Kerala High Court
V. Praveen vs State Of Kerala on 13 December, 2021
Author: Shaji P. Chaly
Bench: S.Manikumar, Shaji P.Chaly
W.P.(C) No. 25952/2021 :1:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
MONDAY, THE 13TH DAY OF DECEMBER 2021 / 22ND AGRAHAYANA, 1943
WP(C) NO. 25952 OF 2021
PETITIONER/S:
V. PRAVEEN
AGED 61 YEARS
13F, ANTA MARVEL APARTMENT, KANNADIKKADU, MARADU P.O.,
ERNAKULAM-682304.
BY ADV V. PRAVEEN(Party-In-Person)
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 GOVERNMENT OF INDIA
REPRESENTED BY SECRETARY, PETROLEUM MINISTRY, SHASTRI
BHAVAN, DR.RAJENDRA PRASAD ROAD, NEW DELHI-110 001.
3 SECRETARY TO FISHERIES,
GOVERNMENT OF KERALA, SECRETARIAT, ROOM NO.392, FIRST
FLOOR, MAIN BLOCK, THIRUVANANTHAPURAM-695 001.
4 SECRETARY TO CIVIL SUPPLIES,
GOVERNMENT OF KERALA, SECRETARIAT, ROOM NO.395, FIRST
FLOOR, MAIN BLOCK, THIRUVANANTHAPURAM-695 001.
5 DIRECTOR OF FISHERIES,
DIRECTORATE OF FISHERIES, VIKAS BHAVAN,
THIRUVANANTHAPURAM-695 033.
6 MATSYAFED
KAMALESWARAM, MANACAUD P.O., THIRUVANANTHAPURAM, KERALA-
695 009, REPRESENTED BY ITS MANAGING DIRECTOR.
BY ADVS.
R2 BY SRI. MANU S., ASG OF INDIA
R6 BY SRI. T.P.PRADEEP
R11, R3 TO R5 BY SRI. K.P.HARISH, SR GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.12.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 25952/2021 :2:
Dated this the 13th day of December, 2021.
JUDGMENT
SHAJI P. CHALY,J.
This is a Public Interest Litigation filed by a resident of Purakkad Village, Alappuzha district, seeking to issue a writ of mandamus directing the State of Kerala, Government of India represented by the Secretary, Petroleum Ministry, Secretary to Government, Government of Kerala, Secretary to Civil Supplies, Director of Fisheries, Thiruvananthapuram and Matsyafed, Thiruvananthapuram, represented by its Managing Director, respondent Nos. 1 to 6 respectively, to conduct immediately a joint inspection for the issue of kerosene permit to the fishermen of the Kerala State; a writ of mandamus directing the respondents to give retrospective effect to the joint inspection with effect from 03.08.2018; to direct the respondents to undertake joint inspection every three months: and for a further writ of mandamus directing the Government of India, represented by Secretary, Petroleum Ministry, New Delhi, to submit an Action Taken Report on the request of the Kerala Government for kerosene since 2018 and to get rid of all impediments in Kerosene supply and allot the duty free kerosene to Fisheries sector.
2. Brief material facts for the disposal of the writ petition are as follows:
W.P.(C) No. 25952/2021 :3:
According to the petitioner, the fishermen are relying on kerosene supplied by State agencies at subsidized rates to run their country boats and presently many of them are not getting the subsidized kerosene as their kerosene permit is not renewed by the authorities in time by conducting a joint inspection of 3 Departments namely, Departments of Fisheries, Civil Supplies and Matsyafed.
3. The case projected by the petitioner is that joint inspections were conducted on 08.03.2015 and 08.03.2018. The grievance voiced by the petitioner is that due to the failure on the part of the respondents to conduct joint inspection, traditional fishermen, who are most backward occupational group, are unable to tide over the adverse situations since fishing is a seasonal occupation; that kerosene is the fuel used by the traditional fishermen for running their outboard engine boats; that the fishermen are unable to purchase kerosene from public market always and cater to the daily needs because of the exorbitant price of kerosene; that the Government of Kerala is partly providing the kerosene at a subsidized rate under a permit system based on a joint inspection of 3 Departments specified above which is an apex body of the fishermen Cooperative Societies; that joint inspection is required to take place once in every 3 years; but unfortunately, the joint inspection is not conducted and it is being prolonged all these years and therefore, the fishermen is neglected W.P.(C) No. 25952/2021 :4: and discriminated by the authorities; and that due to the callous and recalcitrant attitude of the bureaucrats, the life of poor fishermen become miserable and even though the petitioner has made earnest efforts to ventilate the grievances of the fishermen by filing applications and appeals before the statutory authority, it did not bear any fruit, which persuaded the petitioner to approach this Court by filing the writ petition.
