Telangana High Court
M/S. Sasya Agritech Private Limited vs The State Of Telangana on 13 December, 2024
THE HON'BLE SMT. JUSTICE T. MADHAVI DEVI
WRIT PETITION No.35084 OF 2024
ORDER:
This Writ Petition is filed for the following relief:-
"...... to issue a Writ Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2nd Respondent in interfering with manufacturing, sale and distribution of bioproducts/biostimulants of petitioner- company viz., Vana Raksha, Vriksha, Dhara, Aranya, Bloom Power. Stompe Plus, Glynzer, Pyrate, Brofreya Dynamic, Shine Plus, Neem Oil Shakti, Extreme Pro, Pro Miracle, Sasya-12, Superior Plus, Stout-15, Sasya Supreme, Thrishul, E-Star, Paddy Special, Gladiator-24, Gorilla-34, Hulk-99, Flash Up, Sasya Tet, Sasya Gold, Sasya Derma, Vajram Pro, Lotus Gold, Sasya Corax, Karashak Plus, Scan, Indo Crop, Finisher, Grow Shakthi Plus, Humic Power, Super Police, Mortar Plus, Caldan-5G, Agri Plus, Plant Power, Cotton Shakthi, Paddy Power, Suraksha, Maize Gold, Bhooraksha, Mirchi Plus, Mirchi Power, Tilt Power, Missile Gold, Azotrix Rise, Amistar Premium, S- Kavach, Tiger Gold, Amaze Power, Evaze Pro, Proclaim Gold, Apex 100, Lorogen Super and Fertera Grow, which contains Cell Free Microbial Products, Antioxidants, Anti Transpirants, Pressmud, Chitine and Egg Shell and are also not covered under the Insecticides Act, 1968 and not included in Schedule-VI of the Fertilizers Control (Order) Act, 1985, by issuing Memo No.PP.II (1) 2085/2005, dated 21-01-2006 and Letter No. PP-II (1) 2085/2005, dated 21-01-2006 and in the absence of notification prescribing the standards in Schedule-VI, as being illegal, arbitrary, unconstitutional and direct the 2nd respondent not to interfere with in any manner in selling and distribution of bioproducts/biostimulants including from the licensed premises of the dealers/stockists under the Insecticides Act 1968 and the Fertilizers Control Order Act 1985 and pass such other Order or Orders......"
2. Heard Ms. B.V. Aparna Lakshmi, learned counsel for the petitioner and learned Government Pleader for Agriculture appearing on behalf of the respondents. Perused the material available on record.
3. When the matter is taken up for hearing, it is submitted by the learned counsel for the petitioner that the lis in the present Writ Petition is squarely covered by the common order of this Court dated 10.07.2015 in W.P.No.25293 of 2014 and TMD,J wp_35084_2024 2 batch, as modified by the Division Bench of this Court in W.A.Nos.1122 and 1136 of 2016, dated 03.11.2016. Further, this Court, while disposing of W.P.No.48 of 2021 and batch vide common order dated 07.09.2021, held as under:
"11. In view thereof, the Writ Petitions are disposed of, granting liberty to the petitioners to make applications in compliance with the requirement of Clause 5 of the order of the Government of India, bearing No.S.O.882 (E), dated 23.03.2021, within two (02) weeks from the date of receipt of copy of this order. If such applications are made within the time stipulated above, the competent authority shall process the same and if satisfied, to issue provisional Certificate of Registration in Form G-3, within four (4) weeks thereafter.
12. It is made clear that the competent authority is entitled to collect samples in compliance of Part-C of the order dated 23.02.2021 and test the compatibility of the products meeting the parameters to be marketed 2 as bio-nutrients, before granting the provisional Certificate of Registration. It is in the public interest to ensure that a product to be produced and marketed as a bio-nutrient with the object of helping the farmer to develop high cellulose and resistance power in the plants meets the parameters to qualify as a bio-nutrient. The petitioners shall co-operate in drawing the samples. Until the exercise as directed above, is completed, subject of course to petitioners submitting applications within the time stipulated above and in compliance of requirements of Clause 5 of the order dated 23.02.2021 of the Government of India, petitioners TMD,J wp_35084_2024 3 are entitled to manufacture and distribute as contemplated by Clause 4 of the order dated 23.02.2021. However, it is always open to the competent authority to verify whether the products manufactured and distributed by the petitioners are in compliance with the statutory requirements and take action as warranted by law".
4. In terms of the aforestated orders and for the reasons mentioned therein, this Writ Petition is also disposed of. There shall be no order as to costs.
Miscellaneous petitions, if any, pending in this Writ Petition, shall stand closed.
____________________________ JUSTICE T.MADHAVI DEVI Dated: 13.12.2024 PRN