MADAN TRADERS Vs. PUNJAB MANDI BOARD AND ANOTHER

JUDGEMENT

(1.) Prayer in this petition is for setting aside order dated 13.12.2006, Annexure P.2 passed by the Market Committee, Amritsar, whereby the bid of the petitioner for Plot No.286, New Anaj Mandi Bhagatanwala, Amritsar was cancelled and appeal and revision filed against the said order were dismissed vide orders dated 19.7.2007 and 28.10.2013, Annexures P.3 and P.4 respectively.

(2.) A few facts relevant for the decision of the controversy involved as narrated in the petition may be noticed. The petitioner is working as commission agent in Mandi Bhagatanwala, District Amritsar for the last more than 15 years. The Market Committee, Amritsar - respondent No.3 also granted a licence under Section 10 of the Punjab Agriculture Produce Markets Act, 1961 (in short, "the Act") to the petitioner for doing business of purchase, sale, storage and processing of agricultural produce.

(3.) We have heard learned counsel for the parties.