State Of Kerala vs Mr.M.Sreekumar
2024 Latest Caselaw 17140 Ker

Kerala High Court

State Of Kerala vs Mr.M.Sreekumar on 20 June, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.456/2024                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                         &
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
             Thursday, the 20th day of June 2024 / 30th Jyaishta, 1946
                                 WA NO. 456 OF 2024
     AGAINST THE JUDGMENT DATED 22.02.2023 IN WP(C) 19668/2014 OF THIS COURT
   APPELLANT(S)/RESPONDENTS 1,3,&4 IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, HEALTH AND FAMILY
         WELFARE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM - 695 001., PIN
         - 695001
      2. COMMISSIONER OF FOOD SAFETY, KERALA, THYCAUD, THIRUVANANTHAPURAM -
         695 014., PIN - 695014
      3. DESIGNATED OFFICER, THRISSUR DISTRICT, UNDER THE FOOD SAFETY ACT,
         OFFICE OF THE DESIGNATED OFFICER, NEAR KOTTAPURAM RAILWAY
         OVERBRIDGE, M.G. ROAD, THRISSUR - 680 001, PIN - 680001

    BY   GOVERNMENT PLEADER

   RESPONDENT(S)/PETITIONER & RESPONDENTS 2 & 5 IN WP(C):

      1. MR.M.SREEKUMAR, PROPRIETOR, HOTEL BHARATH, CHEMBOTTI LANE, THRISSUR
         DISTRICT., PIN - 620680
      2. THE FOOD SAFETY AND STANDARDS AUTHORITY OF INDIA, REPRESENTED BY ITS
         CHIEF EXECUTIVE OFFICER, F D A BHAVAN, NEAR BAL BHAVAN, KOTEA ROAD,
         NEW DELHI - 110 002., PIN - 110002
      3. JOSEPH SHAJI GEORGE, ASSISTANT FOOD SAFETY COMMISSIONER/DESIGNATED
         OFFICER, UNDER THE FOOD SAFETY ACT, CIVIL STATION, MALAPPURAM - 676
         505., PIN - 676505

    BY ADVS.C.S.AJITH PRAKASH FOR R1

    STANDING COUNSEL SMT.CHITHRA P.GEORGE FOR R2

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay the operation and implementation of the judgment dated 22.02.2023
   in WP(C)No.19668 of 2014 pending disposal of the above writ appeal.

        This Writ Appeal coming on for orders on 20.06.2024,upon perusing
   the appeal memorandum, the court on the same day passed the following:
 WA No.456/2024                                2/2




                                         ORDER

Post on 24/7/2024 along with connected cases.

In the meantime, fresh steps to be taken to serve notice on R3.

Sd/- A.J.DESAI, CHIEF JUSTICE

Sd/- V.G.ARUN, JUDGE

20-06-2024 /True Copy/ Assistant Registrar