In Sanjay Baburao Nirbhavne v. State of Maharashtra, the Bombay High Court restored the food licence of a four-star hotel after a fresh inspection found 95% compliance.
The Court also questioned the hygiene standards of government canteens and held that authorities cannot apply different food safety standards to public and private establishments. The judgment reinforces the principle that the Food Safety and Standards Act, 2006 must be enforced fairly, consistently and equally.