Ankush Doda S/O Jagdish Rai Doda vs State Of Rajasthan
2022 Latest Caselaw 2774 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11584/2021
         S.B. Civil Misc. Stay Application No. 11071/2021

Ankush Doda & Anr.
                                                                  ----Petitioners
                                   Versus
State Of Rajasthan & Ors.
                                                                ----Respondents

For Petitioner(s) : Mr. Abhijeet Panchariya For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

31/03/2022

Relying on a Division Bench judgment of this Court dated

15.01.2018 in D.B. Civil Writ Petition No. 12076/2018:

Rajneesh Sharma V/s. State of Rajasthan & Ors., learned

counsel for the petitioners submitted that the Food Safety Officer

was not authorized to take the sample.

Issue notice of writ as well as stay application confined to

respondents No. 2 and 3. Rule is made returnable by five weeks.

Notices be filed in two sets. One set of notices be sent through

registered post with acknowledgment due. Steps to be taken

within a week.

Heard the learned counsel on interim relief.

Taking into consideration the contentions advanced by

learned counsel and the material on record, this Court deems it

just and proper to stay the operation and effect of order dated

30.03.2021 passed by Adjudicating Officer and Additional District

(2 of 2) [CW-11584/2021]

Magistrate, City East, Jaipur in case No. 50/2018, till further

orders.

(MAHENDAR KUMAR GOYAL),J

LAKSHYA SHARMA /66

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