Andhra Pradesh High Court - Amravati
Holocene Ecosolutions Pvt. Ltd., vs The State Of Andhra Pradesh, on 6 August, 2025
APHC010392052025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
■J.-T-
(Special Original Jurisdiction)
WEDNESDAY,THE SIXTH DAY OF AUGUST (o
TWO THOUSAND AND TWENTY FIVE I';/
PRESENT
the honourable ms justice B S BHANUMATHI
WRIT PETITION Nos
20674, 20344. 19668 and OF 2025
WRIT PETITION NO: ::>0301 qf 2025
Between:
s V M Agri Labs, Having its Factory Sy.No.509, Poodur Village, Medchai
Mandai, Medchai Maikajgiri District . Telangana-501401, Having its Office,
H,No.2-14, Redia Bazar, Siripuram, Medikondur,
Guntur District. Andhra
Pradesh-522401.
Represented By Its Proprietor Basani Jaypal Reddy,
S/o.Show Reddy. Aged about 53 years, Occ. Business
R/o.H.No- 2-45,
Siripuram, Guntur District, Andhra Pradesh -522401.
...PETITIONER
AND
1. The State of Andhra Pradesh, rep. By its Pri. Secretary, Agriculture
Department, Secretariat Buildings, Velagapudi, Amaravati
2. The Commissioner and Director of Agriculture, Government of Andhra
radesh. Old M.rchi Yard, Nallapadu, Chuttagunta, Guntur, Guntur
...RESPONDENTS
Petition under Article 226 of the Constitution of India praying that in the
crcumstances stated in the affidavit filed therewith the High Court may be
pleased to writ or direction,
declaring the action of
particularly one in the nature of Writ of Mandamus
the Respondent authorities ini interfering with
manufacture, sale and marketing of Bio-Products/Bio Stimulants of Petitioner
Company. The Petitioner Company i manufacturing the Bio products under
IS
the brand name of'S V M AGRI
LABS' manufacturing, Distribution, sale and
marketing of its Bio Products/Bio Stimulants i.e., Lotus, SVM Gold, SVM Gold
Ultra, Gramar, Ritvi, Atom, Rocket
Preet, Trotic, Jackpot, Jackpot plus plus
Skylark, Gunshot, Faioon-6, Yalex Gold, Action, Action Ultra, Rakshak, Yalex,'
Eagle, Power Claim, Radix+, Radix+ Ultra 2 in1, 2 in1 Ultra, Killer, Jauger
Killer Paddy Special, Duster Killer Ultra, Robo, Leader, Leader
Ultra, F-9,
Robin, Killer Moovee, Ron, Current, Shooter, Sindoor. The 2"^
Respondent in pursuance of the Memo No.PPI{l)2085/2005 dt. 21-01-2006
and consequential Letter No. PPI(1)2085/2005 dt. 21-01-2006 as being illegal,
arbitrary, unconstitutional and
without jurisdiction and in violation of Articles
14, 19 (1) (g), 21 and 300-A of the Constitution of India and
consequently
direct the respondent authorities
not to interfere with the Petitioners' business
of manufacture, sale and
marketing of its bio products under the name and
style of 'S V M AGRI LABS' including from the licensed premises of the
Petitioner Company and its dealers/stockiests in the State of Andhra Pradesh
under the Insecticides Act, 1968 and Fertilizers (Control) Order 1985.
|A_NOi_1_OF2025
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition the High Court may be pleased to
direct the respondent authorities
not to interfere with the petitioner's Company
business of manufacture
sale and marketing and distribution of its Bio
Products/Bio Stimulants i.^
e., Lotus, SVM Gold, SVM Gold Ultra, Gramar Ritvi
Atom, Rocket, Preet, Trotic, Jackpot, Jackpot+t , Skylark, Gunshot, Falcon-6
Yalex Gold, Action, Action Ultra
Rakshak, Yalex, Eagle, Power Claim,
Radix+, Radix+ Ultra, 2 ini, r
2 ml Ultra, Killer, Jauger, Killer Paddy Special,
Duster, Killer Ultra, Robo, Leader
Leader Ultra, F-9. Coro G, Robin. Killer
Moovee, Ron, Current, Shooter, Sindoor. Under the name and style of'S V M
AGRI LABS' including from the licensed premises of the Petitioner's
Company and its dealers/stockiests in the State of Andhra Pradesh under the
Insecticides Act, 1968 and Fertilizers (Control) Order 1985 pending disposal
of the above writ petition.
