Punjab-Haryana High Court
Dilwar Khan And Others vs State Of Punjab And Others on 24 August, 2010
Author: Surya Kant
Bench: Surya Kant
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.15129 of 2010
Date of Decision : August 24, 2010.
Dilwar Khan and others .....Petitioners
versus
State of Punjab and others .....Respondents
CORAM : HON'BLE MR.JUSTICE SURYA KANT.
Present : Mr.Mohd.Yousaf, Advocate, for the petitioners.
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1. Whether Reporters of Local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Surya Kant, J. (Oral)
The petitioners who are Street Hawkers/Rehriwalas allege that the officials of the Market Committee, Ahmedgarh, District Sangrur, namely, respondent Nos.6 to 9 are exploiting them by extorting money in the name of `market fee' etc. without issuing any receipts. The petitioners accordingly seek a direction to the Punjab Mandi Board-respondent No.2 and its authorities to frame the Rules to regulate the levy of `market fee' so that proper receipts are issued to them and the amount so recovered is accounted for.
If the allegations made by the petitioners were to be true, there can indeed be no doubt that the official respondents need to take immediate steps to introduce a transparent system of levy or recovery of C.W.P.No.15129 of 2010 2 the `Market fee' from the Street Hawkers/Rehriwalas so that not a penny thereof is mis-appropriated by any official. The writ petition is accordingly disposed of with a direction to the Chairman and Secretary of the Punjab Mandi Board to take cognizance of the grievances expressed by the petitioners and redress the same by taking appropriate steps. The needful shall be done within a period of three months from the date of receiving a certified copy of this order.
Dasti.
August 24, 2010 (SURYA KANT) Mohinder JUDGE