RAMESH.K.V. Vs. UNION OF INDIA

JUDGEMENT

(1.) LEARNED Government Advocate to accept notice for respondents No. 2 to 5. He is permitted to file memo of appearance in four weeks. Learned counsel for the petitioner has filed an undertaking affidavit dated 30.10.2013. The same is taken on record.

(2.) THE petitioner is before this Court assailing the order dated 05.08.2013 at Annexure -A to the petition.

(3.) THE grievance of the petitioner is with regard to the seizure order dated 05.08.2013 (Annexure -A), whereunder the unit belonging to the petitioner has been sealed. The petitioner contends that since the petitioner has already applied for the certification, certainly no manufacturing activity would be carried on for the purpose of sale or distribution of water without obtaining such certificate. In that regard, an undertaking dated 30.10.2013 is also filed before this Court and in that circumstance, the petitioner is before this Court.