Mohd. Ibrahim vs Delhi Agricultural Marketing B
2003 Latest Caselaw 73 Del

ORDER

A.K. Sikri, J.

1. In this writ petition filed by the petitioner, the petitioner has prayed for appropriate direction to the respondent Delhi Agricultural Marketing Board for allotment of a shop meant for commission agents. It is the case of the petitioner that he was entitled for allotment of a shop by virtue of his working since 1978 in Subji Mandi, Darya Ganj as commission agent. It is a matter of common knowledge that the aforesaid Mandi at Darya Ganj was denotified in 1978 and the commission agents who were operating there from were provided alternate accommodation at Okhla Mandi as per the scheme formulated by the respondent on the recommendations of the Agricultural Produce Marketing Committee, Azadpur.

2. In the counter affidavit filed on behalf of the Delhi Agricultural Marketing Board, it is categorically admitted that petitioner's registration as commission agent is the earliest. In view of this categorical statement, learned Counsel for respondent states that respondent has no objection in allotting shop to the petitioner.

3. Vide order dated 28th November, 2002 it was directed that Shop No. 27, Keshavpur Mandi shall not be allotted to anyone. Direction is accordingly issued to the respondent to allot the aforesaid shop to the petitioner within two weeks.

This writ petition is disposed of with the aforesaid directions.

No costs.

dusty to Counsel for parties.