Counsel for the Petitioner: SRI G. V. GANGADHAR
Counsel for the Respondent Nos.1 & 2: GP FOR AGRICULTURE
APHC010401492025
0MS
it
WRIT PETITION NO: 20674 OF 2025
Between:
Holocene Ecosolutions Pvt. Ltd,,, A Company incorporated under the
Companies Act, 2013, Rep. by its Director, Sri. Paruchuri Madhu Konark,
C/o. Venkatrao Paruchuri, Aged 53 years. Corporate Office- 5-87-39/1, Sakku
Flouse, Main Road, Mam Road, Lakshmipuram, Guntur - 522007, Andhra
Pradesh, India. Off - 91 0863 2341 111, GST No- 37AAFCH6738N1ZX
...PETITIONER
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary,
Agricultural and Cooperation Department, Secretariat, Velagapudi,
Amaravathi.
2. The Commissioner and Director of Agriculture, Old Mirchi yard,
Chuttugunta Circle, Guntur, Guntur District, Andhra Pradesh - 522004.
...RESPONDENTS
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ, Order or Direction, more particularly one in the nature
V of Writ of Mandamus declaring the action of the 2"^^ Respondent in interfering
with sale and distribution of Bio-products/Bio-Stimulants of pefitioner-Firm by
issuing Memo No,PPil(i)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 standards and not included in Schedule-VI as being illegal
arbitrary, unconstitutional and direct he 2""^ respondent not to interfere with ii n
any manner in selling and distribution of Bio
from the licensed
-products/Bio-Stimulants including
premises of the dealers/stockists under the Insecticides Act,
1968 and the Fertilizers Control (Order) Act 1985.
jA NO: 1 OF
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed i
direct the 2'''^
in support of the petition, the High Court may be pleased to
respondent not to interfere with sale and distribution of Bio
products/Bio-Stimulants of petitioner-Firm
including from the licensed
premises of the dealers/stockists. under the Insecticides Act, 1968 and the
Fertilizers Control (order) Act, 1985,, pending disposal of the writ petition.
Counsel for the Petitioner: SRI NARASIMHA REDDY. G . L
Counsel for the Respondent Nos. 1 & 2: GP FOR AGRICULTURE
APHC010392022025
WRIT PETITION NO: 20344 OF
Between:
K. P. R. Crop Sciences Private Limited
Having its Factory Office H.No.3-92,
Nallamilli Road, Biccavolu, r
East Godavari District, Andhra Pradesh-533343.
Represented By Its Manager
. Agarthi Brahmaji, S/o. Suryanarayana, Aged
about 39 years, Occ Business, R/o.
r H.No 4-20, Vangalapudi, Sithanagaram,
East Godavari District, Andhra Pradesh-533287.
...PETITIONER
AND
1. The State of Andhra Pradesh
rep. By its PrI. Secretary, Agriculture
Department, Secretariat Buildings, Velagapudi, Amaravati
2. The Commissioner Director of Agriculture Government of Andhra
Pradesh
Old Mirchi Yard, Nallapadu, Chuttagunta,Guntur,Guntur
District.
...RESPONDENTS
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated i
in the affidavit filed therewith, the High Court may be
pleased to issue
a writ or direction, particularly one in the nature of Writ of
Mandamus declaring the action of the
Respondent authorities in interfering
with manufacture, sale and
marketing of Bio products/Bio-Stimulants of
Petitioner Company. The Petitioner Company is manufacturing the Bio
products/Bio-Stimulant sunder the brand name of 'K P R CRCP SCIENCES
PRIVATE LIMITED'
manufacturing. Distribution, sale and marketing of its Bio
products/Bio-
Stimulants i.e., Annadata Setright(CMS). Annadata Set
Right(CMS), Apurva Set Right (CMS), Abhaya St Right (CMS), Trigold (Soil
Conditioner). The 2""' Respondent pursuance of the Memo
No.PPI(|)2085/2005 dt. 21-01-2006 and consequential Letter No. PPII
(1)2085/2005 dt. 21-01-2006 as being illegal, arbitrary, unconstitutional and
without jurisdiction and in violation of Articles 14, 19 (1) (g), 21 and 300-A of
the Constitution of India and
consequently direct the respondent authorities
not to interfere with the Petitioners business of manufacture, sale and
marketing of its Bio products/Bio- Stimulants under the
name and style of
K P R CROP SCIENCES
PRIVATE LIMITED including from the licensed
premises of the Petitioner Company and its dealers/stockiesis in the State of
Andhra Pradesh under the Insecticides Act, 1968 and Fertilizers (Control)
Order 1985.
