SANT RAM PANNA LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners are Commission Agents. They have filed this joint petition against the notification dated 22nd February, 1977 (Annexure P.1) vide which the principal market yard was denotified under Section 7(2) of the Punjab Agricultural Produce Markets Act, 1961 (hereinafter referred to as the Act). The impugned notification is in the following terms :-

(2.) Section 7 of the Act is in the following terms:

(3.) No other point is urged.