Bindhu Dinesh @ K.P.Bindhu vs The State Of Kerala
2024 Latest Caselaw 10047 Ker

Kerala High Court

Bindhu Dinesh @ K.P.Bindhu vs The State Of Kerala on 5 April, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

WP(C) No.14137/2024                       1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR. JUSTICE T.R.RAVI
              Friday, the 5th day of April 2024 / 16th Chaithra, 1946
                              WP(C) NO. 14137 OF 2024
   PETITIONER:

          BINDHU DINESH @ K.P.BINDHU, AGED 52 YEARS, SALESWOMAN, FPS NO.224
          (ARD NO.224), WARD NO.II, THIRUVATHRA.P.O., CHAVAKKAD TALUK,
          THRISSUR DISTRICT, (RESIDING AT THARAYIL HOUSE, THIRUVATHRA.P.O.,
          CHAVAKKAD TALUK, THRISSUR DISTRICT, PIN - 680516.

   RESPONDENT:

      1. THE STATE OF KERALA, REPRESENTED BY SECRETARY, FOOD & CIVIL SUPPLIES
         (B) DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
         695001.
      2. THE COMMISSIONER OF CIVIL SUPPLIES, OFFICE OF THE CIVIL SUPPLIES
         COMMISSIONER, PUBLIC OFFICE BUILDING, MUSEUM, VIKAS BHAVAN.P.O.,
         THIRUVANANTHAPURAM, PIN - 695033.
      3. THE DISTRICT COLLECTOR, THRISSUR COLLECTORATE, THRISSUR, PIN -
         680506.
      4. THE DISTRICT SUPPLY OFFICER, OFFICE OF THE DISTRICT SUPPLY OFFICER,
         MINI CIVIL STATION, CHAVAKKAD, THRISSUR DISTRICT, PIN - 680506.
      5. THE TALUK SUPPLY OFFICER, OFFICE OF THE TALUK SUPPLY OFFICE, MINI
         CIVIL STATION, CHAVAKKAD, THRISSUR DISTRICT, PIN - 680506.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay all further proceedings pursuant Exhibit P-11 order of the
   3rd respondent rejecting the appeal for appointing the petitioner as
   licensee in FPS 224 in Ward No.II, Thiruvathra.P.O, Chavakkad
   Municipality, Chavakkad Taluk, Thrissur District, pending final disposal
   of the Writ Petition (Civil).


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/s. V.S.AFSAL KHAN, V.A.SHAJI and ELIZABETH JOHNY, Advocates for the
   petitioner, the court passed the following:

                                       ORDER

Post on 08.04.2024.

Government Pleader to submit whether the judgment in WPC No. 645/2024 can be applied in this case.

Sd/- T.R.RAVI, JUDGE

Exhibit P11 TRUE COPY OF THE ORDER NO.DCTSR/8695/2023-C2 DATED 9.10.2023

05-04-2024 /True Copy/ Assistant Registrar