M/S.Sai Kiran Hybrid ... vs Agricultural Market Committee
2021 Latest Caselaw 5420 AP

              HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI



      MAIN CASE No.: Writ Petition No.23448 of 2010
                                 PROCEEDING SHEET

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NO.                                                                                NOTE
2)     21.12.2021 KVL, J

                           This Writ Petition is filed to declare the action of
                  the respondents in insisting to pay market fee on sale

and purchase of "SEEDS" as illegal and arbitrary.

Learned counsel for the petitioner submits that when similar Writ Petition came up for hearing, as there are conflicting judgments, learned single Judge of this Court in WP No.3638 of 2006 passed an order of reference to place the matters before a Division Bench.

In view of the same, post this Writ Petition along with WP No.3638 of 2006.

                                                                     _______
                                                                      KVL, J
                  Nsr





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