SWAMI ACHYUTANAND TIRTH AND ORS Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) We have perused the affidavits filed by the parties. The various States have not explained what steps they taken for the effective implementation of the provisions of the Food Safety and Standards Act, 2006 and the Rules framed thereunder. Non-implementation of the provisions of the Act violates the right to health and safety of the human beings guaranteed under Art. 21 of the Constitution of India.

(3.) In such circumstances, we are inclined to give directions to the concerned Officer In-Charge of the Food Safety and Standards in the States/NCT of Delhi, Haryana, Uttar Pradesh and Rajasthan to be present on the next date of hearing and explain to the Court how they are functioning and what effective steps they are taking to implement the provisions of the Act and the regulations and explain their accountability.