- (1.) The petitioner in this case has impugned the orders dated 28.07.2010 and 29.03.2012 passed by the Chief Administrator, Haryana State Agricultural Marketing Board, Panchkula and Financial Commissioner and Principal Secretary to Government Haryana, Agriculture Department, respectively, whereby its claim for allotment of a plot/shop in the New Grain and Vegetable Market at Julana, District Jind, has been declined.
(2.) It is the case of the petitioner that the firm had applied for allotment of the plot/shop in the New Combined Grains and Vegetables Market at Julana, when the Market Committee, Julana had invited applications on 22.07.2009 from the old licencees to allot the plots on preferential basis to Category-II licensee working in the old notified market yard, which was to be de-notified. The Market Committee, Julana passed an order dated 19.12.2009 vide which various firms including the petitioner firm were declared ineligible for the allotment of plot on reserved price. The petitioner's case was rejected on the ground that it did not fulfill the condition of having paid the market fee for the last two years as envisaged in Rule 3(1)(iv) of the Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000 (hereinafter referred to as "the Rules").
(3.) The appeal filed by the petitioner was rejected vide order dated 28.07.2010 by Chief Administrator, Haryana State Agricultural Marketing Board, Panchkula and the revision was filed by the petitioner was also rejected vide order dated 29.03.2012 passed by the Financial Commissioner and Principal Secretary to Government Haryana, Agriculture Department.;