AVANI SEEDS LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Common issue has arisen in all the captioned matters, by consent of both the parties, the matters were heard finally and are being disposed of by this common judgment.

(2.) These petitions have been filed under Article 226 of the Constitution of India as well as under section 482 of the Code of Criminal Procedure for quashing and setting aside the complaints under Section 6 and 7 of the Seeds Act, 1966 read with Section 10 of Seeds Rules, 1968 being:

(3.) Facts in all these maters are more or less same.