Chandramathy vs Commissioner Of Civil Supplies
2021 Latest Caselaw 11853 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                        WP(C).No.7261 OF 2021(G)


PETITIONER/S:

                CHANDRAMATHY
                AGED 58 YEARS
                W/O. SHAJAHAN, CHARUVILA VEEDU, NEAR GOVERNMENT
                HOSPITAL, VARKALA P.O, THIRUVANANTHAPURAM DISTRICT-
                695 141

                BY ADV. SRI.R.ANILKUMAR

RESPONDENT/S:

      1         COMMISSIONER OF CIVIL SUPPLIES
                CIVIL SUPPLIES COMMISSIONERATE, PUBLIC OFFICE,
                COMPLEX, THIRUVANANTHAPURAM-695 033

      2         DISTRICT COLLECTOR,
                THIRUVANANTHAPURAM, CIVIL STATION,
                THIRUVANANTHAPURAM-695 043.

      3         DISTRICT SUPPLY OFFICER,
                THIRUVANANTHAPURAM OFFICE OF THE DISTRICT SUPPLY
                OFFICER, KODAPPANAKUNNU, THIRUVANANTHAPURAM-695 043

      4         THE TALUK SUPPLY OFFICER,
                VARKALA TALUK, VARKALA P.O, THIRUVANANTHAPURAM-695
                141

      5         STATE OF KERALA,
                REPRESENTED BY SECRETARY TO GOVERNMENT, CIVIL
                SUPPLIES DEPARTMENT, GOVERNMENT SECRETARIAT,
                TRIVANDRUM-695001

      6         AYYAPPAN,
                AGED 45 YEARS
                S/O. MANIAPPAN ACHARI, REVATHY NIVAS, VARKALA,
                THIRUVANANTHAPURAM-695 141


                SMT.PRINCY XAVIER, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7261 OF 2021(G)             2




                              JUDGMENT

The petitioner is aggrieved by the delay on the part of the 2 nd

respondent to pass orders pursuant to Ext.P9 order by which the 1 st

respondent has remitted the matter to the District Collector. The petitioner

was the licensee of Ration Shop ARD 23 (389). Therefore there shall be a

direction to the 2nd respondent to pass orders on the basis of Ext.P9 order

after affording an opportunity of hearing to the petitioner as well as the 6 th

respondent within a period of 2 months from the date of receipt of a copy of

this judgment.

The writ petition is disposed of accordingly.

SD/-

(P.V.ASHA, JUDGE)

RPS

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE ORDER OF THE DISTRICT SUPPLY OFFICER NO. CS-5-8129/94 DATED 15.12.1994.

EXHIBIT P2 THE RENEWAL OF THE RATION SHOP NO. ARD 23/VARKALA BY THE REGISTERING AUTHORITY ON 15.03.2020

EXHIBIT P3 THE TRUE COPY OF THE LETTER NO. C.S.

1883/17 DATED 05.07.2019 ISSUED BY THE DISTRICT SUPPLY OFFICER

EXHIBIT P4 THE TRUE COPY OF THE LETTER NO.CS 5/886/2017 DATED 08.07.2019.

EXHIBIT P5 THE TRUE COPY OF THE JUDGEMENT IN W.P.C NO.

16198/2020 DATED 07.08.2020.

EXHIBIT P6 TRUE COPY OF THE ORDER NO. NO. C.S.1-

1833/17 DATED 6.11.2020 PASSED BY THE 2ND RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE NEWS ITEM APPEARED ION HINDU DAILY DATED 23.09.2020.

EXHIBIT P8 PHOTOSTAT COPY OF THE APPEAL MEMORANDUM FILED BEFORE THE 1ST RESPONDENT ON 09.11.2020.

EXHIBIT P9 TRUE COPY OF THE ORDER PASSED BY THE 1ST RESPONDENT NO.(CS) NO. A8-936/2020 (2) DATED 4.1.2021.

EXHIBIT P10 TRUE COPY OF THE REPRESENTATION DATED 01.03.2021.

RESPONDENT'S/S EXHIBITS:NIL

//TRUE COPY// PA TO JUDGE