Mr B Varadaraja Baliga vs The Agricultural Produce Market ... on 31 July, 2009

[Cites 2, Cited by 0]
Karnataka High Court

Mr B Varadaraja Baliga vs The Agricultural Produce Market ... on 31 July, 2009

Author: Subhash B.Adi

Bench: Subhash B.Adi

EN THE mars; COURT 0:4' KARNATAKA AT BANGAL.S§I%E
DATED THES 'THE 31S'fmY <39 :3"L>L>'  " 
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ADV-i3C,A'F?>3i'*«.FOR'Ti'HE; pmwmrssgrz ppavxma THAT THIS HQNBLE

comm' rv1A*:*-- j_Br.f5' PLEASEB TO SET' ASIDEQQUASH THE CRIMINAL
PROIZ-';E3EDE'i'€G$'EN C.C.NO.203i2i£3GO9 ON 'THE FELE Ff} THE JUDECLEAL

~V MAG§S'Ef}2?;§;'i'E1 rims'? CLASS 1:: <.:<:sUm*, MANGALOREX

7*  N€f).2"E"3$f20{}9 FELED U/S482 C§E.P.C BY THE

A C;r:.r:\.%0"«:*:M*E. F012 THE pgwxﬁrxomm PRAYENQ THAT THIS H0rm1,E

{3.0UE?.'E' MAY BE PLEASED T0 SET" ASIDE/QUASH THE SRTIVIINAL

  PRQCEEDINGS EN C.C.NO.'2,{}15/2099 ON THE FILE UP' THE JUDECEAL
  M'._é;G1S'¥'¥-QATET. FSRST CLASS IE1 C;OUR'§", MANGALCDFEE.



.~CA3Ew'a

-11-

C:RL.P NG.2736/20081 F-'ELEI3 U/8.482 CRRC BY THE
ADVOCATE FOR THE PEETITIONEIQ PIQAYING THAT THIS HON'BLE
COURT MAY BE PLEASED 'PO SET' A$IIZ}E)fQ'UASH THE CR-:.m1NAL
PROCEEDINGS EN C.C.NO.i2G68!2009 ON THE FSLE OF' 'E'HE2_JUD§CI2'.L
MAGISTRATE FIRST CLASS III COEIRT, MANGALGRE, "   A'

cam r~:<:,:.2754;2oo9 FILED ws.482 <::r:e;';"5>..<::  "3i"' 
ADVQCATE FOR THE PETITIGNEI3 PQAYING THAT "T}£E'S"'Hf)N'Bi.I§ 
COURT MAY BE PLEASED TO SET ASIDE2,/QUASH' 'CR§M1NI5xL'. 

PROCEEDINGS IN Ci.C.NO.'2019ff20G§ ON'TH'E3P'£L'L"; OF TH?) JU'fi1ICf§AL
MAGISTRATE 92:29.'? CLASS :11 c01Is2T,M;§5N<;A._L§:,§R§:T[. '    .

CRLP NO.i27S5;'200'§ 9113:: ug'-3.4-32 <:t9--';:.z?.:€ BY': 
ADVOCATE FOE? THE PE'PF'I'iClNE:R 'PRAYING "£'E~«IA'I'_ '}"¥ri'i".~?..,_§j{(;§I*3'E%LE '

COURT MAY BE: PLEASED TO SE2T*,££8}DEfQ£}aSwH_':'I'I"f:'§ CMMNAL
PROCEEQINGS IN C.(';3,NO.2{}4{}/'"2899   P'IL'E_ GP' THE JUDICIAL
MAGISTRATE 121m? amass :1; c01.rm*», 1yu--\NL::._m,:;§E;  

CRLEF I*€<3.2'?E">6fi»20€)€':- ~ FiL'§<ZDiT.b' 'VE§}";3.='i8i;£ CR.P.C BY THE
ADVCJCATE FOR THE; p§:'1*I*r1<::.N1s::2L---.p1::AY_zéNc:% _='i'H'.:s.T THIS HC)N*BLE
comm MAY" 53 PL;:As,r:+::3 T1'.'?f}_ s»m'~_As1DE;QUa--3H THE} CRIMINAL
PRQCEEDINGS EN C..C'.NO.2€)ﬁ3[2'O;t39; <;'}N--f'E_'HE FELE OFTHE JUDZCEAL
MAGESTRATE FEES'? ﬁ:LJ=s.§S'fEIE seam, h€AN_C_3£sLOEE AND PASS'. ANY
GTHER APPRO'PRiAT%§ _<:,";R~:::5;2 «LN *3;-:3;:. CIRCUMSTANCES OF' THE
CASE. r F."'z a=."  _ - »

Clem 1rs:<:;.:2:3:~3*:/';?{3o*;:%V "-E'EL.ED U!S.4~8i2 r.":;;:2:1r).<:* 13*; THE
ADVOCATE}. FOR "1'HE."'E?ETIVTIQN'i'.R PRAYING THAT THIS E-iC}N'BLE
COURT M33' BE PL3'3.'Fh'3.E§{} "'-':"*'-E'I' ASIEIE,/QUASH 'THE CRIMINAL
PR(3CEEﬁII*-fG'S IN <:.c--..N<;:;.:2e4?--;:2eo9 on THE FILE 0? THE JUDECIAL
MAGISTRATE F'1"I?S'T CLASS I'Ii"~"CO§_}}?2"I', MANGALORE AND PASS ANY
OTHER {AFE'_'ROPRl1'»'£TEVVOR'Z¥}3R IN THE CERCUMSFAKCES OF 'THE

_ . '«Gi"x:L_.Pg NG:2?76[20G9 FILED U,/S482 CRRC BY THE
g~;A:;2's;'::a(.:*.2:z*E'~v.,_1:r:;;.r2%' .fmE PE'E'I'I'iONElE2 PRAYING THAT 'I'i-iE§ }%€)N'BLE
CQEER'? MA1'fIi},f:: i'>:,'EA3i:L*s TO QUASH THE CREMINAL PR<:>CBEI:m~IGs
EN £i'.€';.Pi<}.2€}6€3ff2!3Ci9 ON THE FILE 0?' THE JUSECEAL §éAG£S'"i'§%A'"£'E

2  1T4"'Ei2Q'I'»._C.1.A£«'.£{~'f E131 C.€Z)§.1R'I", EIEANQALQRE AMI} PASS ANY OTHER

AFPR0P'?§?EA'-TEE CERDER IN 'I'i"1E' QIRCEJMSPANCES OFTHE C3585}.

.A Tc:RL..'F" N€C).2794fi2{}G9 mam U/3.482 :::§.?.c BY THE

 :'3.g1I§V(§Ci;é,TE F6332' THE PETETIQNER i?>I€,AYEN{} 'I'§'.~{AT THIS }~EC}N'BLE
 CC'_U'E?iT Iaéfﬁ? BE FLEASEB TC? QUASFI THE CREMENAL PRQCEEDIHGS
  {3.C.N{3.20i3f"2'OO9 UN THE ?ILE OF' THE JUDECIAL MAGISTQETE
  I-TERST CLASS HE COURT, MANGALGQE AND £333.93 ANY CITHEQ

_4 ;~'a.¥?.P--f?OF'3¥EA'}'E GREEK' Ihf THE C;IF%CUMS'I'Ps.NC§E}S OF THE CASE.



GEL? NO.279f3j17';§3(39 FILED UfS.48i2 CRPC BY THE
ADVOCATE I30}? THE PETITIONER PRAYING THAT 'THIS §~ION'BLB'.
COURT MAY BE PLEASED TO QUASH THE CRTMINAL PROCEEDINGS
IN C.C.N0.'2(}6i/'£2039 ON THE FILE OF THE JUDICIAL MAC2.[STRAT'E
FIRST CLASS 111 COURT, MANGALQRE AND PASS AN'? "Q'§'HE}'<'
APPROPRIATE GREEK' EN THE CIRCUMSTANCES SF THE  

cm? NO'2"?'?'3/2009 FILED U/8.48:2 cR.;'é;C~«'V."'e.'_%;i5 --1;'E_'f~iE

AEDVQCATEE FOE? *i'I~h3: PETITEONER PRAYZNG '¥'i~iA'i'.._'i'Ew£VE:'3_ i~{C}i*£"§::'L.¥?* 4_
0001?? MAY BE PLEASED TO SET ASIDEJQUASH_'"}*I%iE:3'-.VCR'I£~.5II4¥1°:E. 
PEOCEESINGS EN €LC'f.NO: 2054/2OG_£"+~§§N THE '}'='Ij§gE"(?_)Fi 
JUDICIAL MAGISTRATE FIRST cmgs, 111 comm'. M:s.:*~1_c;AL.::;m: Aim ;

grass ANY a":°~§~:ER AFPROPRIATE omtritg ::;~e*fr'§2ET..cIRC;:r:9:S'mm:;;AEs
OFTHE CASE. V    'w. 2   

CRLP :~:<3.29e3;2o09 §*::,§:>'..V U/$4.82' . ~:»3"§e '3-H:«;'

ADVOQATE FOR THE ::>E*1*1':'I<:sNI;12">P1:e;:.YING"THAT-I 'I'iaz1S }§ON'BLE
comm' MAY BE PLEASED TC: <;gUAs:¢1'=T%Ha_VcR1MINAL PRVQCEEDINGS
EN C.C.NO: 2814x2369 ONV'T§.:1E FILLE O}? 'THE..JU'DI{3I'AL"MAGISTRA'I'E
FIRST CL.A.S9.-11I scum, .,_1\»2:--x:~:a:--*_:zs.1,,<::y§i;..V_ :;_z~::::s mes ANY c::rr:-ma
APPROPRIATE ORDER IN TH:;«;:c:*1ARcLm:§§PAN<;§:.Vs'»»::;F~ THE CASE?'

«;:RL.P 1~z'O.:29é>4j20{39 --§?1LE::*.."'»L.§U,*S..4V$2' C';R.P,C BY THE
ADVQCATE f<'C}R v'§'Ew'E._E'_' .PE'r?m::>N1::1;>-.PI»eA¥1NC:{'THAT THIS i--EON'}3LE
COURT MAY BE; :?%LE:;:3E"::..*I"o QUASH 'THE CREMENAL PRQCEEDENGS
EN" C.C.NO: 2G31j:2{)0§'v'afzN *1'-§_-:53; E~'.TL.}§ OE' 'E'_E~i'E JUSIGIAL MAGESTRATE
FIRST CLASS-_VEiEi:_ c.:0UI§'F,._Vn:1;s3\;<3AL€)1::B: AND PASS ANY OTHER'

