CARONA LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Petitioner is a manufacturer of footwears such as shoes, chappals, etc. The Order dated 23rd March, 1988, issued by the Controller, weights and Measures and Ex Officio, Gujarat State, Ahmedabad (Exhibit E to the petition), the Notice dated 18th July, 1989, issued by the Delhi Administration, delhi (Exhibit H to the Petition), and the Notice dated 29th June, 1989, issued by the Inspector of Legal Metrology, Barshi Division, Barshi (Exhibit J to the Petition)are under challenge in this Petition under Article 226 of the Constitution of India.

(2.) ALL these are issued in view of the provisions of the Standards of Weights and Measures Act, 1976 (hereinafter referred to as "the Act") and the Standards of weights and measures (Packaged Commodities) Rules, 1977 (hereinafter referred to as "the Rules")

(3.) THE Order dated 23rd March. 1988 is based on the fact that the Petitioner has not mentioned the maximum price local taxes, etc. and maximum retail price on the boxes as per Rule 2 (s) of the said Rules. The Notice dated 18th July, 1987 (Exhibit H to the Petition) is based on the fact that the month and year in which the commodity is manufactured of pre-packed and the price thereof is not mentioned on the package in view of Rule 6 (1) (d) and Rule 6 (1) (f) of the Rules. The Notice dated 29th June, 1988 (Exhibit J to the Petition) is based on the fact that no retail sale price on the box is mentioned as per the Rules.