M/S. Veda Agritech, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2228 AP

             HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI

                     WRIT PETITION No.12423 of 2021

ORDER:

This Writ Petition is filed questioning the action of the respondents in

interfering with the sale and distribution of Bio-products of the petitioner

firm, which are not covered under the Insecticides Act, 1968 and Fertilizers

(Control) Order, 1985, as illegal and arbitrary.

Today when the matter came up for hearing, both the learned

counsel for the petitioner and the learned Government Pleader appearing

for respondents submits that the issue in this writ petition is squarely

covered by the order in WP No. 25293 of 2014 dated 10.07.2015 and the WA

Nos.1122 & 1136 of 2016 dated 03.11.2016.

In view of the same, this writ petition is also disposed of in terms of

the judgment dated 03.11.2016 in WA Nos.1122 and 1136 of 2016 and order

dated 10.07.2015 in WP No.25293 of 2014 and the respondent-authorities

are at liberty to take action in accordance with the clarifications given by

the Division Bench of this Court. No order as to costs. Miscellaneous

petitions, if any, pending in this Writ Petition shall stand closed.

__________________________ KONGARA VIJAYA LAKSHMI, J

Date: 30.06.2021 Note: Registry is directed to enclose the copies of the order in WP No.25293 of 2014 dated 10.07.2015 and the judgment in WA Nos.1122 & 1136 of 2016 dated 03.11.2016 to this order.

(BO) TM/BSS