P R VITTAL DIRECTOR M S NAVADURGHA FOOD PRODUCTS P LTD COIMBATORE Vs. FOOD INSPECTOR CHINNA SALEM TOWN PANCHAYAT Ï¿½ CHINNA SALEM SOUTH ARCOT DISTRICT

JUDGEMENT

(1.) THE petitioner, P.R. Vittal is accused 4 in C.C.No.800 of 1988 on the file of the Sub Divisional Judicial Magistrate, Ulundurpet.

(2.) ON 12.3.1988 at about 5 P.M., the Food Inspector, Chinna Salem Town Panchayat, the respondent herein, was inspecting S.A.B. Shop situate at No.76, Salem Main Road, Chinna Salem. At that time, one Venkataraman (accused 1) brought in a tricycle Masala flavoured Instea to the said shop for the purpose of sale. The Food Inspector took sample from him after complying with the formalities under the Prevention of Food Adulteration Act, 1954 (for short ?the Act?) for the purpose of analysis. It was ascertained from him that he was working as a salesman under one Nagarajan (accused 2), who is a sub-dealer of Navadurga Food Products Private Ltd., of which the petitioner (accused 4) is a director. Asis Enterprises (accused 3) Ketty P.O., The Nilgiris is stated to be the manufacturer.

(3.) TO the first submission of learned counsel for the petitioner, I am unable to affix my seal of approval on the facts and circumstances of the case. No prescription of standard for Masala tea under the Act is of no consequence in the circumstances of the case. The label declaration in the 50 grams pocket sealed is to the following effect: