M/S Bhosale Bio Neem A Partnership Farm ... vs The Secretary,Agricultural Produce on 14 June, 2012

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Karnataka High Court

M/S Bhosale Bio Neem A Partnership Farm ... vs The Secretary,Agricultural Produce on 14 June, 2012

Bench: A.N.Venugopala Gowda

                      IN THE HIGH COURT OF KARNATAKA
                         CIRCUIT BENCH AT GULBARGA

                 DATED THIS THE                  14Th   DAY OF JUPJE 2012
                                                BEFORE•
     THE HONBLE MRJUST ICE ANNENUGOPMA GOWDA
                                 W.RNO .8 1037110 10JflICj

BETWEEN:

21/s.    Ff2 n:jle Bin Pfrcen
A    Odil nor..:: 0 [ FT ro i dv
       \InEiaoiiio [tori. her.
            r        di              F

A&fod. 44 Years,
One: Business,
R/o Muddohihal,
Dis' Biiorsttr.
        '




    4: Sri IA S Oeshoarnie. :2/v

AND:

I     'f/i o Sec          •ar:
                   0: [1 rio   i 000     it'r


        :nyIç
                I                  I hal,
      lAst: Ffijapnr.

    ftc,: .f ri M::dhh:ari on Sah.r:: ho r.



      Th,is Writ     :tition flied lJrder Artieles 2 213 gQ: 22.7 of The
Const Au/ion. of india prav:rIc.c toi ssne a welt 01 i :ia.nda nus
dreetrng the rnsponoe.nt. u reBind or                   amen ii  of Rs,,
               'oh I ri rca. s c's] innind I': vra.rr s 00cr 0        Ic




            i1   f,)r'r :s:[iric.:s:Ire.--r..
       This writ petition coming on for preliminary hearing in 'B'
 group this day. the Court made the Ibllowlng:

                                 ORDER

The grievance of the petitioner, a partnership firm. carrying on business iii the name and style of Mis l3hosale Bio Neem. is that. it is entitled to be refund of an amount of Rs. 3.49.416-00, collected by the respondent towards levy of cess in the matter of purchase of neem fruits. This writ petition has been tIled to direct the respondent for refund of Its. 3.49.416-00.

2. Perusal of the writ petition shows that. pet it tot icr has submit ted represeiflatiot is. as al. Annexures-A. B. C. D and E to the writ petition, for consideration. It is not the case of the respondent that the said representations were considered and a decision taken. Inaction on the part of respondent in the matter Is e'rbftrarv.

In the result, the writ petition stands disposed of, directing the respondent to consider representations of the petitioner, as at Annexures-A, B , C, D and E to the writ iwtiion. within an outer limit of three months. from the date a copy of this order along with the copies of the said Annexures is submitted by the petitioner for consideration of the respondent. No costs.

Sd! JUDGE MSR.

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Karnataka High Court