Gmmco Limited vs The Union Of India Rep By Its Secretary on 17 April, 2009

[Cites 1, Cited by 2]

Karnataka High Court

Gmmco Limited vs The Union Of India Rep By Its Secretary on 17 April, 2009

Bench: N.K.Patil

'Dru' TIK1 {RG11 CQURT <3'? K.AR}$AT2"~3KA AT B3'-..,3'€€§ALOi?E 'é»'.?.'-Keg 5842 cat' 2969 mid
W.P.N<:a.§8at3 :1? 25%}?

1
...i_

IN THE HIGH comer OF KARNA IAKA A T BANGALQRE
EATEZ) 'I'HiS THE WE DAY 0? APRIL, a
me HONBLE MR. JU_$.TlC_iS N,i(;PA ?'i;_;    é %

WRNO. 5342 0;: mm AND w%%.P;NG}.5aé;3&é?L %

',GM_~RE$3)_   ' X  
W.P.NO.5842 032009%~ff A   *  

BET'-NEEN

1 GMMCO Lamxraa ._       ' »
HAVING airs a=ger>Ag>EFsz;Ea M" no gm V M ;, .. 
mum EFEJEE R{3h'D, Ko;.2<;,aTp..m am  =
REGiQ'N:%; QFFECE A'? 3-sass, 'COi'.E$ Roan,
ragga: T£;}W_N BANGIALGRE see cm 'REP
HEREEN'--BY"E'E'S_E31Vi53%Qf<3AL'BaANﬁ\G.'.ER
(LES.-3ﬁ'n.',i. GIP mzxsawre GOPAL
 PETITKJNER

{By :':w::3':{_:N:.:  %>.é;';21}r~:as3:<:s§mf_,:V}&;:§v:>CAT§s)

 ;

  I  we uMi<';.xs.Q;_;rv:a:A REF' 8?' {TS SECRETARY

2 'L = D££F*£kRTMENT GF CONSUME¥--'«:$ AFFNRS,
v?~§'E'a{'¥'{3ELH%

 THE .LNE.~'eF'ECTGR OF LEGA%.. !V!ETR{}LOG':'" LEGAL
%i€ETRi'3LOG'( {)EPf%.RTMENT ICJRCLE
.~ 24, 3 BLOCK DR RAJKUMAR RQAD,
 A RAJAJENAGAR; BANGALORE 568 018

'$9 M 

 A.  3.  "ma snare <3? KARNATAKA

"REP BY F53 SECRETARY,
LEGAL i'»i€ETROi.OC$Y DEPARTMENT
BANGALQRE

 RESPEENDENTS
€882. HKE', ¥'~§ARE.Ni3RA PRASAE HCGP FOR RESPGNDENTS-2 ARE? 3)

{N 13133 EEEGEE CQLRT GE? KAR}«'A'I'§4\}<§A AT I3:'3.1'~§G ALOREZ 'v2-'.§'3-Ncs, 5&2 0? W 3:16
'3s'.P.Z\'€£-.5843 af 23$'?



EN '1'£E{31iIGIICOLR'i' OF K.§aR.§tT?1T§&:.Fx AT BANG ALORIEL, Vv".P.NG' 5342 0?' 2069 mi}
'f»'.P'N0.5$==£3 (sf 295}?
.3-

THtS'W.P, 253 HLED UNDER ART!CLE 226 OF THE CQN$ T{i_'UT%O?~£
(BF NDIA, PRi5.\'iNG T0 LSSUE A BECLARATIGN THAT THE i7*RC3Vi55§ON3
OF STRNDARDS OF 'v*v'E!'{3-HTS ANE MEASURES ACT 19%,. .{$':3$éT¥§AL' £0?
NCEEG SF 19%] AND THE STANBARBS OF WE§GHTS1__AN[3".f¥§'E£\€~3i}RE$

[PACKAGES COMMOEHTSES} RULES 1977 ARE NOT A?.'PL£3ABtE Ti} THE
CAYERQLLAR HEAVY EARTH MOVING EQUlP'MEN'~§'S,,§$NSETS_, r5;NI} FES 
SPARE PARTS MARKETED BY THE PETWECNER CGMPﬁ?»§}' ANS} FZEE;-£\TE{l'}4 "
PRODUCTS MARKETED AND SOLD BY THE F-'ETi"i'3ON'ERV AS {I} THEY ".+°«RE- '
NOT 'COMMGDtTiE8 ' DR COMM{}DiTiE'5;} N I-7'#>CJ{AGED.FGR{'-R~ 1"-'sNU=fQR. (ii) 

ire vsew 0?: THE E.XCi.€.JStON CONTNNED :m'1>4E RUL '::A (2.? oeszgpreo N
OF THE ACT. iSSi.éE A war: {:9 OTHER CRDER 1r;; THEE' NA--TU'Fv.3E 'QR
s'.3EERTiORARi To OUASH THE r-Tzcmjza 1:4 'mt;-A, DT.1.<.?ﬁ2.J.'l9, i$SUED.B'*{
TH R2.      ~~  '

w.1-mo. 5343 oz? 2oo9§7%"%% 
BETWEEN  A' '   '

1 GMMCO.L§MtTED_m  _ . 2.  '    "
Hﬁ\VtNG,1Tﬁ REED 0t=Fsa::E Mssga 9:1  N
:.a:.m'~:E2:"T;:E:~: ROAD, KG-LKATA 70:3: »£J£;.1,.--
REGiQN:'§{_ {}:_'?HCE AT .3a:5_,»e.:rcLEs ROAD,
FRF&Z§RT5\1"'$E}3 BAESALQRE sac cm: REP
HE§;Ei£*4 av :15 $iyF3iONAL'MAP~iAGER

 .... ..{VL_EG~AL; :3: 3 E'RA$AN'!'H scam;

 PE?tTiONER

gay :;;i.:.s :<:Ne'&v.éA:éf:T*a§1:}a_é','Abvocarss 3

   V' YHE u:~::'C;w~:v.:.1a'~. «zmam REF' 9*»: :73 SECRETARY

' DEFARTMEPQT OF CONSUMERS AFFNRS,
new

" ~ :""'7E§_%EVAV.%{*éSPE£CT<3R 0? LEGAL ME'§'ROE.Q<3Y mega.
'ME;ETRGi.€3GY DEPARTMENT,
- . QH.%{§3é<A8ALLAPUR 562 am

'jean 

3" V 'I. THE $TATE SF KARNATAKA
 REP BY HS SE$R':ETAR'sﬁ
LEGAL !'4¥ETROLGG':" DEPARTMENT
E$ﬁ§'~iGAL{}RE

 RE$PG%~§DEN'§"S
{$R%. HT. NARENEIJRA PRRSAQ HCGP FGR R32 AM?) 3}

EN TEE {HSH $133.'? GE?' X.ARN,{§TAKA AT ?3:'5sl'€{3 ALGRE \§F.?.N=3. 58432 of ﬂﬁi}? mi
':3? af 2%?



IN TEE IIIGII C0311? OF KAREATAKA AT §3?u'*IC ALGRIE. 's'4a'.P.?~i_cs. :5 2?. 0f 2009 Sid
'1's'.P,?u'=o.5343 sf 2%?
-3»

THIS 'e"u'.P. IS FILED UNDER ARTICLE 223 OF THE CONSTITUTION
OF INDIA, PRA':'ING TO IESSUE A SECLARIKTION THAT THE PROVISIONS
GI' STAIRIDRRDS OF WRIGHST AND MEASURES ACT, 1976 {CENTRAL ACT
N{}.6G OF 'I9?8) AND THE STANDARD5 OF WEIGHTS AND MEASURES
{PACAKAGEI3 {.'}C}I»'II'v'I{)DI'3'IES) RULES 197? :'%RE NOT APPLICABLE TC: THE
CATERPILLAR HEAVY EARTH IvI{)'~f§NG EQUIPIVIENT8, GEI'»I3ETS¥ANI3 ITS
SPARE PARTS IIMRKETED 8'? THE PETITIONER COMPANY _AI\ID'REVLATE{}
QRQDUCTS MARTD AND SOLD BY THE PETITIQNERS 'AS' * I. (I) THEY
ARE NOT 'COIv'IM{}D§TiES' OR 'COMMODITIES IN PACAKAGEE}. F-C}F'{Iu'II AND
:'QR (ii) IN VIEW OF THE EXCLUSION {IONTAINED IN 'THE.Ri;iLE C13?

CHAPTER II QF THE ACT. QUASH THE NGTECE IN AISINEX-.&-._{)T. 'I3.9;2i'.'_3«C«<'.'>"-w_
BEARING NO. 3?';'0€'a-I39 ISSUED BY THE END RES¥5ONE3IE3'§iT., 'DIRECT THE 
ENIII RESPONDNET T0 REHJNCB THE.N'v'I{3I;.3NT'~QF RS. I-'TAIDT
UNDER PROTEST BY THE PETITIONER TI-IEi{3I4'GI--II DEMANBV E)RA¥?75 N0. 

549346 DT. smgeaa {ANNEX-E) WITH 'INTERES-'I'_'L1N?I¢L'v£iA.TE--.OF
PA'{MENT.     '   

masa wps. comma oz-4  PaEL1r4s'éNAR'~{';%EA§§:Ns mes DA»:
THE comm" mm THE :=,.<.)L§_o*.*.!;ArT~ze~ _  'I * . 

 TTTT   in both the peﬁtiens. The

§)€'&ﬁ:Tf§~r3I":1€¥'T  has prayed to issue 3

dec:I3raI{§ta!3:V that fI'IeVI}:3rovisicns of Standards of Weights

 -  . _ III§5¢;I:Iaeagures; Act 1975, [centras Act No.60 af 1976} and

 af wesgm and Measures [Packaged

I"'{3orrIﬁ*e:"§;€IiI:§%} RN83 1977 are not appiicabie is the

 A. ;§3té'f'f..'.')III3I" heavy earth mcwing equipments, gensets, and

 spare parts marketed by the petitianer company and

mated producfs marketed and said by the petiﬁoner as (3)

...........,__.,.

 

{N Tam U.1{}{I C<}URT <31? mvaaraxa :51' B?xNG.~"~.LORE '$3.1:-=:*»:c¢ 5.342 af 2329 and
aaapirzmgaa gfzma



11%' 'HIE 31811 C$URT OF KARNATAKA AT BARS ALGRE. W;P(N<3, 582% of 2009 mi!
"e7v',?3'JG.§8§3 0%' 2009
-4'

they are net 'ccmmorié€ies ' or cemmodities i§)..;§a¢%:aged

farm and {or (ii) in View of the exciusicm c;c.~éVnf';§§'r'=éLg:i..TA:$*;._.§fz.e

Ruie 2A 0f chapter as of the Actand;§Is;t:.3t;2'Végﬁéghifie

notice we Annexure~A dated:"1«9_;'é;G§, 'i*.asﬁ1§¢  'L

respondent (in  . '  Vida'

Annejzure»-A dated 1a:%9.2mak%k5eat%amg Na 37:33-99 issued by the 2nd Further, in sought to direct the 2nd the amnunt 3'? Rs.

by the petitioner through demértcgi "draft'Vr§§;.'A84§£§fi8".dated 5.13.2003 (Annexure-E) vg.{ifc%1"§r:ter§si» ;.;_V:j*£i'i dﬁte "of payment. _ T}, vA£*§«.._is the case of ﬁne petitiener that, ;::e'titicmer's ~. its pmducts tr: its cugtcamers vvhich are iéfg..ei ;f Etifrzstructure campaniaa ccntractors; and othef ::':s:ius§'iai coﬁsumar-3. Tim pmducts wing mustiy heavy gm§§r,:hinarie$ are packaged for safe transpcrtstioﬁ and raise far' protection during *3 rage and handiing and tﬁe w__w_mM'Wm___,_,,,.,4._..__...-m If {N TEE {£283 C€f3L'R'§' OF KARE'-EfATAKii AT BANGALQRE '€&',P'}¥€3= 5342 Cf 29439 and 'éf.P,2€e.§8«$3 ref 2009 :2: we men mazes: or KAREATAKA AT ewe ALORE. vs.-ip. es. 534: of 2:399 and *::.e:::.:;.,5.s43 of me C "J"' proepeeﬁve buyers of me petitienere preducts upon visiting the show meme ef the petitioner are given 3 demenstretioe of the preducts by the engineers to enetxiing the prospective buyers to test ef the products to their satisfactéen. It ie"'*'tt§erjeetter' the oeetemere to purchase standard eccmseriw dependirzgjtt'Veper:.'v--'§.%i.e' zcutetemere requirement. When thin'igR'e._V":'eteed" the second respendent suddei*.A§§}1iet;tedVj_~ ti1e_';:tetit§e:1er'e premieee ea 21.7_2aos and 27.3.2393' W justtﬁeation has eeizvedtv premises and theteefter, uniletefe!iy pret;ee<:ied"e«r1'd issued impugned show cause entices ivith' 'reference tn the eeizer of said products eiiegieg ﬁne': petitioner is in centreventien of the C t't'e:ande:eta{e£ Measures Act, 19?6 and Staederde of 'WeiQtite':""end Measures (Packaged) Cemmedity Reta, V " immediately, after the receipt at the show cause tttﬁetieeemumaerdere, peﬁtie er has paid the penetty with Eh' TIE HEGII COIERT GI' KARNATAKA AT BABES ALGRE 'J-:'}'3'~Ec-t S842 ef 281)'? and '>%f.P.}5e.5843 6? 23$?

