GOYAL AND SONS Vs. KRISHI UPAJ MANDI SAMITTEE

JUDGEMENT

(1.) The petitioners/appellants had approached this Court by means of a writ petition under Article 226 of the Constitution of India seeking quashing of the order passed by the respondent, Krishi Upaj Mandi Samiti Sabalgarh, District, Morena (hereinafter referred to as Samiti) requiring the petitioners/appellants to take out its processed articles out of the market proper only after obtaining the requisite "Gate pass" in the absence whereof the Samiti will not allow passing of the vehicles of the petitioners, carrying the processed goods. The petitioners also prayed for a direction requiring the respondents not to create hurdles in dealing of processed agricultural goods.

(2.) A learned single Judge of this Court by means of the impugned order dismissed the writ petition holding that it was without any merit.

(3.) Feeling aggrieved, out of the three petitioners, two of them have come up in this Letters Patent Appeal praying reversal of the impugned order.