M MOHAMED HANIFA Vs. UNION OF INDIA; COMMISSIONER OF CUSTOMS (IMPORT); COMMISSIONER OF FOOD SAFETY; AUTHORISED OFFICER, FOOD SAFETY AND STANDARDS AUTHORITY OF INDIA; DIRECTOR (IMPORTS), FOOD SAFETY AND STANDARDS AUTHORITY OF INDIA

JUDGEMENT

(1.) Heard Mr.T.Saikrishnan, learned counsel for the petitioner and Mr.Su.Srinivasan, learned Assistant Solicitor General for the first respondent and Mr.A.P.Srinivas, learned standing counsel for the second respondent and Ms.H.Yasmeen Ali, learned counsel for the respondents 3 and 4, and with their consent, the writ petition is taken up for final disposal.

(2.) The petitioner has filed this writ petition seeking for issuance of a writ of mandamus to direct the respondents 3 and 4 to send the samples of "MILO" products from the consignment ID No.ICA20160500021167 bearing product Code No.19019010 and covered by the Bill of Entry No.5177554 and to issue No Objection Certificate for the same for local consumption.

(3.) Though the petitioner sought for only a writ of mandamus to effect the drawl of samples, by then, the respondents 2 and 3 have examined the consignment and a rejection report dated 31.05.2016 has been issued and the rejection report states as follows: