SHRINATH LOHIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition is filed by the petitioner praying following reliefs:

(2.) The petitioner has, therefore, prayed that this writ petition may be allowed and the relief prayed for in this writ petition be granted.

(3.) Learned counsel for the respondents has, therefore, argued that taking into consideration the above facts and circumstances of the case, the Director, Agriculture Marketing Board-respondent No.2 has not committed any illegality in passing the impugned order dtd. 26/7/2010.