievance of petitioners and directing them to shift the business to new Mandi premises.

(3.) Learned counsel for petitioners submits that the new Mandi premises is not yet fit for operation. The boundary wall is low, the high tension electric line is passing through it, the rate of plots is high and no proper notification about the new Mandi premises has been issued.