BABULAL YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution of India is directed against the order dated 6.10.2012. Notices were issued by the Additional District Magistrate in Case No. 19 (B121) 2011 -12, State of M.P. v. Shri Satsang Yadav alias Manoj Yadav. The proceedings were under the Food Safety and Standards Act, 2006 and the Food Safety and Standards Rules, 2011; wherein the said Satsang @ Manoj Yadav was found guilty of offence under Section 26(2)(11) of 2006 Act and has been punished with a penalty of Rs. 25,000. Notices were issued to respondents. Respondents have raised the preliminary objection as to maintainability of present petition on two grounds; firstly, the petitioner Babulal has no locus standi to question the order dated 6.10.2012 which indicts Satsang@ Manoj Yadav of the offence under Section 26(2)(11) of 2006 Act and, secondly an appeal under Sections 70 and 71 of Act, 2006 lies against the impugned order.

(2.) THE petitioner since fails to establish that in' place of Satsang@ Manoj Yadav the penalty is being executed against him, he cannot be said to be a person aggrieved. For a person to be aggrieved it must be a person who has suffered a legal grievance, a man against whom a decision is pronounced which has wrongfully deprived him of something. It has been observed by a. Division Bench of Kerala High Court in V.D. Kumarappan v. Secretary, Home Department, Trivandrum : AIR 1960 Kerala 378.