[Cites 2, Cited by 0]
Karnataka High Court
M/S S.B. Choudappalavar Traders vs The Director on 7 April, 2026
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NC: 2026:KHC-D:5086
WP No. 102848 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 7TH DAY OF APRIL, 2026
BEFORE
THE HON'BLE MS. JUSTICE JYOTI M
WRIT PETITION NO. 102848 OF 2026 (APMC)
BETWEEN:
1. M/S. S.B. CHOUDAPPALAVAR TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
NEHRU MARKET, APMC, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPERITOR,
SHEKHARGOUDA S/O BASAPPA CHOUDAPPALAVAR,
AGE: 79 YEARS, OCC: BUSINESS,
R/O: JOISRAHALLI, TQ: RANEBENNUR,
DIST: HAVERI-581 208.
2. SHRI ANNAPOORNESHWARI TRADING COMPANY,
NEHRU MARKET, RANEBENNUR-581 115,
REPRESENTED BY ITS PARTNER,
MALLAPPA G. NINGAJJANAVAR,
AGE: 58 YEARS, OCC: BUSINESS,
R/O: HIREMAGANUR, RANEBENNUR,
DIST: HAVERI-581 208.
3. KGN TRADERS,
Digitally signed
GENERAL MERCHANTS AND COMMISSION AGENTS,
by SAMREEN APMC YARD, RANEBENNUR-581 115,
AYUB DESHNUR
Location: HIGH
REPRESENTED BY ITS PARTNER,
COURT OF ABDUL S/O NAZEEM DODDAMANI,
KARNATAKA
AGE: 59 YEARS, OCC: BUSINESS,
R/O: GANESH NAGAR, TAL: RANEBENNUR
AND DIST: HAVERI-581 208.
4. SRI. ADITYA ENTERPRISES,
GENERAL MERCHANTS AND COMMISSION AGENTS,
NEHRU MARKET, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPERITOR,
SHIVAPPA S/O MANAPPA BENAKANAKONDA,
AGE: 53 YEARS, OCC: BUSINESS,
R/O: VEERABHADRESHWAR NAGAR, RANEBENNUR,
DIST: HAVERI-581 115.
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NC: 2026:KHC-D:5086
WP No. 102848 of 2026
HC-KAR
5. M/S. S.J. GADDADAGOOLI,
GENERAL MERCHANTS AND COMMISSION AGENTS,
A.P.M.C. YARD, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPERITOR,
SIDDAPPA S/O JATTEPPA GADDAGOOLI,
AGE: 44 YEARS, OCC: BUSINESS,
R/O: HUGGIYAVAR ONI, RANEBENNUR,
DIST: HAVERI-581 115.
6. SHREE NEGALURU TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, NEHARU MARKER, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPERITOR,
BASAVARAJ S/O SHIVANANDAPPA NAGALURU,
AGE: 51 YEARS, OCC: BUSINESS,
R/O: ASUNDI, TQ: RANEBENNUR,
DIST: HAVERI-581 115.
7. SHRI ALADAMMADEVI TRADERS,
NEHRU MARKET, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
RAMAPPA S/O DILLEPPA CHAVADI,
AGE: 55 YEARS, OCC: BUSINESS,
R/O: MALAGIYAVAR ONI, RANEBENNUR,
DIST: HAVERI-581 115.
8. KUSHAL TRADING COMPANY,
GENERAL MERCHANTS AND COMMISSION AGENTS,
NEHRU MARKET, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
RAVI S/O JATTEPPA GADDADAGOOLI,
AGE: 39 YEARS, OCC: BUSINESS,
R/O: HUGGIYAVAR ONI, RANEBENNUR,
DIST: HAVERI-581 115.
9. SRI. S.L.V. TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
NEHRU MARKET, RANEBENNUR-581 115,
REPRESENTED BY ITS PARTNER,
SHRINIVAS S/O VENKARADDI AJARADDI,
AGE: 44 YEARS, OCC: BUSINESS,
R/O: VIDYANAGAR, RANEBENNUR,
DIST: HAVERI-581 115.
