M.Katju & Krishna Kumar, JJ. - (1.) This writ petition has been filed for quashing the impugned order dated 12.3.99 (Annexure-17 to the writ petition) and for a mandamus restraining the respondents from interfering in the business of the petitioner in certified seeds either before or after processing and further in restraining the respondents from demanding and realising market fee on the transaction of unprocessed or processed certified seeds.
(2.) We have heard learned counsel for the petitioner and Sri B. D. Mandhyan, learned counsel for the respondents.
(3.) In the year 1997-98 market fee was demanded from the petitioner on seeds of wheat by order dated 22.9.98 which was challenged by the petitioner in writ petition No. 32740 of 1998 which was disposed of by this Court on 15.1.99 (vide Annexure-15 to the writ petition) directing the petitioner to make a fresh representation, which should be decided in the light of the judgment of the Supreme Court in State of Rajasthan v. Rajasthan Agricultural input Dealers Association, AIR 1996 SC 2179. The petitioner made the representation, which was rejected by the impugned order dated 12.3.99. Hence this petition.;