Andhra Pradesh High Court - Amravati
Pallapadu Milk Producers Welfare ... vs The State Of Andhra Pradesh on 6 January, 2022
THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR
AND
THE HON'BLE DR.JUSTICE K. MANMADHA RAO
WRIT APPEAL No.23 of 2022
AND
WRIT APPEAL No.24 of 2022
COMMON JUDGMENT: (Per Hon'ble Sri Justice C. Praveen Kumar)
Heard Sri N. Ashwani Kumar, learned counsel for the
Appellant and learned Government Pleader for Animal
Husbandry for the respondents and with their consent the
writ appeals are disposed of at the admission stage.
2. The present writ appeal came to be filed assailing the
interim order, passed by the learned Single Judge of this
Court dated 29.12.2021, in I.A.No.1 of 2021 in W.P.No. 31055
of 2021.
3. As seen from the record this Court passed the following
order on 04.01.2022:
Mr. N. Ashwani Kumar, learned counsel for the appellant/ writ
petitioner, would submit that certified copies of the orders
challenged in these appeals have been filed today.
Registry is directed to register the appeals, if it is otherwise in
order.
Heard the learned counsel for the appellant on admission.
It is argued that the appellant/ writ petitioner being a retailer in
not required to obtain license under the A.P Animal Feed
(Regulation of Manufacture, Quality Control, Sale and
Distribution) Act, 2020 and therefore, the impugned notice
requiring the writ petitioner to obtain license on or before
31.12.2021 and indicating that if the license is not obtained, the
manufacture and sale of animal feed will be stopped from
01.01.2022, is illegal.
Let Mr. T. Kumar Babu, learned Government Pleader for Animal
Husbandry appearing for the respondents, obtain specific
instructions as to the rules/ regulations under which the
appellant/ writ petitioner is required to obtain license.
Post these cases on 06.01.2022.
Till the next date of hearing, there shall not be any coercive
steps against the appellant/ writ petitioner.
Print the name of the learned Government Pleader for Animal
Husbandry in the cause-list on the respondents' side.
4. Today, when the matter is taken up for hearing, learned
Government Pleader for Animal Husbandry appearing for the
respondents submits across the bar that the writ appeal may
be disposed of with a liberty to pursue hearing of the writ
petition before the learned Single Judge and same is not
opposed by the learned counsel for the appellant. However,
the learned counsel for the Appellant submits that the interim
order dated 04.01.2022 may be continued till passing of final
orders in the writ petition.
5. Having regard to the facts in issue, the writ appeals are
disposed of with liberty to the parties to take appropriate
steps for listing of the writ petition No. 31055 of 2021 before
the learned Single Judge. Further, the interim order dated
04.01.2022 passed in the writ appeal will continue to be in
force till hearing of the writ petition. There shall be no order
as to costs.
As a sequel, miscellaneous applications pending, if any,
shall stand dismissed.
________________________
C. PRAVEEN KUMAR, J
___________________________
Dr. K. MANMADHA RAO, J
Date: 06.01.2022
Note : Issue by 07.01.2022
B/o
KK
