[Cites 2, Cited by 0]
Karnataka High Court
Deepa Trading Company vs The Director on 7 April, 2026
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NC: 2026:KHC-D:5144
WP No. 102909 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. 102909 OF 2026 (APMC)
BETWEEN:
1. DEEPA TRADING COMPANY,
NEHARU MARKET, RANEBENNUR-581115,
REPRESENTED BY ITS PARTNER,
SURESH S/O NINGAPPA SANNAGOUDRA,
AGE: 63 YEARS, OCC: BUSINESS,
R/O: BEERESHWARA NAGAR, 4TH CROSS,
RANEBENNUR, DIST: HAVERI-581115.
2. SHREE NADINI TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
P.R. ROAD, RANEBENNUR-581115,
REPRESENTED BY ITS PARTNER,
BASAVARAJAPPA S/O MALLIKARJUNAPPA KURAVATTI,
AGE: 72 YEARS, OCC: BUSINESS,
R/O: VINAYAK NAGAR, RANEBENNUR,
DIST: HAVERI-581115.
3. SHRI. JAGANNATH TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
Digitally signed NEHARU MARKET, RANEBENNUR-581115,
by SAMREEN
AYUB DESHNUR REPRESENTED BY ITS PARTNER,
Location: HIGH
COURT OF KARABASAPPA S/O SANNINGAPPA BANAKAR,
KARNATAKA
AGE: 75 YEARS, OCC: BUSINESS,
R/O: BENAKANKOND VILLAGE,
TAL. AND DIST: HAVERI-581115.
4. MAHESH TRADING COMPANY,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, RANEBENNUR-581115,
REPRESENTED BY ITS PARTNER,
MRUTHYUNJAYA S/O PUTTANAGOUDA PATIL,
AGE: 53 YEARS, OCC: BUSINESS,
R/O: MRUTHYUNJAYA NAGAR, RANEBENNUR,
DIST: HAVERI-581115.
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NC: 2026:KHC-D:5144
WP No. 102909 of 2026
HC-KAR
5. UDAY TRADERS,
A.P.M.C. YARD, P.B. ROAD,
RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
BASAVARAJ S/O MARIGEPPA UPPARAGI,
AGE: 72 YEARS, OCC: BUSINESS,
R/O: VAGESH NAGAR, RANEBENNUR,
DIST: HAVERI-581115.
6. SRI. HAMPI GAYATRIDEVI TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
MAHESHAPPA S/O BHARAMAPPA GULER,
AGE: 48 YEARS, OCC: BUSINESS,
R/O: KOPPADAVAR ONI, RANEBENNUR,
DIST: HAVERI-581115.
7. SHREE JAYASHANKAR TRADERS,
STALL NO.2, LAL BAHADUR SHASTRI COMPLEX,
HALAGERI CROSS, RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
PRAKASH S/O SHRINIVASAPPA SALAGERI,
AGE: 58 YEARS, OCC: BUSINESS,
R/O: SALAGERI ONI, RANEBBENUR,
DIST: HAVERI-581115.
8. SHRI. SHIVAPRASANNA AND COMPANY,
GENERAL MERCHANTS AND COMMISSION AGENTS,
NEHARU MARKET, RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
KOTRASHEPPA S/O SHIDDALINGAPPA MALLAPPANAVAR,
AGE: 51 YEARS, OCC: BUSINESS,
R/O: VAGESH NAGAR, RANEBENNUR,
TAL: RANEBENNUR, DIST: HAVERI-581115.
9. SHIVARAJ ENTERPRISES,
APMC YARD, RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
BASAVARAJ S/O RUDRAPPA HUGGI S.,
AGE: 67 YEARS, OCC: BUSINESS,
R/O: VIDYA NAGAR, RANEBENNUR,
DIST: HAVERI-581115.
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NC: 2026:KHC-D:5144
WP No. 102909 of 2026
HC-KAR
10. SHREE GURU TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, NEHARU MARKET,
RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
BASAVARAJ R. KAREGOUDAR,
AGE: 58 YEARS, OCC: BUSINESS,
R/O: VISWA BANDHU NAGAR,
RANEBENNUR, DIST: HAVERI-581115.
11. SRI. LAXMI VENKATESHWARA TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
NEHARU MARKET, RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
VASUMATHI W/O RAGHAVENDRA SHETTAR,
AGE: 48 YEARS, OCC: BUSINESS,
R/O: OLD GOVT. HOSPITAL ROAD, RANEBENNUR,
DIST: HAVERI-581115.
12. SRI. MAILARESHWAR TRADERS,
GENERAL MERCHANTS AND COMMISSION AGENTS,
APMC YARD, RANEBENNUR-581115,
REPRESENTED BY ITS PROPRIETOR,
SATISH J. AJARADDI,
AGE: 56 YEARS, OCC: BUSINESS,
R/O: JAMALARADDI NEAR HOSA MUSTUR,
DIST: HAVERI-581208.
... 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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NC: 2026:KHC-D:5144
WP No. 102909 of 2026
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, B9 and B10 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.
NC: 2026:KHC-D:5144
HC-KAR
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
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.: 2 Sl No.: 1
