Noor Marketing vs. Union Of INDIA
Held
The High Court directed the Commissioner of Food Safety (3rd respondent) to consider and finalize the petitioner's representation (Ext.P8) in accordance with law, within two months, after providing a notice of hearing to the petitioner.
Facts
Noor Marketing, a GST-registered firm trading tobacco products, faced action regarding the sale of pan masala and chewing tobacco, alleging misinterpretation of an order by the Commissioner of Food Safety. The petitioner had submitted a representation to the Commissioner to address this grievance.
Key Issues
Whether the action taken against the petitioner for selling pan masala and chewing tobacco was based on a misinterpretation of an order, and whether the petitioner's representation regarding this issue should be considered by the authorities.
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 FRIDAY, THE 3RD DAY OF MARCH 2023 / 12TH PHALGUNA, 1944 WP(C) NO. 7329 OF 2023 PETITIONER: NOOR MARKETING RAIBAN SHOPPING COMPLEX, MS WARD, ALAPUZHA WEST, ALAPPUZHA, KERALA REPRESENTED BY ITS MANAGING PARTNER, NOUSHAD., PIN – 688001 BY ADVS.SANTHOSH MATHEW ARUN THOMAS ANIL SEBASTIAN PULICKEL ABI BENNY AREECKAL MATHEW NEVIN THOMAS KURIAN ANTONY MATHEW RESPONDENTS: 1 UNION OF INDIA REPRESENTED BY SECRETARY TO GOVERNMENT, MINISTRY OF HEALTH & FAMILY WELFARE NIRMAN BHAWAN, NEW DELHI, PIN – 110011 2 STATE OF KERALA REPRESENTED BY SECRETARY TO DEPARTMENT OF HEALTH AND FAMILY WELFARE GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN – 695001 3 THE COMMISSIONER OF FOOD SAFETY GOVERNMENT OF KERALA, THIRUVANANTHAPURAM, PIN – 695 001 4 THE STATE POLICE CHIEF & DIRECTOR GENERAL OF POLICE GOVERNMENT OF KERALA, THIRUVANANTHAPURAM, PIN – 695001 5 THE COMMISSIONER OF CGST PREM NAGAR,
W.P.(C.) No. 7329/2023 2 KARAMANA P
The judgment continues below.
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