Somnath Iyer, J. - (1.)In these writ petitions, many common questions of law arise for decision. Those questions pertain either to the constitutionality or to the interpretation of the provisions of the Mysore Agricultural Produce Marketing (Regulation) Act, 1966 which came into force on May 1, 1968.
(2.)In the new State of Mysore which came into being under the provisions of the States Reorganisation Act on November 1, 1956, there were six laws operating with respect to the regulation of the marketing of Agricultural produce either on one species or of the other. They were: The Madras Commercial Crops Markets Act, 1933 (Madras Act XX of 1933) as in force in Bellary District; the Madras Commercial Crops Markets Act, 1933 (Madras Act XX of 1933) as in force in the district of South Kanara and the taluk of Kollegal; the Bombay Agricultural Produce Markets Act, 1939 (Bombay Act XXII of 1939) as in force in the districts of Dharwar, Belgaum, Bijapur and North Kanara which were originally in the State of Bombay and which became part of the new State of Mysore; the Hyderabad Agricultural Market Act. 1339-F (Hyderabad Act II of 1339 Fasli) which was in force in the districts of Bidar, Gulbarga and Raichur; the Mysore Agricultural Produce Markets Act, 1939 (Mysore Act XVI of 1939) which was in force in the area of what is generally known as the former State of Mysore; and, the Coorg Agricultural Produce Markets Act, 1956 (Coorg Act VII of 1956) which was in force in the district of Coorg.
(3.)The Mysore Agricultural Produce Marketing (Regulation) Act, 1966, which will be referred to in the course of this judgment as the new Act, repealed all the six laws which were operating variously in the different areas to which we have already referred.
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