lA NO: 1 OF ?n9R
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed i -
in support of the petition, the High Court may be pleased to
direct the respondent authorities not to interfere with the petitioner's Company
business of manufacture, sale and marketing and distribution of its Bio-
Products/Bio Stimulants i.e. Annadata Setright(CMS). Annadata
Set
Right(CMS). Apurva Set Right (CMS). Abhaya St Right (CMS), Trigold (Soil
Conditioner), Under the
name and style of 'K P R CROP SCIENCES
PRIVATE LIMITED' including from the licensed premises of the Petitioner
Company and its dealers/stockiests in the State of Andhra Pradesh under the
Insecticides Act. 1968 and Fertilizers
(Control) Order 1985 pending disposal
of the above Writ Petition.
Counsel for the Petitioner: SRI G. V. GANGADHAR
Counsel for the Respondent Nos.1 & 2: GP FOR AGRICULTURE
APHC010383942025
WRIT PETITION NO: 19668 OF 2025
Between:
M/s. Siva Sai Crop Protection, Rep. by its Proprietor, A. Hari Krishna S/o. A
Nageswara Rao, aged 39 years, R/o. D.No.3-143/1, Medikonduru Village and
Mandal, Guntur - 522 438, Andhra Pradesh State, Factory & Office at D No
1134, Surya Devarapet, Etukuru Road, Guntur-522 003, Andhra Pradesh
State.
...PETITIONER
AND
1. The State of Andhra Pradesh, Rep.by its Principal Secretary
Agriculture and Co-operation Dept., Secretariat, Velagapudi
Amaravati, Guntur District.
2. The Commissioner & Director of Agriculture, State of Andhra Pradesh,
Near Rythu Bazar, Chuttugunta, Guntur.
...RESPONDENTS
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased 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 sale and distribution of bio-products/bio- stimulants of
petitioner- All Out Benefit, Nutrien-H.M, Star Mite, Sun Shine, Firm, viz.,
Alaknanda, Super Dhaud, Garuda-SP, AB-009, Super Cobra, XUV-500,Tygor,
Arjun Rada, Astra Rama Banam, Bigil, Blend, Colors, Janani, Naina, Pick Up,
Rider, Royals, RX-99, Shock-9999, Super-DJ, Xodus, Tygon, Maximas, Raxi,
Green Guard, Atomace, Quantum, Fusion Fantic, Oxalis, Jovin and Scotia
Bean, which contains , Anti- oxidants. 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 21-01-2006and Letter No.
PP.II(1)2085/20 05, 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 within any
manner
in selling and distribution of bio-products/ bio- stimulants including
from the licensed premises of the dealers/stockists under the Insecticides
Act, 1968 and the Fertilizers Control(Order) Act, 1985.
lA NO: 1 OF 2()?R
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the 2"" respondent not to interfere with sale and distribution of bio
products/bio-stimulants of petitioner-Firm viz.. All Out Benefit, Nutrien- H.M
Star Mite, Sun Shine, Alaknanda, Super Dhaud Garuda-SP, AB- 009, Super
Cobra, XUV-500, Tygor, Arjun Rada, Astra Rama Banam Bigil, Blend,
Colors, Janani, Naina, Pick Up, Rider, Royals, RX-99, Shock-9999, Super-
DJ, Xodus, Tygon, Maximas, Raxi, Green Guard, Atomace, Quantum, Fusion
Fantic, Oxalis, Jovin & Scotia Bean which
contains 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, including from the licensed premises of the
dealers, stockists, under the Insecticides Act, 1968 and the Fertilizers Control
(order) Act, 1985, pending disposal of the above Writ petition.
