Kerala High Court
K.P.Varghese & Sons vs The State Of Kerala on 19 September, 2008
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 10005 of 2006(N)
1. K.P.VARGHESE & SONS,
... Petitioner
Vs
1. THE STATE OF KERALA, REPRESENTED BY THE
... Respondent
2. THE COMMISSIONER OF CIVIL SUPPLIES
3. THE DISTRICT SUPPLY OFFICER,
4. THE DISTRICT SUPPLY OFFICER,
5. THE DISTRICT SUPPLY OFFICE, KOTTAYAM.
6. THE TALUK SUPPLY OFFICER,
For Petitioner :SRI.T.S.RADHAKRISHNA PILLAI
For Respondent :GOVERNMENT PLEADER
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :19/09/2008
O R D E R
KURIAN JOSEPH, J.
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W.P.(C) No.10005 of 2006
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Dated 19th September, 2008.
J U D G M E N T
Petitioner approached this court aggrieved by Ext.P1 notification in the matter of security deposit. Being a policy matter, it is for the petitioner to approach the Government itself, in which case, the matter will be duly considered by the Government with notice to the petitioner.
The writ petition is disposed of as above.
KURIAN JOSEPH, JUDGE.
tgs KURIAN JOSEPH, J
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J U D G M E N T Dated 19th September, 2008.