Kerala High Court
All Kerala Retail Ration Dealers ... vs The Director Of Civil Supplies on 14 November, 2024
2024:KER:85648
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA, 1946
WP(C) NO. 2746 OF 2020
PETITIONER:
ALL KERALA RETAIL RATION DEALERS ASSOCIATION
VELLARIKKUNDU THALUK COMMITTEE, VELLARIKKUNDU P.O.,
KASARGODE-671 533, REPRESENTED BY ITS PRESIDENT
USHA.C.K., W/O. MANIKANDAN
BY ADV SRI.ABDUL RAOOF PALLIPATH
RESPONDENTS:
1 THE DIRECTOR OF CIVIL SUPPLIES
COMMISSIONERATE OF CIVIL SUPPLIES, PUBLIC OFFICE
BUILDING, VIKAS BHAVAN, MUSEUM P.O,
THIRUVANANTHAPURAM-695 033
2 CONTROLLER OF RATIONING,
COMMISERATE OF CIVIL SUPPLIES, PUBLIC OFFICE
BUILDING, MUSEUM, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM-695 033
3 THE DISTRICT SUPPLY OFFICER,
DISTRICT SUPPLY OFFICE-KASARGOD, CIVIL STATION,
VIDYANAGAR P.O., KASARGOD-671 121
4 TALUK SUPPLY OFFICER,
TALUK SUPPLY OFFICE-VELLARIKKUNDU, VELLARIKUNDU
P.O., KASARGOD-671 533
5 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,M DEPARTMENT OF FOOD
AND CIVIL SUPPLIES, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001
WP(C) NO.2746 of 2020
2
2024:KER:85648
BY ADV GOVERNMENT PLEADER
OTHER PRESENT:
SRI.RIYAL DEVASSY,GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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P.M. MANOJ, J
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W.P.(C) No.2746 of 2020
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Dated this the 14th day of November, 2024
JUDGMENT
The issue involved in this writ petition is with respect to the
challenge against the issuance of temporary license. The
petitioner is the President of the All Kerala Retail Ration Dealers
Association of Vellarikkundu Taluk Committee at Kasargod District.
2. It is the case of the petitioner that respondents 3 and 4
issued temporary licenses to certain persons, as a stop gap
arrangement, without following the statutory prescriptions.
Hence, the petitioner preferred this writ petition.
3. When the matter is taken up today, the learned
Government Pleader, on instructions, submitted that thereafter,
fresh notifications were issued for those licenses which were
already cancelled and appointment orders also given to such
persons who are qualified in the selection process. It is not sure
WP(C) NO.2746 of 2020
2024:KER:85648
with respect to the finality of such process. Even that is under
challenge before this Court.
Under such circumstances, it appears that no further orders
are required in this case. Accordingly, the writ petition is closed. If
the petitioner is aggrieved further, he is at liberty to approach this
Court.
Sd/-
P.M. MANOJ
JUDGE
SSS
WP(C) NO.2746 of 2020
2024:KER:85648
APPENDIX OF WP(C) 2746/2020
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE CIRCULAR NO.07/2017
DATED 25.7.2017 ISSUED BY THE DIRECTOR OF
CIVIL SUPPLIES
EXHIBIT P2 TRUE COPY OF THE CIRCULAR NO(CS) A9-
5453/2016 DATED 09.11.2017 ISSUED BY THE
DIRECTOR OF CIVIL SUPPLIES
EXHIBIT P3 TRUE COPY OF THE REPRESENTATION FILED BY
THE PETITIONER ASSOCIATION BEFORE THE 1ST
2ND RESPONDENTS
