Karnataka High Court
Dharani Bio Organics Pvt Ltd vs State Of Karnataka on 21 August, 2024
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
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NC: 2024:KHC:35816
WP No. 22422 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF AUGUST, 2024
BEFORE
THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
WRIT PETITION NO. 22422 OF 2024 (GM-RES)
BETWEEN:
DHARANI BIO ORGANICS PVT. LTD.,
HAVING REG. OFFICE AT
FLAT NO.3-92/69, STREET NO.1,
PENTA REDDY COLONY, BODUPPAL,
MEDCHAL MALKAJGIRI DISTRICT,
TELANGANA - 500 098.
REPRESENTED BY ITS
AUTHORIZED PERSON
S.R.SATEESH APPAJODU,
S/O. SUBRAHMANYAM,
AGED 47 YEARS,
DESGN: MANAGER,
R/O.D.NO.4-79/26,
AMULYA JYOTHI NAGAR COLONY,
BODUPPPAL,
HYDERABAD - 92.
Digitally signed by FACTORY AT D.NO.12/8/11,
R HEMALATHA PLOT NO.11, SRI SAI ENCLAVE,
Location: HIGH
COURT OF RAMPALLY, KESAR MANDAL,
KARNATAKA MEDCHAL MALKAJGIRI DISTRICT,
HYDERABAD - 501 301.
SALES POINT: D.NO.5/9,
10TH CROSS, E STREET,
MAGADI ROAD, BANGALORE,
KARNATAKA - 560 023.
(PETITIONER COMPANY IS REGISTERED
UNDER THE COMPANIES ACT, 2013
HAVING REGISTRATION NO.36AAKCD5936H1ZD).
...PETITIONER
(BY SRI. NEERAJ NAIDU., ADVOCATE)
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NC: 2024:KHC:35816
WP No. 22422 of 2024
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY SECRETARY,
DEPARTMENT OF AGRICULTURE,
VIKASA SOUDHA,
BANGALORE - 560 001.
2. THE COMMISSIONER AND DIRECTOR,
DEPARTMENT OF AGRICULTURE,
SHESHADRI ROAD,
BANGALORE - 560 001.
3. JOINT DIRECTOR OF AGRICULTURE,
SHESHADRI ROAD, K.R. CIRCLE,
BANGALORE - 560 001.
4. INSECTICIDE INSPECTOR AND
AGRICULTURE OFFICER,
BANGALORE NORTH TALUK,
ADHI KABIR ASHRAM ROAD,
MATADAHALLI, R.T.NAGAR,
BANGALORE - 560 032.
...RESPONDENTS
(BY SMT.NAVYA SHEKHAR, LEARNED AGA)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENT
AUTHORITIES NOR TO INTERFERE WITH THE SALE AND
DISTRIBUTION OF BIO PRODUCTS/ BIO STIMULANTS, BELONGING
TO THE PETITIONER COMPANY WHICH ARE MORE FULLY
DESCRIBED THE SCHEDULE HEREUNDER, OTHERWISE THAN IN
ACCORDANCE WITH LAW A PER GOVERNMENT ORDER DATED
23.02.2021 BEARING NUMBER S.O. 882(E) AS IN ANNEXURE -E
AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
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NC: 2024:KHC:35816
WP No. 22422 of 2024
ORAL ORDER
The petitioner is seeking for a directive not to interfere with the sale and distribution of bio-product/bio-stimulants belonging to the petitioner- company, which are more fully described the schedule, otherwise than in accordance with law as per the Government Order dated 23.02.2021.
2. In identical circumstances, the Co-ordinate Bench of this Court in W.P.No.10409/2024 disposed of on 10.06.2024 directed the respondents therein not to interfere with the sale and distribution of bio- products/stimulants belonging to the petitioner therein. otherwise than in accordance with law as per the Government Order dated 23.02.2021.
3. Therefore, this petition also requires to be disposed of in terms of the order passed in aforesaid petition. Accordingly, petition stands disposed of directing the respondents not to interfere with the sale and distribution of bio-products/bio-stimulants belonging to the petitioner-company described in the schedule, otherwise than in accordance with law as per the Government Order dated 23.02.2021.
Sd/-
(HEMANT CHANDANGOUDAR) JUDGE RKA List No.: 1 Sl No.: 57