Counsel for the Petitioner: M/s. B. V. APARNA LAKSHMI
Counsel for the Respondent Nos.1 & 2: GP FOR AGRICULTURE
APHC010383962025
s
WRIT PETITION NO: 19846 OF 202.*;
Between:
Gangothri Nutrients and Fertilizers Private Limited, Rep. by its Managing
Director, K. Madhuram Reddy S/o. Late K. Bhadra Reddy, aged 55 years,
R/o. Plot No.1272, 2nd Floor, Road No.63, Near Jubilee Hills Check Post
Jubilee Hills, Hyderabad-33. Factory at (i) Sy.No.76/A, Venkatapur Village,'
M, Thurkapally Mandal, Yadadri-Bhuvanagari District, Telangana State-508
112.
(ii) Sy.No. 384/A/A,
Thorrur Village, Ibrahimpatnam Division,
.. Abdullapurmet Mandal, Ranga Reddy District, (iii) Sy.No. 75/E, 75/El and
76/AA, Yadagirigutta Road, Venkatapur Village, M. Thurkapally Mandal,
Yadadri-Bhuvanagari District. Sale point in AP is at H.No. 89/2-21-5-5/1,
Vishnuvardhan Reddy Colony, Stantanpuram, Kurnool, Andhra Pradesh
...PETITIONER
AND
1.
The State Of Andhra Pradesh, Rep. by its Principal Secretary,
Agriculture and Co-operation Dept., Secretariat, Velagapudi
Amaravati, Guntur District.
2. The Commissioner and Director of Agriculture, State of Andhra
Pradesh, Near Rythu Bazar, Chuttugunta, Guntur.
...RESPONDENTS
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ, Order or Direction, more particularly, one in the
nature of Writ of Mandamus, declaring the action of the 2 nd Respondent in
interfering ith sale and distribution of bio-products/bio- stimulants of petitioner-
Company, viz., Grovita Plus, Boom Auxin Liquid, Boom Auxin Powder, Boom
Auxin Plus Liquid, Boom Auxin Plus Powder, Boom Auxin Pro Liquid and
Boom Auxin Pro Powder, D Virus, Nematobe, Fungiblast, Crop Sure Chilli
Crop Special, Crop Sure Citrus Crop Special, Crop Sure Mango Crop
Special, Crop Sure Pulses Crop Special, Crop Sure Cotton Crop Special,
Crop Sure Fruits Crop Special, Crop Sure Paddy Crop Special, Crop Sure
Vegetables Crop Special, Crop Sure Phosphate- NPK 15.30.00, Crop Sure
Nitrogen-NPK 32.00.00, Green Gold-32, Green Gold-19, Green Gold-52
Green Gold-46, Green Gold-50, Green Gold-61, Gromax (20.20.20-Rapid
Grow), Gromax (20.20.20-Fruit Expert), Gromax (00.20.40-Fruit Max),
Gromax (00.30.34 -Flower King), Gromax (10.24.30-Bloom Expert), Gromax
(05.05.05-Starter) which contains Anti- oxidants. 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.11(1)2085/2005 ,dated
21-01- 2006and Letter No. PP.II(1)2085/2005, dated 21-01-2006,and in the
absence of notification prescribing the standards- iin Schedule-VI, as being
illegal, arbitrary, unconstitutional, and direct the 2"'^ respondent not to
interfere within
any manner in selling and distribution of bio products/ bio
stimulants including from the licensed premises of the dealers/stockists under
the Insecticides Act, 1968 and the Fertiiizers Control(Order) Act, 1985.
LA NO: 1 OF 2{)9fi
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit hied in support of the petition, the High Court may be pleased to
direct the 2"^ respondent not to interfere with sale and distribution of bio
products/bio-stimulants of
petitioner-company, viz., Grovita Plus. Boom
Auxin Liquid, Boom Auxin Powder, Boom Auxin Plus Liquid, Boom Auxin Plus
Powder, Boom Auxin Pro
Liquid & Boom Auxin Pro Powder D Virus
Nematobe, Fungibiast, Crop Sure Chilii Crop Speoiai, Crop Sure Citrus Crop
Specai, Crop Sure Mango Crop Speciai, Crop Sure Puises Crop Special
Crop Sure Cotton Crop Special, Crop Sure Fruits Crop Speoiai, Crop Sure
Paddy Crop Special, Crop Sure Vegetables Crop Special, Crop Sure
Phosphate-NPK 15;30;00, Crop Sure Nitrogen-NPK 32;00;00, Green Gold-
32. Green Gold-19. Green Gold
■^2, Green Gold- 46, Green Gold-50, Green
od61, Gromax (20:20;20-Rapid Grow), Gromax (20:20:20-Fruit Expert)
Gromax (00:20;40-Fruit Max), Gromax
r (00;30:34 -Flower King), Gromax
(10:24;30-Bloom Expert), Gromax (05;05;05-Starter), which contains 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, including from the licensed premises of
the dealers, stockists, under
i the Insecticides Act, 1968 and the Fertilizers
Control (order) Act, 1985,, pending disposal of the above Writ petition.
