HELLO INDIA Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Since identical facts and questions of law are involved in both the writ petitions, therefore, they are being decided together by this common judgment and order for the sake of brevity and convenience.

(2.) It is the submission of learned counsel for the petitioners that since the Food Safety and Appellate Tribunal has came into existence, one each at Dehradun and Haldwani, therefore, the petitioners be permitted to approach the said Tribunal for redressal of their grievances. Such permission is granted.

(3.) Learned counsel for the petitioners also submitted that a sum of Rs. 4.95 lakh each, was directed to be deposited by the petitioners out of the total penalty amount, when the writ petitions were taken up for admission on 06.06.2014. A co-ordinate bench of this Court passed the following order on 06.06.2014, on the aforesaid writ petitions: