Shri Sushil Kumar Soni S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 5771 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11689/2021

Shri Sushil Kumar Soni S/o Shri Radha Kishan Soni
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan
                                                                ----Respondent

For Petitioner(s) : Mr. Mayank Gupta For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

22/10/2021

Counsel for the petitioner submits that the issue involved in

this writ petition has been considered by this Court in the matter

of Itc Limited Vs. State of Rajasthan (S.B. Civil Writ Petition No.

6883/2021) where-in on 07.07.2021 following order was passed;

"By way of this writ petition, the petitioner has challenged the order dated 05.03.2021 passed by the Adjudicating Authority (ADM, Jaipur South Jaipur).

Learned Senior counsel submitted that against the order passed by the Adjudicating Authority, the petitioner has filed an appeal before the Food Safety Appellate Tribunal, Jaipur, however, the Tribunal is not functioning due to non- appointment of Presiding Officer there, as such, the petitioner has no remedy except to file the present writ petition.

So far as the merits of the case is concerned, learned senior counsel relied upon the judgment passed by the Hon'ble High Court of Madhya Pradesh in the matter of I.T.C. Vs. State of M.P. and Ors. [W.P. No.5427/2016] decided on 17.04.2017.

Heard counsel for the petitioner and perused the record.

Issue notice to the respondents, returnable on 23.08.2021.

Meanwhile, no coercive action shall be taken against the petitioner.

(2 of 2) [CW-11689/2021]

List on 23.08.2021 along with S.B. Civil Writ Petitions No.6951/2021 & 6917/2021".

In that view of the matter, issue notice to the respondent(s),

returnable on 30.11.2021.

Meanwhile, no coercive action shall be taken against the

petitioner.

(INDERJEET SINGH),J

CHETNA BEHRANI /239

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