Counsel for the Petitioner: SRI B. V. APARNA LAKSHMI
Counsel for the Respondent Nos.1 & 2: GP FOR AGRICULTURE
The Court made the following: COMMON ORDER
APHC010392052025
IN THE HIGH COURT OF ANDHRA PRADESH
mi AT AMARAVATI
(Special Original Jurisdiction)
[3311]
Wednesday, the Sixth day of August, Two Thousand and Twenty Five
Present
The Honourable Ms. Justice B.S.Bhanumathi
Writ Petition No: 20301 of
Between:
S.V.M. Agri. Labs
...Petitioner
and
The State of Andhra Pradesh and others
...Respondents
Counsel for the petitioner:
1.G.V. Gangadhar
Counsel for the respondents:
1.G.P. for Agriculture
2
W.P.No.20301 of 2025 and batch
APHC010401492025
IN THE HIGH COURT OF ANDHRA PRADESH
0?fi0 AT AMARAVATI [3311]
?:
(Special Original Jurisdiction)
Wednesday, the Sixth day of August, Two Thousand and Twenty Five
Present
The Honourable Ms. Justice B.S.Bhanumathi
Writ Petition No: 20674 of 2025
Between:
...Petitioner
Holocene Ecosolutions Pvt. Ltd.,
and
The State of Andhra Pradesh and others ...Respondents
Counsel for the petitioner:
I.Narasimha Reddy G.L.
Counsel for the respondents:
I.G.P. for Agriculture
3
W.P,No.20301 of 2025 and batch
APHC010392022025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3311]
(Special Original Jurisdiction)
Wednesday, the Sixth day of August, Two Thousand and Twenty Five
Present
The Honourable Ms. Justice B.S.Bhanumathi
Writ Petition No: 20344 of 2025
Between:
K.P.R. Crop Sciences Private Limited ...Petitioner
and
The State of Andhra Pradesh and others ...Respondents
Counsel for the petitioner:
1 .G.V. Gangadhar
Counsel for the respondents:
1.G.P. for Agriculture
4
W.P.No.20301 of 2025 and batch
APHC010383942025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3311]
(Special Original Jurisdiction)
Wednesday, the Sixth day of August, Two Thousand and Twenty Five
Present
The Honourable Ms. Justice B.S.Bhanumathi
Writ Petition No: 19668 of 2025
Between:
M/s. Siva Sai Crop Protection ...Petitioner
and
The State of Andhra Pradesh and others ...Respondents
Counsel for the petitioner:
I.B.V. Aparna Lakshmi
Counsel for the respondents:
I.G.P. for Co-operation
5
W.P.No.20301 of 2025 and batch
APHC010383962025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3311]
(Special Original Jurisdiction)
Wednesday, the Sixth day of August, Two Thousand and Twenty Five
Present
The Honourable Ms. Justice B.S.Bhanumathi
Writ Petition No: 19846 of 20?.^
Between:
Gangothri Nutrients and Fertilizers Private Limited ...Petitioner
and
The State of Andhra Pradesh and others ...Respondents
Counsel for the petitioner;
I.B.V. Aparna Lakshmi
Counsel for the respondents:
1. G.P. for Co-operation
The Court made the following:
6
W.P.No.20301 of 2025 and batch
Writ Petition Nos. 20301, 20674. 20344. 19668 and 19846 of 2025
COMMON ORDER:
W.P.No.20301 of 2025 is filed seeking the following relief;
"...to direct the respondent authorities not to interfere with the petitioner's company business of manufacture, sale and marketing and distribution of its Bio-Products/Bio Stimulants i.e., Lotus, SVM Gold, SVM Gold Ultra, Gramar, Ritvi, Atom, Rocket, Preet, Trotic, Jackpot, Jackpot++, Skylark, Gunshot, Falcon-6, Yalex Gold, Action. Action Ultra, Rakshak, Yalex, Eagle, Power Claim, Radix+, Radix+ Ultra. 2 in 1, 2 ini Ultra. Killer. Jauger, Killer Paddy Special, Duster, Killer Ultra. Robo, Leader, Leader Ultra, F-9, Coro G, Robin, Killer Moovee, Ron, Current, Shooter, Sindoor. Under the name and style of 'S.V.M. Agri Labs' including from the licenced premises of the petitioner's company and its dealers/stockiests in the State of Andhra Pradesh under the Insecticides Act, 1968 and Fertilizers (Control) Order, 1985 pending disposal of the above writ petition and to pass such..."
