KAILASH RAJAK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner with the following relief(s):

(2.) Feeling aggrieved against the order dtd. 8/12/2016 passed by the Additional District Magistrate-cum-Adjudicating Officer, Bilaspur under the Food Safety and Standards Act, 2006 (hereinafter called as "the FSS Act of 2006"), Bilaspur in Case No. 10/2016, the petitioner herein has challenged the impugned order by which the said Authority in exercise of powers conferred under Sec. 51 of the FSS Act of 2006 has imposed a penalty of Rs30,000/- for violation of Sec. 26(2) of the FSS Act of 2006.

(3.) Facts necessary to judge the legality, validity and correctness of the impugned order are as under:-