SRIVASAVI SWEETS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) By consent, this Writ Petition is taken up for final disposal at the admission stage itself.

(2.) This Writ petition has been filed seeking for the issuance of Writ of Certiorari to call for the records pertaining to the impugned order, issued by the second respondent in Na.Ka.No.3569/2018/A4 dtd. 21/12/2018 and quash the same.

(3.) The petitioner was given Form-C licence on 24/4/2017 by the Designated Officer, Food Safety and Standards Act, Collectorate, Villupuram, which is valid upto 23/4/2022. Based on the complaint given by one Vandarayan, who has been admittedly not made as a party for the reasons best known to the petitioner, the manufacturing unit was temporarily closed. Challenging the same, the present Writ Petition has been filed.