Karnataka High Court
M/S Sneha Farms Private Limited vs State Of Karnataka on 25 November, 2024
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
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NC: 2024:KHC:48184
WP No. 31272 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF NOVEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
WRIT PETITION NO. 31272 OF 2024 (GM-RES)
BETWEEN:
M/S SNEHA FARMS PRIVATE LIMITED
SY NO. 118,120, 122,136,137, 140,142, AND 144, IPPONI
BAI VILLAGE, NAWAB PET MANDAL, TEEGALAPALLE,
MAHABUB NAGAR DISTRICT, TELANGANA STATE-
REG UNDER PATNERSHIP ACT 1956.
REPRESENTED BY ITS PROPRITOR,
MR. SRINIVASU
S/O B.BICHA REDDY,
AGED ABOUT 52 YEARS,
BUSINESS AT D.NO.114/2,
ANESIDRI VILLAGE,
JAVANAGONDANA HALLI,
CHITRADURGA DISTRICT - 577 511,
KARNATAKA.
...PETITIONER
(BY SRI. SANGAMESH R B., ADVOCATE)
AND:
Digitally signed by 1. STATE OF KARNATAKA,
R HEMALATHA DEPT. OF AGRICULTURE,
Location: HIGH MS BUILDING,
COURT OF
KARNATAKA VIDHANA VEEDHI,
BENGALURU,
REPRESENTED BY ITS PRINCIPAL SECRETARY.
2. THE COMMISSIONER AND DIRECTOR OF
AGRICULTURE,
OFFICE OF DIRECTOR OF AGRICULTURE,
SESHADRI ROAD,
BENGALURU -560 001.
3. THE JOINT DIRECTOR,
O/O. JOINT DIRECTOR OF AGRICULTURE,
SESHADRI ROAD,
BENGALURU-01.
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NC: 2024:KHC:48184
WP No. 31272 of 2024
4. INSECTICIDE INSPECTOR AND AGRICULTURE OFFICER,
BENGALURU DISTRICT,
SESHADRI ROAD,
BENGALURU - 560 001.
...RESPONDENTS
(BY SRI. NAVEEN CHANDRASHEKAR., AGA)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECTING THE
RESPONDENT AUTHORITIES NOT TO INTERFERE WITH THE SALE
AND DISTRIBUTION OF BIO PRODUCTS / BIO STIMULANTS,
BELONGING TO THE PETITIONER COMPANY, WHICH ARE MORE
FULLY DESCRIBED IN THE SCHEDULE HEREUNDER, OTHERWISE
THEN IN ACCORDANCE WITH LAW AND TO STRICTLY FOLLOW
THE GOVERNMENT ORDER DATED 23/02/2021, BEARING NUMBER
SO 882(E), WHICH IS EXTENDED UPTO AUG. 2025 AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
ORAL ORDER
Learned Additional Government Advocate accepts notice for the respondent Nos.1 to 4.
2. The petitioner seeks a directive to the respondents not to interfere with the sale and distribution of bio- products/bio-stimulants belonging to the petitioner company, as described in the Schedule herein, except in accordance with law, and to strictly adhere to the Government Order dated 23.02.2021 regarding the products listed, namely Chitenee, Bhusaruddi, Kisandost, 18-Essentials, Fertlous, Rattunestum, Bhumatha, Bhumigold, Organic Doctor, BSF Gold, Nutri Frass, and Nature Friend.
-3-NC: 2024:KHC:48184 WP No. 31272 of 2024
3. The issue involved in this petition has been addressed by the Co-ordinate Bench of this Court in W.P.No.17633/2024 [GM-RES], disposed of on 25.07.2024. In that order, the respondents were directed not to interfere with the sale and distribution of bio-products/bio-stimulants except in accordance with law and to strictly follow the Government Order dated 23.02.2021, which has been extended until August 2025.
4. Accordingly, this petition is disposed of in terms of the order dated 25.07.2024 passed in W.P.No.17633/2024.
Sd/-
(HEMANT CHANDANGOUDAR) JUDGE AM List No.: 1 Sl No.: 44