- (1.) By this petition, the petitioner has sought the relief to the effect that writ of certiorari be issued in his favour, quashing order dated 11-2-1993, passed by opposite party No. 3 and order dated 7-4-93, contained in Annexure No. 6-A, passed by the Appellate Authority i.e. opposite party No. 2 to the writ Petition.
(2.) The petitioner has also prayed for issuance of order or direction to the effect that opposite parties be directed to order analysis of the sample lying with him duly sealed by a Lab other than one in which the previous sample was analysed preferrably by some Lab out of the State.
(3.) The petitioner's case in nutshell is that the petitioner is a registered retail dealer of Fertilizer, for which purpose, a valid certificate of registration has been granted to the petitioner under the provisions of Clause 7 read with Clause 9 of the F.C.O., 1985 and thereunder the petitioner had been carrying on the business at the place known as Phalauda, District Meerut. According to the petitioner's case on 8-11-1992 a sample of 15:15:7.5 N.P.K. brand of fertilizer was collected from the business premises of the petitioner by the Deputy Director, Extension, Meerut and the same was sent for analysis.;