Kerala High Court
Chembukudiyan Siddique vs District Collector on 27 May, 2009
Author: V.Giri
Bench: V.Giri
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 14495 of 2009(F)
1. CHEMBUKUDIYAN SIDDIQUE, S/O.
... Petitioner
2. AHAMMED KUTTY, S/O. MOIDEEN BAVA,
Vs
1. DISTRICT COLLECTOR,
... Respondent
2. DISTRICT SUPPLY OFFICER,
For Petitioner :SRI.C.M.MOHAMMED IQUABAL
For Respondent : No Appearance
The Hon'ble MR. Justice V.GIRI
Dated :27/05/2009
O R D E R
V.GIRI, J
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W.P.(C).14495 of 2009
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Dated this the 27th day of May, 2009
JUDGMENT
The petitioners, who are fishermen registered with Matsyafed, applied for kerosene permit before the Supply Officer, who rejected the same as per Ext.P2 order. They have now approached the District Collector with Ext.P3 representation seeking a review of the order and further appropriate orders.
2. I heard learned Government Pleader also.
3. In the result, the writ petition is disposed of directing the 1st respondent to look into Ext.P3 and take appropriate action within six weeks from the date of receipt of a copy of this judgment.
The petitioners shall produce a copy of this judgment along with a copy of the writ petition before the 1st respondent for compliance.
Sd/-
(V.GIRI) Judge sk/ //true copy// P.S. to Judge