PEPSICO INDIA HOLDINGS LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) What is challenged in this petition under Article 226 of the Constitution of India is the order dated 17 April 2010 of the Food (Health) Officer & Commissioner, Food & Drug Administration (Maharashtra State), Mumbai, dismissing Appeal No.14/2009 and confirming the order dated 11 June 2009 of the Licensing Officer & Officer (Food) Food & Drug Administration, Pune, suspending the license of the petitioner-factory for a period of two days. The license was issued under Rule 5 of the Maharashtra Prevention of Food Adulteration Rules, 1962. During pendency of this writ petition, the said orders of the authorities were stayed.

(2.) By consent of the parties, petition was taken up for final disposal.

(3.) The facts leading to filing of this writ petition, briefly stated, are as under: