Sh. Deepak Chug S/O Sh. Pratap Rai ... vs The State Of Rajasthan
2022 Latest Caselaw 3726 Raj/2

Citation : 2022 Latest Caselaw 3726 Raj/2
Judgement Date : 11 May, 2022

Rajasthan High Court

Sh. Deepak Chug S/O Sh. Pratap Rai ... vs The State Of Rajasthan on 11 May, 2022

Bench: Mahendar Kumar Goyal

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 6972/2022

                                   Sh. Deepak Chug & Ors.
                                                                                                            ----Petitioners
                                                                           Versus
                                   The State Of Rajasthan 7 Anr.
                                                                                                          ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

11/05/2022 Learned counsel for the petitioners submits that the Food Safety Appellate Tribunal is not constituted on account of non- appointment of Presiding Officer and hence, the remedy of appeal is unavailable to them. Relying on a Division Bench judgment of this court dated 15.01.2018 in D.B. Civil Writ Petition No.12076/2018: Rajneesh Sharma Vs. State of Rajasthan & Ors., learned counsel submitted that the Food Safety Officer was not authorized to take sample.

Issue notice of the writ petition as well as of stay application. 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 learned counsel on interim relief. Taking into consideration the contentions advanced by him and the material on record, this Court deems it just and proper to stay the operation and effect of the judgment dated 18.02.2022 passed by the Adjudicating Officer and Additional District Magistrate, Udaipur in Case No.68/2021, till further orders.

(MAHENDAR KUMAR GOYAL),J

Sudha/121