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Karnataka High Court
M/S Nyamati Traders vs The Director on 7 April, 2026
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NC: 2026:KHC-D:5088
WP No. 102885 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. 102885 OF 2026 (APMC)
BETWEEN:
1. M/S NYAMATI TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS
NEHARU MARKET, P.BOX NO.44,
RANEBENNUR-581115,
REPRESENTED BY ITS PARTNER,
CHANDRASHEKAR S/O MALLAPPA NYAMATI.
AGE: 67 YEARS, OCC: BUSINESS,
R/O: VAGISH NAGAR, 2ND CROSS,
RANEBENNUR, DIST: HAVERI-581115.
2. SAGAR TRADERS,
BASAVANAGUDI NAGAR,
RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
RAJU S/O MALAKAPPA NARASAGOUDAR,
AGE: 54 YEARS, OCC: BUSINESS,
Digitally signed R/O: ESHWAR NAGAR,
by SAMREEN
AYUB NEAR VENKATESHWAR PARK,
DESHNUR
Location: HIGH
COURT OF
RANEBENNUR, DIST: HAVERI-581115.
KARNATAKA
3. DEEPA AND COMPANY,
GENERAL MERCHANTS AND COMMISSION AGENTS,
NEHARU MARKET, RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
SIDDALINGAYYA S/O CHANNAYYA NALLURMATH,
AGE: 47 YEARS, OCC: BUSINESS,
R/O: VIDYA NAGAR, RANEBENNUR,
DIST: HAVERI-581115.
4. SHRI SHIVAGANGA TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS
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NEHARU MARKET, P.B. ROAD, RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
BASAVARAJ S/O GANGADHARAPPA NARASAGOUDAR,
AGE: 45 YEARS, OCC: BUSINESS,
R/O: BASAVANAGUDI NAGAR, RANEBENNUR,
DIST: HAVERI-581115.
5. SRI. SAPTAGIRI TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
P.B. ROAD, NEHARU MARKET, RANEBENNUR-581115,
REPRESENTED BY ITS PARTNER,
RAJJABALI S/O ABDUL NADGAON,
AGE: 49 YEARS, OCC: BUSINESS,
R/O: ISLAMPUR ONI, RANEBENNUR,
DIST: HAVERI-581115.
6. SRI. CHANNESH TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, RANEBENNUR-581115,
REPRESENTED BY ITS PARTNER,
NAGARARJ S/O BASAVARJ BALIKAYI,
AGE: 56 YEARS, OCC: BUSINESS,
R/O: HALAGERI VILLAGE,
TAL: RANEBENNUR, DIST: HAVERI-581208.
7. KATAGIHALLI TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
NEHARU MARKET, RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
SANNATAMMAPPA S/O GADIGEPPA KATAGIHALLI,
AGE: 56 YEARS OCC: BUSINESS,
R/O: ANISHATRE ONI, RANEBENNUR,
DIST: HAVERI-581 145
8. G.S. BANAKAR AND COMPANY,
GENERAL MERCHANTS AND COMMISSION AGENTS,
NEHRU MARKET, RANEBENNUR-581115,
REPRESENTED BY ITS PARTNER,
BASAVARAJ S/O GUDDAPPA BANAKAR,
AGE: 33 YEARS, OCC: BUSINESS,
R/O: ANTARAVALLI VILLAGE,
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TAL: RANEBBENUR, DIST: HAVERI-581 208.
9. DAWALMALIK TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, RANEBENNUR-581115,
REPRESENTED BY ITS PARTNER,
NOORAHMED S/O HAZARTH KARNATI,
AGE: 43 YEARS, OCC: BUSINESS,
R/O: GOURISHANKAR NAGAR, RANEBENNUR,
TAL: RANEBENNUR, DIST: HAVERI-581 115.
10. M/S. GIRISH TARDERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, NEHARU MARKET,
RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
GIRISH S/O CHANABASAPPA PARVATER,
AGE: 48 YEARS, OCC: BUSINESS,
R/O: ASUNDI, TAL & DIST: HAVERI-581 208.
11. SRI.KUMAR TARDERS,
APMC YARD C BLACK RANEBENNUR-581 115,
REPRESENTED BY ITS PARTNER,
PRABHUDEV S/O NAGABASAPPA UDASI,
AGE: 43 YEARS, OCC: BUSINESS,
R/O: VAGESH NAGAR, RANEBENNUR,
DIST: HAVERI-581 115.
12. M/S. R.L. CHANNAGOUDAR,
APMC YARD, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
RAMANAGOUDA
S/O LINGANAGOUDA CHANNAGOUDRA,
AGE: 60 YEARS, OCC: BUSINESS,
R/O: JOISARAHARALAHALLI,
TAL & DIST: HAVERI-581 208.
13. SRI. KARIBASAVESHWARA TRADING COMPANY,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
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HC-KAR
KARABASAPPA S/O SHIVAYOGEPPA HADRIHALLI,
AGE: 47 YEARS, OCC: BUSINESS,
R/O: MRUTHYUNJAYA NAGAR, RANEBENNUR,
DIST: HAVERI-581 115.
14. SRI. SHIDDESHWAR ENTERPRISES,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, RANEBENNUR-581 115,
REPRESENTED BY ITS PARTNER,
LOKESH S/O MALKAPPA NARASAGOUDAR,
AGE: 48 YEARS, OCC: BUSINESS,
R/O: KANCHAGAR GALLII, BASAVANGUDI 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 ORDERS, THIS DAY,
AN ORDER IS MADE AS UNDER:
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WP No. 102885 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 And B13
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. Counsel for the respective parties urged several
contentions. Heard the arguments and perused the papers with
care.
4. 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
violation of the principles of natural justice, as the petitioners
have not been afforded a reasonable opportunity to submit their
NC: 2026:KHC-D:5088
HC-KAR
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.
5. With the above observations and directions, the writ
petition stands disposed of.
6. 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.: 61
