Varghese vs Food Safety Officer
2021 Latest Caselaw 6741 Ker

IA/1/2020 IN MSA(FS) 3/2020               1/2

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       Present:
                    THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

      Thursday,the 25th day of February 2021/6th Phalguna, 1942
                              IA 1/2020 IN MSA(FS) 3/2020



    For information purpose only
FSA.NO.24/2018 ON THE FILE OF THE HON'BLE FOOD SAFETY
APPELLATE TRIBUNAL/III ADDL.DISTRICT JUDGE,
THIRUVANANTHAPURAM.


ORDER NO.7318/16/FSS DATED 28.07.2018 ON THE FILE OF THE
ADJUDICATING OFFICER AND SUB DIVISIONAL MAGISTRATE, KOLLAM.

PETITIONERS/APPELLANTS:


1.VARGHESE,AGED 55 YEARS,
  S/O.MUTHUNNY, MULAVANA HOUSE, PULAMON P.O., KOTTARAKKARA.
2.REEJA THOMAS,AGED 55 YEARS,
  PARANKAMVETTIL,T.K.HOUSE,
  KIZHAKKETHERUVEU P.O.,
  KOTTARAKKARA,KOLLAM-691 531.
3.M/S.S.M.AGENCIES,
  KIZHAKKETHERUVEU ,
  KOTTARAKKARA,KOLLAM-691 531.
4.M/S.K.K.R.FOOD PRODUCTS,
  OKKAL P.O.,KALADY, ERNAKULAM DISTRICT-683 550,
  ELDHO P.VARGHESE, S/O.VARGHESE,
  PUTHENKUDY HOUSE, KOMBANADU POST, KARIYELI-683 546.

RESPONDENTS/RESPONDENTS:


1.FOOD SAFETY OFFICER,
  KOTTARAKKARA CIRCLE, KOTTARAKKARA, KOLLAM.
2.THE ADJUDICATING OFFICER AND SUB DIVISIONAL
  MAGISTRATE, KOLLAM.


                      Application praying that in the circumstances
stated in the affidavit filed therewith the High Court be
pleased to stay recovery of fine amount imposed against the
appellants as per judgment dated 07.02.2020 in FSA.No.24/2018
 IA/1/2020 IN MSA(FS) 3/2020                2/2

on the file of the Hon'ble Food Safety Appellate Tribunal/III
Addl.District Judge, Thiruvananthapuram which arose from order
No.7318/16/FSS                dated   28.07.2018     on   the   file    of   the
Adjudicating Officer and Sub Divisional Magistrate, Kollam
pending disposal of the above miscellaneous second appeal.
                    This application again coming on for orders upon

    For information purpose only
perusing the application and the affidavit filed in support
thereof and this Court's order dated 18.12.2020 and upon
hearing the arguments of M/S. R.KRISHNAKUMAR (CHERTHALA),
BIJIMOL          JOSE         and   TINY   THOMAS,    Advocates        for   the
petitioners,and of the Government Pleader for the respondent 1
and 2,the court passed the following:


                                  O R D E R

Interim order is extended by three months.

25-02-2021 Sd/-

N.ANIL KUMAR,JUDGE /true copy/ Sd/-

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