GOPAL AROMATIC PRIVATE LIMITED Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement.

(2.) Heard.

(3.) The Petitioner has filed the present Writ Petition under Article 226 of the Constitution of India, invoking the extraordinary jurisdiction of this Court for issuance of an appropriate writ, order or direction to set aside Notification No. 2065/H and F.W. dtd. 21/1/2026 issued by the Opposite Party-State authorities, insofar as the said notification brings chewing tobacco (with or without additives, flavours and Signature Not Verified Digitally Signed Signed by: SIPUN BEHERA scents) within its ambit. The challenge is confined to the Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 09-Mar-2026 17:23:35 inclusion of chewing tobacco in the impugned notification, which, according to the Petitioner, travels beyond the scope and intent of the regulatory framework under which the notification has been issued.