HASHIR K.R. Vs. COMMISSIONER OF FOOD SAFETY

JUDGEMENT

(1.) Admit. With the consent of the learned Advocate appearing for the respondents, the appeal is taken up for final disposal.

(2.) The challenge in the present appeal filed under Sec. 5 of the Kerala High Court Act, is against the judgment dtd. 27/10/2023 passed by the learned Single Judge on the ground that the judgment was delivered without clarifying the important issue as to whether the consent of the landlord is required for renewal of registration under the Food Safety and Standards (Licensing and Registration of Food Business) Regulations 2011.

(3.) Learned Single Judge while allowing the writ petition issued the following directions;