D S BACHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal has been preferred by the appellants-petitioners against the judgment and order dated 17th June, 2009 passed by the learned Single Judge in a writ petition-Special Civil Application No. 12104 of 2001, whereby the writ petition, challenging a communication and order dated 28th August, 2001 issued by the Deputy Secretary, Food and Civil Supplies and Consumer Affairs Department, State of Gujarat, was dismissed.

(2.) The 1st appellant is a retailer of cottonseed refined oil and groundnut oil, 2nd and 5th appellants are oil mill owners engaged in manufacture of cottonseed refined oil and groundnut oil, 3rd appellant is a retailer of cottonseed refined oil and groundnut oil, 4th appellant is a wholesaler of cottonseed refined oil and groundnut oil and the 6th appellant is a registered voluntary organisation, which claim to be protecting the consumer rights.

(3.) The writ petition was preferred against the order dated 28th August, 2001 passed by the State, whereby the respondent-State has decided to implement the Edible Oils Packaging (Regulation) Order, 1998 (hereinafter referred to as 'the packaging order' for short) with respect to groundnut oil and cottonseed oil of any quantity and other edible oils, where the quantity is more than 10 kgs.