Salman vs State Of U.P. And 2 Others
2023 Latest Caselaw 25466 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:180642-DB
 
Court No. - 40
 

 
Case :- WRIT - C No. - 28006 of 2023
 

 
Petitioner :- Salman
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Rajesh Kumar,Pradeep Chauhan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Hon'ble Prashant Kumar,J.

1. Heard learned counsel for the petitioner and Ms. Shubhra Singh, learned Standing Counsel for the State-respondents.

2. The petitioner has preferred present writ petition praying for quashing the impugned judgment and order dated 26.4.2023 passed by A.D.M. (Finance/Revenue) Farrukhabad in Case No.178/2021 under section 51 of Food Safety & Standard Act, 2006, P.S.Kotwali Cant., District-Farrukhabad (State vs. Salman and others).

3. Ms. Shubhra Singh, learned Standing Counsel has raised objection that against the impugned judgment and order, the petitioner has an efficacious remedy to file appeal.

4. Considering the facts and circumstances, once an efficacious remedy is available to the petitioner, there is no reason or occasion to bypass the statutory remedy. In case, the petitioner prefers appeal within ten days from today, the same will be considered and decided in accordance with law by the competent authority on merits.

5. The writ petition is, accordingly, disposed of.

Order Date :- 19.9.2023

Manish Himwan