SWASTIK TRADERS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of the parties, heard the matter finally.

(2.) This Civil Revision is preferred under Sec. 115 read with Sec. 151 of the Code of Civil Procedure, 1908 being aggrieved by the order dtd. 18/10/2021 passed by learned Principal District Judge and Appellate Tribunal under Food and Safety Standards Act, 2006 District Neemuch whereby appeal was partly allowed, fine was set aside as well as the matter was remanded back to the Additional District Magistrate/Adjucating Officer, Neemuch for giving opportunity to produce documents.

(3.) The short facts leading to the present controversy, are that an inspection has been conducted by the Food Inspector at shop named as Vijay Agency, in front of Shiv Mandir, Neemuch where the various samples have been taken including pan parag which was sent to the Food analysts for checking the standard of the product and after found it as not standard, permission has been sought for starting prosecution as well as the said has been filled in which Ld. Additional District Neemuch has fined the petitioners of Rs.1,00,000.00 each vide order dt. 18/10/2021.