- (1.) The grievance of the petitioners in this cluster of four writ petitions is analogous, therefore, I propose to decide all these four writ petitions by a common order.
(2.) In writ petition No.3446/2002, the Administrator, Krishi Upaj Mandi Samiti Nawalgarh vide order dated January 15, 2002 suspended the licences of the petitioner firms, whereas in writ petitions No. 3431/2002, 3474/2002 and 3527/2002, licences of the petitioner firms were suspended by the Krishi Upaj Mandi Samiti, Jhunjhunu vide common order dated March 1, 2002.
(3.) After unsuccessful appeals, the petitioner-firms have now approached this Court under Article 226 of the Constitution of India.;