Kerala High Court
Sulaiman vs The State Of Kerala on 3 March, 2015
Author: P.R.Ramachandra Menon
Bench: P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
FRIDAY,THE 20TH DAY OF MARCH 2015/29TH PHALGUNA, 1936
WP(C).No. 7271 of 2015 (H)
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PETITIONER :
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SULAIMAN
S/O. USAINAR, CHANTHAKARANTE HOUSE, MUKKADI (PO)
PONNANI SOUTH, PONNANI TALUK, MALAPPURAM DISTRICT.
BY ADVS.SRI.K.B.ARUNKUMAR
SRI.RANJIT BABU
RESPONDENT(S) :
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1. THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY
DEPARTMET OF CIVIL SUPPLIES, GOVERNMENT SECRETARIAT
THIRUVANANTHAPURAM, PIN-695001.
2. THE SECRETSRY,
DEPARTMENT OF FISHERIES, GOVERNMENT SECRETARIAT
THIRUVANANTHAPURAM, PIN-695 001.
3. THE KERALA STATE CO-OPERATIVE FEDERATION FOR FISHERIES
DEVELOPMENT LTD., REPRESENTED BY ITS MANAGING DIRECTOR,
MATSYAFED, KAMALESWARAM, MANAKUD (PO)
THIRUVANANTHAPURAM, PIN-679 009
4. THE DISTRICT SUPPLY OFFICER,
MALAPPURAM, PIN-676 505.
5. THE FISHERIES DEPUTY DIRECTOR,
PONNANI, PIN-679 577.
6. THE DISTRICT MANAGER,
MATSYAFED, TIRUR, PIN-676 101
R1, R2, R4 & R5 BY GOVT. PLEADER SRI. M. MUHAMMED SHAFI
R3 & R6 BY ADV. SRI.GEORGE POONTHOTTAM, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 20-03-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Mn
...2/-
WP(C).No. 7271 of 2015 (H)
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APPENDIX
PETITIONERS' EXHIBITS :
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EXHIBIT P1: THE TRUE COPY OF THE PASSBOOK ISSUED TO THE PETITIONER.
EXHIBIT P2: THE TRUE COPY OF THE NOTICE ISSUED BY THE RESPONDENTS
4 TO 6.
EXHIBIT P3: THE TRUE COPY OF THE REPRESENTATION DATED 3.3.2015
SUBMITTED BEFORE THE 5TH RESPONDENT.
RESPONDENT(S)' EXHIBITS : NIL
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//TRUE COPY//
P.A. TO JUDGE
Mn
P.R. RAMACHANDRA MENON J.
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W.P.(C) No. 7271 of 2015
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Dated, this the 20th day of March, 2015
JUDGMENT
The petitioner has approached this Court with the following prayers :
(i) Issue a writ of mandamus or any other appropriate writ, order or direction commanding the respondents 4 to 6 to consider petitioner's fiber boat and out board engine for kerosene permit without insisting registration certificate and issue kerosene permit.
(ii) Issue a writ of mandamus or any other appropriate writ order or direction commanding the 5th respondent to issue registration certificate to the fiber boat and out board engine of the petitioner within a time frame fixed by this Hon'ble Court.
And
(iii) Such other order or direction deems fit and proper for this Hon'ble Court in facts and circumstances of the case.
2. The learned counsel for the petitioner submits that the grievance of the petitioner has already been projected by way of Ext.P3, which is pending consideration before the fifth respondent and W.P.(C) No. 7271 of 2015 : 2 : that the petitioner will be satisfied, if a direction is given to the said respondent to consider and pass appropriate orders thereon within a reasonable time.
3. Heard the learned Government Pleader as well.
4. After hearing both the sides and considering the limited extent of relief sought for, this Court does not find it necessary to go into the merits of the case. The Writ Petition is disposed of, directing the fifth respondent to consider and pass appropriate orders on Ext. P3, in accordance with law; after giving an opportunity of hearing to the petitioner, at the earliest, at any rate, within six weeks from the date of receipt of a copy of this judgment.
Petitioner shall produce a copy of this judgment along with copy of the writ petition before the fifth respondent for further steps.
The Writ Petition is disposed of.
Sd/ P. R. RAMACHANDRA MENON, (JUDGE) kmd