Latha.N vs The State Of Kerala
2024 Latest Caselaw 10960 Ker

Kerala High Court

Latha.N 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. 15642 OF 2024
PETITIONER:

          LATHA.N
          AGED 54 YEARS
          SALESWOMAN, FPS NO.87, WARD NO.1,
          KURUVATTUR GRAMA PANCHAYATH KOZHIKODE, PIN-673611
          (RESIDING AT IDUKKAPPARAKKAL, KURUVATTUR.P.O.,
          KOZHIKODE, PIN - 673611

          BY ADVS.
          V.S.AFSAL KHAN
          V.A.SHAJI
          ELIZABETH JOHNY


RESPONDENTS:

    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
          KOTTAYAM COLLECTORATE, KOTTAYAM, PIN - 686002

    4     THE DISTRICT SUPPLY OFFICER
          OFFICE OF THE DISTRICT SUPPLY OFFICER, CIVIL STATION,
          KOTTAYAM, PIN - 686002

    5     THE TALUK SUPPLY OFFICER
          OFFICE OF THE TALUK SUPPLY OFFICER,
          CHANGANACHERRY, PIN - 686101

          SRI.SUNIL KUMAR 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. 15642 OF 2024
                                     2



                               T.R. RAVI, J.
                --------------------------------------------
                        W.P.(C). No.15642 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 (ARD No.87). The application was rejected and 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 1st 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

Pn
 WP(C) NO. 15642 OF 2024





                   APPENDIX OF WP(C) 15642/2024

PETITIONER'S EXHIBITS

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

Exhibit P2              TRUE COPY OF THE JUDGMENT DATED 24.2.2023 IN

W.P.(C)NO.19374/2022 OF THE HON'BLE HIGH COURT OF KERALA, ERNAKULAM

Exhibit P3 TRUE COPY OF THE CERTIFICATE DATED 27.06.2022 ISSUED BY THE 5TH RESPONDENT

Exhibit P4 TRUE COPY OF THE ORDER NO.DSOKKD/210/2023-CS2 DATED 27.4.2023 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER

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 27.2.2024 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT