M.Y. Eqbal, J. - (1.) Heard the learned Counsel appearing for the parties.
(2.) In this Public Interest Litigation, the petitioner has sought for the following reliefs: (a) For a direction upon the concerned respondents in the nature of mandamus commanding upon the concerned respondent authorities to show cause as the how and under what authority the concerned respondents not implementing the Standards of Weights and Measures (Enforcement) Act, 1985 in its true spirit as result of which public interest at large is adversely effected; (b) For a further writ/order/ direction in the nature of mandamus commanding the concerned respondents to immediately and forth - with comply with the Standards of Weights and Measures (Enforcement) Act. 1985 and take appropriate action against erring officials who are violating the provisions of the said act and are causing loss to the public exchequer and also adversely effecting public interest:
(3.) So far the aforesaid reliefs are concerned, it goes without saying that the respondents shall implement the provisions of Weights and Measures (Enforcement) Act, 1985 in its true spirit. The authorities empowered under the said Act shall take all steps for the implementation of the aforesaid statute.;