K.B.Unnikrishnan Nair vs State Of Kerala
2021 Latest Caselaw 19253 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 14TH DAY OF SEPTEMBER 2021 / 23RD BHADRA, 1943
                     WP(C) NO. 25324 OF 2009
PETITIONER:

            K.B.UNNIKRISHNAN NAIR
            LICENSEE, ARD 195 & SABARI STORE,, CHALIKUNNU
            P.O., KOTTAYAM.
            BY ADV R.RAJESH(PULLIKADA)

RESPONDENTS:

    1       STATE OF KERALA, REPRESENTED BY THE
            CHIEF SECRETARY, GOVERNMENT OF KERALA,,
            SECRETARIAT, THIRUVANANTHAPURAM.
    2       THE DIRECTOR OF CIVIL SUPPLIES
            GOVERNMENT OF KERALA, THIRUVANANTHAPURAM.
    3       THE DISTRICT SUPPLY OFFICER
            KOTTAYAM.
    4       THE TALUK SUPPLY OFFICER,
            KOTTAYAM.
    5       THE KERALA STATE CIVIL SUPPLIES
            CORPORATION, HEAD OFFICE, GANDHI NAGAR,,
            ERNAKULAM, REP. BY ITS MANAGING, DIRECTOR.
    6       THE ASSISTANT MANAGER, SUPPLYCO
            KOTTAYAM.
            BY ADV SRI.MATHAI VARKEY MUTHIRENTHY, SC, SUPPLYCO

OTHER PRESENT:

            SMT.DEEPA NARAYANAN, SR.GP


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME   UP    FOR
ADMISSION     ON   14.09.2021,    THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.25324/2009

                                        2




                      P.V.KUNHIKRISHNAN, J.
                        -------------------------------
                      W.P.(C).No.25324 of 2009
                ----------------------------------------------
            Dated this the 14th day of September, 2021


                               JUDGMENT

This writ petition is filed with following prayers:

i. To call for and examine the records leading to Ext.P2 and to issue a writ of certiorari or any other appropriate writ, order or direction quashing or setting it aside.

ii. To issue a writ of mandamus or any other appropriate writ, order or direction directing respondents 2 to 4 to permit petitioner to conduct his ration shop and his Sabari Store attached to it as before according to law.

iii. To grant such other reliefs that this Hon'ble Court may deem fit and proper in the circumstances.

2. Today, when this writ petition came up for

consideration, the Government Pleader submitted that after

Ext.P2 order and after conducting necessary enquiry, ARD was

restored to the petitioner on 19.09.2009. Subsequently in

2019, another proceedings was initiated against the petitioner

and his licence is suspended. In the light of the submission of W.P.(C).No.25324/2009

the Government Pleader, the prayer in the writ petition is

infructuous.

Therefore, this writ petition is closed, recording the

submission of the Government Pleader.

Sd/-

P.V.KUNHIKRISHNAN JV JUDGE W.P.(C).No.25324/2009

APPENDIX OF WP(C) 25324/2009

PETITIONER EXHIBITS EXHIBIT P1 TRUE PHOTO COPY OF GOODS TRANSFER NOTE NO.5408/00015 DATED 30.7.2009 EXHIBIT P1(A) TRUE PHOTO COPY OF GOODS ISSUE SHEET NO.094170 DATED 30.7.2009 EXHIBIT P2 TRUE PHOTO COPY OF UNDATED ORDER NO.CS.8.4919/09 ISSUED BY 3RD RESPONDENT.