Venu D vs Kerala State Civil Supplies ...
2022 Latest Caselaw 9050 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE V.G.ARUN
     WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
                       WP(C) NO. 18916 OF 2022
PETITIONER:

          VENU D.
          AGED 48 YEARS
          S/O DAMODARAN, PUTHIYEDATHU HOUSE, CHERTHALA
          MUNICIPALITY, CHERTHALA P. O., ALAPPUZHA, PIN-588 524.
          BY ADV BOBY M.SEKHAR


RESPONDENTS:

    1     KERALA STATE CIVIL SUPPLIES CORPORATION LTD.
          P.B NO. 2030, MAVELI BHAVAN, MAVELI ROAD, GANDHI NAGAR,
          KOCHI- 682 020, REPRESENTED BY ITS MANAGING DIRECTOR.
    2     KALEESUWARI REFINERY PVT. LTD.
          #53, RAJASEKHARAN STREE, OPPOSITE KALYANI HOSPITAL,
          RADHAKRISHNAN SALAI, MYLAPORE, CHENNAI, TAMILNADU
          STATE, PIN - 600 004, REPRESENTED BY ITS MANAGING
          DIRECTOR.
    3     STATE OF KERALA
          DEPARTMENT OF FOOD, CIVIL SUPPLIES, CONSUMER AFFAIRS
          AND L METROLOGY, THIRUVANANTHAPURAM, PIN: 695 001,
          REPRESENTED BY ITS SECRETARY.
          BY ADVS.
          MOLLY JACOB
          M.B.SANDEEP
          K.P.SREEJA
          VENKITESH M.J
          AMAL STANLY


OTHER PRESENT:
 W.P.(C)No.18916/2022                      2

              GP P.S.APPU



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   27.07.2022,       THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C)No.18916/2022                          3




                                        V.G.ARUN J.
                              -------------------------------------
                               W.P.(C) No.18916 of 2022
                                ---------------------------------
                         Dated this the 27th day of July 2022

                                       JUDGMENT

The petitioner is seeking an enquiry into the reason for selling the product

'Gold Winner Sun Flower Oil' through SUPPLYCO outlets at a rate higher than

private supermarkets.

2. Learned Standing Counsel for the respondents submits that the issue is

being considered by the SUPPLYCO and appropriate decision will be taken without

delay.

3. In my opinion, the petitioner having espoused the cause, the SUPPLYCO's

decision in the matter should be communicated to the petitioner.

The writ petition is closed accordingly.

Sd/-

V.G.ARUN Judge dpk

PENDIX OF WP(C) 18916/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE CASH BILL DATED 16.05.2022 ISSUED BY SUPPLYCO HYPERMARKET GANDHINAGAR. Exhibit P2 TRUE COPY OF THE CASH BILL DATED 17.05.2022 ISSUED BY MARGIN FREE HYPERMARKET PADAYANIPALAM, CHERTHALA.

Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 17.05.2022 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.