Karnataka High Court
M/S Baarish Agri Tech vs State Of Karnataka on 16 December, 2024
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
-1-
NC: 2024:KHC:53222
WP No. 33936 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF DECEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
WRIT PETITION NO. 33936 OF 2024 (GM-RES)
BETWEEN:
M/S. BAARISH AGRI TECH
D.NO. 16/1, ANDARLA HALLI,
NANDI HOBLI
CHIKKABALAPURA DISTRICT - 562 101,
KARNATAKA STATE
REG UNDER PARTNERSHIP ACT 1956.
REPRESENTED BY ITS PROPRIETOR,
SRI. M.V SHIVA REDDY,
S/O M. NARAYANA REDDY,
AGED ABOUT 41 YEARS
R/AT PLOT NO.34, SKD NAGAR,
HAYATHNAGAR, VANASATHALIPURAM,
RANGAREDDY DISTRICT - 560 070
Digitally signed by
R HEMALATHA TELANGANA STATE.
Location: High ...PETITIONER
Court of
Karnataka (BY SRI.NARAYANA SWAMY, ADVOCATE FOR
SRI .SANGAMESH R.B, ADVOCATE)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF AGRICULTURE,
MS BUILDING,
VIDHANA VEEDHI,
BENGALURU, 01
REPRESENTED BY ITS PRINCIPAL SECRETARY.
2. THE COMMISSIONER & DIRECTOR OF AGRICULTURE,
OFFICE OF DIRECTOR OF AGRICULTURE,
-2-
NC: 2024:KHC:53222
WP No. 33936 of 2024
SESHADRI ROAD, BENGALURU - 560 001.
3. THE JOINT DIRECTOR,
O/O. JOINT DIRECTOR OF AGRICULTURE,
SESHADRI ROAD, BENGALURU -01.
4. INSECTICIDE INSPECTOR & 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
CONSITUTION OF INDIA PRAYING TO DIRECT 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 DTD 23.02.2021 BEARING NO.SO 882(E)
WHICH IS EXTENDED UPTO AUG 2024 (ANNX-C).
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 -3- NC: 2024:KHC:53222 WP No. 33936 of 2024 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. 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 RKA List No.: 1 Sl No.: 31