RAJA GENERAL AGENCY REP. BY ITS PARTNER/MANAGER, SHRI R.S. PUNEKAR AND OTHERS Vs. UNION OF INDIA (UOI), MINISTRY OF FOOD AND CONSUMERS AFFAIRS, DEPARTMENT OF SUGAR AND EDIBLE OIL AND OTHERS

JUDGEMENT

(1.) PETITIONERS in these petitions have sought for quashing the order called "The Edible Oils Packaging (Regulation) Order, 1998, which was published in the Gazette of India Extraordinary dated , 17th September 1998 vide Notification dated 17th August 1998 and also as amended by GSR 710(E) dated 30th November 1998 and GSR 37(E) dated 4th February 2000 vide Annexure A issued by the first respondent Further, they have sought for quashing the intimation dated 15th June 2007, dated 15th June 2007, 30th July 2007 and 5th October 2007 respectively issued by the respondents 3 to 6 vide Annexures D to D4 They have also sought for a direction, direct the second respondent to issue Notification exempting the edible oils from the provisions of the "Edible Oils Packaging (Regulation) Order, 1998, as provided under Clause 3 of the Order, 1998.

(2.) I have heard learned Counsel appearing for petitioners and learned Additional Government Advocate appearing for respondents 2 to 6.

(3.) THE submission made by learned Counsel appearing for both the parties, as stated above, is placed on record.