KARNATAKA DRUGS AND PHARMACEUTICALS MANUFACTURERS ASSOCIATION Vs. CENTRAL DRUGS STANDARD CONTROL ORGANISATION, DIRECTORATE GENERAL OF HEALTH SERVICES, MINISTRY OF HEALTH AND FAMILY WELFARE AND ORS.

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Counsel for the respondents.

(2.) The facts of the case are as follows:

(3.) It is asserted that the WHO guidelines indicate that the State Drug Controllers are alone competent to certify each product sought to be exported under the WHO Scheme.