Kerala High Court
Cochin Oil Merchant'S Association vs Union Of India on 5 March, 2020
Author: S.Manikumar
Bench: S.Manikumar, Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 05TH DAY OF MARCH 2020 / 15TH PHALGUNA, 1941
WP(C).No.41857 OF 2017(S)
PETITIONER:
COCHIN OIL MERCHANT'S ASSOCIATION
JEW TOWN, KOCHI-682 002,
REP. BY ITS SECRETARY PAUL ANTONY,
AGED 47 YEARS, S/O A.J.GEORGE.
BY ADV. SRI.BIJU ABRAHAM
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY ITS SECRETARY
TO GOVERNMENT OF INDIA,
MINISTRY OF HEALTH AND FAMILY WELFARE,
NEW DELHI-110 001.
2 STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY
TO GOVERMENT, GOVERNMENT SECRETARIAT,
TRIVANDRUM-695 001.
3 THE DIRECTOR OF HEALTH SERVICE
OFFICE OF THE DIRECTOR OF HEALTH SERVICE,
TRIVANDRUM-695 001.
4 FOOD SAFETY COMMISSIONER FOR KERALA &
SECRETARY OFFICE OF COMMISSIONER OF FOOD SAFETY,
ABC COMPLEX, THYCAUD P.O.,
THIRUVANANTHAPURAM-695 001.
W.P.(C) Nos.41857 of 2017 & 20663 of 2018
2
5 COCONUT DEVELOPMENT BOARD,
OFFICE OF THE COCONUT DEVELOPMENT BOARD,
KERA BHAVAN, M.G.ROAD, ERNAKULAM-682 035
REP. BY ITS CHAIRMAN.
6 KERASUDHI COCONUT OIL, GREESHMA FLOUR & OIL
MILLS, PANANGAD - 660 665, THRISSUR.
7 KERALA COCONUT OIL, A.S. OIL MILLS, GUNNY
STREET, BIG BAZAR, KOZHIKODE - 673 001.
9 AGRO COCONUT OIL, VISHNU OILS MILLS XX/549,
KALLUKUTTIYAL ROAD, KUNNACHI,
PALAKKAD - 678 622.
ADV. SRI.M.L.SURESH KUMAR, CGC
ADDL.R7 BY ADV. SRI.R.BINDU SASTHAMANGALAM
ADDL.R6 BY ADV. SRI.SANTHOSH SUBRAMANIAN
ADV. SRI.SHERRY J. THOMAS
ADV. SRI.S.SREEKUMAR NORTH PARAVUR
R1, R5 BY SRI.SIBY J.MONIPPALLY, SC, COCONUT
DEVELOPMENT BOARD
BY ADV. SRI.E.A.THANKAPPAN
SRI.K.V.SOHAN, STATE ATTORNEY
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 05.03.2020, ALONG WITH WP(C).20663/2018(S), THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.41857 of 2017 & 20663 of 2018
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 05TH DAY OF MARCH 2020 / 15TH PHALGUNA, 1941
WP(C).No.20663 OF 2018
PETITIONER:
THEJJASS MUKUND,
S/O MUKUNDAN, AGED 31 YEARS,
TEACHER BY PROFESSION,OVIL HOUSE,
POST CHENDAYAD, PANOOR, KANNUR DISTRICT,
PRESIDENT OF INDIAN YOUTH CONGRESS,
KUTHUPARAMBA ASSEMBLY COMMITTEE, KANNUR.
BY ADVS.
SRI.ROY THOMAS (MUVATTUPUZHA)
SRI.K.ANIL KUMAR (CHUNAKKARA)
SRI.ANILKUMAR V. (VAZHARAMBIL)
SRI.UNNI. K.K. (EZHUMATTOOR)
SRI.V.VISHAL AJAYAN
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY SECRETARY TO MINISTRY OF HEALTH
ANDFAMILY WELFARE. A WING NIRMAN BHAVAN MOULANA
AZAD ROAD,NEW DELHI, PIN-110 011.
2 SECRETARY TO MINISTRY OF FOOD PROCESSING
INDUSTRIES,
PANCHASSEL BHAVAN, AUGUST KRANTHI MARG,
KHELGAON, NEW DELHI, PIN-110 049.
