Bombay High Court
Harish S/O. Gopal Shetty vs Union Of India And 4 Others on 13 September, 2019
Author: Bharati Dangre
Bench: Pradeep Nandrajog, Bharati Dangre
(2) PIL 62-19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Amk
PUBLIC INTEREST LITIGATION NO. 62 OF 2019
Harish s/o Gopal Shetty .. Petitioner
Vs.
Union of India & Ors .. Respondents
Mr. Sumit Khanna a/w. Mr. Chirag Chanani i/b Dewani Associates for
the Petitioner.
Mr. Amogh Singh a/w. Mr. Bhavin Bhatia, Mr. Y. P. Deshmukh for
Respondent Nos.1 to 4-UOI.
Mr. Abhay Patki, AGP for the Respondent No.5-State.
CORAM : PRADEEP NANDRAJOG, C.J. &
SMT. BHARATI DANGRE, J.
DATE : 13th SEPTEMBER, 2019.
P. C. :
1. By way of instant Public Interest Litigation, the Petitioner desires this Court to stimulate the growth of organic farming in the State of Maharashtra by regulating the sale of pesticides, insecticides and fertilizers.
2. Whilst nobody can undermine the importance of safe food but at the same time one cannot even undermine the importance of self-
sufficiency in food-grains. With the growing population having two hands and a stomach, systematic ways and means have to be found increased agricultural produce which would be through hybrid varieties of food-grains as also controlling pests which destroy. Fertilizers would 1/2 ::: Uploaded on - 13/09/2019 ::: Downloaded on - 14/09/2019 02:39:41 ::: (2) PIL 62-19 also be needed to augment the output of food-grains.
3. The issue raised concerns policy decision to be taken by the State and there are no judicial manageable standards to lay down or even monitor.
4. Recognizing the importance of the issue urged in the Petition but equally recognizing the importance of more produce we do not issue notice in the Petition.
5. Dismissed.
[SMT. BHARATI DANGRE, J.] [CHIEF JUSTICE] 2/2 ::: Uploaded on - 13/09/2019 ::: Downloaded on - 14/09/2019 02:39:41 :::