M/S Munara Agro Technologies Pvt ... vs The State Of Andhra Pradesh
2021 Latest Caselaw 5480 AP

     THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU

             WRIT PETITION NO.30583 of 2021


ORDER:

The learned counsel for the petitioner and the learned

Government Pleader are present.

Both the learned counsels agree that the issue raised

in this Writ Petition is squarely covered by the earlier

orders passed in Writ Appeal Nos.1122 and 1136 of 2016

and the Judgment of the Single Bench in W.P.No.13169 of

2021.

In view of the above, there shall be an order as prayed

for, declaring the action of the 2nd respondent in interfering

with manufacturing, sale and distribution of bio-products

of petitioner-company, viz., Basfoliar Gold Black-SL,

Basfoliar Avant Natur-SL, Basfoliar Kelp-SL & Basfoliar

Kelp-OSL as illegal, arbitrary and the 2nd respondent is

directed not to interfere with in any manner in

manufacturing, sale and distribution of bio-products

including from the licensed premises of the

dealers/stockists under the Insecticides Act, 1968 and the

Fertilizers Control(Order) Act, 1985.

Accordingly, the Writ Petition is allowed. There shall

be no order as to costs.

As a sequel thereto, the miscellaneous petitions, if

any, pending in this Writ Petition shall stand closed.

___________________________ D.V.S.S.SOMAYAJULU,J

Date : 24.12.2021 TM

THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU

Writ Petition No.30583 of 2021

Dated : 24.12.2021

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