FOOD INSPECTOR, RANGAREDDY DISTRICT Vs. T. MUTHAIAH

JUDGEMENT

(1.) G.O. Ms. No. 451, Health, dated.19.3.1955, has not been produced before the Magistrate. Amberpet appears to be within the Municipal areas. If that is in the Municipal area, the Magistrate shall consider the notification that is mentioned above. Therefore, I feel that this matter has to be remitted back to: the Magistrate. The finding that he has no authority is set aside and remand the matter to the Magistrate according to law by taking into consideration the G.O. Ms, No. 451, Health dt. 19.3.55. and the relevant G. Os. that have been produced by both the parties. The Criminal Appeal is allowed as indicated above. Appeal Allowed.