3 FOOD SAFETY AND STANDARDS AUTHORITY OF INDIA
REPRESENTED BY ITS CHIEF EXECUTION OFFICER, NEW
DELHI.
W.P.(C) Nos.41857 of 2017 & 20663 of 2018
4
4 STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM.
5 PRINCIPAL SECRETARY TO GOVERNMENT
HEALTH AND FAMILY WELFARE
DEPARTMENT,SECRETARIAT, THIRUVANANTHAPURAM.
6 FOOD SAFETY COMMISSIONER
THAYCAUD PO, THIRUVANANTHAPURAM-695 014.
7 COCONUT DEVELOPMENT BOARD
GOVERNMENT OF INDIA, MINISTRY OF AGRICULTURE &
FARMERS WELFARE, P.B NO.1021, KERA BHAVAN, SRV
ROAD, (NEAR SRV HIGH SCHOOL), KOCHI-682 011,
ERNAKULAM DISTRICT, KERALA.
8 AFIA COCONUT OIL MILL
13/529, KARADIKUNNU ROAD, M PUDUR,
GOVINDAPURAM PO, PALAKKAD, PIN-678 507.
9 JESUS TRADERS 7/557,
M PUDUR, GOVINDAPURAM PO, PALAKKAD.
10 NADUVIL KAYALOT OIL MILLS
PAVANGAD, KOZHIKODE, PIN-673 021.
11 AS OIL MILLS,
KRP 9/361, GUNNY STREET,
BIG BAZAR, KOZHIKODE-673 001.
12 VISHNU OIL MILLS,
20/549, KALLUKUTTIYAL ROAD,
KUNNACHI, PALAKKAD-678 622.
13 NINE STAR ASSOCIATES
3/116, MIN NAGAR, UDUMALAI ROAD,
MAKKINAMPATTI PO, POLLACHI-3.
14 ASWATHI OIL AND FLOUR MILLS
BEACH ROAD, BYEPORE, KOZHIKODE-673 001.
15 SREE KRISHNA FLOUR AND OIL MILL
14/336 A, KUNDAYITHODU, CHERUVANNUR,
KOZHIKODE-673 001.
W.P.(C) Nos.41857 of 2017 & 20663 of 2018
5
16 FOUR STAR ASSOCIATES
12/502, PETTA MUKKU, KANNIMARI,
PALAKKAD-PIN-678534.
17 BEJ TRADERS
31/462, ENNAKOTTIL STREET, PALAKKAD-678 001.
18 ROYAL TRADING COMPANY
19/265 D, OPP. FOOD CRAFT INSTITUTE,
HMT ROAD, KALAMASSERY, KOCHI, PIN-683 104.
19 VISHNUMAYA TRADERS
V/364, SAKHTHI COMPLEX, MAIN ROAD,
KODUVAYOOR PO, PALAKKAD-678 001.
20 K.K TRADERS
VANIYAMKULAM, OTTAPPALAM,
PALAKKAD, PIN-679 522.
21 VIVEK TRADING COMPANY,
PARAMATHI PO, NAMAKKAL DIST,
TAMILNADU, PIN-637 207.
22 KERALA STATE INFRASTRUCTURE DEVELOPMENT
CORPORATION,
BLOCK-26, ELAMANOOR, ADOOR PO, PATHANAMTHITTA-
689645.
23 EXCELLENT ENTERPRISES
7/231, AMBADI MOOLA, KAKKANAD,
KOCHI, PIN-682 030.
24 NIRMAL OIL MILLS
MEENKARA DAM PO, PALAKKAD, PIN-678 507.
25 FOUR STAR ASSOCIATES
CHITOOR, PALAKKAD-678 001.
26 VANAKKAM OIL INDUSTRIES,
S.F NO.130 DIB, SENGUTTAIPALAYAM,
COIMBATHOORE, PIN-642 120.
27 PULLIYARA OIL MILLS
NARIKKUNNI, KOZHIKODE, PIN-673 585.
W.P.(C) Nos.41857 of 2017 & 20663 of 2018
6
28 K.K BROTHERS OIL MILLS,
KOZHIKODE, PIN-673 585.
