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Judgment
ORDER:
The Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief:
“…to issue a writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the inaction on the part of the 6th respondent in acting upon the petitioner representation/application, dated 11-09-2019 for grant of commission agent license in Agricultural Market, Guntur to operate as commission agent, as illegal, arbitrary, unconstitutional and contrary to Andhra Pradesh (Agricultural Produce Livestock) Markets Act, 1966 and Rules, 1969 made there under and consequently direct the respondents to grant commission agent license to the petitioner in Agriculture Market, Guntur by issuing necessary forms (Form-50) as prescribed enabling him to operate as commission agent in the Agriculture Market, Guntur in accordance with Andhra Pradesh (Agricultural Produce Livestock) Markets Act, 1966 and Rules, 1969 made thereunder., and pass…..”
Heard Sri G.Venkat Reddy, learned counsel for the petitioner, and Sri G. Rajaeswara Rao, learned counsel for the Agricultural Market Committee (AMC).
Learned Standing Counsel for AMC brought to the notice of this court that earlier the petitioner has submitted a representation which was rejected by the respondent authorities on 10.04.2025.
In reply, learned counsel for the petitioner would submit that it was not communicated to the petitioner and learned counsel for the petitioner would further submit that the Writ Petition may be disposed of giving liberty to the petitioner to submit a fresh representation before the respondent authorities and to consider the same in accordance with law. He further submits that the petitioner may be permitted to submit an application in Form-5(C) and the respondent authorities may be directed to consider the same within a time frame.
Learned Standing Counsel appearing for the AMC would submit that appropriate orders may be passed.
In view of the submissions made by the learned counsel for both sides, the Writ Petition is disposed of giving liberty to the petitioner to submit a fresh representation along with an application in Form-5(C) before the respondent authorities within a period of two weeks from the date of receipt of a copy of this order. On receipt of such representation, the respondent authorities shall consider the same and pass appropriate orders, in accordance with law, within a period of two weeks thereafter. There shall be no order as to costs.
As a sequel, miscellaneous applications, if any, pending in this Writ Petition shall stand closed.