M/S. Hindustan Agri Innovations vs. The State Of Telangana

[ 321s ] HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD (Special Original Jurisdiction) WEDNESDAY, THE FIRST DAY OF MARCH TWO THOUSAND AND TWENTY THREE PRESENT THE HONOURABLE SMT. JUSTICE P.MADHAVI DEVI WRIT PETITION NO: 5511 OF 2023 Between: M/s. Hindustan Agri lnnovations, Rep. by its Proprietor, G -D-u1gq V.aqa Frasad, S/o. G. Ve-nkateswara Rao, aied 40 years' R/o D No. 6€5, Society Bank Fioad, Nidamanuru, Krishna Dislrict - 521 104, Andhra Pradesh State Factorv anci Office at: D.No. 5-5-35/132, Prashanthi Nagar, lndustrial Estate, Kukatfally, Hyderabad - 500 072, Ivledchal-Malkalgiri District' Telangana State. .,.PETITIONER AND 'l . The State of Telangana, Rep. by its Principal Secretary' Agriculture and Co- ooeration Deot., Secretariat, Hyderabad. z ihe Cbmmisiio;er, And Direct'or of Agriculture. State of Telangana, opp L B Stadium, Basheerbagh, Hyderabad, Telangana State ...RESPONDENTS Petition under Article 226 of the Constitution of lndia praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a writ, order or Direction, more particularly one in the nature of writ of Mandamus declaring the action of the 2nd Respondent in interfering with manufacturing, sale and distribution of bio-products/bio-stimu lants of petitioner- Firm, viz,, Hindfly-L, Hindaaz-L, Power Plus-L, Nano Care-L, Nano Gold-L, Hind Feed-P, Neee Gold-L, Castor Gold-L, Karnaja Gold-L, Hind Maar-L, Virocare-L' Hindcide-P, Dr. Nano-L, More Shakthi-L, Bhoosudhi-G, Dharani-G, Dharani Sakthi-L, More Power-L, Nano Cure-1, Care All-L, Universal-L, Hindfire-L, Nutri Plus-L, Class-L, Divyamruth-L, Hindustan-999, Super-007-1, Root Plus-L, Fighter- L, Care Master-L, Kavach-l, Regold-l, Agri Grow-L, Rythu Mithra-G, l-Deal-1, Expert-l, Balance-L, Leaf Gold-l, Hindus-L' Rolex-L' Samrudhi-P, Miraaj-L' Thrill- L, Nano One-P, Awaak-L, Hizaak-L, Vikasa-L' Hindcott-L and Asura-L' by issuing Memo No PP ll(1 dated 21l01i 2006 being illegal. arb rnterfere with in stimulants includir lnsectrcides Act. 1 2C)8512005 daled21t)l12006 and Letter Nt, l)P ll(1)2085/2005' and in the absence of notification prescribi'(; the' standards, as rary u nconstitutiona l, and direct the 2nt respondent not to any manner in selling and distribution o' bi,:-prod ucts/bio- I fiom the ltcensed premises of the dealer ;/:; tocl(iSts under the |58 and the Fertrlizers Control (Order) Act, 135. lA NO: 'f OF 2023 Petition unc -'r Section 151 CPC praying that in the circLr'lstances stated in the affidavit frled rr support of the petition, the High Court may llr: plt:ased to direct the 2nd responder not to interfere wtth manufacturing, sale arrd distribution of bio- products/bio-stim u lnts of petitioner-Firm, viz., Hindfly-L, Hintira.az-l., Power Plus- L, Nano Care-L N rnc Gold-L. Hind Feed-P, Neee Gold-1, Ca;tcr Gold-l. Karnala Gold-1. Hind trl a ,r-L, Virocare-L, Hindcide-P, Dr Nano-l- Mc re Shakthi-1. Bhoosudhi-G. Dha ani-G, Dharani Sakthi L, More Power-L, Nanr: Cure-1, Care All- L. Universal-L, Hi dfire-L, Nutri Plus-1, Class-L, Divyamrutir-1,, Flindustan-999, Super-007-1, Roo Plus-1, Frghter-1, Care Master-1, Kavacr^- -. Ftegold-L, Agri Grow-1. Rythu Mi rra-G, l-Deal-L, Expert-L, Balance-L, t-eaf rlold-L, Hindus-1, Rolex-l, Samrudhl P Miraaj-l, Thrill-L, Nano One-P, Awaak-l. Hizaak-L, Vikasa- L, Hindcott-L and \sura-1, inciuding from the licensed prem !;,:)s cf the dealers, stockists. under th l!-rsectictdes Act, 1968 and the Fertrlizers O,rntrcl (order) Act, 1985, pending disp rsal of the above Wnt petition. Counsel for the Pt titioner: M/s. B.V.APARNA LAKSHMI Counsel forthe Rr spondents: AGP FOR AGRICULTURE