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Supreme CourtDivision Bench(2011) 07 SC CK 0065

Swadesi Jagran Manch and Others vs State of Orissa and Another

Supreme Court Of India · Decided on 4 July 2011 · Citation: (2011) 2 LW(Cri) 496 : (2011) 7 SCALE 326 : (2011) 8 SCR 723

HON’BLE JUDGES
R.V. Raveendran, J · B. Sudershan Reddy, J
RESULT
Disposed Of
CASE NUMBER
Transfer Case (Civil) No. 11 of 2002, WP (C) No''s. 80 and 175 of 2006 and Transfer Petition (Civil) No''s. 92, 152, 168, 185 and 218 of 2009 Under Article 32 of the Constitution of India

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Judgment

9 paragraphs · 272 words
1.

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 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 44I 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 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.