DIPAK MISRA,J. - (1.) In these appeals, by special leave, the appellants have called in question the legal acceptability of the judgment and order passed by the High Court of Judicature at Hyderabad for the State of Telangana and for the State of Andhra Pradesh in a batch of writ petitions wherein the Division Bench has upheld the constitutional validity of sub-section (3) of Section 5 of the Andhra Pradesh (Agricultural Produce and Livestock) Markets (Amendment) Act, 2015 (for brevity, "the Act").
(2.) The High Court, for the sake of convenience, has stated the facts as adumbrated in W.P. No. 11512 of 2015 and, therefore, we shall advert to the facts of the said writ petition. Needless to say, the averments in all the writ petitions are fundamentally the same.
(3.) The petitioners in the said writ petition were appointed as Chairmen of Agricultural Market Committees by the State for a term of 3 years. It is worthy to note that vide G.O. Rt. No. 435 dated 04.03.2013 the Government of Andhra Pradesh in exercise of powers conferred under Section 6(1) read with sub-sections (1) and (2) of the Section 5 of the Act constituted the Agricultural Market Committee, Kubeer, Adilabad District with one B. Chandra Shekar as Chairman and others as members. It was mentioned that the said B. Chandra Shekar was nominated as Chairman and one D. Dattaram as Vice-Chairman and 16 others as members. Similar notifications were issued in respect of other Agricultural Market Committees vide notifications dated 04.03.2013, 31.08.2013, 18.11.2013, 27.11.2013 and after such nomination the persons who were nominated as Chairman, Vice-Chairman and members continued in their respective assignments.;