SARAD KUMAR BOHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Food Safety and Standards Authority of India has held up a sizeable quantity of sugar confectionery imported by the writ petitioner.

(2.) Their allegation is that the products and the packages containing them are violative of The Food Safety and Standards Act, 2006 read with The Food Safety and Standards [Packaging and Labelling] Regulations, 2011.

(3.) On the court application day, I permitted filing of affidavits. An affidavit has been affirmed and filed by one Mr. Khuntia, a senior Inspecting Officer "[under designate from my Deputy Director Sri Ais Kumar]".