- (1.) Heard Sri Rakesh Pande, learned counsel for the petitioner, Sri Nripendra Mishra for the Mandi Parishad, respondent nos.2 to 5 and learned Standing Counsel for the State, respondent no.1.
(2.) This writ petition has been filed by a licensed weighman, who has been given a license for life time.
(3.) Learned counsel for the petitioner submits that that dispute arose after the installation of an electronic weighing bridge by the respondent no.6 managed by the respondent no.7 and the entire weighing exercise being undertaken by them without the aid of the petitioner and to his exclusion. Consequently a mandamus has been sought for restraining the respondents to get the weighment/measurement work being carried out excluding the respondent nos.6 & 7 within the Mandi Sthal, Pahadiya, District Varanasi.;