MANJUNATH Vs. UNION OF INDIA

JUDGEMENT

(1.) Sri Manavendra Reddy, learned Additional Government Advocate is directed to take notice to respondents 2 to 6. Sri R.S. Sidhapurkar, learned counsel is directed to take notice for respondent No. 1.

(2.) The petitioner has preferred this writ petition seeking quashing of Annexure 'C to the writ petition and also a writ of mandamus directing the 2nd respondent to consider the application filed by the petitioner on 18.1.2013 vide Annexure' 'D' to this writ petition.

(3.) The petitioner has obtained trade licence of the years 2009-10 from the 6th respondent to canyon manufacture of packaged drinking water in the name and style of Mist Minerals, Plot No.48, Sai Nagar, opposite to RTO office, Sedam Road, Gulbarga. The 4th respondent issued a notice dated 22.12.2012 asking the petitioner to produce the 1S1 Certificate or an acknowledgment for having applied for the same and if the same is not produced, they will take action under the Prevention of Food Adulteration Act. The" case of the petitioner is that he has applied for grant .of licence for 1SI Certificate on 18.1.2013. The said application is pending consideration. Though the same fact is brought to the notice of the respondents, they have orally notified that they would take steps to close the business. Hence, being aggrieved, the petitioner is before this Court.