M.N.BHANDARI,J. - (1.) Heard learned counsel for the parties.
(2.) Learned Additional Advocate General Mr. JM Saxena and Additional Solicitor General of India Mr. RD Rastogi submits that the samples taken from the petitioners were sent for laboratory test but results thereof have not been sent or the samples have been returned after showing inability to test it for fertilizer.
(3.) It is stated by learned counsel for the petitioners that a Central Laboratory exists in Faridabad to test the fertilizer and, more specifically, as to whether the component given in the Schedule A appended to Fertilizer Control Order 1985 exists in the product manufactured by the petitioners or not.;