SPR AGRI TECH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition came to be filed under Article 226 of the Constitution of India seeking to declare the action of the respondents in interfering with the manufacture, sale and marketing of bio-products of the petitioner Company, as illegal.

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader for Agriculture appearing for the respondents.

(3.) When the matter is taken up for hearing, learned counsel for the petitioner states that the issue involved in this writ petition is squarely covered by the common order dated 10.07.2015 passed by the unified High Court in Writ Petition No.25293 of 2014 and batch, as confirmed with certain modifications by a Division Bench of the unified High Court in W.A.Nos.1122 and 1136 of 2016, by common judgment, dated 03.11.2016.