Rajesh Bindal, J. - (1.) This order shall dispose of a bunch of Writ Petitions bearing CWP Nos. 12536, 13327, 14116, 14321, 16185, 16532, 20044 of 2011; 2006, 4776, 17668 of 2012 and 1855, 10329, 11231, 11822, 12222, 13737 of 2013.
(2.) The petitioners herein are manufacturers of bio-products, which are claimed to be substitute of insecticides and fertilizers but not strictly falling in the definition of insecticides as contained in the Insecticides Act, 1968 (for short 'the Act') and the Fertilizer (Control) Order, 1985( for short 'the Order'). Some of the petitioners got permission from the States of Punjab and Haryana for selling their products whereas some had not sought.
(3.) The case set up by the petitioners is that the product(s) manufactured by them being not covered under the Act and the Order, the State has no authority to stop the production and sale thereof. It is further submitted that the samples of the products being manufactured by the petitioners were got tested in different laboratories controlled by the Government of India and the report is that none of the products being manufactured by the petitioners fall in the definition of 'insecticides' and 'fertilizer'.;