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Karnataka High Court
Sri Ram And Sons Nehru Market vs The Director on 7 April, 2026
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NC: 2026:KHC-D:5087
WP No. 102881 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. 102881 OF 2026 (APMC)
BETWEEN:
1. SRI. RAM AND SON'S,
NEHRU MARKET, P.B. ROAD, RANEBENNUR,
REPRESENTED BY ITS PARTNER,
GANESH S/O RAMAPPA JADAMALI,
AGE: 64 YEARS, OCC: BUSINESS,
R/O: RAJRAJESHWARI NAGAR, RANEBENNUR,
DIST: HAVERI-581 115.
2. SRI. VENKATESH COMMISSION AGENCY,
GENERAL MERCHANTS AND COMMISSION AGENT,
P.B. ROAD, RANEBENNUR-581 115,
REPRESENTED BY ITS PARTNER,
HANUMANATAHAPPA S/O THIPANNA DESHI,
AGE: 62 YEARS, OCC: BUSINESS,
R/O: LINGADAHALLI ROAD, ANTARVALLI VILLAGE,
TAL: RANEBENNUR, DIST: HAVERI-581 208.
Digitally signed
by SAMREEN 3. M/S. CHETANA TRADING COMPANY,
AYUB DESHNUR
Location: HIGH
GENERAL MERCHANTS AND COMMISSION AGENT,
COURT OF
KARNATAKA NEHRU MARKET, RANEBENNUR-581 115,
REPRESENTED BY ITS PARTNER,
NINGANAGOUDA S/O SANNAGOUDA PATIL,
AGE: 70 YEARS, OCC: BUSINESS,
R/O: ALADAKATTI ANTARAVALLI,
DIST: HAVERI-581 208.
4. AMARJYOTHI TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENT,
APMC YARD, RANEBENNUR-581 115,
REPRESENTED BY ITS PARTNER,
BEERAPPA S/O MALLAPPA HUNASHIKATTI,
AGE: 55 YEARS, OCC: BUSINESS,
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HC-KAR
R/O: MARUTI NAGAR, RANEBENNUR,
DIST: HAVERI-581 115.
5. SHREYA AGENCY,
APMC YARD, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
LINGANAGOUDA
S/O GURUSHANTAPPA HOTTIGOUDRA,
AGE: 42 YEARS, OCC: BUSINESS,
R/O: VINAYAK NAGAR, RANEBENNUR,
DIST: HAVERI-581 115.
6. SHRI SHARVESHWAR TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENT,
APMC YARD, RANEBENNUR-581 115,
REPRESENTED BY ITS PARTNER,
HEMAYYA S/O MALLAYYA KAKOL,
AGE: 70 YEARS, OCC: BUSINESS,
R/O: KURABAGERI, RANEBENNUR,
DIST: HAVERI-581 115.
7. SRI. RENUKA AND COMPANY,
GENERAL MERCHANTS AND COMMISSION AGENT,
APMC YARD, NEHRU MARKET,
RANEBENNUR-581 115,
REPRESENTED BY ITS PARTNER,
GOURAMMA W/O RYAVAPPA MELMALAGI,
AGE: 48 YEARS, OCC: BUSINESS,
R/O: KAMADOD, HAVERI,
DIST: HAVERI-581 145.
8. SRI. SHIVARAJ AND BROTHER'S,
GENERAL MERCHANTS AND COMMISSION AGENT,
NEHRU MARKET, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
SATISHAPPA S/O REVANEPPA BANAKAR,
AGE: 50 YEARS, OCC: BUSINESS,
R/O: LINGADAHALLI VILLAGE,
TAL. AND DIST: HAVERI-581 119.
9. SRI. SIDDESHWAR AND COMPANY,
GENERAL MERCHANTS AND COMMISSION AGENT,
APMC YARD, NEHARU MARKET,
RANEBENNUR-581 115,
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REPRESENTED BY ITS PARTNER,
KOTRESHAPPA S/O SHIVAPPA GAMAD,
AGE: 75 YEARS, OCC: BUSINESS,
R/O: SURANAGI ONI, RANEBENNUR,
TAL: RANEBENNUR, DIST: HAVERI-581 115.
10. SHRI. MARUTI TRADING COMPANY,
GENERAL MERCHANTS AND COMMISSION AGENT,
APMC YARD, NEHARU MARKET,
RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
JAGADISH S/O CHANNABASAPPA KAMADOD,
AGE: 46 YEARS, OCC: BUSINESS,
R/O: MAGOD, HAVERI,
TAL. AND DIST: HAVERI-581 115.
11. S.H. GULANNANAVAR AND SON'S,
GENERAL MERCHANTS AND COMMISSION AGENT,
APMC YARD, NEHARU MARKET,
RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
ARUNKUMAR S/O SHANKRAPPA GULANNANAVAR,
AGE: 53 YEARS, OCC: BUSINESS,
R/O: RAJARAJESHWARI NAGAR, RANEBENNUR,
DIST: HAVERI-581 115.
12. SORATUR TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENT,
APMC YARD, NEHARU MARKET,
RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
NINGANAGOUDA S/O BASANAGOUDA SORATUR,
AGE: 65 YEARS, OCC: BUSINESS,
R/O: UMASHANKAR NAGAR, RANEBENNUR,
DIST: HAVERI-581 115.
13. SHRI NANDESHWARA TRADERS, SHOP NO.2,
CMC COMPLEX, NEHARU MARKET, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
MANJUNATH
S/O CHANNABASAPPA GOUDASHIVANNANAVAR,
AGE: 46 YEARS, OCC: BUSINESS,
R/O: MARUTI NAGAR, RANEBENNUR,
DIST: HAVERI-581 115.
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14. SHRI BANASHANKARI TRADING COMPANY,
GENERAL MERCHANTS AND COMMISSION AGENT,
NEHARU MARKET, RANEBENNUR-581 115,
REPRESENTED BY ITS PARTNER, JATTEPPA
S/O KURUVATTEPPA GOUDASHIVANNANAVAR,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: KURABGERI, RANEBENNUR,
DIST: HAVERI-581 115.
15. HEMANT TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENT,
APMC YARD, NEHARU MARKET, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
HUVANAGOUDA S/O BASANAGOUDA SORATUR,
AGE: 72 YEARS, OCC: BUSINESS,
R/O: UMSHANKAR NAGAR, 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.
THIS WRIT PETITION IS LISTED FOR PRELIMINARY HEARING,
THIS DAY, AN ORDER IS MADE AS UNDER:
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WP No. 102881 of 2026
HC-KAR
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, B11, B12, B13 and B14 issued by the 2nd
respondent as null and void.
ii) Pass any other writ/order as this Hon'ble Court deems
fit 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.
Prima facie, the said notices appear to have been issued in
NC: 2026:KHC-D:5087
HC-KAR
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.
7. In view of the disposal of the main petition, there is
no need to comply with the office objections.
Sd/-
(JYOTI M)
JUDGE
RH
LIST NO.: 1 SL NO.: 18
