K.S.ALEXANDER Vs. STATE OF KERALA

JUDGEMENT

(1.) Instant public interest writ petition has been filed for the following reliefs:-

(2.) Short facts leading to the filing of the writ petition are as hereunder:-

(3.) On the above averments, Mr. M. G. Sreejith, learned counsel for the petitioner, made submissions. Inviting attention of this Court to Section 18, which deals with general principles to be followed in administration of the Food Safety and Standard Act, 2006, submission has been made that no periodical inspection is being done. Learned counsel for the petitioner has also submitted that manufacturers directed to be closed, surface once again with new names, and no action is taken against them.