Karnataka High Court
M/S Shri Pavan Agri Life Sciences vs State Of Karnataka on 19 December, 2024
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
-1-
NC: 2024:KHC:52786
WP No. 34731 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF DECEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
WRIT PETITION NO. 34731 OF 2024 (GM-RES)
BETWEEN:
M/S SHRI PAVAN AGRI LIFE SCIENCES
POLT NO.15WP, MEGHNA HILL VIEW,
KEESARA (V) AND (M),
MEDCHAL-MALKATGIRI DISTRICT,
TELANGANA STATE-501 301
REG UNDER PARTNERSHIP ACT 1956.
REPRESENTED BY ITS MANAGING PARTNER,
SRI. K. PAVAN KUMAR
S/O K SAGAR REDDY,
AGED ABOUT 45 YEARS,
R/AT DOOR NO.17-1-388/C/26,
VINAYNAGAR COLONY,
BEHIND BHOJ REDDY ENGINEERING COLLEGE,
SAIDAD, HYDERABAD- 500 059
TELANGANA STATE.
...PETITIONER
Digitally signed by B (BY SRI. SANGAMESH R.B., ADVOCATE)
K
MAHENDRAKUMAR
Location: HIGH
COURT OF
AND:
KARNATAKA
1. STATE OF KARNATAKA
DEPARTMENT OF AGRICULTURE,
M.S. BUILDING,
VIDHANA VEEDHI,
BENGALURU-01
REPRESENTED BY ITS PRINCIPAL SECRETARY.
2. THE COMMISSIONER AND DIRECTOR OF
AGRICULTURE,
OFFICE OF DIRECTOR OF AGRICULTURE,
SESHADRI ROAD,
BENGALURU-560 001.
-2-
NC: 2024:KHC:52786
WP No. 34731 of 2024
3. THE JOINT DIRECTOR,
O/O. JOINT DIRECTOR OF AGRICULTURE,
SESHADRI ROAD, BENGALURU-01.
4. INSECTICIDE INSPECTOR AND AGRICULTURE OFFICER,
BENGALURU DISTRICT,
SESHADRI ROAD,
BENGALURU-560 001.
...RESPONDENTS
(BY SRI. NAVEEN CHANDRASHEKAR, AGA)
THIS WRIT PETITION 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.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
ORAL ORDER
The 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:52786 WP No. 34731 of 2024 23.02.2021 regarding the products listed, namely reads as follows:
"AMINO GOLD, NITRO FLOWER, HIGHGROW HUMIC, EXODUN, AVANTHIKA-SP, ATREYA EX, SUMITRA, DHAMAKA-3, KVP 369, MAHADEVA-3, ROVIN, NAYAR, VESPA, PROTAAN, BILWA-500, KABIR XXX, RISHI-3, AJAXI-Z, PHYTOZOLE, KENEVIA, LIGER XL, THRISHUL-5, AATRI, LEGENDARY, SPALSTAR, PAVAN STAR, APOORVA, INDUS HELP, ANAKIN PLUS, AB MYCIN, NEEM AZAL, VALLABHA ZYME, BHOOVIN, OSHO, RULER, KINNARA, VB CARE, DYLAN-F, ALPHA, ELLORA, PINAKIN, RUBEN SAVERA."
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 bkm