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Judgment
The matter is taken up by video conferencing mode.
The grievance of the Petitioner is against selling of adulterated spurious drugs during this COVID-19 pandemic situation resulting in exploitation of
the public. However, it is seen that the petition is essentially based on news clippings.
Counsel for the Petitioner has drawn attention of the Court to a report submitted to the Superintendent of Police, STF, Bhubaneswar by the office
of Drugs Inspector, Odisha, Cuttack-1 Range as recently on 15th June, 2021 asking for the action to be taken against one such person allegedly
selling, stocking adulterated/spurious drugs. It is obvious that the said report is still under investigation. There is an endorsement by the STF about the
report prima facie disclosing commission of cognizable offences. Clearly this is not an instance where the authorities have declined to act. On the
other hand, some time should be given to the authorities to investigate these instances.
Learned counsel for the Petitioner says that the Petitioner has already made representations. However, the Petitioner will do well to draw the
attention of the Office of Drugs Inspector to specific instances that come to the Petitioner’s knowledge to enable the Drugs Inspector’s
Office to take appropriate targeted action.
Accordingly, the Petitioner is permitted to make representation on specific instances and if thereafter no action is taken, it would be open to the
Petitioner to seek appropriate remedies in accordance with law. At this stage no further direction is called for.
The writ petition is disposed of in the above terms.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, in the manner prescribed vide Court’s Notice No.4587, dated 25th March,
2020 as modified by Court’s Notice No. 4798, dated 15th April, 2021.