RATNESH PACKAGING Vs. INDORE MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard finally with consent.

(2.) By this writ petition, the petitioner has challenged the impugned notices date 1/9/2017 Annex.P/1 by which the stock of polythene bags of the petitioner has been seized and the sample has been taken.

(3.) The case of the petitioner is that it is engaged in the business of manufacture and retail sale of plastic bags and that the respondents had visited the petitioner's premises on 8/7/2017 and had sealed it on the basis of mere doubt and suspicion. Thereafter, on 1/9/2017 the notice of seizure was served upon the petitioner against which the petitioner had submitted representation dated 10/10/2017 but no action has been taken till now. According to the petitioner, the entire impugned action of the respondents is contrary to applicable provisions of the Act and rules.