All Kerala Retail Ration Dealers ... vs State Of Kerala
2024 Latest Caselaw 33077 Ker

Kerala High Court

All Kerala Retail Ration Dealers ... vs State Of Kerala on 14 November, 2024

                                               2024:KER:85662

          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. 10958 OF 2020

PETITIONER:
          ALL KERALA RETAIL RATION DEALERS ASSOCIATION
          STATE COMMITTEE, REG NO.540/89, EZHUTHACHAN NAGAR,
          THRISSUR-680 020 REPRESENTED BY THE STATE
          SECRETARY, BABY THOMAS, AGED 55, S/O. N.M. THOMAS,
          NADUVILAVEETTIL HOUSE, MARKET ROAD, THEKKUMBHAGOM,
          TRIPUNITHURA-682 301.


          BY ADV SOLOMAN BABY


RESPONDENTS:
    1     STATE OF KERALA
          REPRESENTED BY SECRETARY, CIVIL SUPPLIES
          DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM-695 001.

    2     DIRECTOR OF CIVIL SUPPLIES
          CIVIL SUPPLIES COMMISSIONERATE,
          PUBLIC OFFICE BUILDING, MUSEUM,
          VIKAS BHAVAN P.O.,
          THIRUVANANTHAPURAM, PIN-695 033.

         BY ADVS.
         GOVERNMENT PLEADER
         SHRI.P.VIJAYAKUMAR, ASG OF INDIA



          SRI.N.S.DAYA SINDHU SHREE HARI,CGC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO.10958 of 2020
                                  2
                                                        2024:KER:85662



                            P.M. MANOJ, J
                     ----------------------------------
                     W.P.(C) No.10958 of 2020
               ----------------------------------------------
           Dated this the 14th day of November, 2024


                             JUDGMENT

The writ petition is preferred by challenging Ext.P3 circular

and non consideration of Ext.P4 representation.

2. Ext.P3 circular was issued by the Government, in order

to regulate the functioning of ARD shops during the Covid-19

pandemic to prevent the spreading of the disease. Being

aggrieved by that, Ext.P4 representation was preferred by the

Association of Ration Dealers.

3. Having regard to the facts and circumstances of the

case, I am of the considered opinion that there is no point in

considering those prayers raised in this writ petition at this later

point of time.

It appears that nothing survives in this writ petition.

Accordingly, this writ petition is closed.

Sd/-

P.M. MANOJ JUDGE

SSS WP(C) NO.10958 of 2020

2024:KER:85662

APPENDIX OF WP(C) 10958/2020

PETITIONER EXHIBITS

EXHIBIT P1 THE COPY OF THE CIRCULAR NO.(C.S.)4- 484/2020, ISSUED BY THE 2ND RESPONDENT HEREIN, CONTAINING THE GUIDELINES TO BE FOLLOWED IN PUBLIC DISTRIBUTION SYSTEM, DATED 16.3.2020.

EXHIBIT P2 THE COPY OF THE CIRCULAR NO.CCS/15/2019- IT2(2), ISSUED BY THE 2ND RESPONDENT, DATED 30.4.2020.

EXHIBIT P3 THE COPY OF THE CIRCULAR NO.(C.S)A.4- 484/2020 ISSUED BY THE 2ND RESPONDENT, DATED 29.5.2020.

EXHIBIT P4 THE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER, ADDRESSED TO THE RESPONDENTS, DATED 29.5.2020.