BUDGE BUDGE REFINERIES LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Affidavit-of-service filed in Court today be kept on record.

(2.) The petitioners, who claim to be the manufacturer of products under the brand name "Doctor's Choice" has challenged the improvement notice dated December 15, 2025 issued under Sec. 32 of the Food Safety and Standards Act, 2006.

(3.) Mr. Saha, learned senior advocate appearing for the petitioners submits that at least on three earlier occasions, improvement notices on more or less identical allegations were issued and the concerned authority, namely, the Food Safety and Standards Authority of India after considering the relevant materials have filed an action taken report in a pending writ petition stating that the petitioners have complied with the improvement notice by removing all misleading claims from the advertisement as well as from the labels and has also submitted a copy of the rectified labels. He submits that FSSAI has exceeded its jurisdiction by issuing the improvement notice dtd. 15/12/2025 containing the allegations which have already culminated in an action taken report filed in an earlier writ petition.