Ragin Raj vs State Of Kerala
2024 Latest Caselaw 5114 Ker

Kerala High Court

Ragin Raj vs State Of Kerala on 15 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
                        WP(C) NO. 5109 OF 2024
PETITIONER:

          RAGIN RAJ, AGED 27 YEARS
          S/O DHARMARAJU C.K., NAMATHONTAVIDA, KANNAMVELLI,
          PANOOR P.O., THALASSERY, KANNUR DISTRICT - 670692

          BY ADVS.
          P.S.ANISHAD
          LIMNA BHASKARAN
          VISHNU R.
          T.AJITH KUMAR
          VISHAL PAVITHRAN
          DONY C. JOSE



RESPONDENTS:

    1     STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
          FOOD AND CIVIL SUPPLIES (B) DEPT., GOVT. SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

    2     THE DIRECTOR, OFFICE OF THE CIVIL SUPPLIES COMMISSIONER
          PUBLIC OFFICE BUILDING, MUSEUM, VIKAS BHAVAN P.O
          THIRUVANANTHAPURAM, PIN - 695033

    3     THE COMMISSIONER OF CIVIL SUPPLIES
          OFFICE OF THE CIVIL SUPPLIES COMMISSINER, PUBLIC OFFICE
          BUILDING, MUSEUM, VIKAS BHAVAN P.O THIRUVANANTHAPURAM,
          PIN - 695033

    4     THE DISTRICT SUPPLY OFFICER
          OFFICE OF THE DISTRICT SUPPLY OFFICER, CIVIL STATION,
          KANNUR, PIN - 670002

          SMT.VIDYA KURIAKOSE - GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 5109 OF 2024

                                  2


                              JUDGMENT

Amidst the various allegations, averments and assertions

made and urged in this writ petition, all which the petitioner

requires is that the fourth respondent - District Supply Officer,

be directed to take up and dispose of Ext.P2 application made

by him, within a time frame to be fixed by this Court.

2. In response to the afore submission of the petitioner as

made by his learned counsel - Smt.Limna Bhaskaran,

Smt.Vidya Kuriakose - learned Government Pleader, submitted

that if Ext.P2 has not been already disposed of, there does not

appear to be any legal impediment in doing so; however,

praying that this Court may not make any affirmative

declarations and leave it to the said Authority to take an

apposite decision, as per law.

3. In the afore circumstances, I allow this writ petition

and direct the fourth respondent to take up Ext.P2 application

of the petitioner and dispose it of, if it has not been already

done, after affording an opportunity of being heard to him,

thus culminating in an appropriate order and necessary action

thereon, as expeditiously as is possible, but not later than one WP(C) NO. 5109 OF 2024

month from the date of receipt of a copy of this judgment.

If, on the contrary, Ext.P2 has already been disposed of,

then the fourth respondent will communicate the order on the

same to the petitioner within the afore time frame.

Sd/- DEVAN RAMACHANDRAN JUDGE stu WP(C) NO. 5109 OF 2024

APPENDIX OF WP(C) 5109/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE NOTIFICATION DATED 14/09/2023 NUMBERED AS 11/2023/TLY

Exhibit P2 THE TRUE COPY OF APPLICATION OF THE PETITIONER DATED-10.10.2023

Exhibit P3 THE TRUE COPY OF THE COMMUNITY CERTIFICATE ISSUED BY THE TALUK OFFICER DATED 20.09.2021, THALASSERY

Exhibit P4 THE TRUE COPY OF THE AADHAR CARD FOR IDENTIFICATION AND ADDRESS PROOF OF THE PETITIONER