SUNKARI MALLESHAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr. B. Nalin Kumar, learned Senior Counsel representing Mr. A. Dasharatha, learned counsel for the appellants in W.A.Nos.766, 775 and 783 of 2024.

(2.) These intra court appeals are filed against the orders passed by the learned Single Judge by which the Writ Petitions preferred by the appellants have been dismissed and the validity of Government Orders issued by the Agriculture and Cooperation (Mkt.I) Department has been upheld. The issue involved in these batch of appeals being common, they are heard together and are being decided by this common judgment. For the facility of reference, the facts from W.A.No.775 of 2024 are being referred to.

(3.) The appellant No.1 is the Chairman and the appellant No.2 is the Vice-Chairman and the other appellants are nominated Members of the Agriculture Market Committee, Jangoan (hereinafter referred to as, "the Committee"), which was constituted by an order dtd. 14/3/2023. The appellants were nominated for a term of two years i.e., up to 13/3/2025. The State Government, however, in exercise of powers under Sec. 5(11) of the Telangana (Agricultural Produce and Livestock) Markets Act, 1966 (hereinafter referred to as, "the Act"), issued G.O.Rt.No.158, dtd. 12/1/2024 withdrawing its pleasure from the Members of the Committee i.e., the appellants, who cease to hold the office with immediate effect.