M/S Sai Agro Solutions, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 971 AP

            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                   WRIT PETITION No.3960 of 2021

ORDER:

In view of the Judgment of this Court in W.P.No.12621 of

2019 dated 05.11.2019, this Writ Petition is disposed of with the

direction that subject to the petitioner complying with the

guidelines issued by the learned Single Judge in W.P.No.25293

of 2014 and batch, as confirmed by the Division Bench in

W.P.No.1122 and 1136 of 2016, the respondents shall not

interfere with the manufacture, sale or distribution of the

Organic Products. However, this order does not preclude the

respondents to inspect the petitioner-firm, in accordance with

the provisions of the Insecticides Act and the Fertilizer (Control)

Order, if so require, by following due procedure and taking

appropriate steps as warranted by law.

Accordingly, the writ petition is disposed of. There shall

be no order as to costs.

[

As a sequel, pending miscellaneous petitions, if any, shall

stand closed.

____________________________ R. RAGHUNANDAN RAO, J.

18.02.2021 RJS

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.3960 of 2021

18.02.2021

RJS