Delhi High Court
Yakoob & Anr vs Agricultural Produce Marketing ... on 15 September, 2015
*IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 15th September, 2015
+ W.P.(C) No. 8123/2015 & CM No.16888/2015 (for stay).
YAKOOB & ANR ..... Petitioners
Versus
AGRICULTURAL PRODUCE MARKETING
COMMITTEE & ANR ..... Respondents
+ W.P.(C) No. 8126/2015 & CM No.16893/2015 (for stay).
MOHD. NASEEM AND ANR. ..... Petitioners
Versus
AGRICULTURAL PRODUCE MARKETING COMMITTEE
AND ANR. ..... Respondents
+ W.P.(C) No. 8128/2015& CM No.16896/2015 (for stay).
GANESH MAHTO & ANR ..... Petitioners
Versus
AGRICULTURAL PRODUCE MARKETING COMMITTEE &
ANR ..... Respondents
+ W.P.(C) No. 8129/2015 & CM No.16898/2015 (for stay).
KIRPA SHANKAR & ANR ..... Petitioners
Versus
W.P.(C) No. 8123/2015, W.P.(C) No. 8126/2015, W.P.(C) No. 8128/2015, W.P.(C) No. 8129/2015, W.P.(C) No. 8130/2015, W.P.(C)
No. 8131/2015, W.P.(C) No. 8133/2015,W.P.(C) No. 8134/2015, W.P.(C) No. 8135/2015 & W.P.(C) No. 8140/2015.
Page 1 of 5
AGRICULTURAL PRODUCE MARKETING COMMITTEE &
ANR ..... Respondents
+ W.P.(C) No. 8130/2015 & CM No.16900/2015 (for stay).
HABIB & ANR ..... Petitioners
Versus
AGRICULTURAL PRODUCE MARKETING COMMITTEE &
ANR .... Respondents
+ W.P.(C) No. 8131/2015 & CM No.16902/2015 (for stay).
GUDDU & ANR .... Petitioners
Versus
AGRICULTURAL PRODUCE MARKETING COMMITTEE &
ANR. .... Respondents
+ W.P.(C) No. 8133/2015 & CM No.16905/2015 (for stay).
CHAND MOHD. & ANR ... Petitioners
Versus
AGRICULTURAL PRODUCE MARKETING COMMITTEE &
ANR ..... Respondents
+ W.P.(C) No. 8134/2015 & CM No.16907/2015 (for stay).
GYASUDDIN & ANR ..... Petitioners
Versus
AGRICULTURAL PRODUCE MARKETING COMMITTEE &
ANR ..... Respondents
W.P.(C) No. 8123/2015, W.P.(C) No. 8126/2015, W.P.(C) No. 8128/2015, W.P.(C) No. 8129/2015, W.P.(C) No. 8130/2015, W.P.(C)
No. 8131/2015, W.P.(C) No. 8133/2015,W.P.(C) No. 8134/2015, W.P.(C) No. 8135/2015 & W.P.(C) No. 8140/2015.
Page 2 of 5
+ W.P.(C) No. 8135/2015 & CM No.16909/2015 (for stay).
AMJAD KHAN & ANR ..... Petitioners
Versus
AGRICULTURAL PRODUCE MARKETING COMMITTEE &
ANR. .... Respondents
+ W.P.(C) No.8140/2015 & CM No.16939/2015 (for stay).
ALLAUDDIN & ANR ..... Petitioners
Versus
AGRICULTURAL PRODUCE MARKETING COMMITTEE
& ANR ..... Respondents
Counsel for the petitioners:- Mr. Anil Panwar with Ms. Apoorva
Srivastava and Mr. Chetan Parkash,
Advs.
Counsel for the respondents:- Mr. N.K. Singh for Mrs. Avnish
Ahlawat, Advs.
CORAM :-
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
1. The petitioners in all these petitions claim to be Mashakhores working
in Ghazipur Subzi Mandi. They have filed these petitions seeking mandamus
to the respondent no.1 Agricultural Produce Marketing Committee (APMC)
and to the respondent no.2 Delhi Agricultural Marketing Board (DAMB) to
issue them category 'A' licences and to grant them space / shops on licence
basis in the Ghazipur Subzi Mandi, Shahdara, Delhi.
W.P.(C) No. 8123/2015, W.P.(C) No. 8126/2015, W.P.(C) No. 8128/2015, W.P.(C) No. 8129/2015, W.P.(C) No. 8130/2015, W.P.(C)
No. 8131/2015, W.P.(C) No. 8133/2015,W.P.(C) No. 8134/2015, W.P.(C) No. 8135/2015 & W.P.(C) No. 8140/2015.
Page 3 of 5
2. Attention of the counsel for the petitioners is drawn to my judgment
dated 9th September, 2015 in W.P.(C) No.1414/2012 titled Fal Avam Subzi
Mandi Mashakhor Association Vs. Government of NCT of Delhi. The
petitioners herein are found to be identically situated as the members of the
petitioner Association in W.P.(C) No.1414/2012.
3. The counsel for the petitioners is unable to carve out any distinction
from W.P.(C) No.1414/2012. He has however drawn attention to the
judgment dated 2nd February, 2009 of this Court in W.P.(C) No.3423/2001
titled Jamanapar Fruits & Vegetables Commission Agents Vs.
Government of National Capital Territory of Delhi.
4. The aforesaid petition was filed highlighting the irregularities in
allotment of shops / licences in subzi mandi at Ghazipur and seeking an
inquiry thereto. Upon the respondent in the said petition conceding certain
irregularities leading to lodging of First Information Report (FIR), the said
petition was disposed of by directing the APMC to examine each licence
issued and each allotment made and to determine whether the same could be
sustained.
W.P.(C) No. 8123/2015, W.P.(C) No. 8126/2015, W.P.(C) No. 8128/2015, W.P.(C) No. 8129/2015, W.P.(C) No. 8130/2015, W.P.(C)
No. 8131/2015, W.P.(C) No. 8133/2015,W.P.(C) No. 8134/2015, W.P.(C) No. 8135/2015 & W.P.(C) No. 8140/2015.
Page 4 of 5
5. The aforesaid judgment has no relevance to the subject matter in
hand.
6. Accordingly, these petitions are also disposed of in terms of the
judgment in W.P.(C) No.1414/2012 by permitting the petitioners to make
their applications to the APMC for allotment of the space / shop in Ghazipur
Subzi mandi and with a direction that as and when Ghazipur Mandi is
expanded and new spaces / shops for allotment are available therein and
criteria for allotment thereof has been laid down / prescribed, the
applications of the petitioners shall also be considered on their merit.
No costs.
RAJIV SAHAI ENDLAW, J.
SEPTEMBER 15, 2015
'pp' ..
W.P.(C) No. 8123/2015, W.P.(C) No. 8126/2015, W.P.(C) No. 8128/2015, W.P.(C) No. 8129/2015, W.P.(C) No. 8130/2015, W.P.(C)
No. 8131/2015, W.P.(C) No. 8133/2015,W.P.(C) No. 8134/2015, W.P.(C) No. 8135/2015 & W.P.(C) No. 8140/2015.
