Maharashtra Hybrid Seeds Co. Ltd. ... vs The State Of Maharashtra
2016 Latest Caselaw 4800 Bom

                                                                             cran3986.15
                                          -1-




                                                                              
                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              BENCH AT AURANGABAD




                                                      
                        CRIMINAL APPLICATION NO. 3986 OF 2015



     1.       Maharashtra Hybrid Seeds Company Ltd.




                                                     
              A company registered under the
              Companies Act, 1956, having its
              Registered office at Resham Bhavan,
              78, Veer Nariman Road, Mumbai and
              Office at Dawalwadi, Jalna




                                        
              through its Authorized Signatory
              Mr. Govind R. Patel
                             
     2.       Govind R. Patel s/o Ramjibhai Patel,
              Age 53 years,Occ. Service,
              R/o. 901, Sagar Garden,
                            
              Sambhajinagar, Mulund
              Mumbai                                           ...Applicants

                      versus
      


     State Government, Represented by
     Shri Madhav Prabhuappa Swami,
   



     Seed Inspector and District
     Quality Control Inspector
     C/o. District Superintending Agriculture
     Officer,





     District Hingoli                                          ...Respondents

                                         .....
     Mr. S.V. Adwant, advocate for the applicants
     Mr. A.R. Kale, A.P.P. for the respondent-State
                                         .....





                                                 CORAM : V. K. JADHAV, J.

DATED : 22nd AUGUST, 2016

ORAL JUDGMENT:-

1. Rule. Rule is made returnable forthwith. Heard finally by

consent.

cran3986.15

2. Learned A.P.P. for the respondent-State concedes that the

notification as per provisions of Section 4(1) (ii) of the Maharashtra

Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation

of Sale Price) Act, 2009 has not been issued and this case is

squarely covered by the judgments of this Court rendered in following

matters:-

      Sr. No. Case No.        ig                 Bench               Date     of
                                                                     Judgment
      1           Criminal Application No. 5256 of Aurangabad        15.09.2014

                            
      2           Criminal Application No. 4402 of Aurangabad        03.03.2015

      3           Criminal Application No. 1597 of Aurangabad        10.08.2015

      


      4           Criminal Application No. 1598 of Aurangabad        10.08.2015
   




      5           Criminal Application No. 130 of Nagpur             16.01.2015

      6           Criminal Application No. 232 of Nagpur






      7           Criminal Application No. 394 of Nagpur

      8           Criminal Application No. 346 of Nagpur             07.04.2016






      9           Criminal Application No. 347 of Nagpur

      10          Criminal Application No. 348 of Nagpur

      11          Criminal Application No. 48 of Nagpur              15.07.2016






                                                                            cran3986.15

3. In the light of above, criminal application is allowed in terms of

prayer cause "A". Rule is made absolute in the above terms.

4. Criminal application is disposed of accordingly.

( V. K. JADHAV, J.)

aaa/