(1.) W.A.No.1493 of 2011, W.P.No.21642 of 2011 and W.A.No.1494 and W.P.No. 21705 of 2011 are filed by the M/s D.K.Enterprises and M/s Kawaral & Co. Respectively.
(2.) These two writ appeals are directed against the order of the learned Judge in W.P.No.14248 of 2011 and 14535 of 2011 filed by the above said parties challenging the communication of the drug authorities requiring licence in Form 10 of the Drugs and Cosmetic Rules, 1948.
(3.) The petitioner in W.P.No.14248 of 2011 is an importer of L-Leucine and L.Valine, which according to the writ petitioner are not for Pharma and drug use. In addition to that, the following items which are also stated to be used as Pharmaceuticals or drugs. <FRM>JUDGEMENT_527_TLMAD0_2012_1.html</FRM>