- (1.) The conspectus of the facts, which heeds a necessary mention for a limited purpose of deciding the core controversy involved in the instant writ petition and emanating from the record, is that the shop of petitioner-Firm-M/s Mahalaxmi Mediocs(for brevity ''the petitioner-Firm'') was inspected on 11.04.2009 by the District Drugs Inspector, Jalandhar. During the course of inspection, some glaring violations of The Drugs and Cosmetics Act, 1940 and Rules, 1945 (hereinafter to be referred as ''the Act/Relevant Rules'') were noticed. A show cause notice was issued to him vide letter bearing No. 12491 dated 27.07.2009 in terms of Rule 66(1) of the Relevant Rules, but the petitioner-Firm did not send any reply in this regard.
(2.) Having completed all the codal formalities, the competent-Licensing Authority suspended its license for a period of 30 days and in addition to it, the stocking and sale of drugs containing specific salt(mentioned therein) were restricted vide impugned order dated 08.12.2010(Annexure P-8).
(3.) The petitioner did not feel satisfied and preferred the present writ petition, challenging the impugned order(Annexure P-8), invoking the provisions of Articles 226 227 of the Constitution of India;