[Cites 2, Cited by 0]
Karnataka High Court
M/S Kempannavar Trading Company vs The Director on 7 April, 2026
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NC: 2026:KHC-D:5085
WP No. 102888 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. 102888 OF 2026 (APMC)
BETWEEN:
1. M/S. KEMPANNAVAR TRADING COMPANY,
GENERAL MERCHANTS AND COMMISSION AGENTS,
STALL NO.13, HALAGERI ROAD,
RANEBENNUR-581115,
REPRESENTED BY ITS PARTNER,
ASHOKAPPA S/O CHANDRAPPA KEMPANNANAVAR,
AGE. 59 YEARS, OCC. BUSINESS,
R/O. SIDDARODA NAGAR,
RANEBENNUR, DIST. HAVERI-581115.
2. M/S. C. C. HEBBALAD AND COMPANY,
GENERAL MERCHANTS AND COMMISSION AGENTS,
NEHARU MARKET RANEBENNUR-581115,
REPRESENTED BY ITS PARTNER,
PRAKASH S/O CHENNAPPA HEBBALAD,
Digitally signed
by SAMREEN
AGE: 64 YEARS, OCC: BUSINESS,
AYUB DESHNUR
Location: HIGH R/O: KOPPADAVAR ONI,
COURT OF
KARNATAKA
KURABAGERI RANEBENNUR,
DIST: HAVERI-581115.
3. SRI. HANUMAN TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
BHARAMAPPA S/O MAREDEPPA HULAGAMMANAVAR,
AGE: 52 YEARS, OCC: BUSINESS,
R/O: MYAGERI ROAD, KURABAGERI,
RANEBENNUR, DIST: HAVERI-581115.
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HC-KAR
4. SRI. CHANNABASAVA TRADING COMPANY,
APMC YARD, RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
CHANNABASAVARADDY S/O GOPALREDDY RADDER,
AGE: 34 YEARS, OCC: BUSINESS,
R/O: CHOUDESHWARA BADAVANE,
RANEBENNUR, DIST: HAVERI-581115,
5. M/S. R.D. MARIGOUDRA,
GENERAL MERCHANTS AND COMMISSION AGENTS,
NEHARU MARKET, RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
SHANKARAGOUDA
S/O RAMANAGOUDA MARIGOUDRA,
AGE: 49 YEARS, OCC: BUSINESS,
R/O: 10TH CROSS VIDYA NAGAR,
RANEBENNUR, DIST: HAVERI-581115.
6. M/S. B.C. NANDIHALLI AND COMPANY,
GENERAL MERCHANTS AND COMMISSION AGENTS,
HANAGODIMATH STREET, P.B. ROAD,
RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
BASAVARAJ S/O CHANDRASHEKAR NANDIHALLI,
AGE: 65 YEARS, OCC: BUSINESS,
R/O: RAJRAJESHWARI NAGAR, RANEBENNUR,
DIST: HAVERI-581115.
7. HOTTIGOUDAR AND MASANAGI,
GENERAL MERCHANTS AND COMMISSION AGENTS,
REPRESENTED BY ITS PARTNER,
APMC YARD, RANEBENNUR-581115,
SOMANAGOUDA S/O BASALINGAPPA HOTTIGOUDRA,
AGE: 62 YEARS, OCC: BUSINESS,
R/O: VINAYAK NAGAR, 2ND CROSS,
RANEBENNUR, DIST: HAVERI-581115.
8. SHRI. RENUKA ENTERPRISES,
GENERAL MERCHANTS AND COMMISSION AGENTS,
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HC-KAR
APMC YARD, RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
MALATESH S/O CHENNAPPA HUCHGARKI,
AGE: 54 YEARS, OCC: BUSINESS,
R/O: HUNASHIKKATTI,
TAL: RANEBENNUR, DIST: HAVERI-581115.
9. SHREE RUKMINI TRADERS,
SANGAMESHWAR TR, BUILDING
APMC YARD, RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
SHIDDAPPA S/O KEDARAPPA ATADAKAR,
AGE: 56 YEARS, OCC: BUSINESS,
R/O: MARUTI NAGAR, RANEBENNUR,
DIST: HAVERI-581115.
10. PAMPAPATI TRADING COMPANY,
GENERAL MERCHANTS AND COMMISSION AGENTS,
NEHARU MARKET, RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
NAGARAJ S/O MURIGEPPA ANGADI,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: VAGISH NAGAR, RANEBENNUR,
DIST: HAVERI-581115.
... PETITIONERS
(BY SRI. D.M. KULKARNI, ADVOCATE)
AND:
1. THE DIRECTOR,
DEPARTMENT OF AGRICULTURE PRODUCE
MARKETING, ALI ASKAR ROAD,
BENGALURU-560001.
2. THE SECRETARY,
AGRICULTURAL PRODUCE MARKETING COMMITTEE,
RANEBENNUR-581115, DIST: HAVERI.
... RESPONDENTS
(BY SRI. P.N. HATTI, HCGP FOR R1;
SRI. C.S. PATIL, ADVOCATE FOR R2)
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HC-KAR
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:
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 And
B9 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
NC: 2026:KHC-D:5085
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.
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.: 63
