Aneeshkumar.T vs The State Of Kerala
2024 Latest Caselaw 10500 Ker

Kerala High Court

Aneeshkumar.T vs The State Of Kerala on 11 April, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                       WP(C) NO. 15027 OF 2024
PETITIONER:

          ANEESHKUMAR.T.
          AGED 40 YEARS
          SALESMAN, FPS NO.105 (ARD NO.105),
          KOZHIKODE TALUK, KOZHIKODE DISTRICT,
          (RESIDING AT "KRISHNA", 10/24C,
          KANNADIKKAL,VENGERI.P.O.,
          KOZHIKODE, PIN - 673010

          BY ADV V.S.AFSAL KHAN


RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY SECRETARY, FOOD & CIVIL SUPPLIES (B)
          DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695 001

    2     THE COMMISSIONER OF CIVIL SUPPLIES
          OFFICE OF THE CIVIL SUPPLIES COMMISSIONER, PUBLIC
          OFFICE BUILDING, MUSEUM, VIKAS
          BHAVAN.P.O.,THIRUVANANTHAPURAM, PIN - 695 033

    3     THE DISTRICT COLLECTOR
          KOZHIKODE COLLECTORATE, KOZHIKODE, PIN - 673 020

    4     THE DISTRICT SUPPLY OFFICER
          OFFICE OF THE DISTRICT SUPPLY OFFICER,
          CIVIL STATION, KOZHIKODE, PIN - 673 020

    5     THE TALUK SUPPLY OFFICER,
          OFFICE OF THE TALUK SUPPLY OFFICE,
          KOZHIKODE, PIN - 673 020


          SMT. VIDYA KURIAKOSE. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15027 OF 2024
                                      2

                                T.R.RAVI.J
             -------------------------------------------------------
                        WP(C) No.15027 of 2024
           --------------------------------------------------------
               Dated this the 11th day of April, 2024
                               JUDGMENT

Admit. Government Pleader takes notice for respondents.

2. The petitioner has applied for a licence to run a Fair

Price Shop (FPS No.105). The application was rejected and

Ext.P4 appeal before the 3rd respondent was also rejected. The

petitioner has preferred Ext.P6 revision petition and seeks early

consideration of the same.

3. In view of the limited prayer made, this writ petition

is disposed of directing the 1 st respondent to consider and pass

orders on Ext.P6 revision, after hearing the petitioner, at the

earliest, at any rate within two months from the date of

receipt of a copy of this judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 15027 OF 2024

APPENDIX OF WP(C) 15027/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE REGISTER DATED 6.1.2010 SHOWING THE NAME OF THE PETITIONER AS SALESMAN Exhibit P2 TRUE COPY OF THE CONSENT LETTER DATED 8.6.2023 OF THE ATTACHED LICENSEE NAMELY BALACHANDRAN.M.K. Exhibit P3 TRUE COPY OF THE ORDER NO.DSOKKD/288/2023-CS2 DATED 24.6.2023 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER Exhibit P4 TRUE COPY OF THE APPEAL DATED 7.7.2023 FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT. Exhibit P5 TRUE COPY OF THE ORDER NO.DSOKKD/272/2023-CS2 DATED 18.1.2024 Exhibit P6 TRUE COPY OF THE REVISION PETITION DATED 16.3.2024 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

RESPONDENT'S EXHIBITS        :   NIL


             //TRUE COPY//             PA TO JUDGE