Kerala High Court
Johnson vs Kerala State Co-Operative Federation ... on 18 October, 2019
Author: P.B.Suresh Kumar
Bench: P.B.Suresh Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
FRIDAY, THE 18TH DAY OF OCTOBER 2019 / 26TH ASWINA, 1941
WP(C).No.25877 OF 2019(H)
PETITIONER/S:
1 JOHNSON
AGED 39 YEARS
S/O. MUTHAYYAN, OSAVILA COLONY, KOTTAPPURAM,
VIZHINJAM
2 MALKKIYAS,
S/O. ELIAS, 704, NEAR PUTHIYAPPALLI, KOTTAPPURAM,
VIZHINJAM.
3 ANGELIS,
S/O. ARULAPPAN, OSAVILA COLONY, KOTTAPPURAM,
VIZHINJAM
4 SHABANA JERMANS,
VALAMKULAM, POZHIYOOR P.O, KARODE, TRIVANDRUM
5 RAJU,
S/O. VINCENT, VADAKKEVALAMKULAM, PUTHUSSERY,
KARODE, TRIVANDRUM
6 JOSEPH,
S/O. CHRISTUDAS, POIKAVILAKOM, SOUTH KOLLAMKODE,
POZHIYOOR, TRIVANDRUM
7 ARULDAS,
S/O. VINCENT, POIKAVILAKOM, SOUTH IOLLAMKODE,
POZHIYOOR, TRIVANDRUM
8 ANTO PRASAD,
POIKAVILAKOM, SOUTH IOLLAMKODE, POZHIYOOR,
TRIVANDRUM
9 SHABARIYARADIMA,
S/O. VAREED, SOVILA COLONY, KOTTAPPURAM, TRIVANDRUM
10 JOSE,
S/O. SHABARIYARADIM, SOVILA COLONY, KOTTAPPURAM
TRIVANDRUM
11 PRASOBHI,
W/O. JARMMAN, POIPALLIVILAKAM, KULATHOOR,
TRIVANDRUM
12 RICHARD,
S/O. VINCENT, POIPPALLIVILAKOM, KULATHOOR,
TRIVANDRUM
13 MUTHAYYAN,
S/O. ANTHONIYAPPAN, SOVILA COLONY, KOTTAPPURAM,
VIZHINJAM, TRIVANDRUM
14 JARMMAN,
S/O. CRISANTH, POIKAVILAKOM, SOUTH KOLLAMKODE,
VIZHINJAM, TRIVANDRUM
BY ADVS.
SRI.C.S.MANILAL
SRI.S.NIDHEESH
RESPONDENT/S:
1 KERALA STATE CO-OPERATIVE FEDERATION FOR FIHERIES
DEVELOPMENT LTD
MATSYAFED, REP BY ITS CHAIRMAN, KAMALESHWARAM,
MANARCAUD P.O, TRIVANDRUM 695 009
2 THE DISTRICT MANAGER,
MATSYAFED DISTRICT OFFICE, MUTTATHARA, NR.
MATSYAFED NET FACTORY, THIRUVANANTHAPURAM 695 009
OTHER PRESENT:
SRI T.P.PRADEEP SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.10.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.25877 OF 2019(H) 3
W.P.(C) No.25877 of 2019
-------------------------------------------
JUDGMENT
Dated this the 18th day of October 2019 The limited prayer made by the learned counsel for the petitioners, when this matter was taken up, was for a direction to the second respondent to consider Ext.P15 representation preferred by the petitioners. It is seen that the request made by the petitioners in Ext.P15 is for restoration of the revoked Kerosene cards issued to them.
2. Heard the learned counsel for the petitioners as also the learned Standing Counsel for Matsyafed.
Having regard to the facts and circumstances of the case, the writ petition is disposed of directing the second respondent to take a decision on Ext.P15 representation preferred by the petitioners, after affording them an opportunity of hearing, within six weeks from the date of receipt of a copy of this judgment.
Sd/-
P.B.SURESH KUMAR sab JUDGE APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE KEROSENE CARD OF THE 1ST PETITIONER.
EXHIBIT P2 TRUE COPY OF THE KEROSENE CARD OF THE 2ND PETITIONER EXHIBIT P3 TRUE COPY OF THE KEROSENE CARD OF THE 3RD PETITIONER.
EXHIBIT P4 TRUE COPY OF THE KEROSENE CARD OF THE 4TH PETITIONER EXHIBIT P5 TRUE COPY OF THE KEROSENE CARD OF THE 5TH PETITIONER.
EXHIBIT P6 TRUE COPY OF THE KEROSENE CARD OF THE 6TH PETITIONER.
EXHIBIT P7 TRUE COPY OF THE KEROSENE CARD OF THE 7TH PETITIONER.
EXHIBIT P8 TRUE COPY OF THE KEROSENE CARD OF THE 8TH PETITIONER.
EXHIBIT P9 TRUE COPY OF THE KEROSENE CARD OF THE 9TH PETITIONER.
EXHIBIT P10 TRUE COPY OF THE KEROSENE CARD OF THE 10TH PETITIONER.
EXHIBIT P11 TRUE COPY OF THE KEROSENE CARD OF THE 11TH PETITIONER.
EXHIBIT P12 TRUE COPY OF THE KEROSENE CARD OF THE 12TH PETITIONER.
EXHIBIT P13 TRUE COPY OF THE KEROSENE CARD OF THE 13TH PETITIONER.
EXHIBIT P14 TRUE COPY OF THE KEROSENE CARD OF THE 14TH PETITIONER.
EXHIBIT P15 TRUE COPY OF THE REQUEST OF THE PETITIONERS DATED 12-06-2019