KOTHARI INDUSTRIAL CORPORATION LTD. REP. BY ITS COMPANY SECRETARY Vs. THE TEXTILE COMMISSIONER, BOMBAY AND ANOTHER

JUDGEMENT

(1.) THE appeal is against the order of the learned single Judge, dated 11.1.1999, passed in W.P. No. 8178 of 1991.

(2.) THE appellant herein had filed in W.P. No. 8178 of 1991, challenging the proceedings of the 2nd respondent herein, dated 3.6.1991, whereby the 2nd respondent had informed the District Collectors and the Police Officials concerned that there is variation in the blending percentage is polyester -cotton yarn and requested them to take appropriate action in the matter.

(3.) IT appears that similar proceedings were challenged by M/s. Binny Limited in W.P. Nos. 10881 and 12410 of 1991, which were dismissed by order dated 1.10.1997, holding that the Textile Commissioner, Coimbatore, is empowered under Clause 6(5) of the Textiles (Consumer Protection) Regulations, 1988 to initiate such action. Following the said decision, the learned single, by order dated 1.10.1999, dismissed the W.P. No. 8178 of 1991, preferred by the appellant herein holding that the 2nd respondent herein is competent under the said Regulations to initiate such action. Hence, the present appeal.