Kerala High Court
T.K.Sivan vs The District Collector on 5 October, 2010
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 16459 of 2008(H)
1. T.K.SIVAN, S/O.KUTTY,
... Petitioner
2. P.K.KARTHIKEYAN, S/O.KESHAVAN,
3. T.K.SATHEESAN, S/O.BABY,
4. E.A.PRAMEN, S/O.AYYAPPAN,
5. VELAYUDHAN, S/O.KOCHUMON,
Vs
1. THE DISTRICT COLLECTOR, THRISSUR.
... Respondent
2. DISTRICT SUPPLY OFFICER, THRISSUR.
3. TALUK SUPPLY OFFICER, CHAVAKKAD.
4. THE PROJECT OFFICER, MALSYAFED,
For Petitioner :SRI.ABRAHAM MATHEW (VETTOOR)
For Respondent :SRI.P.K.VIJAYA MOHANAN, SC, MATSYAFED
The Hon'ble MR. Justice T.R.RAMACHANDRAN NAIR
Dated :05/10/2010
O R D E R
T.R. RAMACHANDRAN NAIR, J.
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W.P.(C). No.16459/2008-H
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Dated this the 5th day of October, 2010
J U D G M E N T
The petitioners are fishermen who are having permits for Kerosene for fishing purposes issued under the Kerala Rationing Order. The quantity of Kerosene is fixed based on the capacity of the engines used for running the boat etc. Exts.P1 and P2 are the copies of permits thus issued to the first petitioner, Exts.P3 and P4 in respect of the second petitioner, Exts.P5 and P6 in respect of the third petitioner, Exts.P7 and P8 in respect of the fourth petitioner and Exts.P9 and P10 are in respect of the fifth petitioner. The main complaint raised in the writ petition is that the respondents are supplying only half of such quantity every month to the petitioners without any justification. It is pointed out that this has compelled petitioners to resort to open market purchase also which is causing undue hardship to them. According to them, they filed Ext.P11 representation and by Ext.P12 reply they were informed that the supply is restricted in the light of the total quantity of the Kerosene sanctioned to the particular Taluk.
2. Heard the learned Government Pleader appearing for respondent Nos.1 to 3 and the learned Standing Counsel W.P.(C). No.16459/2008 -:2:- appearing for the fourth respondent. The stand taken in the counter affidavit of respondent Nos.1 to 3 is that during the month of June and July, 2008 more than 83-97% Kerosene have been released to the petitioners and therefore, their grievance do not survive.
3. The learned counsel appearing for the fourth respondent submitted that now the situation has changed and the supply of the required Kerosene has really improved also. In that view of the matter, no further orders are called for in the matter. If the petitioners have got any further complaint as on today, it will be open for them to raise their grievance before appropriate authorities.
The writ petition is closed. No costs.
(T.R. Ramachandran Nair, Judge.) ms