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Kerala High Court
Edakkara Agro Producer Company Ltd vs State Of Kerala on 6 January, 2026
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
WP(C) NO. 137 OF 2026 1
2026:KER:395
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 6TH DAY OF JANUARY 2026 / 16TH POUSHA, 1947
WP(C) NO. 137 OF 2026
PETITIONER/S:
EDAKKARA AGRO PRODUCER COMPANY LTD.
REG NO. 9/1067, MARKETING CENTRE BUILDING,
EDAKKARA P.O, NILAMBUR, MALAPPURAM, REPRESENTED BY
IT'S MANAGING DIRECTOR, PIN - 679331
BY ADVS.
SHRI.G.KRISHNAKUMAR
SMT.NINA P. AUGUSTINE
SMT.SNEHA JOY
SMT.ATHULIYA P.
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY IT'S SECRETARY TO GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -
695001
2 KERALA STATE POVERTY ERADICATION MISSION
MEDICAL COLLEGE P.O, CHALAKKUZHI,
THIRUVANANTHAPURAM,
REPRESENTED BY IT'S EXECUTIVE DIRECTOR,
PIN - 695011
3 EXECUTIVE DIRECTOR
KUDUMBASHREE, STATE POVERTY ERADICATION MISSION,
MEDICAL COLLEGE P.O, CHALAKKUZHI,
THIRUVANANTHAPURAM, PIN - 695011
WP(C) NO. 137 OF 2026 2
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4 STATE PROGRAMME OFFICER
KUDUMBASHREE , STATE POVERTY ERADICATION MISSION,
MEDICAL COLLEGE P.O, CHALAKKUZHI,
THIRUVANANTHAPURAM, PIN - 695011
GP SMT PREETHA K K
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 06.01.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 137 OF 2026 3
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P.V.KUNHIKRISHNAN, J.
---------------------------------------------
WP(C) NO. 137 OF 2026
------------------------------------------------------
Dated this the 6th day of January, 2026
JUDGMENT
This writ petition is filed seeking the following reliefs:
"(i) issue a writ of mandamus or any other
appropriate writ, order or direction, commanding
the 3rd respondents to finalize empanelment of
implementing agencies to implement Koozhiym
Koodum , pursuant to Ext P10 and P11 notices of
the 3rd respondent , in a most transparent manner,
by convening meeting of the applicants for
empanelment , by evaluating quality of the products
and applicants, expertise and knowledge of the
applicants ,comparative merit etc as was done in
the previous year, within a time frame to be fixed by
this Honourable court
(ii) set aside the empanelment of
implementing agencies if made by the 3rd
respondent pursuant to Ext P10 and P11 notices.
(iii) issue a further direction directing the
respondents 2 and 3 not to not to empanel
implementing agencies pursuant to Ext P10 and P11
for implementation of Kozhiym Koodum till the
empanelment process is done in a most and fair
transparent manner and done in the year.
(iv) dispense with filing of English
translation of vernacular documents.
(v) issue such other appropriate writ,
order or direction as deem just and fit to this
Hon'ble Court;
And
(vi) allow this Writ Petition (Civil) with
cost."
[SIC]
2. The petitioner is a Farm Producer Company (FPC)
having 966 small various farm producers from the lower strata of
the society. It is submitted that it is a women enterprise. It is the
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definite case of the petitioner that, the petitioner is the only 'A'
grade Farm Producer Company in India, fully owned by women.
According to the petitioner, the respondents are proceeding with
finalization of empaneling agencies of 'Kozhiym koodum', pursuant
to Ext P10 and P11 notices, by pick and choose method. The
petitioner preferred Ext.P16 before the 3 rd respondent. Without
considering the same, the respondents are proceeding to finalize
the empanelment of implementing agencies for the project
'Kozhiym koodum'.
3. Heard the learned counsel for the petitioner and
the learned Government Pleader.
4. After hearing both sides, I am of the considered
opinion that this writ petition need not be retained here, and there
can be a direction to the 3 rd respondent to consider Ext.P16.
Status quo as on today shall be continued till final orders are
passed in it.
Therefore, this writ petition is disposed of with the
following directions:
i) The 3rd respondent is directed to consider Ext.P16,
after giving an opportunity of hearing to the
representative of the petitioner and other affected
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parties if any, as expeditiously as possible, at any
rate, within a period of one month from the date of
receipt of a copy of this judgment.
ii) Till final orders are passed in Ext.P16, status-quo
as on today shall be maintained.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
AJ
Judgment reserved NA
Date of Judgment 06.01.2026
Draft judgment placed 06.01.2026
Final Judgment uploaded 07.01.2026
2026:KER:395
APPENDIX OF WP(C) NO. 137 OF 2026
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE COMMUNICATION DATED
05.03.2025 ISSUED BY THE 3RD RESPONDENT, TO
THE PETITIONER.
Exhibit P2 TRUE COPY OF THE COMMUNICATION DATED
15.04.2025 ISSUED BY THE 3RD RESPONDENT TO THE
PETITIONER
Exhibit P3 TRUE COPY OF THE DOCUMENTS CONTAINS TERMS AND
CONDITIONS ATTACHED TO EXHIBIT P-2
Exhibit P4 TRUE COPY OF THE BROCHURE OF THE PETITIONER
COMPANY DATED NIL
Exhibit P5 TRUE COPY OF THE DETAILED STATEMENT SHOWING
THE NAME, ADDRESS AND UNITS SUPPLIED ETC.
DATED NIL
Exhibit P6 TRUE COPY OF THE NOTICE DATED 14.08.205 OF THE
3RD RESPONDENT
Exhibit P7 TRUE COPY OF THE JUDGMENT DATED 21.08.2025 IN
Exhibit P8 TRUE COPY OF THE ORDER DATED 29.01.2025 OF THE
ANIMAL WELFARE OFFICER, MALAPPURAM DISTRICT
Exhibit P9 TRUE COPY OF THE GST REGISTRATION CERTIFICATE
DATED 27.04.2018 OF THE PETITIONER
Exhibit P10 TRUE COPY OF THE NOTICE FOR INVITING
EXPRESSION OF INTEREST DATED 21.09.2025 ISSUED
BY THE 3RD RESPONDENT
Exhibit P11 TRUE COPY OF THE NOTICE PUBLISHED IN THE
DESHABHIMANI DAILY DATED 26.9.2025
Exhibit P12 TRUE COPY OF THE NOTICE DATED 29.9.2025 OF THE
3RD RESPONDENT
Exhibit P13 TRUE COPY OF THE MSME CERTIFICATE DATED
28.01.2022 ISSUED BY THE MINISTRY OF MSME
Exhibit P14 TRUE COPY OF THE REPRESENTATION DATED
31.12.2025 PREFERRED BY THE PETITIONER TO THE
MINISTER OF LSGD
Exhibit P15 TRUE COPY OF THE REPRESENTATION DATED
30.12.2025 PREFERRED BY THE PETITIONER TO THE
3RD RESPONDENT
Exhibit P16 TRUE COPY OF THE COMMUNICATION DATED 1.1.2026
FROM THE NABARD TO THE PETITIONER
