- (1.) Heard Mr. U.K. Srivastava, learned Counsel for the petitioners and Mr. N.C. Mehrotra, learned Counsel for the respondents.
(2.) Petitioners have approached this Court under Article 226 of the Constitution of India, challenging the order dated 23.2.1998 passed by the opposite parties contained in Annexure Nos. 1 to 10, whereby petitioners' license granted under Section 17 of the U.P. Krishi Utpadan Mandi Adhiniyam, 1964 and the Rules framed thereunder for doing the fruit business in Naveen Fruit & Sabji Mandi within the premises of Dubaga Market area situated at Lucknow-Hardoi Road as well as the allotment of their shops, which situates in the aforesaid market area and allotted to them for doing their business, have been cancelled.
(3.) Shorn off unnecessary details the facts of the case are as under : While exercising the powers conferred under Section 6 of the U.P. Krishi Utpadan Mandi Adhiniyam, 1964 (hereafter referred to as the "Adhiniyam, 1964"), the State Government decided to establish a market area at Dubagga on Lucknow-Hardoi Road in order to avoid congestion and pollution in the vicinity of Chowk area. In pursuance thereof, specified portion of the aforesaid area has been declared as principal market yard known as Dubagga Naveen Phal Sabji Mandi.;