Karnataka High Court
M/S V R Crop Care vs State Of Karnataka on 21 August, 2024
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
-1-
NC: 2024:KHC:33531
WP No. 22453 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF AUGUST, 2024
BEFORE
THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
WRIT PETITION NO. 22453 OF 2024 (GM-RES)
BETWEEN:
1. M/S V R CROP CARE,
SHED NO.2, NEAR SURYA VAMSHI NAGARL,
LAXMAREDDY PALEM, ABDULLAPURMET,
HYDRABAD - 501505,
RANGAREDDY DISTRICT, TELANGANA
(REGISTERED UNDER SHOPS
AND ESTABLISHMENT ACT)
REPRESENTED BY ITS PROPRIETOR
MR. D.VENKATESHWARALU
S/O RAMUDU,
AGED ABOUT 35 YEARS,
BUSINESS AT SHOP NO. 12-4-57/A-1,
GUNJA CIRCLE, RAICHUR - 584102,
KARNATAKA.
...PETITIONER
Digitally signed by
R HEMALATHA (BY SRI SANGAMESH R B, ADVOCATE)
Location: HIGH AND:
COURT OF
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,
-2-
NC: 2024:KHC:33531
WP No. 22453 of 2024
BENGALURU - 560001.
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 - 560001.
...RESPONDENTS
(BY SMT NAVYA SHEKAR LEARNED AGA FOR R1 TO R4)
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
Learned Additional Government Advocate accepts notice for the respondents.
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 -3- NC: 2024:KHC:33531 WP No. 22453 of 2024 accordance with law, and to strictly follow the Government Order dated 23.02.2021.
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 is 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 VGR