Karnataka High Court
Shree Mookambike Timber vs Union Of India on 23 January, 2023
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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WP No. 22337 of 2019
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF JANUARY, 2023
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 22337 OF 2019 (GM-RES)
BETWEEN:
1. SHREE MOOKAMBIKE TIMBER
ANANTHRAM S PROPRIETOR,
AGED AOIUT 57 YEARS,
NO.197, M G KOPPAL MAIN ROAD,
KUMBAR KOPPAL, MYSORE 570016
...PETITIONER
(BY SRI S.RAMAMURTHY, ADVOCATE - ABSENT)
AND:
1. UNION OF INDIA
REPRESENTED BY ITS SECRETARY
MINISTRY OF AGRICULTURE
DEPARTMENT OF AGRICULTURE & COOPERATION
KRISHI BHAVAN, NEW DELHI 110001.
2. DIRECTOR OF PLANT PROTECTION
QUARANTINE & STORAGE
Digitally signed
by PADMAVATHI N.H-IV FARIDABAD
BK HARAYANA 121001.
Location: HIGH
COURT OF 3. THE PLANT PROTECTION OFFICER (WS)
KARNATAKA
PLANT QUARANTINE STATION,
PLOT NO.323/F/1, KIADB
INDUSTRIAL AREA, BAIKAMPADY
MANGALURU 575011.
...RESPONDENTS
(BY SMT. M.C.NAGASHREE, CGC FOR R1;
R3 - SERVED)
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WP No. 22337 of 2019
THIS WRIT PETITION IS FILED UNDER ARCICLES 226
AND 227 OF THE CONSTITUTION OF INIDA, PRAYING TO-
DECLARE THAT THE IMPOSING OF INSPECTION FEE UNDER
SCHEDULE IX OF THE PLANT QUARANTINE ORDER
(REGULATION OF IMPORT INTO INDIA) ORDER 2003 (VIDE
ANNEXURE-B) ON THE TIMBER IMPORTED FROM COUNTRIES
IS WITHOUT AUTHORITY OF LAW AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
This Court on 09.01.2023, had passed the following order:
"As a last chance, list the matter on 23.01.2023.
In the meantime, if the needful is not done, the petition would be dismissed for its non-prosecution, without reference to the Bench.
Learned counsel for the petitioner is directed to serve a copy of the petition papers upon Sri Shanthi Bhushan, learned Deputy Solicitor General appearing for the Union of India.
Office to print the name of Sri Shanthi Bhushan, learned Deputy Solicitor General as appearing for the Union of India, on the cause list."
In terms of the afore-quoted order, the petitioner has not complied with the order, even today. Therefore, in the light -3- WP No. 22337 of 2019 of the order (supra), the writ petition stands dismissed for its non-prosecution.
Sd/-
JUDGE NVJ List No.: 1 Sl No.: 125