Success Crop Protection vs The State Of Telangana And Another
2021 Latest Caselaw 1860 Tel

             THE HON'BLE SRI JUSTICE T.AMARNATH GOUD

                     WRIT PETITION No.14331 of 2021
ORDER:

1 When the matter is taken up for hearing, the learned counsel for the

petitioner as well as the learned Government Pleader for Agriculture have

submitted that the subject matter of the present Writ Petition is squarely

covered by the common order passed in W.P.No.25293 of 2014 and W.A

Nos.1122 and 1136 of 2016 vide judgment dated 03.11.2016 and common

order dated 05.8.2020 passed in W.P.No.9801 of 2020 and batch and order

dated 18.6.2021 passed in W.P.No.13594 of 2021. The learned counsel

further submitted that in compliance of the orders of this Court in the

above Writ Petitions, the Commissioner has also issued suitable

instructions to all the District Agricultural Officers.

2 Recording the said submission, this Writ Petition is allowed in terms

of the directions and observations made in the above Writ Petitions and

Writ Appeals. No order as to costs. Pending miscellaneous petitions, if any,

shall also stand closed.

__________________________ T. AMARNATH GOUD, J.

Date: 28.6.2021.

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