29 ABH TRADMING COMPNAY
KULAKKATTUKURUSI, SREEKRISHNAPURAM P.O,
PALAKKAD.
30 JITHU OIL MILLS
VENGAPOTTA.
31 PRIME STAR ENTERPRISES
V/353, A-E, KAITHAKKADU, PATTIMATTOM PO,
ERNAKULAM, PIN-683 562.
R14 BY ADV. KUM.KRISHNA RAJENDRAN
R22 BY ADV. SRI.P.BENNY THOMAS
R15 BY ADV. SRI.A.RANJITH NARAYANAN
R15 BY ADV. SMT.A.SIMI
R22 BY ADV. SRI.S.S.VISWAJITH ANAND
R1-2 BY ASSISTANT SOLICITOR GENERAL
SRI.JAISHANKAR V. NAIR, CGC
R3 BY ADV. SRI.SANTHAN V.NAIR
R4-6 BY STATE ATTORNEY SRI.K.V.SOHAN
R11 BY ADV. BINDU (SASTHAMANGALAM) R.
R22 BY ADV. D. PREM KAMATH
R26 BY V.C.MADHAVAN KUTTY
R3 BY ADV.SRI.V.T.REGHUNATH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 05.03.2020, ALONG WITH WP(C).41857/2017(S), THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.41857 of 2017 & 20663 of 2018
7
JUDGMENT
[W.P.(C)Nos.41857 of 2017 & 20663 of 2018] Dated this the 5th day of March, 2020 S.Manikumar, C.J.
In W.P.(C)No.41857 of 2017, the petitioner has sought for the following reliefs:
"a) A writ of mandamus or any other appropriate writ, order or direction commanding respondents to inspect/check all the brands of coconut oil marketed in the State of Kerala to find out the adulterated batches and brands and stop selling of such adulterated coconut oil.
b) A writ of mandamus or any other appropriate writ, order or direction commanding respondents to black list or debar all manufacturers and marketing agencies dealing with adulterated coconut oil from selling any edible oil within the state."
2. In W.P.(C)No.20663 of 2018, the petitioner has sought for the following reliefs:
"a) Issue a Writ of Mandamus or any other appropriate writ, order or direction directing the respondent No.1 to 7 to take steps against the respondents No.8 to 31 to cancel their food licenses, disclose their identities, and to prohibit the manufacture, advertisement, distribution and sale of the W.P.(C) Nos.41857 of 2017 & 20663 of 2018 8 coconut oil under any brand and to launch prosecution as per the law.
b) Issue a Writ of Mandamus or any other appropriate writ, order or direction directing the 1 to 7 th respondents to take steps to close the Oil Mills/out lets of the respondents Oil Mills or Oil marketers.
c) Issue a Writ of Mandamus or any other appropriate writ, order or direction directing the 1 to 7th respondents to seize all the banned and adulterated coconut oil brands marketed and stored by the respondent Oil Mills/marketers.
d) Issue a Writ of Mandamus or any other appropriate writ, order or direction directing the Food Safety Officers to conduct search and seizure of adulterated coconut oil brands in daily basis and monitoring the manufacturing, selling, marketing, advertising and distributing.
e) Issue a Writ of Mandamus or any other appropriate writ, order or direction directing the 6th respondent to establish separate vigilance wings in each district for seizing adulterated coconut oils and other related products.
f) Issue a Writ of Mandamus or any other appropriate writ, order or direction directing the government to establish separate modernized chemical analysis Lab for oil tests in each district for testing of the adulteration."
3. In sum and substance, averments in both the writ petitions are to the effect that adulterated coconut oil is being sold in Kerala and no proper and prompt action is taken. The petitioners have set out the W.P.(C) Nos.41857 of 2017 & 20663 of 2018 9 details as to how adulterated coconut oil is being sold in different names, as Kera Choice, Kera Special, Kera Valley, Famous, Grand Kuttiyadi, Kera Cool, Kera Tasty, K.M.Special, Malabar Drops and Kera Supreme Natural, Orange, N.K.Janasree, Kera Nice and Malabar Supreme.
4. Though the petitioners have contended that despite the sale of adulterated coconut oil, in the above said names, no prompt action is taken. Record of proceedings shows that on 3.1.2018, a Hon'ble Division Bench of this court has ordered thus:
"Admit. Learned Assistant Solicitor General of India takes notice for the 1st respondent. Learned G.P. takes notice for respondents 2 to 4. Adv.Siby J.Monippally, learned standing counsel takes notice for the 5th respondent. There will be an interim order directing the 4th respondent to take appropriate action in the light of the averments in the writ petition and to submit a report to this court with reference to the averments therein, after causing samples taken by him analysed within a period of one month from today.
Call after a month."
5. Pursuant to the said directions, learned Senior Government Pleader has filed a memo dated 5.2.2018, along with the reports of the Food Safety Officers. Reading of the reports of Food Safety Analysts shows that samples have been collected from various merchants. Some W.P.(C) Nos.41857 of 2017 & 20663 of 2018 10 of the samples collected have been certified as 'misbranded' under Section 3(1)zfC of the Food Safety and Standards Act, 2006 and some have been certified as 'substandard' as per 3.1(zx) of Food Safety and Standards Act, 2006.
6. Posed with a question as to whether action would be taken against those who have sold substandard or misbranded coconut oil under the provisions of the Food Safety and Standards Act, 2006, Mr.K.V.Sohan, learned State Attorney submitted that appropriate action would be taken, under the provisions of the Food Safety and Standards Act, 2006 including Chapter IX if any offence made. Placing on record the submission of the learned State Attorney, direction is given to the Food Safety Commissioner of Kerala at Thiruvananthapuram, to take appropriate action, under the provisions of the Food Safety and Standards Act, 2006.
7. Added further, Food Safety Commissioner has also filed an affidavit regarding the action taken to eradicate the practice of selling mixed coconut oils under different names. He has also referred to the proceedings of the Commissioner of Food Safety dated 5.2.2020, regarding the prevention of the misbranded/substandard coconut oil being sold in different names. In the context, counter affidavit of the 4 th W.P.(C) Nos.41857 of 2017 & 20663 of 2018 11 respondent is relevant and the same is extracted:
"2. The averments and allegation in the Writ Petition regarding adding of poisonous materials in coconut oil sold in the State are not correct. But the practice of mixing low cost edible oils with coconut oil is rampant in the State. The Food Safety Department is trying its level best to eradicate the practice of selling mixed coconut oils under different brand names as if it is pure coconut oil. When one brand is found to be adulterated and action is taken, the very same manufacturer comes out with another brand name. So, effective implementation is found to be difficult.
3. The Food Safety Commissioner issued orders earlier restricting four brands in which one manufacturer can sell the product. But as far as distributors who distribute coconut oil alleged to be manufactured outside the State, there was no restriction on selling any number of brands. So practically, when one brand is found to be adulterated, the very same manufacturer and distributors sell the very same product in a different brand name. In order to prevent the sale of adulterated/misbranded coconut oil sale within the State, new Order has been issued to the effect that one licensed manufacturer can sell coconut oil only in one brand name, instead of the four allowed earlier. Manufacturers and distributors are also prohibited from selling unregistered coconut oil anywhere in Kerala. Strict instructions are issued to Food Safety Officers to seize unregistered brand available in the market. It is also directed that the Food Safety Commissionerate will publish in official website details of the brands which are allowed to sell in the State. With all the details, the Food Safety Commissioner issued Order No.G7721/18/CFS dated 05.02.2020. True copy of the W.P.(C) Nos.41857 of 2017 & 20663 of 2018 12 order No.G7721/18/CFS dated 05.02.2020 is prodcued herewith and marked as Exhibit R4(a).
4. Attention of this Hon'ble Court is drawn to the last paragraph Exhibit R4(a) which are the safety measures enumerated to prevent the menace of adulterated coconut oil being sold in Kerala markets. All possible conditions are stipulated in the order. The Food Safety Commissioner is ready to accept any other suggestion by the petitioner or this Hon'ble Court for the purpose of preventing the adulterated coconut oil being sold in the market. Recording the fact of issue of Exhibit R4(a) Order, the Writ Petition may be disposed of."
8. Government Order No.G7721/18/CFS dated 05.02.2020 is reproduced hereunder:
Proceedings of the Commissioner of Food Safety Present : A.R.Ajayakumar IAS CFS - Regulating, Manufacture, Storage, Distribution, transportation and sale of Coconut oil in the State of Kerala - Registration of Coconut oil brands sold in Kerala - orders issued Read:- 1. Order No.A-424/15/CFS dated 06.05.2015.
2. Order No.A-1100/2016/CFS dated 05.03.2016.
3. Order No.B-4587/2017/CFS dated 04.06.2018.
Order No.G-7721/18/CFS dt. 05.02.2020 In order to prevent sale of substandard/adulterated coconut oil, certain restrictive measures under section 30(2)(d) of FSS Act was ordered vide reference 1st cited, for compliance of W.P.(C) Nos.41857 of 2017 & 20663 of 2018 13 manufacturers/repackers of coconut oil. The maximum number of brands which can be manufactured by a manufacturer is a single unit was restricted to 4 in the said order.
On noticing presence of adulteration in the most of the tested samples the manufacture and sale of different brands of adulterated coconut oil were banned subsequently. But the manufacturers continued with sale of adulterated coconut oil by changing the ownership/brand name/style of packing etc. To curtail this practice, it was ordered to register all brand names and append the same to the license and also issued orders prohibiting the manufacturing, storage, distribution, sale and transportation of the unregistered coconut oil brands vide reference 2nd cited.
The mandatory registration of brand was made further stringent vide reference 3rd cited.
But the practice of manufacturing and marketing substandard and adulterated coconut oil is still continuing. On prohibiting a particular brand the manufacturer is found to launch another brand without registering the new brand with the Designated Officer.
In the circumstances for further strengthening the system of brand Registration, the number of brand that can be manufactured under one licence is hereby restricted to only one in the place of four orders earlier.
This order shall come into force with effect from 15.03.2020. After this date no manufacturer/distributor shall be allowed to sell unregistered coconut oil in the market anywhere in Kerala. Any such unregistered brand available in the market shall be seized and dealt with in accordance with law.
The following instructions are also issued to all W.P.(C) Nos.41857 of 2017 & 20663 of 2018 14 distributors/manufacturers in the State for strict compliance in public interest as required /stipulated under Section 18(10(a), 26(2)(ii), 27(1), 29(20, 29(3) and 30(2)(d) of Food Safety and Standards Act, 2006.
a. In the case of coconut oil brands manufactured within the State distributor/marketer should mandatorily register the Brand name of the Coconut oil which they are distributing/marketing with the concerned Designated Officer/Assistant Commissioner of Food Safety. b. In case the coconut oil is manufactured from other States the distributor/marketer shall take prior permission from the Commissioner of Food Safety before registering the brand with Designated Officer. Only one brand of such manufacturer shall be allowed to distribute/market in Kerala. c. A copy of the manufacturing license and brand registration/permission from Commissioner of Food Safety/Designated officer shall be kept for verification by authorities by the Distributor/marketer. A monitoring cell at Commissionerate of Food Safety shall consolidate and publish in official website the details of brands which are permitted to sell in the State.
All Food Safety Officers & Designated Officers shall adhere the following within one month.
a) All Food Safety Officer shall prepare list of branded coconut oil manufacturer/distributor under their respective jurisdiction.
b) List out the manufacturer/distributor/marketer who are still operational and marketing brands which are already banned.
c) Seize all such unregistered brands and proceed as per law.
d) The Designated Officer shall report the progress of all these W.P.(C) Nos.41857 of 2017 & 20663 of 2018 15 activities to Commissioner of Food Safety on every Saturday.
e) The Deputy Commissioner shall keep surveillance on these activities regularly.
f) After 15/3/2020, all unregistered brands shall be seized and proceeded in accordance with law.
g) All Designated Officers shall keep separate Register for brand registration of coconut oil.
h) New license for manufacturing/distributing/marketing coconut oil shall be issued only after statutory inspection of the premises and prior approval from Commissioner of Food Safety.
All Designated Officers/Food Safety Officers shall ensure full compliance of the above said instructions without fail. Any laxity in this regard will be viewed seriously.
Sd/-
Commissioner of Food Safety"
9. Though Mr.Santhosh Subramanian, learned counsel for additional respondent No.6 in W.P.(C)No.41857 of 2017, made submissions on the validity of the above said Government Order stating that it is violative of Article 19(1)(g) of the Constitution of India, we are not inclined to delve into the same, for the reason that if the additional respondent No.6, has any grievance over the Government Order, it can only be independently challenged.
10. Having regard to the material on record, namely, report of the W.P.(C) Nos.41857 of 2017 & 20663 of 2018 16 Food Safety Commissioner and the proceedings of the Food Safety Commissioner, Thiruvananthapuram, to eradicate the practice of selling mixed coconut oil in different names, we are satisfied with the action taken by the respondents. However, we make in clear that action should be taken under the provisions of the Food Safety and Standards Act, 2006.
With the above observations, we dispose of these writ petitions.
Sd/-
S.Manikumar, Chief Justice Sd/-
Shaji P.Chaly Judge vpv W.P.(C) Nos.41857 of 2017 & 20663 of 2018 17 APPENDIX OF WP(C) 41857/2017 PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE JUDGMENT IN WPC NO.
32123/2003 DATED 15/9/2006 EXHIBIT P2 A TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER THORUGH ITS THEN PRESIDENT TO THE 4TH RESPONDENT WITH COPY OF 3RD RESPONDENT WITH REQUEST TO TAKE PRECAUTIONARY MEASURES TO PREVENT MARKETING OF ADULTEREATED COCONUT OIL DATED 28/2/2015 EXHIBIT P2(A) A TRUE ENGLISH TRANSLATION OF EXHIBIT P2 COMPLAINT EXHIBIT P3 A TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER TO THE 4TH RESPONDENT DATED 23/4/2016 EXHIBIT P3(A) A TRUE ENGLISH TRANSLATION OF EXHIBIT P3 COMPLAINT EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 5TH RESPONDENT.
EXHIBIT P5 A TRUE COPY OF THE TEST REPORT DATED 16/12/2017 OF THE COCONUT OIL MARKETED BY KERA SHUDHI EXHIBIT P6 A COPY OF THE TEST REPORT DATED 16/12/2017 OF THE COCONUT OIL MARKETED BY MAYURA COCONUT OIL.
EXHIBIT P7 A COPY OF THE TEST REPORT DATED 16/12/2017 OF THE COCONUT OIL MARKETED BY KERAL COCONUT OIL.
EXHIBIT P8 A COPY OF THE TEST REPORT DATED 16/12/2017 OF THE COCONUT OIL MARKETED BY AGRO COCONUT OIL.
W.P.(C) Nos.41857 of 2017 & 20663 of 2018 18 EXHIBIT P9 A TRUE COPY OF THE COMMUNICATION DATED 23.1.2018 TO THE ASSISTANT FOOD SAFETY COMMISSIONER ERNAKULAM MADE BY THE PETITIONERS WITHTHE LIST OF MANUFACTURES WITH BILL AND SAMPLE.
RESPONDENTS' EXHIBITS:
EXHIBIT R4 (A) TRUE COPY OF THE ORDER NO G7721/18/CFS DATED 05.02.2020.
EXHIBIT R6(A) TRUE COPY OF THE FSS A1 LICENSE BEING 11315008000300.
EXHIBIT R6(B) TRUE COPY OF THE REPORT OF FOOD ANALYST ERNAKULAM NO.184/2017-18 IN FORM B. EXHIBIT R6(C) TRUE COPY OF THE CERTIFICATE NO.DO.45/18/253/2018 DATED 16.3.2018.
W.P.(C) Nos.41857 of 2017 & 20663 of 2018 19 APPENDIX OF WP(C) 20663/2018 PETITIONER'S EXHIBITS:
EXHIBIT P1 THE TRUE COPY OF THE ORDER NO.B1/3423/17/CFS DATED 25.04.2017 ISSUED BY THE 6TH RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE ORDER NO.B1-4581/18/CFS DATED 31.05.2018 ISSUED BY THE 6TH RESPONDENT.
/TRUE COPY/ P.A. TO JUDGE