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Satish Kumar Agrawal S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 7526 Raj/2

Citation : 2022 Latest Caselaw 7526 Raj/2
Judgement Date : 29 November, 2022

Rajasthan High Court
Satish Kumar Agrawal S/O Shri ... vs State Of Rajasthan on 29 November, 2022
Bench: Inderjeet Singh
      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 14956/2022

Satish Kumar Agrawal S/o Shri Misrilal Jindal
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan
                                                                ----Respondent

For Petitioner(s) : Mr. Abhijeet Panchariya.

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

29/11/2022

Counsel for the petitioner submits that the issue involved in

this writ petition has been considered by the Co-ordinate Bench of

this court in the matter of Ankush Doda & Anr. Vs. State of

Rajasthan & Ors. (S.B. Civil Writ Petition No.11584/2021) wherein

on 31.03.2022, the following order was passed:-

"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

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-14956/2022]

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

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

returnable within six week.

Meanwhile, operation of the order dated 17.06.2022 passed

by the Adjudicating Authority cum Additional District Magistrate

Tonk shall remain stayed.

(INDERJEET SINGH),J

MG/72

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