- (1.) The petitioner has approached this Court by filing the present petition praying for the quashing of impugned demand letters, Annexures P-4 and P-5 seeking to recover a sum of Rs.63,576.96 as market fee from the petitioner.
(2.) Much facts are not required to be narrated in detail as the issue raised in the petition is covered by a judgment of this Court in Puri Oil Mills Limited v. Haryana State Agricultral Marketing Board, Panchkula and another, 1997 115 PunLR 226and various other judgments laying down the same principle.
(3.) The primary contention raised by the learned counsel for the petitioner is that the demand of market fee is sought to be raised and enforced against the petitioner, even as arrears of land revenue, without there being any order of assessment passed following the procedure laid down under the Punjab Agricultural Produce Markets Act, 1961 and the Rules framed thereunder. All what has been stated in reply to the allegations of the petitioner is that a notice demanding market fee from the petitioner contains the entire details and that notice has been issued to the petitioner after going through the accounts of the petitioner in detail.;