GRAM VIKAS KALYAN ASHRAM SAMITI Vs. CHAIRMAN CENTRAL CERTIFICATION COMMITTEE KHADI AND VILLAGE INDUSTRIES

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This writ petition has been filed against the impugned order of the Chairman, Central Certification Committee, Khadi and Village Industries Commission dated 24/27/28.5.2002 (vide Annexure-8 to the writ petition).

(3.) The petitioner is a registered body under the Societies Registration Act. It holds a certificate for production of Swalamban and sale of Khadi issued by the Central Certification Committee established under the Certification Rules. The petitioner is engaged in the development of Khadi by its production and sale.