Kerala High Court
F.Aloysious vs State Of Kerala on 4 April, 2017
Author: Shaji P.Chaly
Bench: Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
TUESDAY, THE 4TH DAY OF APRIL 2017/14TH CHAITHRA, 1939
WP(C).No. 11793 of 2017 (Y)
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PETITIONER(S):
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1. F.ALOYSIOUS,
AGED 68 YEARS, S/O.FRANCIS,
PANTHAL VEEDU PURAYIDAM, KAIKULANGARA WEST,
KOLLAM DISTRICT.
2. F.MICHEL,
AGED 59 YEARS, S/O.FRANCIS,
KADALPURAM PURANPOKKU, PALLITHOTTAM,
KOLLAM DISTRICT, NOW RESIDING AT CENTURY NAGAR-48,
PALLITHOTTAM, KOLLAM WEST VILLAGE, KOLLAM.
BY ADV. SRI.N.SUNIL JOSEPH
RESPONDENT(S):
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1. STATE OF KERALA,
REPRESENTED BY SECRETARY TO THE GOVERNMENT,
DEPARTMENT OF CIVIL SUPPLIES,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN-695 001.
2. THE DIRECTOR OF CIVIL SUPPLIES,
OFFICE OF THE DIRECTOR OF CIVIL SUPPLIES,
THIRUVANANTHAPURAM. PIN-695 001.
3. THE DISTRICT SUPPLY OFFICER,
OFFICE OF THE DISTRICT SUPPLY OFFICER,
CIVIL STATION KOLLAM, KOLLAM DISTRICT,
PIN-691 013.
4. THE TALUK SUPPLY OFFICER,
OFFICE OF THE TALUK SUPPLY OFFICER,
KOLLAM TALUK, KOLLAM DISTRICT, PIN-691 013.
5. THE DISTRICT COLLECTOR,
COLLECTORATE, KOLLAM, KOLLAM DISTRICT,
PIN-691 013.
6. THE DISTRICT MATSYAFED OFFICER,
MATSYAFED OFFICE, MARIYALAYAM BUILDING,
SAKTHIKULANGARA(PO), KOLLAM.
-2-
-2-
WPC 11793 OF 2017:
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7. DEPUTY DIRECTOR OF FISHERIES,
OFFICE OF THE DEPUTY DIRECTOR OF FISHERIES,
CIVIL STATION, KOLLAM, PIN-691 013.
R1,R2,R4 & R5 BY SENIOR GOVERNMENT PLEADER SRI M.R.SABU
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 04-04-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
K.V.
WP(C).No. 11793 of 2017 (Y)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 TRUE COPY OF THE CERTIFICATE OF REGISTRATION DT.
07.04.2015 ISSUED TO THE 1ST PETITIONER.
EXHIBIT P2 TRUE COPY OF THE CERTIFICATE OF REGISTRATION DT.
26.09.2014 ISSUED TO THE 2ND PETITIONER.
EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DT. 22.03.2017 FILED
BEFORE THE 3RD RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DT. 22.03.2017 FILED
BEFORE THE 4TH RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DT. 22.03.2017 FILED
BEFORE THE 5TH RESPONDENT.
RESPONDENT(S)' EXHIBITS NIL
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/TRUE COPY/
P.A.TO JUDGE
K.V.
SHAJI P. CHALY, J.
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W.P.(C). No. 11793 OF 2017
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Dated this the 04th day of April, 2017
JUDGMENT
Petitioners are fishermen and own one traditional fishing vessel each. They are highly aggrieved since kerosene permit has not been issued to them despite the fact that their names were included in the list prepared for allotment of kerosene permit. In that view of the matter, petitioners have submitted Ext.P5, which is pending consideration before the fifth respondent. It is thus seeking appropriate directions, this writ petition is filed.
2. Having heard learned counsel for the petitioners and learned Senior Government Pleader and perusing the documents and the pleadings on record, there will be a direction to the fifth respondent to consider Ext.P5, in accordance with law, and take a decision, at the earliest, W.P.(C). No. 11793 OF 2017
- : 2 :-
and at any rate, within one month from the date of receipt of a copy of this judgment.
Writ petition is disposed of accordingly.
SHAJI P. CHALY JUDGE DCS