Madras High Court
Kfc Restaurant vs The Adjudicating Officer Cum on 13 December, 2021
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.No.21369 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13.12.2021
CORAM
THE HON'BLE MR. JUSTICE KRISHNAN RAMASAMY
W.P.No.21369 of 2018
and W.M.P.Nos.25048 & 25049 of 2018
KFC Restaurant,
Rep. by its Manager,
A.D.Harissh Deepak ...Petitioner
Vs
1.The Adjudicating Officer cum
District Revenue Officer,
Tiruvallur, Tiruvallur District.
2.The Commissioner of Food Safety,
No.359, Anna Salai,
DMS Campus, Teynampet,
Chennai -6.
3.The Designated Revenue Officer,
(TNFS 7 DA Department),
Office of the D.D.H.S. Campus,
No.54/1, Asoori Street,
Tiruvallur - 602 001. ... Respondents
Prayer Writ Petition filed under Section 226 of the Constitution of India,
prayed for the issuance of Writ of Certiorari, calling for the entire records
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https://www.mhc.tn.gov.in/judis
W.P.No.21369 of 2018
relating to the impugned order passed by the first respondent in his proceedings
in Na.Ka.18940/2015/S1, dated 04.08.2017 and quash the same.
For Petitioner : Mr.C.Prakasam
For Respondents : Mr.M.Shahjahan
Special Government Pleader
ORDER
This Writ Petition has been filed, for the issuance of Writ of Certiorari, calling for the entire records relating to the impugned order passed by the first respondent in his proceedings in Na.Ka.18940/2015/S1, dated 04.08.2017 and quash the same.
2.When the matter is taken up for hearing today, the learned Special Government Pleader appearing for the respondents submitted that, the alternative remedy is available for the petitioner before the Appellate Tribunal under Food Safety and Standard Act, which was constituted subsequent to the filing of the Writ Petition.
3.The learned counsel for the petitioner also submitted that liberty may be granted to the petitioner to approach the Appellate Tribunal.
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4.Recording the submissions made by either side counsel, this Writ Petition is disposed of with the direction to the petitioner to approach the Appellate Tribunal, DMS Complex, Teynampet, within a period of two months from the date of receipt of a copy of this order. In such case, the Tribunal shall consider the case of the petitioner on merits. No costs. Connected miscellaneous petitions are closed.
13.12.2021 Index: Yes/No Internet:Yes/No Speaking Order/Non Speaking Order rst To
1.The Adjudicating Officer cum District Revenue Officer, Tiruvallur, Tiruvallur District.
2.The Commissioner of Food Safety, No.359, Anna Salai, DMS Campus, Teynampet, Chennai -6.
3.The Designated Revenue Officer, (TNFS 7 DA Department), Office of the D.D.H.S. Campus, No.54/1, Asoori Street, Tiruvallur - 602 001.
3/4https://www.mhc.tn.gov.in/judis W.P.No.21369 of 2018 KRISHNAN RAMASAMY,J.
rst W.P.No.21369 of 2018 and W.M.P.Nos.25048 & 25049 of 2018 13.12.2021 4/4 https://www.mhc.tn.gov.in/judis