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Karnataka High Court

Bharatkumar Patel And Company vs Union Of India on 27 August, 2019

Author: Alok Aradhe

Bench: Alok Aradhe

                            1



IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 27TH DAY OF AUGUST 2019

                         BEFORE
        THE HON'BLE MR. JUSTICE ALOK ARADHE

          WRIT PETITION NO.24917/2018(GM-RES)
        C/W WRIT PETITION NO.24919/2018(GM-RES)
     C/W WRIT PETITION NOs.12617-12618/2018(GM-RES)
        C/W WRIT PETITION NO.24918/2018(GM-RES)

IN W.P.NO.24917/2018

BETWEEN :

BHARATKUMAR PATEL & COMPANY
205-206, 2ND FLOOR POINEER TOWERS
MARINE DRIVE
COCHIN, KERALA
PIN-682031
REPRESENTED BY ITS PARTNER
SRI VINOD BABULAL PATEL
S/O BABULAL PRANLAL PATEL
AGED ABOUT 51 YEARS,

ALSO BRANCH OFFICE AT
PLOT NO.12, NEAR BEACH ROAD,
NEW MANGALURU FORT TRUST
PANAMBUR
MANGALURU-575010 (D.K.)
STATE OF KARNATAKA                ... PETITIONER

(BY SRI Y RAJENDRA PRASAD SHETTY, ADVOCATE)

AND

1.      UNION OF INDIA
        REPRESENTED BY ITS SECRETARY
        MINISTRY OF AGRICULTURE
                             2



     DEPARTMENT OF AGRICULTURE
     & COOPERATION
     KRISHI BHAVAN
     NEW DELHI-110 001

2.   DIRECTOR OF PLANT PROTECTION
     QUARANTINE & STORAGE
     NH-IV FARIDABAD
     HARAYANA-121001

3.   THE PLANT PROTECTION OFFICER (WS)
     PLANT QUARANTINE STATION
     PLOT NO.323/F/1, KIADB
     INDUSTRIAL AREA
     BAIKAMPADY
     MANGALURU-575 011

4.   THE OFFICER IN CHARGE
     PLANT QUARANTINE STATION
     HEBBALA BHOOPSANDRA ROAD,
     HAFARM POST,
     BENGALURU-560 024        ... RESPONDENTS

(BY SRI H R ANITHA, CGC FOR R1 TO R4)

      W.P.NO.24917/2018 IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, 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) VIDE NO.1037,
DATED: 18-11-2003/KARTIKA 27, 1925, ON THE TIMBER
IMPORTED FROM OTHER COUNTRIES IS WITHOUT AUTHORITY
OF LAW AND ETC.

IN W.P.NO.24919/2018

BETWEEN:

TIMWOOD TRADING
PLOT NO.11A, BEACH ROAD
PANAMBUR
MANGALURU - 575 010 (D.K)
STATE OF KARNATAKA
                             3




REPRESENTED BY ITS PROPRIETOR
MOHIT JETHALAL PATEL
S/O JETHALAL MEGHAJI PATEL
AGED ABOUT 25 YEARS               ...PETITIONER

(BY SRI Y.RAJENDRA PRASAD, ADVOCATE)

AND

1.    UNION OF INDIA
      REPRESENTED BY ITS SECRETARY
      MINISTRY OF AGRICULTURE
      DEPARTMENT OF AGRICULTURE
      & COOPERATION
      KRISHI BHAVAN
      NEW DELHI-110 001

2.    DIRECTOR OF PLANT PROTECTION
      QUARANTINE & STORAGE
      NH-IV FARIDABAD
      HARAYANA-121001

3.    THE PLANT PROTECTION OFFICER (WS)
      PLANT QUARANTINE STATION
      PLOT NO.323/F/1, KIADB
      INDUSTRIAL AREA
      BAIKAMPADY
      MANGALURU-575 011

4.    THE OFFICER IN CHARGE
      PLANT QUARANTINE STATION
      HEBBALA BHOOPSANDRA ROAD,
      HAFARM POST,
      BENGALURU-560 024        ... RESPONDENTS

(BY SRI H R ANITHA, CGC FOR R1 TO R4)

     W.P.NO.24919/2018 IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, 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) DATED
                            4



18.11.2003, ON THE TIMBER IMPORTED FROM OTHER
COUNTRIES IS WITHOUT AUTHORITY OF LAW AND ETC.

