NATIONAL FOUNDATION FOR CONSUMER Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has brought to the attention of this Court a substantial issue of general importance. For a variety of reasons, there has been, however, delay in finally disposing of the same.

(2.) The Original Petition was filed during December, 1998. The main relief prayed for was to quash the decision of the Government of India, whereby there was a direction to incorporate only the maximum retail price (MRP) on all packaged commodities. The offending part of the order, according to the petitioner, was that it was decided thereby not to insist marking of ex-factory price as recommended by majority members of the Expert Committee. Consequential reliefs were also asked for.

(3.) A learned Judge had found lethargy on the part of the respondents to file their counter affidavits and had ordered cost to be paid to the petitioner in this regard, in the year 2000.