VINUTHNA FERTILIZERSS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of the respondents in interfering with the production, sale and distribution of petitioner's BioProducts, as illegal and arbitrary.

(2.) The case of the petitioner firm is that it has engaged in manufacture, sale and distribution of Bio-Products such as; James bond, More 69, Vinzyme-L, Vinzyme-G, Khazana, Supreme, Warrior, Victor, Victore Plus, Vajhara, Vijaya-99, Jeel-9, Vibha, Vishist, Dandi, Fooster, Medal, Vijaya-999 and V. Prom 5, Vijaya CMS, Vejatha, CMS Grunavals, Vasudhaa, Dharani, Viraat CMS, Tejal, Bhairav, Dhaanya, Dharmavira, Dhaathri, Dhaarmik, Tejaswi, Sonakshi, Dhanishta, Daksh, Dhamman, Ekachakra, Ekaveera, Ekaveera plus, Garjan, Gandeer, Garuda, Jaagruth, Jaguar, Jamindar, Janzeer, Jeevan Mitra, Kanchan, Keerthi, Kingzymme (Liquit), Kingzymme (Granules), Mokshaa, Mothi, Pasidi-6, Terminator-11, Terminator Plus, Tejas, Tejaswi, Temper, Saviour, Tejasplus, Heera, Sona, Eesha, Bhamini, Mohini, Bhaadra, Bahula, Janani, Jago, Bhaagya, Gayathree, Jeett, Ekalavya, Tejas Grand, Avenger, VAM-Gold Viswajit, Tejas Plus Extra, Secure, Gardian, Garjan, Visthaar, Prudhavi; the said products are called as plant growth promoters and Bio Organic Fertilizers, as the said products are manufactured without usage of any toxic chemicals unlike the regular pesticides and insecticides; they are naturally derived and used as crop stimulants and growth promoters and hence the said products will not fall under the provisions of the Fertilizer (Control) Order 1985 or Insecticides Act, 1968; as the products of the petitioner do not fall under the ambit of either the Fertilizer (Control) Order, 1985 or Insecticides Act, the same can be sold without there being any marketing permission under the Fertilizer (Control) Order, 1985 and Insecticides Act; that in spite of the same, the respondents are obstructing the sale of the products; there is no prohibition on sticking on dealers who were granted a license under Sec. 13 of the Insecticides Act, 1968 read with Rule 10 of the Insecticides Rules, 1971 and the District Agricultural Officers of Kurnool, Guntur, Krishna, Chittoor, Anantapur, East Godavari, West Godavari and Kadapa are interfering and obstructing the business of the petitioner without assigning any reasons; the similarly situated firms filed W.P.No.25293 of 2014 and batch and after disposal of the said Writ Petition and batch on 10.7.2015, the matters were carried before the Division Bench by way of Writ Appeal Nos.1122 and 1136 of 2016 and the said order was confirmed with certain modifications; hence, the Writ Petition.

(3.) Writ Petition No.25293 of 2014 and batch were filed challenging the action of the respondents therein in interfering with the manufacture and sale of bio-products by issuing a memo dated 21.01.2006. The sum and substance of the said memo is that certain products are not covered under the Insecticides Act, 1968 and the stocking/exhibiting for sale from the licensed premises is not permitted. Writ Petition No.25293 of 2014 and batch were filed on the ground that when the activity is not covered by the provisions of the Act, the respondent authorities cannot interfere with the activities of the petitioners therein and the said Writ Petitions were disposed of with the following directions.