RAJMOTI INDUSTRIES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . In these petition common issue is involved and hence all these petitions are disposed of by this common judgment.

(2.) . These petitions being Special Civil Applications No.9446 and 9764 of 2000 are connected petitions in which the Control Order of Gujarat Government dated 26-7-2000 prescribing the stock limit on edible oil seeds and edible oils issued under Clause 24 of the Gujarat Essential Articles (Licencing Control and Stock Declaration), Order, 1981 (hereinafter referred to as Order, 1981, is under challenge. In Special Cri. Application No.627/2000 direction has been sought to follow the procedure for taking sample for analysis, prescribed under the provisions of the Food Adulteration Act, 1954 and Rules framed thereunder and for restraining the respondents authorities to take action against the petitioners on the basis of any adverse report of any sample and for a direction to the authorities concerned to supply one file of the report to the petitioner.

(3.) . In Special Civil Application No. 10330/2000 the petitioner sought for a direction to take appropriate action and measures to effectively enforce the order dated 26-7-2000 and to invite the objections and suggestions from all the affected parties including the petitioners before taking any steps to amend, alter or vary the order dated 26-7-2000 and to take appropriate legal action against the traders who are not following the requirements of the order dated 26-7-2000.