Full Judgment Text
SWADESI JAGARAN MANCH
v.
STATE OF ORISSA & ANR.
(Transferred case no(s) 11 of 2002)
JULY 4, 2011
[R.V. RAVEENDRAN AND B. SUDERSHAN REDDY, JJ.]
[2011] 8 SCR 723
The following order of the Court was delivered
O R D E R
Transfer Petition (C) Nos.92/2009, 152/2009, 168/2009, 185/2009 and
218/2009 are allowed and the following writ petitions are transferred from the
respective High Court to this Court :
(1) WP(C) No.4204/2006 on the file of the Madras High Court
(2) WP(C) No.341/2006 on the file of the Bombay High Court
(3) WP(C) No.13082/2006 on the file of the Andhra Pradesh High Court
(4) WP(C) No.13354/2006 on the file of the Karnataka High Court
(5) PIL No. 61/2006 on the file of the Bombay High Court
2. Judgment is pronounced in WP(C) No.80 of 2006 and the aforesaid
five transferred cases, allowing them in terms of the Judgement.
JUDGMENT
3. Writ Petition (Civil) No.175/2006 and Transfer Case (Civil) No.11/2002
are delinked from the aforesaid cases which are disposed of, as they do not
relate to challenge to Rule 44-I of Prevention of Food Adulteration Rules
1955. Transfer Case (Civil) No.11/2002 seeks quashing of a notification dated
15.10.2001 issued by the Director of Health Services, Orissa prohibiting sale
and manufacture of common salt other than iodised salt for human
consumption, issued in exercise of power under the relevant state Rules. Writ
Petition (Civil) No.175/2006 is filed seeking a direction to the central
government to frame a uniform policy for the control of goitre and a direction
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regarding imposing ban on the manufacture of non-iodised salt all over the
country.
4. While disposing of Writ Petition (Civil) No.80/2006, we have granted six
months time to review the position regarding universal iodisation. In view of
the above, list these two matters for further orders, after six months.
Writ Petition (c) No. 175 of 2006 and
Transfer case (c) No. 11 of 2002 are pending.
JUDGMENT
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