MAHMAD SALIM ANSARI Vs. MEHSANA NAGARPALIKA

JUDGEMENT

(1.) Mr Dhaval M. Barot, learned advocate for the petitioners states that the subject matter of challenge, is the order dtd. 10/2/2023 which, has been passed on the premise that the petitioners, are not possessing licenses under the Food Safety and Standards Act , 2006 and Gujarat Shops and Establishment (Regulation of Employment and Conditions of Service) Act, 2019.

(2.) It is submitted that so far as license under the Food Safety and Standards Act , 2006 is concerned, the petitioners possess it with a validity upto 24/3/2025; so far as the license under the Gujarat Shops and Establishment (Regulation of Employment and Conditions of Service) Act, 2019, is concerned, if the employees engaged are more than 10, then license is required, but if the employees, are less than 10, only intimation, is the requirement.

(3.) It is submitted that the petitioners, shall file an application before the authorities concerned with all the requisite documents and the authorities, may decide the same in accordance with law.