MEENAKSHI AGRO CHEMICALS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed, under Article 226 of the Constitution of India, seeking to declare the action of the 2nd respondent in interfering with the manufacturing, sale and distribution of bio-products of the petitioner firm as illegal.

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader for Agriculture.

(3.) When the matter is taken up for hearing, learned counsel for the petitioner states that the issue involved in this writ petition is squarely covered by the common order dated 10.07.2015 passed by the unified High Court in Writ Petition No.25293 of 2014 and batch as confirmed with certain modifications by a Division Bench of the unified High Court in W.A.Nos.1122 and 1136 of 2016 by common judgment, dated 03.11.2016.