JUDGEMENT
M. Katju, J. -
(1.) This writ petition has been filed challenging the impugned order of the Mandi Samiti, Aligarh dated 28-2-1995 Annexure 1 to the writ petition and the revisional order dated 24-10-1996 passed by the Director Mandi Parishad Annexure-2 to the writ petition.
(2.) I have heard learned counsels for the parties.
(3.) This case relates to the. demand of Mandi fee by the Mandi Samiti, Aligarh in respect of the 27 consignments sent by the petitioners between 12-8-1994 to 30-9-1994.;
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