SATYARAJ M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner claims to be a nominee of one M/s.Maharaja Industries, Davanagere, who is in the business of manufacturing a product of Shashi Iodine Crystal Salt. On 7/9/2015, Respondent No.2 visited the shop of Respondent No.3 and collected 1 kg pack of Shashi Iodine Crystal Salt and sent the same to the Public Health Institution, Bangalore for examination; the report received was that the sample was insoluble in water to an extent of 1.46% and iodine content was 'nil'.

(3.) Therefore, proceedings were taken up against the Petitioner for substandard product and misbranded product, more so, when there was no batch number printed on the package in terms of the FSS Regulations, 2011. The Petitioner forwarded the sample to TUV SCD South Asia Private Limited who submitted a report that the product was insoluble in water to an extent of 0.29% and iodine content in the sample was 31.20% vide report dtd. 1/12/2015 and as such, disputed the report of the Public Health Institution, Bangalore.