The Proprietor vs State Of Kerala
2021 Latest Caselaw 1319 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                       WP(C).No.299 OF 2021(J)


PETITIONER:

               THE PROPRIETOR,
               RUFER ENTERPRISES, CLOTH BAZAR ROAD, BROADWAY,
               ERNAKULAM - 682 031.

               BY ADVS.
               SRI.P.E.SAJAL
               SRI.S.KABEER

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               DEPARTMENT OF SOCIAL JUSTICE,
               WOMAN AND CHILD DEVELOPMENT, SECRETARIAT, TRIVANDRUM
               - 695 001.

      2        THE DIRECTOR,
               WOMAN AND CHILD DEVELOPMENT DIRECTORATE, POOJAPPURA,
               TRIVANDRUM - 686 001.

      3        DISTRICT OFFICER,
               ICDS CELL, 3RD FLOOR, CIVIL STATION, KAKKANAD,
               ERNAKULAM - 682 030.

      4        CHILD DEVELOPMENT PROJECT OFFICER,
               ICDS PROJECT, KOCHI (U) 1,
               MATTANCHERRY, KOCHI - 682 002.

      5        CORPORATION OF KOCHI,
               REPRESENTED BY ITS SECRETARY, MAIN OFFICE,
               PARK AVENUE ROAD, KOCHI - 682 011.

               BY ADVS. SRI.S.SUDHISH KUMAR, SC
                        SMT.PRINCY XAVIER, GOVERNMENT PLEADER

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION           ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.299 OF 2021(J)

                                  2


                               JUDGMENT

Aggrieved by Ext.P2 order cancelling

the supply order issued to petitioner as per

Ext.P1, the petitioner has approached the 3rd

respondent with Ext.P3 representation.

According to the petitioner, Ext.P2 order has

been issued without any prior notice.

2. At the same time, the learned

Government Pleader on instructions submits

that several notices were issued to petitioner

for delivery of the articles ordered in Ext.P1

since July, 2020.

3. The petitioner says that he has not

received any such information and he had

already collected the articles which remains

without supply.

4. In the circumstances of the case it

would be appropriate that the petitioner

approaches the 2nd respondent. WP(C).No.299 OF 2021(J)

Therefore the petitioner shall

approach the 2nd respondent with a

representation within one week along with a

copy of this judgment and there shall be a

further direction to the 2nd respondent to

consider the same and pass orders, after

affording an opportunity of hearing to the

petitioner through electronic media and take a

decision within a further period of three

weeks. Sd/-

P.V.ASHA JUDGE

ww WP(C).No.299 OF 2021(J)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE SUPPLY ORDER ISSUED BY THE 4TH RESPONDENT DATED 4.3.2020.

EXHIBIT P2 TRUE COPY OF THE COMMUNICATION DATED 14.12.2020 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION ADDRESSED BY THE PETITIONER TO THE 3RD RESPONDENT ON 31.12.2020.