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WP No. 102848 of 2026
HC-KAR
10. SRI. NANDIHALLI BASAVESHWARA TRADING COMPANY,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPERITOR,
SHIVAPPA S/O HENAPPA NANDIHALLI,
AGE: 63 YEARS, OCC: BUSINESS,
R/O: NITTUR, TQ. RANEBENNUR,
DIST: HAVERI-581 119.
11. BANASHANKARI COMMISSION AGENCY,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
TIRAKAPPA S/O SANNAPPA OREGONDAR,
AGE: 62 YEARS, OCC: BUSINESS,
R/O: DEVARAGUDDA ROAD, TQ: RANEBENNUR
DIST: HAVERI-581 115.
12. SHRI SHIVA BASAVA TRADING COMPANY,
GENERAL MERCHANTS AND COMMISSION AGENTS,
NEHRU MARKET, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
MARABASAPPA S/O VEERAPPA HOMBARADI,
AGE: 71 YEARS, OCC: BUSINESS,
R/O: JAMBAGI COMPLEX, RANEBENNUR,
DIST: HAVERI-581 115.
... PETITIONERS
(BY SRI. D.M. KULKARNI, ADVOCATE)
AND:
1. THE DIRECTOR,
DEPARTMENT OF AGRICULTURE PRODUCE MARKETING,
ALI ASKAR ROAD, BENGALURU-560 001.
2. THE SECRETARY,
AGRICULTURAL PRODUCE MARKETING COMMITTEE,
RANEBENNUR-581 115, DIST: HAVERI.
... RESPONDENTS
(BY SRI. P.N. HATTI, HCGP FOR R1;
SRI. C.S. PATIL, ADVOCATE FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN RELIEFS.
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NC: 2026:KHC-D:5086
WP No. 102848 of 2026
HC-KAR
THIS WRIT PETITION IS LISTED FOR PRELIMINARY HEARING,
THIS DAY, AN ORDER IS MADE AS UNDER:
ORAL ORDER
Sri.D.M.Kulkarni., counsel for the petitioners,
Sri.P.N.Hatti., HCGP for respondent No.1 and Sri.C.S.Patil.,
counsel for respondent No.2 have appeared in person.
2. The petition is filed seeking following reliefs:
"i) issue Writ of Certiorari, or any other Writ for
quashing the impugned notices dated 17.01.2026
vide Annexures -B, B1, B2, B3, B4, B5, B6, B7,
B8, B9, B10 and B11 issued by the 2nd respondent
as null and void.
ii) Pass any other writ/order as this Hon'ble Court
deems fit to grant in the circumstances of the case."
3. Though the petition is listed for preliminary hearing,
with consent, it is heard.
4. Counsel for the respective parties urged several
contentions. Heard the arguments and perused the papers with
care.
5. The impugned notices dated 17.01.2026 issued to
the petitioners call upon them to close their business activities.
NC: 2026:KHC-D:5086
HC-KAR
Prima facie, the said notices appear to have been issued in
violation of the principles of natural justice, as the petitioners
have not been afforded a reasonable opportunity to submit their
objections. In that view of the matter, this Court deems it
appropriate to permit the petitioners to submit individual replies
to the impugned notices. Accordingly, the petitioners are directed
to submit their respective replies to the notices within a period of
two weeks from the date of receipt of a certified copy of this
order. Upon receipt of such replies, the second respondent -
authority shall consider the same in accordance with law and
pass appropriate orders within a period of four weeks thereafter.
Till such consideration and passing of orders, the second
respondent - authority shall not precipitate the matter.
6. With the above observations and directions, the writ
petition stands disposed of.
Sd/-
(JYOTI M)
JUDGE
RH
LIST NO.: 1 SL NO.: 12
