Karnataka High Court
M/S Jcb India Ltd vs Union Of India on 4 March, 2009
Author: N.Kumar
Bench: N. Kumar
IN THE HIGH COURT OF KARNATAKA AT BANGALOGE Dated this the 4" day 0 of March 2009. 7 BEFORE | THE HON'BLE MR. JUSTICE N. KUMAR - Writ Petition No. 15919/26 28 (a -RES) BETWEEN: M/s. JCB India Lid., wg No.A-36, Mohan Ce-operative a Industrial Estate, . Mathura Read, New Delhi ~ 110 044. Represented by its. General Manager, Head-Legal and Company, Secretary Mr. S. Ramaswariy. oS PETITIONER. (Sri K. Sritari, Adv., - > | | ano: . ; . a i Union of India rep., by its Secretary, ~ Ministry of Industry and Civil Supplies, Udyog Bhavani, New Delhi - 110 003. - 2. Director of Standard of Weights and Measures, _ Ministry of Industry and Civil Supplies, . Government of India, 12A, Jamnagar 7 House, New Delhi - 110 001. - 3. State of Karnataka, - Rep., by the Secretary, Department of Civil Supplies, Bangalore, M.S. Building, Dr. Ambedkar . Veedhi, Bangalore. le 4. Chief Controller and Director of Legal Metrology, Karnataka, S. Building, Vidhana Veedhi, Bangalore. Jee 5. The Inspector of Legal Metrology, Ramanagara Sub-Division, --. #205, Mini Vidhana Soudha, Ramanagara. 6. The Assistant Controiter of Lega! oe Metrology, Hassan Circle, 10" Cross, Shankar Mutt Road, K.R. Puram, © _ . Hassan-572. 201. i 7. the Inspector of Lega! Matrology, 10° Cross, Shankar Mutt. Road, K.R. Puram, Hassan | - 573 203. (Sri Aravinda Kumar, ASG. for Ri Sri N. Prasad G.P., for R3 to R7) THIS W.P. IS FILED PRAYING TO:- DECLARE THAT - THE. PROVISIONS OF STANDARDS OF WEIGHTS AND 'MEASURES ACT, 1976 AND THE STANDARDS OF WEITHS AND MEASURES (PACKAGED COMMODITIES) RULES, 1977 _ AS AMENDED FROM TIME TO TIME AND THE STANDARDS OF WEIGHTS AND MEASURES (ENFORCEMENT) ACT, 1985 "HAVE NO APPLICATION RELATING TO PRODUCTS _-. MANUFACTURED AND SOLD BY THE PETITIONER. THIS WRIT PETITION COMING ON FOR PRELIMINARY HEARING THIS DAY, THE COURT MADE THE FOLLOWING: ORDER
The Petitioner is seeking in this writ pan a Ss and Measures Act, 1976; the Standards of weights and. Measures (Packaged Comms! ties) Rules, 1977, as amended from time te time and: the Standards of Weights and Measures (Enforcement 7 Act, -1985, have no application relating to the products manufactured and sold by the petitioner and for ether consequential reliefs.
2. It is not in 'dispute that a similar writ petition ea filed by the. petitioner "4s. dismissed by this Court on 20% : January 2009 in WLP, No.13571/2007. In view of the o sane, nothing survives for consideration in this Writ Petition. | Accordingly, this writ petition is also dismissed for the reasons set out in the aforesaid judgement.
Sd/-
Judge sume