2. W.P.No.20674 of 2025 is filed seeking 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 2 nd respondent in interfering with sale and distribution of bio-products / bio stimulants of petitioner-firm by issuing Memo No.PPII(l) 2085/2005, dated 21-01-2006 and Letter No.PP.II(l) 2085/2005, dated 21-01-2006 and in the absence of Notification prescribing standards and not included in Schedule-VI as being illegal, arbitrary, unconstitutional and direct the 2"'^ respondent not to interfere with in any manner in selling and distribution of bio products / bio-stimulants including from the licenced premises of 7 W.P.No,20301 of 2025 and batch the dealers / stockists under the Insecticides Act, 1968 and the Fertilizers Control (Order) Act, 1985 and pass..."
3. W.P.No.20334 of 2025 is filed seeking the following relief;
"...to issue a writ or particularly one in the nature of Writ of Mandamus declaring the action of the respondent authorities in interfering with manufacture, sale and marketing of bio products / bio-stimulants of petitioner company. The petitioner company is manufacturing the bio products / bio-stimulant sunder the brand name of 'K.P.R. Crop Sciences Private Limited' manufacturing, distribution, sale and marketing of its bio products / bio-stimulants i.e., Annadata Setright (CMS), Annadata Set Right(CMS), Apurva Set Right (CMS), Abhaya St Right (CMS), Trigold (Soil nd Conditioner). The 2 respondent pursuance of the Memo No.PPI(1)2085/2005 dt. 21-01-2006 and consequential Letter No.PPM (1)2085/2005 dt.21-01-2006 as being illegal, arbitrary, unconstitutional and without jurisdiction and in violation of Articles 14, 19 (1) (g), 21 and 300-A of the Constitution of India and consequently direct the respondent authorities not to interfere with the petitioners' business of manufacture, sale and marketing of its bio products / bio-stimulants under the name and style of 'K.P.R. Crop Sciences Private Limited' including from the licenced premises of the petitioner company and its dealers / stockiests in the State of Andhra Pradesh under the Insecticides Act, 1968 and Fertilizers (Control) Order, 1985 and pass..."
4. W.P.No. 19668 of 2025 is filed seeking 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 2 nd W.P.No.20301 of 2025 and batch respondent in interfering with sale and distribution of bio-products / bio-stimulants of petitioner-firm, viz., All Out Benefit, Nutrien-H.M. Star Mite, Sun Shine, Alaknanda, Super Dhaud, Garuda-SP, AB- 009, Super Cobra, XUV-500, Tygor, Arjun Rada, Astra Rama Banam, Bigil, Blend, Colors, Janani, Naina, Pick Up, Rider, Royals, RX-99, Shock-9999, Super-DJ, Xodus, Tygon, Maximas, Raxi, Green Guard, Atomace, Quantum, Fusion Fantic, Oxalis, Jovin & Scotia Bean, which contains 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 dated (Order) Act, 1985, by issuing Memo No. PP.II(I) 2085/2005, 21-01-2006and Letter No. PP.11(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 and the 2 nd respondent not to interfere within any manner in selling distribution of bio-products / bio- stimulants including from the licenced premises of the dealers / stockists under the Insecticides Act, 1968 and the Fertilizers Control(Order) Act, 1985 and pass..
