Bombay High Court
The A.P.M.C., Nagpur, Thr. Soil Testing ... vs The Divisional Jt. Registrar, ... on 7 May, 2026
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO.3929 OF 2026
THE A.P.M.C., NAGPUR, THR. SOIL TESTING OFFICER (I/C) LEGAL
SECTION, SHIVRAJ R. BHUSE AND ANOTHER
VERSUS
THE DIVISIONAL JT. REGISTRAR, CO-OPERATIVE SOCIETIES,
NAGPUR DIVISION, NAGPUR AND ANOTHER
Office Notes, Office Memoranda Court's or Judge's orders
of Coram, Appearances, Court's
orders or directions and
Registrar's orders
Mr. A.M. Ghare, Advocate for Petitioners.
Ms. P.T. Joshi, AGP for Respondent No.1-State.
CORAM : PRAFULLA S. KHUBALKAR, J.
DATED : 07th MAY 2026
1. Heard learned Advocate for the petitioners.
2. The petitioners' challenge is to the order dated 26.02.2026, passed by respondent No.1, thereby directing cancellation of 20 shops, which were allotted in favour of licensed brokers of APMC, Nagpur.
3. It is submitted that respondent No.1 has wrongly invoked provisions of Section 43 of the Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963.
4. In view of the contentions canvassed, issue notice to the respondents, returnable on 18th June 2026.
5. Learned AGP waives service of notice on behalf of respondent No.1.
2 33. WP 3929 of 2026.odt
6. The petitioners are permitted to serve the other respondents by private mode, in addition to regular mode of service and file affidavit of service in that regard by next date.
7. In the meantime, parties are directed to maintain status quo, till next date.
(PRAFULLA S. KHUBALKAR, J.) asd