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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.

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.