SINGLA SEEDS AGENCIES Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This writ petition has been preferred claiming the following reliefs:

(3.) Learned counsel for the petitioner submits that the petitioner-Firm is engaged in the business of producing certified seeds, and that in the course of such business, it applied for grant of license as per Clause (4) of the Seeds (Control) Order, 1983 (hereinafter referred to as 'Order of 1983'), which was then approved by the respondent No. 3, and the same culminated into issuance of the necessary license, bearing license No. 1667 dtd. 14/3/2008, and subsequently, upon the said license being expired, the same was renewed by the concerned authorities from time to time.