MEENAKSHI TRADERS Vs. SECRETARY TO GOVERNMENT
LAWS(MAD)-2022-2-147
HIGH COURT OF MADRAS
Decided on February 17,2022

Meenakshi Traders Appellant
VERSUS
SECRETARY TO GOVERNMENT Respondents


Referred Judgements :-

V.SENTHIL KUMAR VS. STATE OF TAMIL NADU [REFERRED TO]
G GIRIDHAR PRABHU VS. AGRICULTURAL PRODUCE MARKET COMMITTEE [REFERRED TO]
STATE OF HIMACHAL PRADESH AND OTHERS VS. SATPAL SAINI [REFERRED TO]


JUDGEMENT

- (1.)The petitioners are traders in chillies and challenge an order passed by R3 dtd. 5/1/2019, rejecting their request for excluding chillies from the schedule of the Tamil Nadu Agricultural Produce Marking (Regulation) Act, 1987 (in short 'Act') for the levy of market fee.
(2.)Heard Ms.Ami V.Kataria, learned counsel for the petitioners, Mrs.Geetha Thamaraiselvan, learned Special Government Pleader for R1 and R2 and Mr.Jayaprakash Narayanan, learned counsel for R3.
(3.)This writ petition has been trigerred on account of notices received by several members of the Pollachi Taluk Dry Chillies Merchants Association in terms of Rule 32 of the Act for submission of their accounts in respect of chillies being 'agricultural produce' which they claim has been brought from outside the market area and hence, not liable for market fee in terms of Rule 33 of the Act for the sale of the same outside market area.


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