HINDUSTAN LEVER LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India prays for issuance of a writ of Mandamus or appropriate Writ for quashing and setting aside the impugned order dated 19-1-2007 passed by the controller of Legal Metrology, Maharashtra State, in Appeal No. LM-14/appeal/hll (2) 07/679. The petitioner vide prayer clause (C) has also prayed for quashing and setting aside the impugned seizure recorded under Seizure memo No. 74893 dated 22nd August, 2006.

(2.) Facts in brief as are necessary for the decision of this petition may briefly be stated thus :

(3.) The Appellate Authority came to the conclusion that it was incumbent for the petitioner herein to have declared on each individual piece that it was not intended for retail sale and such a declaration on the outer paek would not amount to sufficient compliance of the statutory provision. The Appellate authority therefore dismissed the appeal.