GULAB INDUSTRIES Vs. STATE

JUDGEMENT

(1.) Matter has come up on application seeking early listing. At request, matter was finally heard and is being disposed of at admission stage.

(2.) Instant petition has been filed with the grievance that petitioner-Firm (M/s Gulab Industries) was issued permanent license on 27/04/1996 (Ann.1) Under Rule 69/72 of Rajasthan Agricultural Produce Market (Krishi Upaj Mandi) Rules, 1963 for carrying on business of agricultural produce at F-771 Road No. 1-D, Vishva Karma Industrial Area, Jaipur on the terms & conditions referred to in license (Ann.1). As alleged, petitioner-Firm is also having an office at C-26, Chandpole Anaj Mandi, Jaipur.

(3.) Counsel for petitioner submits that others similarly situated grain traders were later on shifted to Kukar Khera Sub-Yard of Grain Market, Sikar Road, Jaipur; and respondents have adopted different standards in not taking note of request of petitioner-Firm who too was one of the dealers alongwith others carrying on business in Grain Mandi Chandpole, Jaipur.