MYTHREYI AGRI INPUTS Vs. COMMISSIONER AND DIRECTOR

JUDGEMENT

(1.) This Writ Petition is filed for the following relief:

(2.) It is submitted by the learned counsel for the petitioner as well as the learned Government Pleader for Agriculture appearing for the respondent that the issue in the present Writ Petition is squarely covered by the common order, dated 10.07.2015 passed by this Court in Writ Petition No.25293 of 2014 and batch, as modified by the Division Bench of this Court in Writ Appeal Nos.1122 and 1136 of 2016 vide common judgment, dated 03.11.2016.

(3.) Relevant portion of the aforesaid common judgment, dated 03.11.2016 in Writ Appeal Nos.1122 and 1136 of 2016 is as under: