M/S. ARSHDEEP TRADING COMPANY Vs. THE FINANCIAL COMMISSIONER, PRINCIPAL SECRETARY TO GOVERNMENT OF HARYANA AND OTHERS

JUDGEMENT

(1.) THE petitioner firm has filed the instant petition challenging the list (Annexure P -5) issued by the Market Committee, Karnal (respondent No. 3) declaring the petitioner firm ineligible to be included in the draw of lots for the allotment of shop plot in New Vegetable Market, Karnal at reserve price, under the Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000 (hereinafter referred to as 'the Rules of 2000'); decision of respondent No. 3 (Annexure P -8) rejecting the claim of the petitioner firm; as well as the orders dated 22.3.2010 and 3.3.2011 (Annexures P -12 and P -13) passed by the Chief Administrator, Haryana State Agricultural Marketing Board, Panchkula (respondent No. 2) and the Financial Commissioner and Principal Secretary to Government of Haryana (respondent No. 1), respectively, whereby appeal and the revision petition filed by the petitioner firm against the aforesaid order of respondent No. 3 have been dismissed. We have heard learned counsel for the petitioner firm and have gone through the impugned orders.

(2.) THE claim of the petitioner firm has been rejected on two grounds; firstly that it does not possess a license of category -II under the Punjab Agricultural Produce Markets (General) Rules, 1962; and secondly that it was not operating its business from the shop situated in the old market yard, which is being proposed to be de -notified.

(3.) NO merit. Dismissed.