ARG AGRITRADE PVT. LTD. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ appeal has been preferred by the writ petitioner M/s ARG Agritrade Pvt. Ltd., through its Director for assailing the order dtd. 7/2/2022 passed by the learned Single Bench of this Court whereby, S.B. Civil Writ Petition No.13282/2019 preferred by the appellant writ petitioner with the following prayers, was dismissed :-

(2.) While entertaining the writ appeal, this Court passed an interim stay order dtd. 15/3/2022, restraining the respondents from establishing a new Sub-Market Yard (Private) in the area concerned without following the procedure provided in Rule 3 and 4 of the Rajasthan Agricultural Produce Market (Establishment of Sub-Market Yards) Rules, 1987 (hereinafter referred to as 'the Rules of 1987').

(3.) The matter comes up before this Court for passing orders on the application preferred by the respondent State of Rajasthan under Article 226(3) of the Constitution of India seeking vacation of the ad interim stay order dtd. 15/3/2022. With the consent of the learned counsel representing the parties, final arguments have been heard on the appeal.