Geetha Rajan vs State Of Kerala
2022 Latest Caselaw 1921 Ker

WP(C) NO. 25560 OF 2012            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
                          WP(C) NO. 25560 OF 2012
PETITIONER/S:
          GEETHA RAJAN
          AGED 37 YEARS W/O.SRI.RAJAN, KODONJILI
          CHENGANATTUHOUSE, CHULLY P.O., AYYAMPUZHA, ERNAKULAM
          DISTRICT.

               BY ADV SRI.ANTONY MATHEW


RESPONDENT/S:
    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT, FOOD AND
          CIVIL SUPPLIES DEPARTMENT, THIRUVANANTHAPURAM - 695
          001.

      2        THE COMMISSIONER OF CIVIL SUPPLIES
               THIRUVANANTHAPURAM 695 001.

      3        THE DISTRICT COLLECTOR ERNAKULAM 682 030.

      4        THE DISTRICT SUPPLY OFFICER KAKKANAD ERNAKULAM 682
               030

      5        THE TALUK SUPPLY OFFICER ALUVA - 683 101.

               BY ADV GOVERNMENT PLEADER


OTHER PRESENT:
          SRI.B.S.SYAMANTAK, GP


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25560 OF 2012               2




                        P.V.KUNHIKRISHNAN, J
                  --------------------------------------------
                      W.P.(C.) No. 25560 of 2012
                     --------------------------------------
              Dated this the 18th day of February, 2022


                                  JUDGMENT

The above writ petition is filed with following prayers :

"(a) Issue a Writ of mandamus or other appropriate Writ, order or direction compelling the 4th Respondent to appoint the petitioner as Authorized Retail Distributor of ARD 176 at Ward No. VIII (New Ward No. IX) in Ayyampuzha Panchayath

(b) award cost of the proceedings

(c) grant such other and further reliefs as this Hon'ble Court may deem fit in the facts and circumstances of the case." [SIC]

When this writ petition came up for consideration on

16.2.2022, there was no representation. This Court directed

the Registry to post this writ petition today, along with

W.P(C).No. 15634/2010, which is a connected matter. From a

perusal of the judgment dated 10.11.2021 in W.P.(C.) No.

15634/2010, it is clear that, that writ petition was also

dismissed for non-prosecution. Today, also there is no

representation for the petitioner in this case.

Therefore, this writ petition is dismissed for non-

prosecution.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS