Delhi High Court - Orders
Advaith Biofuels Limited vs Union Of India And Ors on 28 February, 2019
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2089/2019 and CM Nos. 9755/2019 & 9756/2019
ADVAITH BIOFUELS LIMITED ..... Petitioner
Through: Mr A K Bajpai, Mr Nitin Bajpai
Mr Udit Grover and Mr Divakar
Kumar. Advocates
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr Ripu Daman Bhardwaj, CGSC
with Mr T.P. Singh, Advocate for R-
1/UOI.
Mr R.H.A. Sikander, Advocate for R-
2 (FSSAI).
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 28.02.2019
1. The petitioner has filed the present petition, inter alia, impugning a notification dated 30.01.2019 (hereafter 'the impugned notification') passed by the Food Safety and Standards Authority of India (FSSAI).
2. The petitioner is engaged in making biodiesel fuel from used cooking oil and is aggrieved by the impugned notification, since the Food Business Operators (who are the suppliers of the used cooking oil) have been interdicted from disposing of the used cooking oil to any person other than the one registered with FSSAI. The petitioner states that although the Food Business Operators have been proscribed from disposing of the used cooking oil other than to a person registered with FSSAI, no mechanism has been put in place in grant of such registration.
3. The learned counsel appearing for FSSAI submits that the he has instructions that the impugned notification will not be implemented till 01.06.2019 and in the meanwhile, FSSAI would evolve the mechanism for granting the requisite registration. He further states that the petitioner would also be at liberty to apply for such registration.
4. In view of the above, no further orders are required to pass in the present petition. The same is disposed of. All pending applications are disposed of.
VIBHU BAKHRU, J FEBRUARY 28, 2019 RK