S. Sunil Dutt Yadav, J. - (1.)As similar contentions have been raised and the factual matrix in all the matters are similar, the matters are disposed of by a common order.
(2.)The petitioners in all these petitions are traders carrying on business at the Yeshwanthapura Market Yard and the similar reliefs that have been sought for relating to:
(a) Declaration that notification dated 16.8.2017 issued by the agricultural produce market committee is illegal;

(b) Restrain the authorities to collect the processing fee;

(c) Seeking a direction that respondents would not obstruct business of petitioners at Yeshwanthapura Market Yard and would allow them to carry on their trade;

(d) To consider the representation dated 3.5.2018 wherein grievances of the petitioners were made known to the authorities for remedial measures.

The petitions were filed in the context of the decision to direct the traders to shift to the Dasanapura new sub-Market Yard.

(3.)The main grievance of the petitioners and traders who were hitherto carrying on business at the Yeshwanthapura Market Yard is that the Market Yard at Dasanapura is not complete in all respects and without providing all facilities at Dasanapura, the decision to direct the petitioners to shift to the Dasanapura Market Yard to carry on their marketing activities was objected to.