Suo Motu vs State Of Kerala
2023 Latest Caselaw 1346 Ker

WP(C) No.15360/2022                             1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                             &
                          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
               Wednesday, the 18th day of January 2023 / 28th Pousha, 1944
                                WP(C) NO. 15360 OF 2022(S)

                  "IN RE: SUO MOTU PROCEEDINGS INITIATED PURSUANT TO

                  NEWSPAPER REPORTS DATED 02.05.2022 ON FOOD POISONING"

         RESPONDENTS:

             1. GOVERNMENT OF KERALA, REPRESENTED BY THE SECRETARY, HEALTH AND
                FAMILY WELFARE DEPARTMENT, THIRUVANANTHAPURAM-695 001.
             2. THE COMMISSIONER OF FOOD SAFETY, THYCAUD P.O.,
                THIRUVANANTHAPURAM-695 014.

              This Suo motu Writ petition again coming on for orders upon
         perusing the petition and this Court's judgment dated 27/06/2022 &
         Memo dated 20/09/2022 filed by Senior Government Pleader along with
         report by the Secretary, Health and Family Welfare Department and
         upon hearing the arguments of SRI.S. KANNAN, SENIOR GOVERNMENT
         PLEADER for the respondents, the court passed the following:
                                        ORDER

Though a report along with memo dated 20/09/2022 is filed, taking

judicial notice of certain similar events, which occurred in the recent

past, we direct the Secretary, Health and Family Welfare Department-

respondent No.1 to file a detailed report setting out the occurrences,

steps taken against the perpetrators etc.

Post after two weeks.

Sd/- S.MANIKUMAR CHIEF JUSTICE

Sd/- SHAJI P.CHALY JUDGE

18-01-2023 /True Copy/ Assistant Registrar