APPROPRQETE _<;>"£::%_a's::';s«:%;;,__ 

CR3? ._ {\¥Q.i2V':3?€f§f:?OG'{§_ -...;f;1§;2ﬁ\;§3 U/8.4812 CRPC BY THE
Amv0<.:A*1'£;_ FOE»?! *§f1~2;€;."1?E':*;f:'T3x<%:r~z;:::R PRAYING THAT TEES i--£r:T>N'BLE
COURT MA'1',_B£} PLEA:";'~E"D_ 'PO 'SET ASIDEIQUASE-E 'THE CRIMENAL
PRo<;:EE:§£r~£G:":t, IN <:.C:.'z~J<3;~__..i2G49i20{T9 ON THE: FILE 0? THE}
JUDICiAL MAGISTRATE p'1Rs'1' CLASS, HE COURT, MAEGGALORE AND
PASS Aim <:>*I'i---I1s:1=e' ~A?F'ROE'REATE ORDER IN THE) CIRCUMSTANCES

" '~01? ':*HE'~c;§,;s3§;.... " ----- -A

  " bi'§.O.'V2_942f20G§§ FILEI} U/3.482 CR.?ﬁ3 BY THE
15L'QV'#:JCA'?E"~FC)R:"'T§>*EE PETETIONEFE PEAYING 'I'H!§'§' THIS i~£('3N'BLE
COLEFQT.' M.€%'E' *.,f3E'; PLEASEB TG SET" ASIQE THE CEMENAL
PE?OCv.EE3H'§"GS*--.§N C.C4NC3: f2{}6§i"2€3Q§ SN THE WLE (3? THE

V _JI.IDI{§§AL ?MAG1'$'f'}§?ATF1 Fii~2S'I' CLASS-$13 CQLERT, SUEANGALORE AND

EKSS ANY QTHER APPRGPEQIATE QRDER' IN THE CZRCUMSFANCBS

 '  « ._<3'?fr*1;~:E r::s2S*E.

(SELF ¥~iO.i2943,'20G'€§ FILES U/$.48? CR.P.C BY '§'E{E

V  Tgaﬁaéézagawg F812 -'HIE PETITEGNEEE PQAYINQ THAT THIS §--~IGN'BLE
  "C€}I'.§R'"I' MAY BE F'LEﬁSEIi3 TO QUASH 'f"'HE cmrvzmag, PROCEf.'2DEI*€{3'$
"  .€iC.NO: 19§9I20{}9 SN THE Fiifﬁi C}? THE Jiiiifﬁiﬁi. MAGISTRATE



 

_;3.

FERST CLékSS--IiI COURT, MANGALORE AND PASS ANS? OTHER
;3.E3PQC3PF2EA'I'E ORDER EN THE CIQCEEMSTANCES OF' THE CASE.

'CERLP NG. 2944ff&!E}O9 FILED U;'S.482 C3R.?,C BE' THE
£kE1}VOiZ1A'I'E PEER THE PETITIGNER PRAYINC; THAT TI-{$3 I--i__0E'~I'BE,.E
C00???' MAY BE PLEASEI) T0 QUASI-I THE: CREMINAL E*R0<31"+:£;§31N::3s
EN C.C.NO: i3073f2OG§ ON THE FILE 0?' THE JUSECEAL Evi?s.GiS'E"'R£¥T'E
FIRST <::m.$$.:I: comm', MANGALGQE AND PASS; ANY "-.£)~'1'I»~IE'.1?2
APFROPRIATE ORDER' IN '1'~m3 C1R'CUMS'I'ANCE3 (.")}'*7"1','§"I:?:;"'£;i~';§1';f".'..§*j';__.L'  .

<:RL.P I*~ECL5381f2008 FILED U',»'S.482 C1R ."P;'Cv "BV'§  -*n§.::E ''
ADVQCATE FOR THE PETITIONEF3 PEEAVENG 'F1i~L-£55?-'§'_El~iIS 

COURT MAY BE) PLEASED T0 QUASH ':'1--§:-*:::"'1'r;:v.:<rf1:::x: Pz§.0i:;-iizimzraiss in
Gama): 2?"23f",2OG8 cm: THE P-'ELE OF' THE _.JUi::;c;IAL'MAG:«$'FR!¥IT'.:
FERQT QLAgs.I:1£:c3LmT,MA1s.ic1ALo;2E'     " _ ~  

CRLP NO.5383f20€)8 FELED--.._ U/S'.-482 V c§2fF;.g:V..,_VVE5Y_.3 T-;~i§'. »
AQVOCATE FOR THE PETITfONE§?'v..P§€v§.VING'7TH."gT 'TH'iS HCiN'BLE

COURT MA'! BE PLEASED TO QUASH'??_HE _EN'F§RE'_F'f€OCE§§EDINC§S IN
C.C.NO: 2691/2008 ON  FILE A,£-3?.'}FRE".,JUD£C'i§.v¥.;_ M£§GISTﬁATE
FEQST CLAQSSL-iii COURT, MAI§JiE';{&.LQI2E,'  

CRLP M05385/:20:)g J:«;*1'L1é':i;7" ;:;;s;'<:--s%_;? '<f?iR,P.C; BY THE
ADVOCATE FQR THE' PETITIQNER  'THE? THIQ I-'IC}N'BL§:7.

comm' MAY" 13$ .;s>L:é*,A;;53E:$7;*<:a {3{m.SH':*:*r~§E; VENTXRE PRGCEEDINGS EN
C«.Ci.NO:   EH.-E 't;'F}F.._THE JUEHCIAL MAGiSTRATE§
::ems*r cm_ss-m £;'m:€}ijE1."I';j}5\:i,£x_33E1e;1';,Ai,()I2_E.

