Vnr Seeds Private Limited vs State Of Chhattisgarh
2022 Latest Caselaw 4780 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR

                                     Order Sheet

                              W.P.(C) No. 3249 of 2022

VNR Seeds Private Limited (A Registered Company Under The Companies Act,
1956) Through Its Authorized Signatory, Shri Arunendra Pratap Singh, S/o Shri
Ramesh Pratap Singh, Aged About 44 Years, Having Its Registered Office At
Corporate Centre, Canal Road Crossing, Ring Road No. 1 Raipur, District - Raipur,
Chhattisgarh 492006

                                                                       ---- Petitioner

                                       Versus

1.    State Of Chhattisgarh Through Its Managing Director, Chhattisgarh Rajya
      Krishi Viapnan (Mandi) Board Beej Bhawan G.E. Road, Telibandha, Raipur,
      District - Raipur 492006 (Chhattisgarh)

2.    Additional Managing Director, Chhattisgarh Rajya Krishi Viapnan (Mandi)
      Board Beej Bhawan, G.E. Road, Telibandha, Raipur District Raipur 492006
      (Chhattisgarh)

3.    Krishi Upaj Mandi Samiti- Durg, Through Its Secretary, Having Its Office At
      Krishi Upaj Mandi Campus, Dhamdha Road, Durg, District Durg 491001
      (Chhattisgarh)

                                                                   ---- Respondents

26/07/2022 Mr. Abhishek Sinha, Sr. Advocate with Ms. Shriya Jaiswal,

counsel for the petitioner.

Mr. Aditya Tiwari, P.L. for the State-respondent No.1.

Mr. Animesh Tiwari, counsel for the respondents No.2 and 3.

Heard.

Since all the respondents are represented through their counsel, issuance of notice is dispensed with.

Let reply be filed both on admission as also on I.A. No.1, which

is an application for interim relief, within a period of two weeks.

Meanwhile, taking into consideration the provision of Section

19 of the C.G. Krishi Upaj Mandi Adhiniyam, 1972 and the scheduled

attached thereto and also taking into consideration the judgment of

Hon'ble Supreme Court in case of Krishi Utpadan Mandi Samiti &

Ors. Vs. Pilibhit Pantnagar Beej Ltd. & Anr., reported in (2004) 1 SCC

391, prima-facie a strong case for grant of interim relief is made out.

Accordingly, there shall be stay of the effect and operation of

the impugned orders Annexure P-1 and P-2, till the next date of

hearing.

List this case in the week commencing 22nd of August, 2022.

Sd/-

(P. Sam Koshy) Judge

balram