ANIL DEV SINGH, J. - (1.) These appeals raise common questions of fact and law and, therefore, they are being disposed of by a common judgment.
(2.) The appeals are directed against the order of the learned single Judge dated 17th January, 2003 rendered in S.B. Civil Writ Petition Nos. 3915/2002 etc. By that order the learned single Judge dismissed the writ petitions basing its decision on an earlier judgment rendered in M/s. Marudhar Trading Co., Jodhpur v. State of Rajasthan dated 16th January, 2003, rendered in SBCW Petition No. 3916/2002.
(3.) The State Government established Krishi Upaj Mandi Samities at District Jodhpur and at various other places. This was done in exercise of the powers conferred under Section 6 of the Rajasthan Agricultural Produce Markets Act, 1961 (for short the Act),;