(1.) HEARD learned counsel for both the parties.
(2.) THIS petition has been filed by the petitioner for quashing the notification dated 22.5.1999 as contained in the last page of annexure -18 whereby the name of the petitioner being elected from the Traders Community in the Marketing Board has been denotified.
(3.) IN that way, this writ petition is allowed. The portion of the notification as contained in annexure - 18. dated 22.5.1999 concerning the petitioner 'sdenotification is hereby quashed.