BHANUBHAI VALJIBHAI VARNKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner by way of this petition under Article 226 of the Constitution of India, has inter alia, prayed as under: -

(2.) THE facts, which can be culled out from the petition in nutshell are as under: -

(3.) IT is contended that the petitioner is no way responsible for excess quantity of the fortified flour, and the explanation was given to the effect that the petitioner and other members of his team did not have any apparatus to measure and therefore, they were using the fortified flour by way of guesswork, and therefore, it could not be accurate and the stock of fortified flour was found in excess and as the fortified flour could not be used for a long time insects were found and the same was unfit for the children consumption, however, the said explanation has not been considered and therefore, the petition is required to be allowed.