Order
The short question that arises for our consideration in this case is whether ‘Raskat’ which is an inferior quality of ‘Gur’ could be held to be an agricultural produce within the meaning of Section 2(a) U.P Krishi Utpadan Mandi Adhiniyam, 1964. Having regard to the fact that it is nothing more than an inferior quality of ‘Gur’ applying Rathi Khandsari Udyog v. State of U.P (1985) 2 SCC 485 and Kishan Lal v. State of Rajasthan 1990 Supp SCC 742, (1990) 2 SCR 142, (1990) 183 ITR 433 we hold it as an agricultural produce. Accordingly, the writ petition stands dismissed. No order as to costs.