Kerala High Court
Mustafa A.P vs State Of Kerala on 11 September, 2024
Author: V.G.Arun
Bench: V.G.Arun
1
W.P.(C.) No. 21411 of 2024
2024:KER:69881
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
WP(C) NO. 21411 OF 2024
PETITIONER:
MUSTAFA A.P.
AGED 42 YEARS
S/O KUNHADRU, ARIKKATTUPARAMBIL, VAIRANKODE, PALLAR,
THIRUNAVA, MALAPPURAM, KERALA, PIN - 676301
BY ADVS.
GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
MANU SRINATH
NIMESH THOMAS
LIJO JOHN THAMPY
SAURAV VINOD
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY, DEPARTMENT OF FOOD,
CIVIL SUPPLIES AND CONSUMER AFFAIRS, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 COMMISSIONER OF CIVIL SUPPLIES AND CONSUMER AFFAIRS
PUBLIC OFFICE BUILDING, NEAR MUSEUM, VIKAS BHAVAN P.O.
THIRUVANANTHAPURAM, PIN - 695033
3 DISTRICT COLLECTOR
COLLECTORATE, MALAPPURAM, PIN - 676505
4 DISTRICT SUPPLY OFFICER
OFFICE OF DISTRICT SUPPLY OFFICER, NEAR PWD REST HOUSE,
KAVUNKAL, MALAPPURAM, PIN - 676505
5 TALUK SUPPLY OFFICER
TALUK SUPPLY OFFICE, TIRUR, PIN - 676101
2
W.P.(C.) No. 21411 of 2024
2024:KER:69881
6 PRESIDENT
THIRUNAVAYA GRAMA PANCHAYATH, THIRUNAVAYA P.O.,
MALAPPURAM DISTRICT, PIN - 676301
7 NAFEESA K.
LICENSEE FPS 2054116, KALLAN HOUSE, SOUTH PALLAR,
KASAVANCODE P.O., THIRUNAVAYA, PIN - 676301
BY ADVS.
K.P.Shereef
H.NUJUMUDEEN(K/1075/2009)
ABDUL AHAD K.(K/000273/2017)
SRI. P.S.APPU, GP
SRI. K.J. SAJI ISAAC
THIS WRIT PETITION (CIVIL) HAVING COME BEEN FINALLY HERAD ON
11.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
3
W.P.(C.) No. 21411 of 2024
2024:KER:69881
V.G.ARUN, J.
============================
W.P.(C.) No. 21411 of 2024
============================
Dated this the 11th day of September, 2024
JUDGMENT
(Choondikkal) in Thirunavaya Grama Panchayath. This
writ petition is filed aggrieved by Ext. P2 order, shifting of
Fair Price Shop No. 2054116, in the name of the 7 th
respondent, from Ward No. 21 (Choondikkal) to Ward No.
16 of Thirunavaya Grama Panchayath. The petitioner's
objection against the shifting was rejected by Ext.P2 order.
Aggrieved, the petitioner preferred Ext.P9 appeal, which
also stands rejected by Ext.P10 order. Petitioner has taken
up the matter further, by filing Ext.P11 revision petition as
provided under Clause 63 of the Kerala Targeted Public
Distribution System (Control) Order 2021.
2. Learned counsel for the petitioner submits that,
for the present, the petitioner will be satisfied with a
direction to consider Ext.P11 expeditiously.
2024:KER:69881
3. Heard, learned Standing Counsel for
Thirunavaya Grama Panchayath and the learned
Government Pleader.
In view of the limited relief sought, the writ
petition is disposed of, directing the 1 st respondent to
consider and pass a reasoned order on Ext.P11 within two
months, after affording an opportunity of hearing to the
petitioner and other affected persons, if any.
Sd/-
V.G.ARUN
JUDGE
sjb/13-9
2024:KER:69881
APPENDIX OF WP(C) 21411/2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF RATION CARD NO.2054231553 ISSUED IN
THE NAME OF THE WIFE OF THE PETITIONER
Exhibit P2 A TRUE COPY OF ORDER NO. DSOMLP/1195/2022-CS10
DATED 10.04.2023 OF THE 4TH RESPONDENT
Exhibit P3 A TRUE COPY OF COMMUNICATION NO. CCS/4216/2020
DATED 17.03.2022
Exhibit P4 A TRUE COPY OF LETTER NO. DSOMLP/1322/2022-CS10
DATED 13.09.2022
Exhibit P5 A TRUE COPY OF REPORT NO. CS10/932/21 DATED
25.09.2021 OF THE 4TH RESPONDENT
Exhibit P6 A TRUE COPY OF APPLICATION FOR CHANGE IN BUSINESS
PLACE SUBMITTED BY THE 7TH RESPONDENT AND
RECOMMENDED BY THE RATIONING INSPECTOR
Exhibit P7 A TRUE COPY OF LETTER DATED 03.03.2023 ISSUED BY
THE PRESIDENT OF THIRUNAVAYA GRAMA PANCHAYATH TO
THE 4TH RESPONDENT RECOMMENDING SHIFTING OF FAIR
Exhibit P8 A TRUE COPY OF G.O.(RT.) NO. 659/2023/LSGD DATED
20.03.2023
Exhibit P9 A TRUE COPY OF APPEAL SUBMITTED BY THE PETITIONER
BEFORE THE 3RD RESPONDENT
Exhibit P10 A TRUE COPY OF THE ORDER NO. DCMPM/7528/2023-L1
DATED 03.01.2024 OF DISTRICT COLLECTOR, MALAPPURAM
Exhibit P11 A TRUE COPY OF THE REVISION PETITION DATED
18.03.2024 FILED BEFORE THE 1ST RESPONDENT ALONG
WITH THE RECEIPT EVIDENCING THE SAME
Exhibit P12 A TRUE COPY OF THE ACKNOWLEDGMENT CARD DATED
22.03.2024 RECEIVED FROM THE 1ST RESPONDENT
RESPONDENTS' EXHIBITS:NIL
//TRUE COPY//
P.A. TO JUDGE
