M/S Punjab Hide Traders Thru Its ... vs State Of U.P. Thru Its ...
2014 Latest Caselaw 2329 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 
Case :- MISC. SINGLE No. - 3288 of 2014
 
Petitioner :- M/S Punjab Hide Traders Thru Its Partner Hira Lal
 
Respondent :- State Of U.P. Thru Its Prin.Secy.Agriculture Marketing & Ors
 
Counsel for Petitioner :- Neerav Chitravanshi
 
Counsel for Respondent :- C.S.C.,N.C. Mehrotra
 

 
Hon'ble Akhtar Husain Khan,J.

Learned standing counsel Shri N.C. Mehrotra appeared and accepted notice for opposite parties.

Heard learned counsel for the petitioner as well as learned standing counsel.

Learned counsel for the petitioner as well as learned standing counsel  submitted that in similar writ petition Misc. Single No.7413  of 2013 (M/s Modern  Hide Traders through  its proprietor Mohd. Yunus Vs. State of U.P. through Principal Secretary, Agriculture Marketing and Export) this Court has passed order on 11.11.2013, copy of which has been filed alongwith writ petition i.e. paper no.59.

Connect this writ petition alongwith said writ petition Misc. Single No.7413  of 2013 (M/s Modern  Hide Traders through  its proprietor Mohd. Yunus Vs. State of U.P. through Principal Secretary, Agriculture Marketing and Export).

In view of order dated 11.11.2013 passed by this Court in the said writ petition, learned standing counsel is granted time to seek instructions as to whether  the facilities as required under Section 17   of the Act were provided to the petitioner for levying the fee; whether any decision was taken by the Mandi Parishad to levy the fee and whether purchase was made by the petitioner from the society or from the farmer. 

List in third week of July, 2014 as fresh for hearing alongwith connected writ petition.

In view of order dated 11.11.2013  passed by this Court in the said writ petition it is directed that till the next date of listing, no coercive method shall be taken against the petitioner.    

Order Date :- 18.6.2014/R.U.