FOREVER TOY TRADERS ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioners before this court have filed these present Petitions as a Public Interest Litigation stating that members of Association are importing Toys manufactured from foreign countries, and they have imported large number of Toys on or before 1/1/2021. However, on account of a notification dtd. 25/2/2020, issued by the Ministry of Commerce and Industries, they are not able to sell their toys as by the notification it has been made mandatory that the toys imported by importer should confirm the standard laid down under BIS (Conformity Regulations), 2018 (hereinafter to be referred as "Regulations, 2018"), and the toys so imported should qualify the parameters laid down under the quality control orders which have come into force with effect from 1/9/2020.

(2.) The Petitioners have prayed for the following reliefs:

(3.) The Petitioners in the prayer clause have prayed that they should be permitted to sell their toys which they have imported from manufacturer before 1/1/2021 and the notification dtd. 25/2/2020 should not come in their way. The Petitioner in the W.P.(C.) No. 8185 has also prayed for compensation in respect of the stocks which were imported or manufactured prior to 1/1/2021.