Sreeja.K vs The State Of Kerala
2024 Latest Caselaw 10887 Ker

Kerala High Court

Sreeja.K vs The State Of Kerala on 12 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
     FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
                       WP(C) NO. 15277 OF 2024
PETITIONER:

          SREEJA.K.
          AGED 40 YEARS
          SALESWOMAN, FPS NO.202, VADAKARA TALUK,
          KOZHIKODE-673508.
          (RESIDING AT VALIYAVEETTIL HOUSE,
          KUTTIYADI, URATH, KUTTIADY, KOZHIKODE, PIN - 673508

          BY ADV V.S.AFSAL KHAN



RESPONDENTS:

    1     THE STATE OF KERALA
          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
          KOZHIKODE COLLECTORATE, KOZHIKODE, PIN - 673020

    4     THE DISTRICT SUPPLY OFFICER
          OFFICE OF THE DISTRICT SUPPLY OFFICER,
          CIVIL STATION, KOZHIKODE,, PIN - 673020

    5     THE TALUK SUPPLY OFFICER
          OFFICE OF THE TALUK SUPPLY OFFICER,
          MINI CIVIL STATION, VADAKARA, PIN - 673101

          SMT. VIDYA KURIAKOSE. GOVT. PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15277 OF 2024
                                    2



                              T.R. RAVI, J.
               --------------------------------------------
                       W.P.(C). No.15277 of 2024
                --------------------------------------------
                  Dated this the 12th 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.202). 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 1st 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

Pn
 WP(C) NO. 15277 OF 2024





                  APPENDIX OF WP(C) 15277/2024

PETITIONER'S EXHIBITS

Exhibit P1          TRUE COPY OF THE REGISTER DATED 1.10.2012

SHOWING THE NAME OF THE PETITIONER AS SALESWOMAN.

Exhibit P2 TRUE COPY OF THE ORDER NO.DSOKKD/215/2023 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 16.3.2024 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT