SHRIDHAR AND ORS. Vs. THE GOVT. OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the parties.

(2.) By the present Writ Petition, the petitioners are praying for quashing of R.C.C. No. 224/2012 pending on the file of the Judicial Magistrate First Class, Amalner filed against them u/S. 19 (a) (i) read with Section 7 (b) of the Seeds Act, 1966 [hereinafter referred as the "Act" for the sake of brevity] and Rules 2 (g), 7 and 10 of the seeds Rules, 1968 [hereinafter referred as the "Rules" for the sake of brevity].

(3.) Facts giving rise to the present Writ Petition can be stated herein under :