Rajesh.P vs The State Of Kerala
2024 Latest Caselaw 10510 Ker

Kerala High Court

Rajesh.P 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. 15186 OF 2024
PETITIONER:

          RAJESH.P.
          AGED 46 YEARS
          SALESMAN, FPS NO.30, VADAKARA TALUK,
          KOZHIKODE DISTRICT,(RESIDING AT PUTHIYOTTIL,
          NELLACHERRI, KUNNUMMAKARA,
          VADAKARA, PIN - 673 308

          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 OFFICER,
          MINI CIVIL STATION, VADAKARA, PIN - 673 101



          SRI. SUNIL KUMAR 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. 15186 OF 2024
                                      2

                                T.R.RAVI.J
             -------------------------------------------------------
                        WP(C) No.15186 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.30). The application was rejected and

appeal before the 3rd respondent was also rejected. The

petitioner has preferred Ext.P4 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.P4 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. 15186 OF 2024

APPENDIX OF WP(C) 15186/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE REGISTER DATED 23.6.2008 SHOWING THE NAME OF THE PETITIONER AS SALESWOMAN.

Exhibit P2 TRUE COPY OF THE ORDER NO.DSOKKD/212/2023 CS2 DATED 27.4.2023 ISSUED BY THE 4TH RESPONDENT Exhibit P3 TRUE COPY OF THE ORDER NO.DSOKKD/272/2023-CS2 DATED 18.1.2024 Exhibit P4 TRUE COPY OF THE REVISION PETITION DATED 20.3.2024 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE