R.K. Agrawal and Vinay Kumar Mathur, J. - (1.) By means of these petitions petitioners have contended that Krishi Utpadan Mandi Samiti, Agra issued licenses to the petitioners for wholesale business of vegetables in Navin Mandi Esthal, Agra in different years and also allotted them Phads in different years on monthly rent. The petitioners after obtaining possession of the allotted phads are carrying on wholesale business of vegetables and are regularly paying rent, mandi shulk etc. of the allotted phads. The petitioners have further contended that their licenses have been renewed from time to time and the renewal is up-to-date. They have also stated that they have covered their respective phads with tin shade and bamboo tatters. On 5.8.2011 an advertisement was published in Daily Hindi Newspaper by the Deputy Director, Rajya Krishi Utpadan Mandi Parishad inviting tenders for construction of shops. Sachiv Mandi Samiti, Agra informed the petitioners that the shops will be constructed in Block- S, G1 and G Blocks at the allotted phads of the petitioners after demolishing the existing structures and he also directed the petitioners to vacate their phads.
(2.) The petitioners have contended that their allotment orders have not been cancelled and they continue to be in possession. They have moved a representation to Sachiv, Mandi Samiti requesting him not to interfere in their possession and to refrain from directing demolition of the allotted phads or dispossessing the petitioners.
(3.) Since the controversy involved in all the three petitions is similar, therefore, with the consent of learned counsel for the parties the petitions are being finally disposed of by a common order.;