SUNSHINE AGRO MANAGEMENT Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed questioning the action of the respondents in interfering with manufacture, sale and marketing of bio-products of the petitioner-company, which are not covered under the Insecticides Act, 1968 and Fertilizers (Control) Order, 1985, as illegal and arbitrary.

(2.) Petitioner-Company has established manufacturing unit to manufacture agricultural products (bio-products) in Andhra Pradesh State, marketing and distributing the same in the State of Andhra Pradesh. Even though it is not necessary to obtain any permission for marketing the above bio-products, the second respondent, who is regulatory authority for the supervision and control of insecticides and pesticides, insisted for obtaining marketing permission for sale and distribution of bio-products of the petitioner-company, vide proceedings, dated 21.01.2006, stating inter alia that since the bio-products are not covered by the Insecticides Act, 1968 or the Fertilizer Control (Order) Act, 1985 the stocking, storing or the sale of the said products in the licenced premises will not be permitted.

(3.) Aggrieved by the said memo, dated 21.01.2006, some of the Manufacturers and Distributors have filed W.P.Nos.25293 of 2014 and batch and the said batch of Writ Petitions were allowed by this Court, on 10.07.2015, directing the respondent authorities therein not to interfere with the store, sale and distribution of bio-products of the petitioners therein. Despite the same, the officials of the second respondent are insisting the petitioner not to sell, exhibit and market the bio-products. Hence, the present Writ Petition.