Abdul Khadar vs. State Of Kerala
Held
The Court directed the petitioner to submit objections to the notice within three weeks. The authorities are to consider these objections, provide a hearing, and pass a final order within a month.
Facts
The petitioner, engaged in manufacturing sweets, received a notice from the Medical Officer stating that the premises were not clean and operations had to stop. The petitioner challenged this notice and sought renewal of their license.
Key Issues
Whether the notice issued by the Medical Officer was justified and whether the petitioner's license renewal application should be accepted.
Sections Cited
Food Safety and Standards Act, 2006, KVAT Rules
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE SHAJI P.CHALY WEDNESDAY,THE 28TH DAY OF NOVEMBER 2018 / 7TH AGRAHAYANA, 1940 WP(C).No. 3303 of 2018 PETITIONER/S: ABDUL KHADAR AGED 65 YEARS, S/O.ABDUL RAHIMAN,KOKKRAD HOUSE, 85, VAKKILPADI,KAVASSERY, PALAKKAD. BY ADV. SRI.L.RAJESH NARAYAN IYER RESPONDENT/S: 1 STATE OF KERALA REPRESENTED BY SECRETARY, HEALTH DEPARTMENT,SECRETARIAT, THIRUVANANTHAPURAM -695 001. 2 DISTRICT COLLECTOR KENATHUPARAMBU, KUNATHURMEDU,PALAKKAD, KERALA 678 013. 3 DEPUTY TAHSILDAR TALUK OFFICE, ALATHUR. 4 VILLAGE OFFICER KAVASSERY 1 VILLAGE OFFICE,PALAKKAD. 5 KAVASSERY GRAMA PANCHAYATH REP BY ITS SECRETARY, KAVASSERY,PALAKKAD 678 543. 6 SECRETARY KAVASSERY GRAMA PANCHAYATH KAVASSERY, PALAKKAD -678 543. 7 HEALTH INSPECTOR PRIMARY HEALTH CENTRE, KAVASSERY. 8 DISTRICT MEDICAL OFFICER PALAKKAD. GOVERNMENT PLEADER SRI.P.R.VENKETESH SRI.PAUL ABRAHAM VAKKANAL,GP THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 28.11.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 3303 of 2018 2 JUDGMENT This writ petition is filed by the petitioner seeking the following reliefs:- i) Issue a writ in the nature of cer
The judgment continues below.
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