MICRO AGROVIT INDIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) PETITIONER claims to be a small manufacturing unit engaged in manufacture of Micronutrient 25 product for which a licence under the provisions of Fertilizer (Control) Order, 1985 is required to be obtained because the product is treated as fertilizer. Petitioner admittedly, was granted such licence in the year 1994 which was renewed in the year 1997 -98 but his prayer for further renewal was rejected by order dated 1.8.2000 issued by the Agriculture Director. A copy of the said order has been annexed as Annexure -1. The appeal against aforesaid order has also been rejected by 30. agriculture Production Commissioner by order dated 19.4.2001, a copy whereof has been annexed as Annexure -2. Petitioner has filed this writ petition for quashing of both the orders contained in Annexures -1 and 2 and for a direction to the concerned respondents to renew petitioner ';s licence granted earlier in accordance with law.

(3.) IT is not in dispute that the laboratory facility has been specified through a notification dated 16th April, 1991 as contained in Annexure -7.