INDER SHARMA Vs. STATE OF H.P. &AMP

JUDGEMENT

(1.) - By way of the present writ petition, so filed in public interest, the petitioner, a practicing Advocate of this Court and otherwise resident of Karsog, District Mandi, the place with which we are concerned, has, inter alia, prayed for the following reliefs:

(2.) The grievance made out by the petitioner stands best appreciated by us in our interim order dated 1.9.2017, which we reproduce as under:

(3.) The Managing Director of the Agriculture Produce Marketing Committee, Shimla (respondent No. 5) has filed his affidavit, admitting (a) temporary market having been started at Chindi, w.e.f. 8.7.2015, (b) there being a proper Sub Market yard at Karsog.