CHITTARI AGRICARE PVT. LTD. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner has preferred this petition with the following prayer:-

(2.) Learned counsel for the petitioner submits that the present case arises out of a complaint made on 18/10/2000, whereby one Fertilizer Inspector drew a sample of one fertilizer namely Zinc EDTA Nutriment Brand from the depot of the company situated at Sri Ganganagar.

(3.) The precise submission of the counsel for the petitioner is that Fertilizer Control Order 19 85 is invoked as issued under Sec. 3 of the Essential Commodities Act, 1955 and such order stipulated mandatory procedure to be followed by Fertilizer Inspector.