RAKESH JAIN Vs. STATE OF M P

JUDGEMENT

(1.) Regard being had to the similitude of the controversy involved in the W.P.Nos.22644, 22645 & 22948 of 2017, they have been heard analogously and disposed of by this singular order.

(2.) It appears that the Managing Director, Krishi Upaj Mandi Samiti, in exercise of the powers under rule 20(1)(ii) of the Madhya Pradesh Krishi Upaj Mandi (Allotment of land and structures) Rules 2009 read with rule 3(2) of the Rules of 2009, has issued a letter/authority on 15/09/2010 (Annexure P/20). Relevant part whereof quoted below :

(3.) Shri A.S.Garg, learned senior contends that: