MURARI LAL Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) This order will dispose of three writ petitions seeking writs in the nature of certiorari to quash the proceedings against the petitioners pending before the trial Magistrates under Section 7/16 of the Prevention of Food Adulteration Act,1954 (for short the "Act").

(2.) It will be sufficient to state the facts of one of the petitions as identical points are involved in these writ petitions. Accordingly the facts of writ petition No. 4554 of 1994 are being given below:-

(3.) On February 20, 1990 the petitioner is alleged to have sold a sample of Cottage Cheese (Paneer) to Food Inspector Shri Arun Kumar when he visited Shiv Paneer Bhandar situate on Main Road, GE-1 Block Opposite KG-1/376 Vikaspuri,New Delhi. The sample on analysis by the Central Food Laboratory, Mysore, was found to contain Moisture and Milk Fat as per details below: Moisture 56.3% Milk Fat 44.42% on dry weight basis.