DHARAMPAL SATYAPAL LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Dr. A. Saraf, learned senior counsel appearing for the petitioner. Mr. R.K.D. Choudhury, learned counsel appearing for the respondent No.2 and Mr. M. Phukan, learned P.P., Assam, appearing for the respondent Nos.3 and 4.

(2.) By way of this application under Article 226 of the Constitution of India, the petitioner has challenged the impugned seizure, made by the respondent No.2, contending that the same has been made out without the authority of law and quite illegal and prayer has been made to quash and set aside the seizure memo dtd. 9/3/2022, in connection with the MIDC P.S. Solapur Case No.802/21.

(3.) The petitioner herein is a company incorporated under the provisions of Company Act, 1956, by name Dharampal Satyapal Ltd., having its registered office at New Delhi and manufacturing unit at Bamunimaida Industrial Estate, Guwahati. The petitioner company has been granted license by the competent authority under the Food Safety Standards Act, 2006 (hereinafter referred to as 'the FSS Act'), to manufacture pan-masala, which is classified as a food product and it is a product standardized under the Regulation No.2.11.5 of Food Safety and Standard Regulation. The Rajanigandha pan-masala is a premium product of the petitioner company, manufactured in the factory situated at Bamunimaidam and they are manufacturing and selling pan-masala in accordance with the provisions of the FSS Act.