[Cites 1, Cited by 0]
Madras High Court
Angel Impex vs The Commissioner on 26 February, 2026
Author: P.T.Asha
Bench: P.T. Asha
WP No. 45864 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26-02-2026
CORAM
THE HON'BLE MS. JUSTICE P.T. ASHA
WP No. 45864 of 2025
and WMP No.51111 of 2025
Angel Impex
Represented By Is Proprietor, Mr Mahesh Dialdas
Kirpalani S/o Dialdas No 1/1 Kanni Amman Kovil
Street, Vanagaram, Chennai 600 095
..Petitioner(s)
Vs
1. The Commissioner
Food Safety And Drug Administration
Department Dms Campus, Teynampet,
Chennai 600 006.
2. The Designated Officer
Food Safety Department, Thiruvallur District,
Collectorate Campus, Thiruvallur 602 001
3. The Food Safety Officer
Villivakkam Block, Tiruvallur District
..Respondent(s)
PRAYER: Writ Petition has been filed under Article 226 of the Constitution of
India praying to issue a writ of Certiorarified mandamus call for the records in
proceedings Lr. R. No 19 / A1 / 2025 dated 19.08.2025 on the file of the 2nd
Respondent, refusing to deseal the premises of the petitioner situated at No. 1/1,
Kanni Amman Koil Street, Vanagaram, Chennai 600 095 and quash the same as
illegal, arbtirary and without jurisdiction, and consequently, to direct the
Respondents to forthwith deseal the premises and pass AMENDED AS To call
for the records in proceedings in R.No. 6015/S9/FSD dated 25.11.2025 on the
file of the 1st Respondent, refusing to deseal the premises of the petitioner
situated at No. 1/1, Kanni Amman Koil Street, Vanagaram, Chennai - 600 095,
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WP No. 45864 of 2025
and quash the same as illegal, arbtirary and without jurisdiction, and
consequently, to direct the Respondents to forthwith deseal the premises and
pass. (PRAYER AMENDED VIDE ORDER DATED 22.01.2026 MADE IN
WMP.2663/2026 IN WP.45864/2025 BY PTAJ)
For Petitioner(s): Mr.Avinashwadhwani
For Respondent(s): Mr. P.Kumaresan, AAG Assisted by
Mr.M.Bindran AGP
ORDER
The petition has been filed to call for the records in proceedings in R.No.
6015/S9/FSD dated 25.11.2025 on the file of the 1st Respondent, refusing to
deseal the premises of the petitioner situated at No. 1/1, Kanni Amman Koil
Street, Vanagaram, Chennai - 600 095, and quash the same as illegal, arbtirary
and without jurisdiction, and consequently, to direct the Respondents to
forthwith deseal the premises.
2.When the matter was taken up for hearing today, the learned Additional
Advocate General appearing for the respondents would submit that the
petitioner’s premises shall be desealed provided the 766 bags of tobacco
products remain untouched by the petitioner since the investigation is pending.
3.Heard the learned counsel on either side and perused the materials
available on record.
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4.Considering the above facts, this writ petition is disposed of with the
following directions:
(a)The 766 bags of tobacco products which has been seized shall continue
to remain in the petitioner’s premises;
(b)the respondents shall deseal the premises by today and the work of
marking of 766 bags will be done and the said bags will be stored in the
petitioner’s premises;
(c)The petitioner shall ensure that these 766 bags will remain untouched
till the disposal the case by the Court;
(d)A report shall be filed by the Food Safety Officer, Tiruvallur, on
27.02.2026 informing the Court about the compliance of the aforesaid
directions.
(e)The exercise of marking the 766 bags shall be done in the presence of
the learned counsel for the petitioner and the petitioner.
Consequently, connected miscellaneous petition stands closed. No costs.
5.Post the matter on 27.02.2026 at 2.15 p.m. for reporting compliance.
26-02-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
ssa
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P.T.ASHA, J.
ssa
To
1.The Commissioner
Food Safety And Drug Administration
Department Dms Campus, Teynampet,
Chennai 600 006.
2.The Designated Officer
Food Safety Department, Thiruvallur District,
Collectorate Campus, Thiruvallur 602 001
3.The Food Safety Officer
Villivakkam Block, Tiruvallur District
26-02-2026
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