IN W.P.Nos.12617-12618/2018

BETWEEN

1.    SHANTHI VIJAYA SAW MILLS
      REPRESENTED BY PARTNER,
      MAHENDRA KUMAR S PATEL,
      AGED ABOUT 50 YEARS,
      SHANTHI VIJAYA SAW MILLS,
      342/16, MYSORE ROAD,
      BANGALORE-560 026.

2.    SANTOSH TIMBERS
      REPRESENTED BY PARTNER,
      BHARAT KUMAR S PATEL,
      AGED ABOUT 48 YEARS,
      SANTOSH TIMBERS,
      342/18,
      MYSORE ROAD,
      BANGALORE-560 026.          ... PETITIONERS

(BY SRI D.C.DEEPAK, ADVOCATE)

AND

1.    UNION OF INDIA
      REPRESENTED BY ITS SECRETARY,
      MINISTRY OF AGRICULTURE,
      DEPARTMENT OF AGRICULTURE
      AND CO OPERATION,
      KRISHI BHAVAN,
      NEW DELHI-110 001.

2.    DIRECTOR OF PLANT PROTECTION
      QUARANTINE & STORAGE,
      N. H-IV, FARIDABAD,
      HARYANA-121 001.

3.    THE PLANT PROTECTION OFFICER (WG)
      PLANT QUARANTINE STATION,
                             5



     PLOT NO.323/F/1, KIADB,
     INDUSTRIAL AREA,
     BAIKAMPADY,
     MANGALORE-575 011.            ... RESPONDENTS

(BY SMT.H.R.ANITHA, CGC)


     W.P.Nos.12617-12618/2018 ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA 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 OTHER
COUNTRIES IS WITHOUT AUTHORITY OF LAW.


IN W.P.No.24918/2018

BETWEEN:

PATEL BABULAL PRANLAL & BROTHERS
OFFICE AT
PLOT NO.12, NEAR BEACH ROAD
NEW MANGALURU FORT TRUST
PANAMBUR
MANGALURU -575 010 (D.K)
STATE OF KARNATAKA

REPRESENTED BY ITS PARTNER

SRI VINOD BABULAL PATEL
S/O BABULAL PRANLAL PATEL
AGED ABOUT 51 YEARS

ALSO AT
POST BOX NO.114, DAJIBENPETH
HUBLI - 580 020
STATE OF KARNATAKA                     ...PETITIONER


(BY SRI Y.RAJENDRA PRASAD SHETTY, ADVOCATE)
                             6



AND

1.    UNION OF INDIA
      REPRESENTED BY ITS SECRETARY
      MINISTRY OF AGRICULTURE
      DEPARTMENT OF AGRICULTURE
      & COOPERATION
      KRISHI BHAVAN
      NEW DELHI-110 001

2.    DIRECTOR OF PLANT PROTECTION
      QUARANTINE & STORAGE
      NH-IV FARIDABAD
      HARAYANA-121001

3.    THE PLANT PROTECTION OFFICER (WS)
      PLANT QUARANTINE STATION
      PLOT NO.323/F/1, KIADB
      INDUSTRIAL AREA
      BAIKAMPADY
      MANGALURU-575 011

4.    THE OFFICER IN CHARGE
      PLANT QUARANTINE STATION
      HEBBALA BHOOPSANDRA ROAD,
      HAFARM POST,
      BENGALURU-560 024        ... RESPONDENTS

(BY SRI H R ANITHA, CGC FOR R1 TO R4)


      W.P.NO.24918/2018 IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, 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) VIDE NO.1037,
DATED 18.11.2003/KARTIKA 27, 1925, ON THE TIMBER
IMPORTED FROM OTHER COUNTRIES IS WITHOUT AUTHORITY
OF LAW AND ETC.

     THESE PETITIONS COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:-
                               7



                            ORDER

Sri Y.Rajendra Prasad Shetty, learned counsel for the petitioners in W.P.No.24917/18 C/w W.P.24919/18 and W.P.No.24918/18 and Sri D.C.Deepak, learned counsel for the petitioners in W.P.Nos.12617-618/18.

Smt. H.R.Anitha, learned Central Government Counsel for the respondents.

2. Learned counsel for the respondents has filed a memo along with the copy of the order passed by this Court in W.P.Nos.59613-59614/2016 and connected matters decided on 31.07.2019 seeking disposal of these writ petitions also on the same ground. The memo along with the copy of the order is taken on record.

8

3. For the reasons assigned in W.P.Nos.59613-59614/2016 and connected matters dated 31.07.2019, these writ petitions are also disposed of on the same terms and similar directions.

Sd/-

JUDGE TL