M/S. Bharat Kisan Kavach vs The State Of Andhra Pradesh
2021 Latest Caselaw 366 AP

         HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                WRIT PETITION No.1692 of 2021

ORDER:

Heard learned Counsel for the petitioner and learned

Government Pleader for Agriculture.

2. Both of them agree that the issue is squarely

covered by the earlier orders passed by Division Bench of this

Court and learned Single Judges.

3. In that view of the matter, the Writ Petition is

disposed of in terms of the judgment dated 31.01.2020

passed in W.P.No.1572 of 2020 and the respondent

authorities are at liberty to take action, in accordance wit the

clarifications given by the Division Bench of this Court. There

shall be no order as to costs.

4. As a sequel thereto, the miscellaneous petitions, if

any, pending in this Writ Petition shall stand closed.

____________________________ R. RAGHUNANDAN RAO, J.

25.01.2021 RJS

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.1692 of 2021

25.01.2021

RJS