W.M.SAMBRE, J. - (1.) HEARD parties.
(2.) RULE returnable forthwith. Petitioner claims that he is a Broker and therefore the Award passed by the Assistant Registrar, Co -operative Societies, Narkhed, dated 15.1.1990 holding him to be a Commission Agent is liable to be quashed and set aside.
(3.) THE facts of the case are that the petitioner was given a licence as an Adtiya by the Agricultural Produce Marketing Committee (A.P.M.C.), Narkhed, on his application dated 24.9.1988. The petitioner gave an undertaking that he will abide by the rules and regulations of the A.P.M.C. The licence was issued to him under Rule 6(2) of the A.P.M.C. (Regulation) Rules, 1967, wherein the conditions for working as Adtiya have been prescribed. It is the case of the petitioner that he is a Broker/Dalal and has nothing to do with the designation of Adtiya/Commission Agent. On the complaint made by the agriculturists/horticulturists, the respondent -A.P.M.C. passed a resolution authorising the Secretary to file a dispute under Section 57 of the A.P.M.C. (Regulation) Act, 1963. Accordingly a dispute was raised and the Secretary of the A.P.M.C. represented the A.P.M.C. before the authorised officer. An Award came to be passed by the Assistant Registrar, Co -operative Societies, Narkhed, on 15.1.1990 holding the petitioner liable to pay to 16 agriculturists through the Secretary of the A.P.M.C. Narkhed, an amount of Rs. 22,342/ -. This Award passed is under challenge in this petition.;