R. Banumathi, J. - (1.) The issue involved in these appeals is the interpretation of the term "Agricultural Produce" (Section 2(1)(a) of the Act) contained in the Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963.
(2.) The appellant filed the writ petition seeking the following declarations: (i) The Maharashtra Agricultural Produce Marketing (Development) and Regulation Act, 1963 is not applicable to sugar, cashew nuts, refined oil, vanaspati and dry fruits purchased by the appellant. (ii) The notification dated 25.09.1987 is illegal and utra vires to the extent that it adds the above items to the Schedule of the Act. (iii) The bulk sugar purchased by the appellant is directly from the Sugar mills located outside the market area of the first respondent is not covered by the provisions of the Act.
(3.) During the pendency of the writ petition, before the High Court, the appellant gave up the challenge in respect of "cashew nuts" and other "dry fruits".;