[Cites 2, Cited by 0]
Karnataka High Court
Sri Shiva Shakti Traders vs The Director on 7 April, 2026
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NC: 2026:KHC-D:5089
WP No. 102886 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. 102886 OF 2026 (APMC)
BETWEEN:
1. SRI. SHIVA SHAKTI TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
NEHARU MARKET, P.B. ROAD, RANEBENNUR-581 115,
REPRESENTED BY ITS PARTNER,
GURURAJ S/O CHANNAPPA MOTAGI,
AGE: 68 YEARS, OCC: BUSINESS,
R/O: RAJARAJESHWARI NAGAR, RANEBENNUR,
DIST: HAVERI-581 115.
2. SRI. GAVISIDDESHWARA TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, RANEBENNUR-581 115,
REPRESENTED BY ITS PARTNER,
BASAVAARJ S/O SHIDDALINGAPPA SOPPIN,
AGE: 62 YEARS, OCC: BUSINESS,
R/O: CHOLAMURADESHWAR NAGAR,
RANEBENNUR, DIST: HAVERI-581 115.
3. SHRI. JAGANNATH TRADING COMPANY,
GENERAL MERCHANTS AND COMMISSION AGENTS,
Digitally signed
by SAMREEN APMC YARD, RANEBENNUR-581 115,
AYUB DESHNUR
Location: HIGH REPRESENTED BY ITS PARTNER,
COURT OF
KARNATAKA MANJAPPA S/O KARABASAPPA BANAKAR,
AGE: 44 YEARS, OCC: BUSINESS,
R/O: BENAKANKOND, TAL: RANEBENNUR
AND DIST: HAVERI-581 208.
4. SRI. JYOTI TRADING COMPANY,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, RANEBENNUR-581 115,
REPRESENTED BY ITS PARTNER,
JAYAPPA S/O SANNBASAPPA BANNIMATTI,
AGE: 60 YEARS, OCC: BUSINESS,
R/O: CHIKKA KURAVALLI,
TAL. AND DIST: HAVERI-581 115.
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WP No. 102886 of 2026
HC-KAR
5. OM COMMISSION AGENCY,
GENERAL MERCHANTS AND COMMISSION AGENTS,
A.P.M.C. YARD, RANEBENNUR-581 115,
REPRESENTED BY ITS PARTNER,
SHAMBHULINGAYYA S/O SHIVAYYA ARADHYAMTH,
AGE: 60 YEARS, OCC: BUSINESS,
R/O: SRI RAM NAGAR, RANEBENNUR,
DIST: HAVERI-581 115.
6. SHREE VISHWABHANDU TRADING CORPORATION,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, NEHARU MARKER, RANEBENNUR-581 115,
REPRESENTED BY ITS PARTNER,
CHANDRASHEKAR S/O REVANAPPA TEMBAD,
AGE: 56 YEARS, OCC: BUSINESS,
R/O: MARUTI NAGAR, RANEBENNUR,
DIST: HAVERI-581 115.
7. SRI. GAJANANA TRADERS,
APMC YARD, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
MOHAN S/O VEERAPPA BADAMI,
AGE: 47 YEARS, OCC: BUSINESS,
R/O: KITTUR RANI CHANAMMA COMPLEX,
RANEBENNUR, DIST: HAVERI-581 115.
8. KUNCHUR TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
HALAPPA S/O CHANNABASAPPA KUNCHUR,
AGE: 87 YEARS, OCC: BUSINESS,
R/O: JOISARAHARAHALLI,
TAL. AND DIST: HAVERI-581 208.
9. SRI. MANJUNATH TRADING COMPANY
GENERAL MERCHANTS AND COMMISSION AGENTS,
NEHARU MARKET, RANEBENNUR-581 115,
REPRESENTED BY ITS PARTNER,
RAMESH S/O BHEEMAPPA MUDIGOUDRA,
AGE: 52 YEARS, OCC: BUSINESS,
R/O: MRUTHYUNJAYA NAGAR, RANEBENNUR,
DIST: HAVERI-581 115.
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WP No. 102886 of 2026
HC-KAR
10. SRI. MANJUNATH TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
P.B. ROAD, RANEBENNUR-581 115,
REPRESENTED BY ITS PARTNER,
NAVEEN S/O NIJALINGAPPA DODDAGOUDAR,
AGE: 39 YEARS, OCC: BUSINESS,
R/O: UMASHANKAR NAGAR RANEBENNUR,
DIST: HAVERI-581 115.
11. VAISHNAVI AGENCY,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
NAVEEN S/O NIJALINGAPPA DODDAGOUDAR,
AGE: 39 YEARS, OCC: BUSINESS,
R/O: UMASHANKAR NAGAR, RANEBENNUR,
DIST: HAVERI-581 115.
12. SHRI SHIVASHANKAR TRADERS (HIREKERUR),
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
KARABASAPPA S/O ULAVAPPA KUBASAD,
AGE: 57 YEARS, OCC: BUSINESS,
R/O: SHREERAM NAGAR, RANEBENNUR,
DIST: HAVERI-581 115.
13. M/S. R.L. CHANNAGOUDAR,
APMC YARD, RANEBENNUR, R/BY ITS PROPERITOR,
RAMANAGOUDAL INGANAGOUDA CHANNAGOUDAR,
AGE:65 YEARS, OCC: BUSINESS,
R/O: RANEBENNUR-581 115, DIST: HAVERI.
14. SHIVASHANKARI TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, RANEBENNUR-581 115,
REPRESENTED BY ITS PROPRIETOR,
RAJU S/O MALAKAPPA HUGGI,
AGE: 50 YEARS, OCC: BUSINESS,
R/O: ESHWAR NAGAR, RANEBENNUR,
DIST. HAVERI-581 115.
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HC-KAR
15. S. S. FOODS,
APMC YARD, RANEBENNUR,
R/BY ITS PARTNER,
SURESH S/O SHIVAPPA JADAMALI,
AGE: 57 YEARS, OCC: BUSINESS,
R/O: RAJA RAJESHWARI NAGAR,
6TH CROSS, RANEBENNUR-581 115,
DIST: HAVERI.
... 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, HACP 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:
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:
NC: 2026:KHC-D:5089
HC-KAR
"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 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
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
NC: 2026:KHC-D:5089
HC-KAR
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.: 62
