Kerala High Court
Shanmughan vs State Of Kerala on 31 May, 2024
Author: T.R.Ravi
Bench: T.R.Ravi
WP(C) No.10372/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Friday, the 31st day of May 2024 / 10th Jyaishta, 1946
WP(C) NO. 10372 OF 2024 (V)
PETITIONER:
SHANMUGHAN, AGED 56 YEARS, S/O BALAKRISHNAN MENON, RESIDING AT
PULLALIL HOUSE, VALAMBUR.P.O, ANGADIPPURAM, MALAPPURAM DIST, PIN -
679325
RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY. DEPARTMENT OF FOOD &
CIVIL SUPPLIES, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
AND OTHERS.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct respondents that all proceedings to implement order No:
DSOMLP/281/2023 - CSIO dated 06.03.2024 of the District Supply Officer
granting license of Authorized Retail Distributor (ARD) No: - 19 [Fair
Price Shop - FPS No- 2053019] of Perinthalmanna Thaluk to the 7th
respondent, shall be kept in abeyance, pending disposal of the writ
petition (civil).
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
09-04-2024 and upon hearing the arguments of M/S.AVINASH (KUNNATH)K.R,
ABDUL RAOOF PALLIPATH, E.MOHAMMED SHAFI, C.H.ABDUL RASAC, PRAJIT
RATNAKARAN & KRISHNAPRIYA R., and of GOVERNMENT PLEADER for R1 to R6 (By
Order) and of M/S.M/S AYSHA YOUSEFF, MOLLY JACOB, C.M.EBRAHIM,
JOBI.A.THAMPI, SHOUKATH HUSAIN, AKHEELA FARZANA & MOHAMMED ASHRAF
Advocates for R7, the court passed the following:
ORDER
Government Pleader to get instructions as to whether the appeal that is stated to have been filed has been received.
Post on 06.06.2024.
Sd/- T.R.RAVI, JUDGE 31-05-2024 /True Copy/ Assistant Registrar