AVIVET NUTRITIONAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel for the parties.

(2.) To overcome the objection of maintainability of the petition, the petitioner has restricted its claim to the following prayers:

(3.) It is the case of the petitioner that the petitioner - Company is engaged in manufacturing of processed milk and other milk products. The petitioner started a dairy industry called 'Mai Milk: Goodness of Cows', along with other allied activities at Mouza Pipra, Tahsil Umred, District Nagpur in February, 2017 and became fully functional by 2018. The plant and machinery includes a homogenizer, pasteurizer, cream separator, packing machine, BMC, mixer, etc. There is also a testing lab and a water purifying plant, along with 5 tractors, 1 compactor, 1 cold storage van and 3 passenger cars. The livestock, at present, consists of 241 cows. It has around 70 employees, and by purchasing milk from the villagers in surrounding areas, it also provides gainful employment to many others.