IN TEE} IHGEE COURT {BF KARNATAKA fa'? BANG ALGRE. "Jv'.P.Ne. 5842 af 213$? and 'E¥.?.2°~§0.fr8-43 sf 2.31}?

-6-

preteet and withmzt prejudice to their ..ez'1d submitted its reply in both we cases on 4' and on 25"' September :'28'G8. j 2 reependent, as submitted by >3t'i1__e "r;euneé;}._: ap§:ee§f'£'e§'ifer _ peﬁtiener. it is 'the spw:iﬂe"'e§ee cf ti*:e_ peiﬁie'e'e?'Vtﬁat, ﬁfe second reependenf_"~V.has_~_" ®zv§*e1ei§e§iy ie'rfi'étée the said proceedings? _ witiiéiﬁ and without and contrary to the and Rube. Therefore, pefiﬁenef -to present ﬂame writ peﬁtione, s.eek'i'ri'g:_'_ep1:>'r£5ﬁ9'¥'e9§;ee' as stated ever:-:4, "hay_e_'A!1eard learned ceuneei appearing for ' ;""é,:>et§*£ies1e2i ;§'arxd teamed Gevemmerxt Pleacier appearing for H " and 3.

~. 4 After careful perusal ef the material avaiiabie en fecerd, it emerges that, in pursuance ef the ncrtiees issued by the second rwpendent, petitioner has submitted their repiy as rﬂjed above. The said repiy I {N 'SEE EBGEI CGLFRT OF Ké'aRNz'~*sTz%KA AT 3§'&€GALGI{'£ '$J.§~'.}L?;, 5842 {if 3%}? mad '%f.P=1'~Ics.53%£3 ef 2&9 IE1' TIE {RG11 CQURT OF' KARNATRKA AT 13:'-KNG ALORE 'Jv',P,N£§. $342 6f 20%')? I518 W\P)N0.5843 05 2909 J}-

ﬂied by petiticmer is yet to be ccmsidered by the :'espondents_ it is the specific case of the petﬁioséer in the instant: writ petitions ﬁnat, the said Act and net applicabie it: the petitioners case and has no jurisdiction to make spot 'a:;id'3:eViV;¢?e}the"----..A products. if that i$ﬂ1eV'c*_;3$._;e much epen for hijr: is statament before me with nmasary 9rdersinct'§fis;.f;::;n'£:i_::r1$;:"éfjdV Court and Agaex Com submitted by him and segana éonsider the same and paess aVppropr'i'ate .c;£ide;%s,"~~«"§n accordance with iaw and in V' . %,':L§::£3n1«;:»!i3:j¢e <Vﬁf'i§1é'principie of naiurai justice.

- }.§::ej§;ing regard in the facts and circumstancﬁ 01' A '~-the §;as é--'és stated above, witheut expressing any opinicn .. ___3r1z ﬁe merits and damerits cxf this case, the instant writ "pét%tians ﬁied by petitioner signed disposed of, with a directian ta the second respo en! in cansider 'the reply x haw {N TIE IIEGIK CQI§R'F SF KARNA'§'z'«'.KA AT §3;=*«.."~%G ALQREZ 'éf§'.hk:2. 5342 {if 2136'? and 'é.i?.E*$::>.§3«f%3 «sf 2%}?

EN' TEE HIGH CQUELT Q17 KARNATQKA RT EANGALORE, \§'.§3.NO. 5842 Of 2399 35163 ' '-?«'.P.}~c;G.5343 29%}?

-z_ ﬂied by petitioner irrckuding the additional remy is be submitted by him with£n two week$ frorq "fEe:"Lj'déte af receipt 9!' 3 cepy of this orcfer.

The -secanld responderjfbAAbiV$ ti3:e'r;teIci same and pa$s appropriatg nréiergin ﬁve rekevant previsi-ans of and aéispesa 'of the same, as within aight weeks from the data repiy -cum ..3t3«gen«-:,.e;;§ pemonaiiy or thifszugh. ésfter affording reasoname Tfie _ am€auI"$': Vdéiposéted by the petitiomr under V' _ "':L§52i*e'&;=:st 'with<3'§jtVi::féjud£ce te hég right is subject to the resaft to be taken by the second. Ordered A '«-acsgrdihigiy.

Sd/--

Judge ism E5? TILE IE§C§'a'§ COURT GI? KARN?sTz%KA AT B.-'~'u.'~'GAE,£T}R13 '=§€.P3'iG. 5842 If w}? and 'Q?-;i?:%=§8<33 eta? 2069

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