Karnataka High Court
M/S Endosulfan Manufacturers And vs State Of Karnataka on 20 February, 2015
Bench: Chief Justice, Ram Mohan Reddy
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF FEBRUARY 2015
PRESENT
THE HON'BLE MR.D.H.WAGHELA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NOS.7755 -7758/2011 (GM-RES)
BETWEEN
1. M/S. ENDOSULFAN MANUFACTURERS AND
FORMULATORS WELFARE ASSOCIATION
(E.M.F.W.A.), HAVING ITS OFFICE AT
NO.722, TULSIANI CHAMBERS, EAST WING
7TH FLOOR, FREE PRESS JOURNAL MARG
NARIMAN POINT, MUMBAI-400021
REP BY ITS EXECUTIVE SECRETARY
MR. C.C.ABRAHAM, AGED 69 YEARS
R/O NO.79, KUMARANASAN NAGAR
KADAVANTHRA, ERNAKULAM
KOCHI-682020
2. EXCEL CROP CARE LTD.,
A COMPANY INCORPORATED UNDER
COMPANIES ACT, 1956, HAVING ITS
CORPORATE OFFICE AT NO.13
ARADHANA INDUSTRIAL DEVELOPMENT
CORPORATION, NEAR VIRVANI INDUSTRIAL
ESTATE, GOREGAON(EAST), MUMBAI-400063
REP BY ITS DY.G.M. DINESH DAVE
3. M/S. HYDERABAD CHEMICALS LIMITED
A COMPANY INCORPORATED UNDER
COMPANIES ACT, 1956, HAVING ITS
REGISTERED OFFICE AT 4-3-475
DEVIKA MAHAL, BANK STREET
HYDERABAD-500095
REP BY ITS SENIOR EXECUTIVE
A G SATHEESH
2
4. M/S. BHARATH INSECTICIDES LTD.,
A COMPANY INCORPORATED UNDER
COMPANIES ACT, 1956, HAVING ITS
CORPORATE OFFICE AT 1506
VIKRAM TOWER, RAJENDRA PLACE
NEW DELHI-110008, REP BY ITS
AREA BUSINESS MANAGER
L CHANNAMALLA REDDY
... PETITIONERS
(BY SRI VIKRAM V.R. ADV., FOR SRI S. SRIRANGA, ADV.,)
AND
1. STATE OF KARNATAKA
REP BY ITS CHIEF SECRETARY
VIDHANA SOUDHA
BANGALORE-560001
2. KUMARI SHOBA KARANDLAJE
MINISTER FOR ENERGY, FOOD & CIVIL
SUPPLIES, GOVERNMENT OF KARNATAKA
VIDHANA SOUDHA, BANGALORE-560001
3. THE DEPUTY COMMISSIONER
DAKSHINA KANNADA DISTRICT
MANGALORE
4. THE ASSISTANT COMMISSIONER
PUTTUR SUB-DIVISION
PUTTUR, D.K. DISTRICT
5. THE SECRETARY TO GOVERNMENT
HEALTH & FAMILY WELFARE DEPARTMENT
VIKASA SOUDHA, BANGALORE-560001
6. THE ADDITIONAL SECRETARY
KANNADA & CULTURE, INFORMATION
AND TOURISM DEPARTMENT
VIKASA SOUDHA, BANGALORE-560001
7. THE PRESIDING OFFICER
SOCIAL SECURITY & PENSIONS
DEPARTMENT OF REVENUE
M.S.BUILDING, BANGALORE-560001
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8. THE TAHASILDAR
BELTHANGADI TALUK
DAKSHINA KANNADA DISTRICT
9. THE PRINCIPAL SECRETARY OF
AGRICULTURE
GOVERNMENT OF KARNATAKA
VIDHANA SOUDHA, BANGALORE-1
10. THE COMMISSIONER AND DIRECTOR
DEPARTMENT OF AGRICULTURE
OFFICE OF COMMISSIONER OF AGRICULTURE
SESHADRI ROAD, BANGALORE-1
11. UNION OF INDIA
REP BY MINISTRY OF HEALTH &
FAMILY WELFARE, NEW DELHI
12. UNION OF INDIA
REP BY MINISTRY OF FOREST AND
ENVIRONMENT, NEW DELHI
(R-11 & 12 ARE IMPLEADED V/O
DATED 22.11.2012)
... RESPONDENTS
(BY SRI R. DEVDAS, PRL.GA FOR R-1 & 3 TO 10;
SRI G. LAKSHMEESH RAO & SRI S K ACHARYA, ADVS.,
FOR R-2,
SRI ARVIND SHARMA, ADV., FOR MR. KRISHNA S. DIXIT,
ASG FOR R-11 & 12)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA
PRAYING TO QUASH THE GOVERNMENT ORDER DATED
27.03.2010 ISSUED BY 6TH RESPONDENT VIDE
ANNEXURE-J AND ALSO THAT OF THE GOVERNMENT
ORDER DATED 19.02.2010 ISSUED BY THE 7TH
RESPONDENT VIDE ANNEXURE-L AND ETC.,
THESE WRIT PETITIONS COMING ON FOR
PRELIMINARY HEARING THIS DAY, RAM MOHAN
REDDY .J MADE THE FOLLOWING:
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ORDER
Taking on record the memo dated 20.02.2015 for withdrawal of the writ petitions, on the following premise, the petitions are dismissed as withdrawn:
"In the meanwhile, proceedings have been initiated before the Hon'ble Supreme Court in WP (Civil) No.213/2011 raising various issues inter alia including the subject matter of the present writ petition. In view of these developments, the Petitioners herein are desirous of withdrawing the writ petition for the present, reserving liberty to file fresh proceedings before the appropriate forum on the same cause of action."
It is needless to state that if the petitioners are advised to approach the appropriate forum to have their grievance redressed, may do so if law permits.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE bkv