LAKSHMI TRADERS Vs. DESIGNATED OFFICER (THANJAVUR DISTRICT), TAMIL NADU FOOD SAFETY AND DRUG ADMINISTRATION

JUDGEMENT

(1.) This Writ Petition had been filed in the nature of a Certiorari seeking records relating to a seizure memo, dtd. 27/8/2022 by the second respondent/Food Safety Officer, Thiruppanandhal Block and Thiruvidaimarudur Block, Tamil Nadu Food Safety and Drug Administration, Office of the Deputy Director of Health Services, Thanjavur, in the name of the petitioner company, M/s.Lakshmi Traders, Ammachatram, Thiruvidaimaruthur Taluk, Thanjavur District and to quash the same and to pass further directions.

(2.) Heard Mr.P.M.Vishnuvarthanan, learned Counsel for the petitioner and Mr.N.Muthu Vijayan, learned Special Government Pleader for the respondents. The learned Special Government Pleader had also filed counter affidavit.

(3.) In the affidavit filed in support of this Writ Petition, it had been stated that the petitioner is running a tobacco manufacturing unit as a partnership firm and had obtained necessary licences and registration under the Goods and Services Tax Act. It had also been stated that the second respondent had inspected the processing unit at Ammachatram at Thiruvidaimaruthur Taluk in Thanjavur District and also the stock room-cum-godown on 27/8/2022 and had issued a seizure memo in Form No-II on 27/8/2022, which has been issued under Sec. 38 of the Food Safety and Standards Act, 2006.