- (1.) Heard learned Counsel for the Petitioner and Sri. B.D. Mandhyan appearing for the Respondent Mandi Samiti.
(2.) In view of the counter and rejoinder affidavits having been exhanged the present writ petition is being disposed of finally at the stage of admission in accordance with the Rules of Court.
(3.) The Petitioner by means of this writ petition has sought for writ of mandamus directing the Respondents to issue gate passes without insisting the Petitioner to pay market fees while taking out its goods outside from the area of the Respondent Mandi Samiti and further to consider the document of sale other than Forms F and C for the purpose of proving that the sale/ purchase transaction was for sale outside the market area.;