IQBAL ABDUL KHALIQ AHMED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE brief facts, giving rise to the present writ petition, are as follows.

(2.) THE petitioners are the Directors of M/s. Recon Oil Industries Limited which was formerly known as M/s. Recon Enterprises Private Ltd. By virtue of the provisions of Section 43-A of the Companies Act, the said Company became a deemed public company with effect from 1-7-1994.

(3.) THE said Company is engaged in manufacturing of edible oils and the products are distributed all over the country. The said Company has its manufacturing unit at Mumbai and does not have any manufacturing branch or unit located either at Mumbai or at Amravati. However, it has appointed various carrying and forwarding agents throughout the country including the one at Nagpur. The day to day affairs of the Company as to manufacturing and sale are carried out through a person nominated under Section 17 (2) of the Prevention of Food Adulteration Act, 1954.