TROPICAL AGRO SYSTEMS INDIA LIMITED Vs. COMMISSIONER AND DIRECTOR OF AGRICULTURE GOVT OF ANDHRA PRADESH

JUDGEMENT

(1.) writ petition has been filed on behalf of the petitioner Company challenging the proceedings No.PP.II(5) 189/ 98, dated 27/06/1998 by which the petitioner Company has been ordered to withdraw its entire stocks in the State of Andhra Pradesh as the renewal of the Principal Certificate has been refused.

(2.) Counter has been filed and I have heard the learned Counsel for the parties in detail and with their consent this petition is finally disposed of by this order.

(3.) The controversy is very short as to whether a Principal Certificate issued by a Manufacturer to its dealers can be refused to be renewed after dealership licences were issued to the dealers. There are certain provisions in the Insecticides Act, 1968 and the Rules framed thereunder which require the examination by this Court in the context of the controversies raised in this petition.