- (1.) In all these cases as common question of law is involved, they have been heard together and are being disposed of by this common judgment.
(2.) The sole question, raised by the petitioners, is whether the Marketing Board constituted under the Bihar Agricultural Produce Markets Act, 1960 has jurisdiction to charge rent of the shops, situated within the market area or not.
(3.) To determine the issue, it is necessary to look the relevant facts, as pleaded by one or other petitioner (s). The Bihar Agricultural Produce Markets Act, 1960 (Act XVI of 1960) came into effect when published in the Bihar Gazette Extra-ordinary of the 10/09/1960 to provide for the better regulation of buying and selling of agricultural produce and the establishment of markets for agricultural produce in the State of Bihar (now it covers the State of Jharkhand also) and for matters connected therewith.;