BADRILAL MANGILAL Vs. STATE OF MP

JUDGEMENT

(1.) The petitioner before this Court has filed the present petition against the order dated 13/10/2015 issued by the respondent No. 2-Managing Director, M.P. State Agriculture Marketing Board.

(2.) The facts of the case reveal that the petitioner is the licensee of respondent No. 4-Krishi Upaj Mandi Samiti and he has purchased agricultural produce from respondent No. 6-M/S. Sheikh Brothers, Bhander, District-Datia. The bills issued by M/S. Sheikh Brothers were verified by the Authority and the Authority came to a conclusion that the bills submitted by the petitioner are forged and fabricated bills and therefore, a demand has been raised from the petitioner.

(3.) This Court has dealt with large number of identical cases arising out of the forged bills submitted by M/S. Sheikh Brothers, Bhander, District-Datia and in one such case, WP No. 2888/2016 decided on 02/01/2017, the following order has been passed.