PRAVEEN ARORA Vs. FOOD INSPECTOR

JUDGEMENT

(1.) BY way of present petition, the petitioners have sought quashing of complaint filed against the petitioner by Food Inspector and the order passed by learned ACMM dated 17th April, 2010 directing framing of notice against the petitioners on the ground that the petitioners could not be proceeded against in view of the judgment of Supreme Court in Dwarka Nath v Municipal Corporation of Delhi 1971 Legal Egle 600 and judgment of this Court in Bharat Arora v State 1999 Legal Eagle 289.

(2.) THE counsel for State agreed that the case of the petitioner was squarely covered by the judgment of the Supreme Court in Dwarka Nath's case (supra) followed by this Court in Bharat Arora (supra). He, however, sought time to find out if the above judgment of Supreme Court has been overruled by a subsequent judgment but he could not produce any subsequent judgment, overruling 'Dwarka Nath's case.