UNHABULAS P LTD Vs. DRUG CONTROL ADMINISTRATION

JUDGEMENT

(1.) Sri Bhagiratha Rao, learned Counsel for the petitioner has contended that before prohibiting the manufacture of the listed drugs, Escort under Section 18 of the Drugs and Cosmetics Act, 1950, for short, "the Act", publication of notication in the Official Gazette is mandatory. In this case, the respondents have not issued any Gazzette Notification. As a result, the direction issued by the respondents withdrawing the permission for manufacture of the drug by name 'Escort' is invalid in law.

(2.) Section 26-A of the Act reads thus:

(3.) Section 18 reads thus :