- (1.) The petitioner had earlier filed Writ-C No.21231 of 2017 for consideration and disposal of his application for grant of license to run a retail meat shop. This writ petition was disposed of on 16 May 2017 with the aforesaid observations : "Bearing in mind the nature of controversy which stands raised, we, without going into the merits or otherwise of the claim of the petitioner, dispose of this writ petition with the following directions:- It shall be open to the petitioner to apply to the third respondent, the Executive Officer, Nagar Palika Parishad, Janupur for grant of a licence to run a retail meat shop afresh within a period of two weeks from today. Subject to the completion of all formalities by the petitioner and in case the application for grant of licence is made in accordance with the relevant rules and byelaws, the third respondent shall endeavour to dispose of the same in accordance with law and preferably within a period of four weeks from the date of making of the said application. It is further clarified that if there be any additional obligations placed by the provisions of the Food Safety and Standards Act 2006 or the Rules and Regulations framed thereunder, the same shall also be complied with by the petitioner before commencing business."
(2.) The petitioner has placed a communication dated 5 August 2017 sent by the Executive Officer of Nagar Palika Parishad to the Designated Authority appointed under the provisions of Food Safety and Standards (Licensing and Registration of Food Business) Regulations, 2011. The grievance of the petitioner is that till date a decision has not been taken by the Designated Authority in spite of the representation dated 3 January 2018 having been submitted by the petitioner.
(3.) This petition is, accordingly, disposed of with a direction to the Designated Authority to take a decision on the claim of the petitioner expeditiously and preferably within a period of eight weeks from the date a certified copy of this order is filed by the petitioner.;