A. N. Varma, J. - (1.) The petitioners are challenging a notification, dated 9-2-1981 issued under Section 7(2)(b) of U.P. Krishi Utpadan Mandi Samiti Adhiniyam declaring that the wholesale transactions of certain agricultural produce shall be carried only within the principal market yard of the respondent - Samiti.
(2.) The first ground of challenge is that the paddy and rice being the essential commodities, the entire business connected therewith is controlled by the U.P. Rice and Paddy Levy Order, 1985 and U.P. Foodgrains Dealers Licensing Order, 1976 and promulgated under the Essential Commodities Act and consequently the impugned notification.
(3.) We cannot agree. An identical argument was considered at length in the case of M/s. Amrit Rice Mills, Pilibhil and others v. Krishi Utpadan Mandi Samiti, reported in 1987 UPLBEC 394 by a Division Bench of this Court and repelled. We entirely agree with that decision and it is unnecessary to dilate on this point further.;