5. W.P.No.19846 of 2025 is filed seeking the following relief;
...to issue a writ, order or direction, more particularly, one innd the nature of Writ of Mandamus, declaring the action of the 2 respondent in interfering with sale and distribution of bio-products / bio- stimulants of petitioner- company, viz., Grovita Plus, Boom Auxin Liquid, Boom Auxin Powder, Boom Auxin Plus Liquid, Boom Auxin Plus Powder, Boom Auxin Pro Liquid & Boom Auxin Pro Powder, D Virus, Nematobe, Fungiblast, Crop Sure Chilli Crop Special, Crop Sure Citrus Crop Special, Crop Sure Mango Crop Special, Crop Sure Pulses Crop Special, Crop Sure Cotton Crop 9 W.P.No.20301 of 2025 and batch Special, Crop Sure Fruits Crop Special, Crop Sure Paddy Crop Special, Crop Sure Vegetables Crop Special, Crop Sure Phosphate-NPK 15:30:00, Crop Sure Nitrogen-NPK 32:00:00, Green Gold-32, Green Gold-19, Green Gold-52, Green Gold-46, Green Gold-50, Green Gold-61, Gromax (20:20:20-Rapid Grow), Gromax (20:20:20-Fruit Expert), Gromax (00:20:40-Fruit Max), Gromax (00:30:34 -Flower King), Gromax (10:24:30-Bloom Expert), Gromax (05:05:05-Starter), which contains 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 11(1)2085/2005,dated 21-01-2006 and Letter No. of PP.11(1)2085/2005, dated 21-01-2006, and in the absence notification prescribing the standards in Schedule-VI, as being illegal, arbitrary, unconstitutional, and direct the 2"^^ respondent not to interfere within any manner in selling and distribution of bio products / bio- stimulants including from the licenced premises of the dealers / stockists under the Insecticides Act, 1968 and the Fertilizers Control (Order) Act, 1985 and pass.."
6. These writ petitions are filed aggrieved by the action of the respondents in interfering with the manufacturing and business activities of the petitioners stating that the products of the petitioners are not covered by the above provisions of law.
7. Sri T. Raghu, learned Assistant Government Pleader for Agriculture assisted by the Assistant Director, Agriculture stated that the application for issue of permanent or provisional registration shall be made in physical form to the Mandal Agricultural Officer.
10W.P.No,20301 of2025 and batch
8. Since the crux of the dispute in all these writ petitions ISi whether P^ductfs, manufactured by the petitioners ,s / are within the items , notified in the Schedule VI of the Fertilizers (Inorganic, Organic or Mixed) (Control) Order, 1985, the writ petitions are disposed as follows;
a) The petitioners are given liberty to make applications within one (1) week to Mandal Agricultural Officer concerned along with necessary documents in physical form disclosing all such particulars of the ingredients of their products as are necessary to compare with the notified items,
b) On submission of such application(s), within one (1) week, the application(s) shall be scrutinized and further steps shall be taken by the notified authority, provided the product(s) is / are within the Schedule VI of the above said control order. C) If the product(s) is / are found to be not covered by the notified items in the Schedule VI after:
scrutiny, the application(s) may be returned with such endorsement i in which case, the petitioner(s) need not apply for licence and the respondents shall not interfere w/th the manufacturing and business ini respect of such product of the petitioner(s). If the product(s) IS / are within the Schedule VI of the notified items, till the licence is processed the respondent authorities shall not interfere with the manufacturing and business activities of the petitioner(s) in respect of those products. There shall be no order as to costs.
Pending miscellaneous applications, if any, shall stand closed.
Sd/-G. HELA NAIDU / assistant registrar //TRUE COPY// SECTION OFFICER To,
1. The PrI.
Secretary, Agriculture Department, State of Andhra Pradesh, Secretariat Buildings, Velagapudi, Amaravati. Guntur
2. The Commissioner and Director of Agriculture, Government of Andhra Pradesh, Old Mirchi Yard, Nallapadu, Chuttagunta, Guntur, Guntur District.
3. The Principal Secretary, Agriculture and Co-operation Dept, State of Andhra Pradesh, Secretariat, Velagapudi Amaravati, Guntur District.
4. The Commissioner & Director of Agriculture, State of Andhra Pradesh, Near Rythu Bazar, Chuttugunta, Guntur
5. One CC to Sri G. V. Gangadhar, Advocate [OPUC]
6. One CC to Sri Narasimha Reddy G.L., Advocate[OPUC]
7. One CC to M/s. B.V. Aparna Lakshmi, Advocate[OPUC]
8. Two CCs to GP for Agriculture, High Court of Andhra Pradesh [OUT]
9. Two CD Copies ssb high court DATED;06/08/2025 COR/FIVION ORDER WP Nos. 20301, 20674 20344, 19668 & 19846 OF 2025 disposing of the writ PETITIONS WITHOUT COSTS