4. The petitioner has also detailed certain facts and figures in respect of the funds sanctioned by the Government from the year 2014-2015 to 2021-2022. It is also submitted that even though the appellate authority, under the Right to Information Act, has issued directions to provide information regarding the supply of kerosene and other facts and figures, the statutory authority has failed to comply with the directions and thereby, the fishermen are put to irreparable damages and difficulties. It is in the said background that the writ petition is filed along with various other documents in order to make an attempt to substantiate the case put forth by the petitioner.
5. The Secretary to Civil Supplies, Government of Kerala-- 4th respondent has filed a detailed statement inter alia stating that the Government of India through the Kerosene (Restriction on the use of Fixation of ceiling price) order 1993, have restricted the use of kerosene supplied through Public Distribution System for the purposes W.P.(C) No. 25952/2021 :5: other than cooking and illumination. However, the Central or State Government may by order permit any person to use kerosene for such other purposes as it may specify in that order.
6. It is also submitted that in the State of Kerala, for the past several decades, the Public Distribution System Kerosene is also used by the traditional fishermen to operate their country crafts and small scale agriculturists to operate their pump sets and the State Government felt that the above practice should continue. Therefore, in exercise of the powers conferred under sub-clause (1) of clause 3 of the Kerosene (Restriction on the Use and Fixation of Ceiling Price) Order 1993, the State Government issued an order bearing No. 6118/D3/93 dated 06-09-1994 permitting the use of kerosene supplied under the Public Distribution System to the following categories:-
i) Traditional fishermen, whose means of livelihood by tradition is fishing, to operate out-board engine fitted to the fishing vessels.
ii) Farmers, whose main occupation and means of livelihood are by raising crops in the land possessed by him whether by ownership or under lease or other forms of licensing, to operate pump sets for watering crops, evident from Annexure R4(a) produced along with the statement.
7. It is further submitted that the Central Government supplies kerosene in Kerala through the Civil Supplies Department in the category of PDS subsidy and PDS Non subsidy. The allocation of W.P.(C) No. 25952/2021 :6: subsidized PDS kerosene for the past few years are demonstrated in a tabular column and it reads thus:
Financial Year Allocation of kerosene in KL
2014-2015 1,20, 180
2015-2016 1, 17, 780
2016-2017 88, 344
2017-2018 58,716
2018-2019 55,632
2019-2020 41,700
2020-2021 37,056
2021- 22 19440 ( for 3 quarters)
8. Relying upon the said details, it is stated that allotment of subsidized kerosene has decreased considerably over the years, which leads to the situation where the allotment does not meet the actual requirement. That apart, it is submitted that the subsidized allocation has been used for distribution for card holders and also for fishing/ agriculture sectors/other purposes till the second quarter of 2018- 2019. As per the order bearing No. P - 21016/28/2012- Dist dated 21.08.2012, the Government of India has permitted the States/Union Territories to draw an allocation of one month's quota of PDS kerosene W.P.(C) No. 25952/2021 :7: at a subsidized rate (inclusive of excise/ custom duty/taxes and excluding under recovery/fiscal subsidy) during each financial year for special needs, including the fisheries sector. Accordingly, the State was sanctioned 12000 KL non subsidized kerosene to meet the requirements due to heavy floods in the State as per letter No. 21016/17/2014-Dist dated 20.08.2018, evident from Annexure R4(b).
9. According to the 4th respondent, this was the first time the State has availed non subsidized kerosene before which the kerosene required for the fishing sector was allocated from the PDS quota for the State. After allocation of non subsidized kerosene to meet the requirements due to heavy floods in the State, the Director of Civil Supplies, as per his letter dated 06.02.2019, has requested consideration of distributing the PDS kerosene exclusively for PDS and to meet the other requirements from the non PDS allocation, since there was not much difference in the price for PDS and non PDS kerosene, evident from Annexure R4(c).