C:RL.P_ i\I_O.:"338t;,/:3.G{38_. '=..Ffii,ED £113,482 CE«?»P.{:: BY THE;
ADVOCATE 1~i%,c;::::kI*I»-13 i~'E1'}'E'I'£'£§ar~IEl?e 1:>12Av1:x:c:; THAT THE9. RONELE
comm MAY BLé_4PLT:§ASED'iI'{},Q.£}ASH THE ENTIRE PROCEEDING3 IN
C.Cf3.i*~iO: 2?G312t3€)8 O.ﬁN'{'§i.E FILE} OF THE JUBECEAL MAGES'"§'RA"§'E

FERST <::gA'gg,1:1 cr:'::._.I;:2':*, MA MGALGIEE.

 %:':§é,fP"* r%i<::.53s7,?é 'o 08 mm u;s.48-2 £1'.R.P.€.". 3? THE

 3»EYJV€:§€'§&yI"ET }1'Q'_'Q '£'HE P'{s'fF¥"E'IC)NEE§? PRAYINQ THAT THIS HQN°B{..E

{§{}_UE~§'§' VMAVY .135: 1"~"zT_.E:;é..sE:1",:r 'PG QUASH THE ENTIRE PRQCEEQENGS IN
ii1,{§..Nii3;_ fZ?'i€"é}*vf;?€}£3S*'ON THE FELE SF THE JUI3iCiAL MAGISTRATE

'   ymgi: c;;;._e;g§_:'§-:L.g_*ur:é:;m', MANGALORE,

<:%'RL.i>?.« i#é,;34:2§s;2eo8 yum U;'S.48Q CR,P.<3 BY 'ma:

-.j"_j'j.-".ADVacA'mV 11é=<:>1Q THE P'ETI'I'iONERS PQAYING THAT was noN*m,E
 €§.t;?U?%'T MAYBE PLEASEE T0 QUASH THE ENTERS P'R°OCEED1N{}S ZN

G.,Ci,§'$Q5"~«"2690f2'OG8 ON THE FLLE OF' THE JEEBICIAL MAGESTRATE

 WI ie-Z'S'I'~.Cv.1éA9s9z.hII 001} RT, MA NQA Liﬁiz-RE.

ECEZLP NG.'2'?58,/2889 FILED U;'S.48'2 CR.i3'.Cﬁ BY THE

 .:1_4!5;£'33'ii'C>C'§.£x'I'E POE THE P'82"F1'Firi)N?3i§' PRAYENG THAT THIS HC1N'BLE
 QOURT 'MAY BE PLEASEED 'F0 SE3'? A3EIZ)EfQU£§.SI"f 'I"I'Y§'; CRIMENAL



a-e £4'

PROCEEDENGS IN C.C.NC>: 199'?j200§ ON THE FILE 0}?' '?HEi
JUDECEAL MAGESTEQATE FIRST CLASSJH COUVT, MANGALGRE AND
PASS ANY OTHER APPROPRIATE ORDER' IN THE CIRCUMSTANCES
OF 'THE CASE.

cam N<:).:27s9;:20o9 FELED ws.4s2 C1R.P.C ».[BY '~._THE
ABVOCATE FOR THE E3E'E'i'F3OI'\iER PRAYENG THAT  V1'-f£.3vN'E€LE
CQURT MAY BE PLEASED T0 SE'? AS1931/QUASH '}ff{'E*«£iR_33%f.€_Nﬁ;L

PROCEEEHKIGS {N C.C.N0: QOQSEQGOQ 0N 'I'H;?;§P'ELE}._'C3F" :'F1%1E:v.'
JUBICIAL MAGISTRATE FIRST CLA$S--III <:toURT,_.V:s.a1;;':a:§3A:,©§§: APEEL1 
PASS ANY OTHER APPROPRIATE ORI)EgR...I£$IfT'H_%3 CVl§a'Af.E;i;TIvi'3I_'Ai\¥<Z-f_I:§S§ » _ '

OFTHE CASE. V _ _ V
CRLP NC>.2?'60/£2009 FELED {},?SL'é$2  «.

ADVOCATE FOR THE PETITIQNE}?-4_PRAY§NG' THATE""¥jfE-EIS H(3N'BE,}§.

COURT Mm' BE: PLEASED TG SETEASIEEEEEi§}i}ASH'-._'I'HE"€3§<fIM1NAL
PR<}CE-EBENGS IN C.C:.NO: 2G45j'2:f}€;vi} ON '~'.f=:.'§-£3-'Fihg 0?' THE
JUDICIM, MAGISTRATE mes? cLAS».S--';~:I_ GQijRT,"MANC3JiLORE AND
PASS ANY <3~'mER APPROF'F::I~$'F'E .0RDI.*:E< IN-fi"HE C}E€CL}MS'TANCES-
OFTHE CASE.   2   

CRLP iNO.;2?6?'j2?_DO€>--.jT"*--F§i;E£§> '-U}.-f:,~f.%82 CiR.P.C BY THE
ADVOCATE FOR 'EH3 PET1T:C>NER"'PRz;Y1NC; THAT THIS §~{ON'RLE
COURTTM:;z*--=3E'"?LE;r=;f3ED=.T::> :5:E'.;';'~,A..S':£3E/QUASH THE CREIVEINAL
PROCEEE:rIf~IGS "EN,C.{::,I~aVC;:'«V2018;.'2009 ON THE FELE OF THE
.3{JDiCiALi.i\»*IA--.GESTI'RA'£'-E 'm_R;~";T :':L;'z8s--Ii£ CGURT, MANGALGRE AND
PASS ANY'O'1'§~%ER' --APP§%OPRI_13;'TE..-~{}RDER EN THE <3iRCUMSTAN(f:ES
C1i?T'HI3CASE2, - "  . 

