@JUDGMENTTAG-ORDER
1. Admittedly, the petitioner is only a lessee to collect the fees fixed by the Gram Panchayat on the goods that were brought to the market yard within the Gram Panchayat by participating in the auction for the year 1996-97, After expiry of the lease period, when the Gram Panchayat tried to auction the lease-hold rights, the petitioner filed this writ petition by contending that he is entitled to continue as lessee, by paying 15% fee over and above the fee that was paid by him as contemplated u/s 106 of the Gram Panchayat Act.
2. I have gone through the relevant provisions. The licence held by the petitioners has nothing to do with the sale of goods that are being brought into the market yard. He is only collecting the fees prescribed by the Gram Panchayat on the articles brought to sale to the market year as a lessee of the Gram Panchayat, to collect the fees. Hence, Section 106 of the Act cannot be pressed into service. Somehow the petitioner got the petition not only admitted but also under the interim orders granted by this Court he continued as lessee for the financial year 1997-98 also.
3. Accordingly, the writ petition is dismissed with costs.