10. The State Government has examined the matter and has decided to limit the PDS kerosene exclusively for the PDS sector and to meet the requirement in other categories like fishing, agriculture, and establishment permits with the non subsidized kerosene. The following table would demonstrate the allocation of subsidized kerosene from the Central Government to the fisheries sector before W.P.(C) No. 25952/2021 :8: the procurement of non-subsidised kerosene after the second quarter of 2018 - 2019:
Financial Year subsidy Kerosene allotment allotted to fishing purpose 2016-17 88,344 KL 21,927 KL (24.8%) 2017-18 58,716 KL 10,324 KL (17.58%) 2018-19 55,632 KL 7054 KL (12.67%)
11. As per Ministry of Petroleum & Natural Gas's letter reference No.P-21016/17/14-Dist dated 20-08-2018, the Central Government allotted 12,000 KL non-subsidized kerosene for the first time to the State of Kerala to meet the emergent requirements due to heavy floods in Kerala State. From the above allotment, it is clear that 90% of Kerosene is supplied by the Civil Supplies Department to the Fishermen. The following table shows the allotment and requirement of subsidized kerosene in Kerala for fishing permit.
Financial Year Allotment of non Total Requirement (KL)
subsidized kerosene
(KL)
2018 12000 12000 23760
2019 4632+10476 15108 23760
2020-21 3468+11640 15108 23760
2021-22 3084+12024 15108 23760
W.P.(C) No. 25952/2021 :9:
12. It is also the case of the 4 th respondent that from the allotment of 12,000 KL, non-subsidized kerosene was supplied by the Civil Supplies Department to the Fishermen and the following table would explain the allotment and requirement of subsidized kerosene in Kerala for fishing permit.
Financial Year Allotment of non Total Requirement (KL)
subsidized kerosene
(KL)
2018 12000 12000 23760
2019 4632+10476 15108 23760
2020-21 3468+11640 15108 23760
2021-22 3084+12024 15108 23760
13. Therefore, according to the respondents, considering the existing number of fishing permits in the State, it requires 8652 KL additional allotment from the Central Government for the 100% supply of Kerosene to the fishing permit only. Therefore, the State Government, as per Annexure R4(d) letter No.3096835/D3/2019-F&CSD dated 08- 10-2021, has requested the Central Government to take immediate steps to allot 9900 KL of non-subsidized kerosene to meet the minimum requirements of the fisheries and agricultural sectors, for the month from November, 2021 to March, 2022. It is also submitted that the subsidy on PDS kerosene has been reduced by the W.P.(C) No. 25952/2021 : 10 : Government of India step by step and now there is not much difference in the cost of subsidized PDS kerosene for distribution to the card holders and the non subsidized kerosene for the fishing sector. The following table will demonstrate the same:
Subsidized Kerosene (SKO) Non Subsidized
(as on November, 2021) kerosene (NSKO)
(as on November,
2021)
Wholesale Rs.50.74 Rs. 50.74
Selling Price
Retail selling Rs.53.00 No retail price
Price
14. It is submitted that the Joint verification for issuing permit is usually being conducted by the Department of fisheries with the help of Matsyafed and Civil Supplies Department and that the last joint inspection was conducted on 08.03.2015 for issuing permit to fishermen. That apart, it is pointed out that the permit will be issued/renewed only to engines, which are already having permit and found eligible for the issuance of permit after the joint inspection. The State Government has already issued guidelines for fixing the criteria regarding the distribution of new permits for supply of kerosene to fishermen as per Ext.R4 Government Order bearing No. G.O.(Rt) No. 96/2020/F&P dated 22-02-2020, and as per the direction of the State Government, kerosene permit verification was scheduled to be W.P.(C) No. 25952/2021 : 11 : conducted on 15-3-2020: but due to some inconveniences, it was postponed to 19-04-2020 and thereafter, again, the joint inspection was postponed due to pandemic Covid-19.
15. However, on 17.11.2021, a meeting was conducted by the Fisheries & Ports Department in the presence of the Minister for Food & Civil Supplies Department and the Minister for Fisheries to discuss the matter of increasing the quota of kerosene to fisheries sector to lift the kerosene for fishermen from Oil companies directly by Matsyafed and also the joint verification for kerosene permit. That apart, it is submitted that to sort out the issue now projected by the petitioner, a committee was constituted with the Secretary, Fisheries Department (Convenor), Director, Fisheries Department, Director, Civil Supplies Department, MD Matsyafed and Additional Secretary, Food & Civil Supplies Department and representatives of oil companies as members.
