P.K.Mukherjee, J - (1.) The present writ petition was moved before me on September 5, 1988 challenging, inter alia, and praying for a writ in the nature of Mandamus, commanding the respondent-authorities, to act in accordance with the provisions of Essential Commodities Act 1955, Food Products Order 1955 and the Prevention of Food Adulteration Act 1954 and to confiscate the article under the name 'Frooti' and 'Appy' under the aforesaid Acts of 1955 and the Act of 1954.
(2.) This Court, upon hearing Mr. Pradip Singh Mehta, who appeared in person, had issued the Rule in terms of prayers (a), (b), (c) and (d) of the writ petition on September 5, 1988 and directed the writ petitioner to serve copies of the writ petition to respondent Nos. 4, 5 and 6 and further ordered that the prayer for an appropriate interim order would be considered on September 12, 1988 only after hearing the respondents, in particular the respondent No. 12, i.e., Parle Beverages Private Ltd. (Agro Division), hereinafter referred to as respondent Company.
(3.) On the said date, this Court granted leave to the writ petitioner to add the Director, Central Food Laboratory, 3 Kyd Street, Calcutta as a party, respondent Nos. 13 in the instant writ petition.;