ANAND Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Heard the learned Counsels appearing for the parties. Both these Public Interest Litigation and writ petition are being disposed of finally by this common judgment.

(2.) In Public Interest Litigation as well as in writ petition, an enquiry is sought in respect of manufacturing and marketing of soiltesting fertilizer recommendations without having facility of testing of two mandatory parameters of Copper and Nitrogen during the year 2014 to 2-5-2018. The further relief sought is to restrain the marketing of STFR without getting its validation at least in five different agro-climatic zones in the country. The STFR technology is developed by the respondent Nos. 2 and 3 -ICAR and IARI and commercialized by issuing licences to 14 companies/firms, including the petitioner-Nagarjuna Agro Chemicals in Writ Petition No. 5845 of 2018.

(3.) The Indian Council for Agriculture Research (ICAR) is a leading institution for agriculturalresearch, educationand expansion in India with its Headquarter at New Delhi andfunctions underthe controlof the Ministry of Agriculture and Farmers Welfare, Government of India. The Indian Agriculture Research Institute (IARI) is a premier national institute for agricultural research, educationandexpansion and is also a deemed University under the provisions of the University Grants Commission Act, 1956 and awards Bachelor 's and Master 's Degrees invarious agriculturaldisciplines. It is a research wing/unit of ICAR, instrumental in developing several technologies, missions, tools, high yield variety of major crops andpromotingagriculturalmechanisminthe industry. ICAR-lndian Institute of Soil Science (IISS), Bhopal, is also one of the constituent units of ICAR and a society registered under the Societies Registration Act, 1860,engaged inthe developmentof devices and method for measurement of soil health parameters and fertilizer recommendations.