16. It is also stated that the committee had a VC meeting on 27.11.2021 and it was decided that the entire quota of non-subsidised kerosene be lifted so as to enable it to request additional allotment of non-subsidised PDS kerosene for the State of Kerala. That apart, it was also decided to share the district wise list of fishermen with their Aadhar numbers, type of vessel, type of engine with HP and estimated fuel consumption for 20 days of fishing per month to the Civil Supplies W.P.(C) No. 25952/2021 : 12 : Department, so that the allocation to each district can be earmarked for lifting by Matsyafed. Annexure R4(e) is the copy of the minutes of the meeting.
17. That apart, it is submitted that the Government in Fisheries Department has decided to conduct joint inspection for the issue of kerosene permits to fishermen on 09.01.2022 and has constituted an inspection team and State level/District level committees to coordinate the inspection, as per Annexure R4(f) Government Order bearing No. G.O. (Rt) 718/2021/FPD dated 02.12.2021. Therefore, according to the Secretary, Civil Supplies Department, adequate steps are taken by the State Government in order to ventilate the grievance of the fishermen community in the matter of supply of kerosene.
18. We have heard Sri. V. Praveen appeared in person, learned Senior Government Pleader Sri. K.P. Harish, Sri. S. Manu, Assistant Solicitor General of India for the Union Government, and the learned Standing Counsel for Matsyafed, Sri. T.P. Pradeep, and perused the pleadings and materials on record.
19. The elaborate discussion of facts, and the facts and figures extracted above would demonstrate the reason for the inadequate supply of subsidized kerosene to the fishermen community. It is also an admitted fact that the last joint inspection was conducted in the year 2015 and the kerosene was being distributed as per the tabular W.P.(C) No. 25952/2021 : 13 : columns shown above from the quota earmarked and from other sources by the State Government, in spite of inadequate supply. Anyhow, by virtue of the intervention made by the State Government with the Central Government, non subsidized kerosene for which there is not much price difference with the subsidized kerosene was allotted to the State Government, which enabled the State Government to supply the same to the fishermen sector as well as agricultural sector.
20. Moreover, it is evident from the communication issued by the State Government to the Government of India that an additional quantity of non-subsidized kerosene is sought for by the State Government in order to alleviate the grievance of the fishermen community in the State of Kerala. It is also quite clear and evident from the discussion made above and on a perusal of the documents produced by the Secretary, Civil Supplies Department that already a joint committee is constituted in order to identify the issues faced by the fishermen community and the guidelines are issued in order to conduct the survey of the fishermen requiring kerosene for operating their outboard engines fitted to the country fishing vessels.
21. It is also clear that a decision has been taken to conduct a joint inspection for the financial year all over Kerala on 09.01.2022 in the notified centres and as per Annexure R4(f) letter dated 02.12.2021, certain guidelines in regard to the same are also issued, W.P.(C) No. 25952/2021 : 14 : and further directed to strictly follow the same. The said direction shows that after conducting a joint inspection, the guidelines has to be strictly followed while granting revised kerosene fuel permit, and it exemplifies three things; (i) registration of Fisheries Information Management System (FIMS) has to be done: (ii) there should be license issued by the fisheries; and (iii) the obsolescence of the engine shall be ten years from the date of inspection. It is also evident and clear from the letter dated 02.12.2021 that the orders are issued for the purpose of unified joint inspection in the State level/District level, and that of the inspection centres in connection with the issuance of permit is with the approval of the State Level Committee, District Level Committee and inspection team. It is worthwhile to extract the guidelines issued for conducting one day unified inspection of fishing vessels to grant kerosene fuel permit and it reads thus:
"6. GUIDELINES ISSUED FOR CONDUCTING ONE DAY UNIFIED INSPECTION OF FISHING VESSELS TO GRANT KEROSENE FUEL PERMIT
1. The physical examination of the Out Board Machines (OBM) to be fixed in the fishing vessels has to be jointly conducted by the officers of Civil Supplies Department, Fisheries Department and Matsyafed on the fixed date.
2. Wide publicity has to be given about the date, centre etc of joint inspection of Out Board Engines to the Fishermen through paper publication, Co-Operative Societies of Fishing, those social W.P.(C) No. 25952/2021 : 15 : associations working in the field of fishing region, by announcing in the Worship places, Panchayath offices, Landing Centres, Harbour, Village Offices and by issuing and distributing printed notices and through other appropriate methods.
3. It is better to select the earlier centre wherein inspection was conducted for joint inspection. Additional centres shall be allowed if required for the convenience of the fishermen.
4. The District Collectors has to convene meeting by jointly gathering Deputy Controller of Rationing/ District supply Officers/Taluk Supply Officers/Chief Rationing Officers/ Officers of the Fisheries/ District Police Chief/Matsyafed and discuss in detail about the joint inspection to be conducted and shall see that all Fishermen are present at the time of inspection.
5. The District supply Officers, District Officers of the Fisheries , District Officers of the Matsyafed shall jointly carry out the works coming under the district level as per the directions given by the District Collectors.
6. The Matsyafed shall take effective steps to see that sufficient number of application forms are printed and supplied for the purpose of joint inspection.
7. The Fishermen shall produce the documents such as Fishing Vessel, Out Board Engine, Pass Book issued by Fishermen Welfare Board, Registartion Certificate of the Vessel, / License/ T.R 5, Recept, FIMS Registration, Ration Card, if the engine is a new one, its Invoice, if the engine is an old one, the earlier permit before the particular centres . Registration Numbers shall be shown in the Vessels ( As per MS Act). The Inspection time will W.P.(C) No. 25952/2021 : 16 : be from 8A.M to 5P.M.
8. Kerosene Fuel Permit will not be allowed to those engines which are more than ten years old.
9. Permit will be granted to only two engines for a single person.
10. Those owners of Thattumadi Vessels is having more than one boat, permit can be allowed to a maximum number of four to them.
11. Permit can be granted in the method ' for one supportive boat- one carrier boat only.
12. Those Vessels which are producing for inspection has to be registered by producing the details by properly serialising the name of the owner, Address, details of the permit holding at present, registration number of the Vessel, License Number. To identify the engines, the fishermen will be distributed tags in which their address is reflected.
13. Even if the inspection is finished much before the stipulated time, the vessels and engines which are registered and address tags are given shall not be permitted to take back before 5P.M from the inspection centre.
14. The inspection officers shall write down their report/ opinion then and there and affix their signature and submit before the District Supply Officers/ District Officer on the same day itself.
15. After completing the further proceedings, the District Officers shall prepare the reports and give to the Civil supplies Director through the District Collectors and the copy of the same has to be given to Director of Fisheries.
16. Permit shall be given after joint inspection only to those engines W.P.(C) No. 25952/2021 : 17 : which was holding permit and convinced that they are eligible to grant permit . Permit will be issued through Matsyafed.
17. When those engines which is at present having permit is produced for inspection. Even though inspection will be conducted on the same day with respect to the old engines which does not have kerosene fuel permit will be granted new permit only after the Civil Supplies Director grant permission.
18. After conducting joint inspection the details of the same shall be prepared in proper form and submit before the District Collectors the same day itself.
As per the order of Governor Tinku Biswal Secretary The Director of Fisheries, Thiruvannathapuram. The Managing Director , Matsyafed Thiruvananthapuram All the District Collectors.
The Principal Accountant General(Audit), Kerala Thiruvananthapuram.
The Accountant General (A&E), Kerala Thiruvananthapuram. The Director of Public Relations Department(to publish in the website of the Government).
Stock File/ Office Copy.
By order S/d Section Officer
22. Therefore, after analysing the aforesaid fact situations, we have no doubt in our mind that adequate steps have been taken by the State Government to ensure that joint inspection is conducted in order to grant kerosene permit to the fishermen community for the purpose W.P.(C) No. 25952/2021 : 18 : of operating the outboard engines attached to the fishing vessels in accordance with law. Therefore, the main relief sought for by the petitioner has already been addressed by the State Government and hence, no direction to that extent is required. Rest of the reliefs other than relief No 2 sought for by the petitioner are all matters to be looked into by the State Government or its officials, and appropriate action to be taken in accordance with law.
23. However, we are unable to understand the second relief sought for by the writ petitioner to give retrospective effect to the joint inspection with effect from 03.08.2018, since we do not think it is a relief that can be granted by this Court. Anyhow, the entire reliefs sought for by the petitioner is depending on the intricate facts situations and only the Joint Inspection Committee can identify the exact nature of the situations pointed out by the petitioner and do the necessary so as to ventilate the grievance of the fishermen community.
In that view of the matter, this writ petition is disposed of, recording that the State Government has already taken adequate and effective steps to address the issues pointed out by the petitioner.
However, there will be a direction to the State Government to ensure that the joint inspection is completed as is undertaken in the statement filed by the Secretary, Civil Supplies Department and do the W.P.(C) No. 25952/2021 : 19 : necessary for the issuance of the permits and release of kerosene to the eligible persons in accordance with the joint inspection report of the respective Departments at the earliest possible time thereafter.
sd/-
S. MANIKUMAR, CHIEF JUSTICE.
sd/-
SHAJI P. CHALY, JUDGE.
Rv W.P.(C) No. 25952/2021 : 20 : APPENDIX OF WP(C) 25952/2021 PETITIONER'S EXHIBITS:
Exhibit P1 TRUE COPY OF THE PETITION DATED 22.02.2021 SUBMITTED BY THE PETITIONER BEFORE THE STATE PUBLIC INFORMATION OFFICER IN THE OFFICE OF THE FISHERIES MINISTER.
Exhibit P2 TRUE COPY OF THE INTIMATION DATED 01.02.2021 RECEIVED BY THE PETITIONER FORM THE STATE PUBLIC INFORMATION OFFICER IN THE OFFICE OF THE FISHERIES MINISTER.
Exhibit P2(A) ENGLISH TRANSLATION OF EXHIBIT P2. Exhibit P3 TRUE COPY OF THE RTI REPLY DATED 27.03.2021 RECEIVED BY THE PETITIONER FROM THE STATE PUBLIC INFORMATION OFFICER, DIRECTORATE OF FISHERIES. Exhibit P4 TRUE COPY OF THE GOVERNMENT ORDER DATED 22.02.2020 RECEIVED BY THE PETITIONER ALONG WITH EXHIBIT P3.
Exhibit P4(a) ENGLISH TRANSLATION OF EXHIBIT P4.
Exhibit P5 TRUE COPY OF THE APPEAL PETITION FILED BY THE PETITIONER DATED 15.04.2021 BEFORE THE APPELLATE AUTHORITY.
Exhibit P6 TRUE COPY OF THE ORDER DATED 14.06.2021 ISSUED BY THE APPELLATE AUTHORITY IN THE OFFICE OF THE DIRECTOR OF FISHERIES.
Exhibit P7 TRUE COPY OF THE LETTER DATED 01.07.2021 ISSUED BY THE APPELLATE AUTHORITY IN THE OFFICE OF THE DIRECTOR OF FISHERIES.
Exhibit P8 TRUE COPY OF THE MEMORANDUM DATED 27.09.2021 SUBMITTED BY THE PETITIONER BEFORE THE HON'BLE CHIEF MINISTER.
Exhibit P8(A) ENGLISH TRANSLATION OF EXHIBIT P8.
RESPONDENTS' EXHIBITS:
ANNEXURE R4(a): TRUE COPY OF GOVT ORDER NO.6118/D3/93 DATED 06.09.1994.
ANNEXURE R4(b): TRUE COPY OF CENTRAL GOVERNMENT ORDER NO.P- 21016/28/2012-DIST DATED 21.08.2012.
ANNEXURE R4(c): TRUE COPY OF REQUEST LETTER DATED 06.02.2019 OF THE DIRECTOR OF CIVIL SUPPLIES.W.P.(C) No. 25952/2021 : 21 :
ANNEXURE R4(d): TRUE COPY OF THE GOVERNMENT LETTER NO.3096835/D3/2019- F&CSD DATED 08.10.2021.
ANNEXURE R4(e): TRUE COPY OF THE MINUTES OF THE MEETING HELD ON 27.11.2021 THROUGH VC ON DISTRIBUTION OF KEROSENE TO FISHERIES.
ANNEXURE R4(f): TRUE COPY OF G.O.(Rt.) NO.. 718/21/FPD DATED 02.12.2021 WITH ENGLISH TRANSLATION.
/True Copy/ PS To Judge.
rv