DELILAH S. LOBO Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Vernekar, learned Counsel for the Petitioner and Mr. D. Pangam, learned Advocate General for the Respondents-State.

(2.) The Petitioner is a Food Business Operator, within the meaning of Sec. 3(o) of the Food Safety and Standards Act, 2006 (Act of 2006, for short). Petitioner seeks to challenge the Order dtd. 27/6/2022, passed by the Senior Food Safety Officer/Registering Authority, Bardez ('impugned Order', for short) purporting to suspend the registration of certificate dtd. 22/2/2021 issued by the Respondent no.3 to the Petitioner and also purportedly directing the Petitioner to refrain from conducting any food business activities in the premises until further orders.

(3.) The principal contention of the Petitioner is that the impugned Order has been passed in disregard to mandatory procedural safeguards of provisions of Sec. 32(1)(d) of the Act of 2006 and clause 2.1.8(1) of the Food Safety and Standards (Licensing and Registration of Food Businesses) Regulations, 2011, (Regulations of 2011, for short) and without jurisdiction.