K.E.Agro Products (P) Ltd vs The State Of Kerala
2021 Latest Caselaw 5127 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

                       WP(C).No.2261 OF 2021(G)


PETITIONERS:

      1        K.E.AGRO PRODUCTS (P) LTD.
               ARPUKKARA WEST P.O, KOTTAYAM,
               REPRESENTED BY ITS MANAGING DIRECTOR,
               THOMAS MATHEW, AGED 70, S/O. VARKEY THOMAS,
               MOONNUKANDATHIL HOUSE, ARPUKKARA P.O, KOTTAYAM.

      2        THOMAS MATHEW,
               AGED 70 YEARS,
               S/O.VARKEY THOMAS, MOONNUKANDATHIL HOUSE,
               ARPUKKARA P.O, KOTTAYAM, THE MANAGING PARTNER, GEEYEM
               AGRO MILLS, ARPUKKARA P.O, KOTTAYAM.

               BY ADVS.
               SRI.K.R.VINOD
               SMT.M.S.LETHA

RESPONDENTS:

      1        THE STATE OF KERALA,
               REPRESENTED BY THE SECRETARY,
               DEPARTMENT OF FOOD AND CIVIL SUPPLIES, SECRETARIAT,
               THIRUVANANTHAPURAM, PIN-695 001.

      2        KERALA CIVIL SUPPLIES CORPORATION LTD.(SUPPLY CO),
               MAVELI BHAVAN, GANDHI NAGAR, KOCHI, PIN-682 020,
               REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR.

      3        ADDITIONAL GENERAL MANAGAR, (MARKETING),
               MAVELI BHAVAN, GANDHI NAGAR, KOCHI, PIN-682 020,
               REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR.

               BY ADVS. SMT.PRINCY XAVIER, GOVERNMENT PLEADER
                        SMT.MOLLY JACOB, SC

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION              ON
11.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2261 OF 2021(G)

                                        2



                                  JUDGMENT

The petitioners are Contractors, who

have executed agreement with the Civil

Supplies Corporation for procuring paddy and

delivering rice in its place for delivery to

the Public Distribution System. The

complaint of the petitioners is that the

processing charges payable to them are not

paid so far and they have suffered huge loss

on account of the flood of 2018.

2. They had submitted Exts.P1 and P2

representations before the Minister for

Civil Supplies Corporation, pointing out

that this Court had in a case filed by

similarly situated persons, directed the 1st

respondent in Ext.P3 judgment to take a

decision on their request. The petitioners

are also seeking a similar direction. The WP(C).No.2261 OF 2021(G)

learned counsel for the petitioners

submitted that the representations Exts.P1

and P2 have been forwarded to the 1st

respondent.

Therefore, the writ petition is

disposed of with a direction to the 1st

respondent to consider the request of the

petitioners contained in Exts.P1 and P2 and

pass orders, within a period of two months

from the date of receipt of a copy of the

judgment. Sd/-

P.V.ASHA JUDGE ww WP(C).No.2261 OF 2021(G)

APPENDIX PETITIONERS' EXHIBITS:

EXHIBIT P1 THE COPY OF THE REPRESENTATION SUBMITTED BY THE 1ST PETITIONER BEFORE THE 1ST RESPONDENT DATED 19.10.2020.

EXHIBIT P2 THE COPY OF THE REPRESENTATION SUBMITTED BY THE 2ND PETITIONER BEFORE THE 1ST RESPONDENT DATED 19.10.2020.

EXHIBIT P3 THE COPY OF THE JUDGMENT IN WPC NO.

15897/2019 DATED 03.11.2020.