JHASS AGRO INDUSTRIES Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for petitioners Sri V. R. Reddy Kovvuri, learned Government Pleader for Home and learned Government Pleader for Agriculture.

(2.) Petitioners claim to be involved in producing and marketing of bio-products. On 26.04.2019 raid was conducted by the Quality Control Inspector-cum-Agricultural Officer, Hayathnagar in M/s.Jhass Agro Industries, and M/s. Jass Agri Science premises, M/s. Kinolac Bio Life Sciences located in Sy.No.27 (part), Sai Colony, Hayathnagar, Ranga Reddy district, and seized the stock of three companies, samples of bio-products were collected and sent to DDA-PTL Coding Centre, Malakpet, to assess whether the said products contained pesticides or insecticides. In this writ petition, petitioners challenge the seizure of entire stock.

(3.) The averments made in the affidavit filed in support of writ petition would disclose that petitioners are engaged in the business of manufacturing, sale and supply of bio-products without usage of any toxic chemicals. According to petitioners, their products enrich the soil and ensure protection of the plants/crops from viral, bacterial, fungus and other infections and also useful for getting more produce of the crop. According to petitioners, there is no requirement to obtain license for marketing of the bio-products. As there is no requirement to obtain license for marketing, though it may be permissible for the competent authority to collect samples, send them to appropriate laboratory to ascertain the content of the products and to take action, they have no power to seize the stock, and therefore action of respondent No.3 in seizing the bio-products, produced and marketed by the petitioners is illegal and contrary to earlier directions issued by this Court in W.P.No.25293 of 2014 and batch, dated 10.07.2015.