<:={q,..:> N"0.V:275s';:2éj::g FILED U,/8.482 GREG BY THE

.--v..Aavo<:Afr:: 'ma "¥'H§3.,__P_E'T§TiONER PRAYING TH;-Jr THES i-iC}N'}3LE

Cask? MM BE PLEASED To SET ASiDEfQUASH THE CREMENAL

 '. PR(3*~3EEDINGS. 'IN C.C'..NG: :2m11200=;: ON THE mg 01%' THE

3:;1;3:c1';e.:,'m,e~;nt:~:'s~:f:_'I<ueg*:*e $1123? CLASSJZI CQURT, MANGALORE AND
PA'3ST=E;NY"'vCiTiiER'v£iPFRGF'RIAT'E GRDER §N THE cxgcumswazxzcgs
OP' "1."imiE" CASE; _ j_ 

€312:,;'*é 'r~%e.2?59;:2@@§» mag L}fS.48iZ (3.393 3? THE

~. '.j'j.-«._A:?2v::z<::A*i'§: 1902 THE pmzwzowm PRAYENG mg? mzs mN*-BLE
 'QiZ>'UE?'F MAY BE PLE':ﬁaSE3} TC? SET' AS{DE;'Qi,fASH THE CR§Iv§§NA£.

FRQGEEDENGS iN C."1.C.N€3; '?(301f2E}09 SN TEE 13-'ELIE 0?' THE

 .JLi.ﬁECI.£..*L MAGISTRATE FIRST GLASS, HI COUERT', MANGALOQE AI'-ii}
 *PAS£_3 ANY OTHER APPRGPREATE GRDER EN THE C¥R'CUNi8Ti'*J'§CES
 .013'  CASE.

CRLP N0.2'770,f£2OG9 FILED U/8.482 CR',P.G BY 'THE

x " "ADVOCA'TE FQR THE PE'E'§'§'?{€)NEI5{'. PRAYENG THAT THIS HQNBLE

COURT MAY BE PLEASE}? TO SET' &S§}i)EI:/QU1%SH THEE CFEIMENAL
PRGCEEEINGS K31 C.€3.N€f3: 2859/'2€3{)9 GN THE FELE Oi?' THE



_1(;_
Produce iviarkcﬁng (kegulaﬁcn and Deveiepmérm} Act, 1966

{hereinafter refezred in as 'the Act').

2. Pﬁﬁﬁonem have questioizeci the proceeéizjggfﬁ*<;$:i ?£;.7ﬁ1é"-«fgle

of learned Magistrate in pursuance of the comprL%;:¥éi;:i1t.i11V¢£:i" 

resyondsnt -~ Market Committea.

3. Raespondent -~ Market CQmmi{tr:e1'aJiege$'§hA3£§ .:'~:1nc:;;.ée3:£§i3§:

of power conferreé under Sec1%,io23; 'é'~§rAbrea.§  of tiié:
Act, the State has iss1:«:c1...;1oz:Ei&ic:atVtVir:j_:11 '£ie;jla1"i:iig"mm*}1<st. yard at
Baikampady in an area    'purpose 0f caxryixrlg
on the trade in a 3:uf._:>t;iﬁt:§:zi{' in View of the
notiﬁcatiezl,   ﬁg  on the trade cmly at
notiﬁed  any " tzadc carried on outside: film

market amoiliits x*iv:}i;1ii0u of Section 8(2) of the Act and it

V is an_:.;}ﬁ"zm,ce ;5u11i§h;é1b1é' unéer Sectien 11?' cf {hrs Act. In this
    tifét, th€St:': petitioners had 0bta:';:1»::<:i licence

 Vi;hsﬁ §:}:j§x.?V:3S§i€V1'r§.1s of Sectiim ?2 of the Act read with Rule 775 9:'

the A E§__1 ;.}.,e$~  thercuﬂder. Thé: said ii<2'f:3:1C€ expired on

3 Though the: peﬁtienars haé maée an appiication for
   Crf the said iicence, the renewal applicaﬁon was rejgctgd
 ._ ""'.-3;:1Ve':j1 an agpeal filed against the same befere the Bixfector of

u 7.IViarkeﬁ*11g is aim rejected. Despite mjacﬁon of the applicaticn

;%:»*~"'



-13-

for renewal of licence and despite the area in wirﬁch the
petitioners were carrying on trade having been dencstiﬁed, $1313 for
the month of April and May 2008. these petitioners haé carried
:31} the trade in the notiﬁed amieuittlral jptroduce in  place

outside a market yard and Without licence.

4. in View {if the vioiation of the provisions  theiﬁet, 

Market Committee passed a I'€S(}11_ItiO:{]:011-18.3-':éé{}3".*£I'§fe$i'd?fi;I tn:-ix '

to renew the licence and to  31116' 

Accordingly. the Complaints   t.§1eT"§$eA$jii€:I1e¥:S and. L'

aiong with the compiaint, de-<:ume;%isg sueh as ﬁeﬁficezﬁon dated
53.12.2000. 29.18.2601,   an application for
renewal of licence by the   2007', I'ti'S{)l1}J§iO}l

dated 19.3.2008; 'eifgsi:ﬁ}1se?ne:}t"';daftee§ ':--7{§)..3:.»;2908 intilnatring the

petiﬁonerss th.a'£; '£i1eitf"1iee:§;eee_:ire not renewed, Show cause notice

éateé 4.5.2663 an;d"t-he {he resoiuiion dated 12.5.2003 to

shew tijat the petit;;eﬁ§er$V'have committed an oﬁence punishable

 1i:1:1.eI;"i4;ec;i;§§cr2 "317 eft1'ieAct.

  3    the said cemplaizzt. leanled Magistrate

  dispe13.eiI:gVwi%ti1;E:.-- 'ihe sworn statement, eansidexirag the avexments
-«.311, the cemglaiet ané the deeumemis predueed aleng with the

   has onéere-:1 for issue of summons. it is at this stage,



 

- 19-
Government conséderitag the grievances of the petitioners thought
it ﬁt to dedare su¥:>~market yard anti issued a notiﬂcaititm dated
=6. 1 1.2008. Even this lzotiﬁcation was also called in queﬁiéqn in

w.p.;sze.14313/2009 by the ﬁaders calrying 

Baikampady. in the: said writ pstifgion. this Cacsurt  ordéz 

26.2.2089 issued inteﬁm oxtier of   

the direction as well am the notiﬁcatiian.1 "£}<§wév;:r;_ﬂ).é f:x3.-aﬁ.:£;t

committce once agaizl consiéﬁrad tbs. applicatiinza, moi' tl:1c+ '

peﬁtiom:-,Is for ﬂan': of licence  by  '?£,§:a&  afid by its
resolution dated 9.2.2009 §_1}}ante--3_€1 }j;cér1r:;:» the traders and
since than, the ﬂadem   ; tfade. It is also

submitted that. i_;%§%"ii;s1fi?£t.=:r ;i_1at:=:d';3i';f-§;'2f)Q9,.,ft¥1is Court modifieé

the interim both the writ petmons afnteraiia
relieving the ;n'a:ketV.p?Q:i1mVitt;§é'«f:%Um the interim 0113161" passed by

this Court iJiS-*;§-1'{E:.S  the market committee to take its

 §)'.?»?I1 c1é:_éisi;}1; 121 the ma'it::f.

     for' the petitioners submits that, tbs

  esta¥§;i.$V%3Wm€:3t ' market or carrying on trade cannot ha 3

~  _t%;:;1porm§-'93:" pmiodicai, a markat is cstablishtad 11:21; am}; for the

  tjaf amicnituzists. bui aiso for tha beneﬁt of the madam.

  Clounsei fer tbs p€Tiﬁ0I§l€I'$ submits that, the Bander

 *:exV1.'§a was earlier declared as market yarti. These pet:i1:iQﬁex's*;Were

e%e'*'



-39-

carxying 011 the trade in a notiﬁvstd agricultural produce in
accorciance with iaw. It is only in 20027, the market yard was
{icciamri at Baikampady. however. due to lack of facilities ané
other circumstances, these tradezs had not shificci to vf1":§%%ii'T131ace
and they Wﬁfﬁ malting raqucst to the State 
the area in which they were carrying 012   
said area as subwmarket yard amtl  -;  D T
yard has been cleclared W.e.f. 5.11.2063. 
GIICE tha licencc has been "to    €933 :1'-by
justiﬁcaition for thé markgt, "-tg. p'r(ﬂ){f£:'¢3é~'égainst the
pefitioners to prosecute   gffence punisiixabie
under Secfion 1 1'? itaf $13   i,yy{{§r'1:;;1t, when both the

issue as I'6g:;;I>.§ i;0 ,_a3 j  te grant of iicence,

matter is: pencA1it:;*;V_--3;);eafi?i-re t2t1.is. C;o_11;'t, at the instance of the traajiers
calxying 0A13Vt1'1e fZ1'8,§i E§ there was 1:10 jusﬁﬁcaiian

ta ymseguts "?($nl_V for having carried an the trade

 aﬁci M£1y"'£*ﬁ08. 85 also submiited that the ands cf

V';;}1i3ticT:eV ;ami1a,"'%:;}e arnet by quashing the proceedings and even

<:a£'Ii3*ii1¢g (331   tiré:de, in notiﬁed agicuiturai produce after it was

'dEC}£,lI;C%dz $23 .§£1b~ya1ﬁ is in Blinder area and thig Cszlrt has

4. _  tfiat. pcrsitign aiso as 011 tcday. Peﬁtieners Without am}:

 am carrying 011 the trade 111:: the piace whmv: they Wem



-23.

also the gzroviséons of the Act. if there is any vio1atio1:1___ of the
pmvisions of the Act and which constitllies an oﬁcnceﬁ va1}_;c$ if_:1<)t
taking steps wouid also amount ta demlicﬁon of 
part ofthc Market Committee. In this   3:31;'. 
the judgment of £11»: Suiarcme  
that, prima facie the comp}ai11tV:1i§§:ios»'c5's,=A.:£fhr: 1.')i§'f7'..'Y.v}'V.';'.=..":'A. = *'
under the pmvisions of that Act.    itltelferé V
w'ifh 3:16: pmceecliags in exe.13:is¢.V'tif .1;ndé1;'VSeci:i0n 482 of
Cr.P.C. As regard to théi Vabu'-$9.  the C<)"u1"t is
COI1C€I',I}€d, there 3 is: $119 aI';§'i¥:s§t%i   ;:1_x_'<:>v¢e,'~;;Ve';VV'V "of the court. He
submittsd thziﬁ;   wélilgi  if Zegal action is
instituted  is no illegality an the

part of this N1aT1%é£'§:f§€11ji£§itt§é'.- -- '

18. Pafiik  Counsel appsaxing fur théz Market

. .Comm.i=t§§ee  soﬁé cases submittzzd that. licence can be

 fag"  -pﬁéxfticular period and €V£i'If1 the licence grantttd to

thé .p;3t;;;:;ai;éi~s%  ctffective from 9.2.2m39 and it will be valid

V V' from Said ciéitr:  it does not have any rtztrospective effect 3:101'

" --iﬁ'e xi1V:}t€:'ii.m-- ;€}I'{'1EI" modiﬁed by this Court in the writ petition

« "~§#}0uid_{_§§1ure tag} the beneﬁt of the patzitgioners, when an oﬁéncﬁ

K "'~ §:§l'aS":§3€tiI1 spsciﬁcaliy alleged in the complaint and the complaint

  ﬁisczloses the oﬂence. tliere is 1:20 jnsﬁfmation to interfere with the

gr"



-24..

proceedings. He submitted that. there is 119 direction issued by
this Court either peruﬁtting the petitioner to early on the trade or
there is any other orcier enabling the petitionexs to  the
uaée. when there is a notiﬁcatian ﬁeclaring  
and the dixecttien issued by the Director.   
for the Market Committee excepai  '  ':'3::hEt K T
petitioners and it is in this cexrgtext, 
proceeded against 'khe peti&'one:V"s';v..:"' H V V 2 V
11. Sri.Balaraj. ieafiied   ' Vfesiﬁendents in
some of the gawetiﬁoners"   arguments ef
Sri.Thimmegoxx>ﬁa«   aeléﬁieion to the same, he

submiiied that;  iéibgxsée  eprecess of a.§1ti1o1:ity nor

there ie   actieﬁv of the Market Committee.
Under Seetiexg.  fhia Court can interfere only if the

material p;~ocie::e:i };;,.;._ the Vcaéumpiainant on the face of which, it

_'ﬁ:'et:giai;e out' a:....pz*irna facie case. the proceedings wouid

V"§z;Le1;5u:1t. ts}  0:" process of the eeurt, in such circumstances

eiene,'--.ti1;§.§§ (fe:1rtT;=.eeu}d interfere with the proceeéings.

iii.  eieubt. the gaetitioners are the traders and they were

 0%]. the trade in the noﬁﬁed market yard. Hewever. in

 of the State, the State has established the new

#7::



 

egg"
market yard at Baikampady and it has also issued netiﬁcatian

dated 2'?.4.200'7 interaiia deuetiﬁvizlg the Blinder area ~é_S;~..ﬁ1arket

yaiﬁ, for a market area, there can be oral}; (me fizav

this case. according to the documents pmciurxd 

Committee. it shaws that BuI3;(ier»_AA'fW;aS  «V

Baikampady was notiﬁeci as market   

there was no market yanti other   is 13¢
market yard other than   ";3eti£:ione-rs are
carrying on the traeie in  gztcduce outsicie the
said market  f;?V(1e.::..§;;f:»:'2:4i:%;Iisio}:1s of Section

1 17 of the Act._.  L  (1)f_Vj;he_«--i-'gei  as under:

"I ,1 3'. Pé?'::*i!iy fer a:m'1:£ravention of Section 8.» Whaever

in 'eon-3'n2:e:9?z!.€cgz  £319' 'prt;-via-iona of clause (39) of eu£:w~
sectifan {1} af'  V53'.,fLiS8S any ptace in the market
anm1=jbr rnﬁw%aﬁag* guy agﬁbukunai gwnduoa er
operates.' (:3 at 'irazier, commissian agent, brakes:
pirezmessorg »,war'ehow;4sem:an or in, any other capacity,

~ '?;5,IiZf1{}1££ a ya':-a::V_Ifeer:ae; or whee;-2:' fr: aomravension 9}"
 "~----£he5.--jmroi:=isio32s 9j"éu£9--sed€0n {2} of Secéien. 8 uses any
'¥,§9heawefhé%}7urc%ua5c or esaﬂs my? ruaﬁfﬁui cgﬁﬁemﬁznaf

T   .§i;;{13I can convietian, be punished with
 fznpriégninarai for en iarvn which may extend to asfx

. ';nonz?2;sf::rri2;'::I with ﬁne wfzich may extend to rupees ﬁve
"'«.£hot_,a$arfec:£ bu: ska?! not be Fess than. mpeee five
i2.§m'c:£;red sand in the ease of a, crnantirzuirtg mntravention

» with 32: further fine which may extend ta tum hundred
 A' ﬂrupeea per day durirzg which the ecrniraversfiozz is

x _ cgmiiraued czﬁer the first aonvfcziian, "'

  '=St.%':f.::1fi4t31'1 8(2) {if the Act speeiﬁcaﬁy requires the market.

    ~ fu11<:ti<:>:1ar§; {cs eaziy an the purchase and sale with'n:1 the market

%*«*'*'

,VvC',,""i'



yazd and .t1c:>t 011€Sid€ the marks': yard. At the same time, Sectian

8 s11b--sI:ct*j.on (1) clause {b} of the Act aise requires tlgxégfcivery
trader must mm? 011 the trade wit}: valid A' in
txizms of Section 72 of the Act. Rule ?'6 of the   
grant of licencﬁ eithar for temperary  f(.2_r 3 3376 D T
sub-rulte {4} {if the Rules provides  of».§;<§4.:i2c€  L
No.36. 111 this case. the licence  20{)€§V,V V
hm it does not show as ta. .vfzhe£ﬁt?-,1"--~  period,
Even though taking into  is a notiﬁcation
dated 6.11.2008 ::_p'ti,fying'i:h'e   the place Wham

the §~e$I£:i.oner$'_a.}:e  Q32 _Vtl1<:.--1:2fa::1£:, Viiéwever, that has come

into efi'cc.t"on3§,{x::¢§z?3'..1 aﬂegation made in the
<:<>mp}ai1:1i;is "filat,  v B"u.;fiti4;'r "area was denetiicd, stiﬂ for thfff

month of}X}:ii*i1_ é;111dVVf»'i$;§r.'.:2'Q§'i§'v*'th€se I3«€5t§.ti0I1E§I'S did C3115; on the

V trade.' ' glii ihese chwﬁﬁiiﬁsténces, what. appears fmm the comglamt

   a{ 'p:';é'rng fade Case is made out far gmsecuting the

ﬁjsfiﬁoﬁéxﬁivéfgf rzaileged oﬁence gunishabie u3:1d,€;* Secﬁon 1 1'?

9f tiieﬁct. _fa;§*:i?éi::j}€';":1ti013 af Section 8 subsecﬁan {1} ciausc {E3} and

 . «ﬁiszcztien 8  si;%:b~sec'ti0n {2} :31" tha Act.

   =   Even witlz 311 thﬁﬁﬂ, G116 more aspect is in be noticed is

 fhaf. ;33I1':iES are agitaﬁng tlmir gxiiavances under :3: writ

 , j':1z°isdictie:1. The Wfit petitions art: pvéndéng 01:: the vex}; subject

%ﬁ

-tag,



W 27.,
mattﬁr, The: Market Cxammittee in its WiS{i0I]1 shouid have Waiisd
for 11-3C€SS8If§?' orcicrs gassed bf; £116 Conn. It is mist th€_EZ;é3S€ of
the Market Corunaaittee that. as on today. the  'f5;"f.£$
doing; business without any iiczznce. The Market  
granted iicence :0 them on 9.2.2009,  1I'1{3§?§'f'3X?'i?3I7_.""f;(.)'i.fs' £73;
which thfilft was 1:0 ﬁcence, '(ha Markt;é€'Cx3jin§:iif{€sV 
pmsecruie the yeﬁﬁonem.   
oppartuﬁity" in the pending  urge ail the
grievances. I . 3 A 2 H V

14. The ce>m,}:§_1ai1:1a;3t-- iirrimcz facie case

sh<>wi21g that  oifchcs  31ai";_ u'E)e€'3_é1 A.c:§tt1111i1;i:c{i. complaint also

discloses. :iE1c"aVe1jf§¢n*éf$'axiriéaiso thé material. Further there is
no abuse {if process"»::f~t3ie..__ém11~t. In these circumstances. the

Market Cemmitms Vc:a_11i'1u:}:t"?:>'ncV:= alleged that it is an abuse of

~ .33:0ces2;~§of écuxt. As;}E_:--_;:_as the chcumstances are ccmcerned, if

 =t_:hc* p€t§tie:i€r$--.}§L£éV€ any grievancx: as regaxds {G the 3062011 taken

bf Ciammittéc, still ihcy can raise all iegal

V VV .:*.011te:i'i3Lon3'izx. ﬁhﬁ yanding Writ petitions, Since {$1633 petitiens

W  ﬁltfzd ﬁnder Secﬁcm 482 of Cr.P.Cl., the juxisciictiaon i3 very

 _ if the prima facie Gffﬁﬂcﬂ is mada ant against the

  ﬁetiﬁoﬁem and if then: is no aimsa of process of the court, it is

   :10: a case for ii1¥f£'I'fEt}"€IlCC? with the pmceedings gending before

%>¢~L

.::'<



-33-

the learned Maﬁsﬁaie. This Court in exercise of its power under
Sectjxm 482 sf Cr.P.C. can only look into the documents
produced along with the complaint and the avcrment§VT'.11;1é1§.e in

the complaint and ﬁnd out whether a pﬁmafade  A' in

the circumstances. I find that there is 1:10 jusﬁﬁczﬁﬁan  i'1_1t:=.31fé3ft;» 

with the proceedings. Hawevcr. it     iiﬁe 7,

gefiﬁonars are at iiberty to raise ali é.u_ci:._icga} 

writ _pct:ition already pendi1::g.V ';Fi§f3X*Jcve§4; ':if, i:-3.  cleéi
that. ail? Obsﬁfvatiiolfi liiadtzﬂilz ~.:_vf  0'1*de:;sh011ld :10':
come in the way of the  relief in any other
forum. No éoubt,:Vt'l1¢: _ is wider under
Axftécies 226 of  of India than milder

Section 4vS2Vjof"'~t¥;L:é  

i11 $ri¢e\'év._oV1'  the petiﬁons fail and same are

dismissed. V
      Sol/~
 .....
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Karnataka High Court

Mr B Varadaraja Baliga vs The Agricultural Produce Market ... on 31 July, 2009

Author: Subhash B.Adi

Bench: Subhash B.Adi
