Kerala High Court
A. Joy vs State Of Kerala on 6 July, 2017
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
THURSDAY, THE 6TH DAYOF JULY 2017/15TH ASHADHA, 1939
WP(C).No. 22370 of 2017 (U)
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PETITIONER(S):
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A. JOY,SECRETARY,
MALSAYATHOZHILALI AVAKASA SAMRASHANA SAMITY,
REGISTER NO. Q 732/2011, VADI, KACHERI (PO),
KOLLAM DISTRICT, RESIDING AT PANTHAL VEEDU PURAYIDAM,
KAIKULANGARA WEST, KOLLAM DISTRICT.
BY ADV. SRI.N.SUNIL JOSEPH.
RESPONDENT(S):
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1. STATE OF KERALA,
REPRESENTED BY SECRETARYTO 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 SUPPLYOFFICER,
CIVIL STATION, KOLLAM, KOLLAM DISTRICT- 691 013.
4. THE TALUK SUPPLYOFFICER,
OFFICE OF THE TALUK SUPPLY OFFICER,
KOLLAM TALUK, KOLLAM DISTRICT- 691 013.
5. THE DISTRICT COLLECTOR,
COLLECTORATE, KOLLAM,
KOLLAM DISTRICT- 691 013.
WP(C).No. 22370 of 2017 (U)
6. THE DISTRICT MANAGER
MATSYAFED DISTRICT OFFICE,
MARIYALAYAM BUILDING,
SAKTHIKULANGARA (PO), KOLLAM -691 581.
R1 TO R5 BY GOVT. PLEADER SRI. S. KANNAN.
R6 BY SRI.T.P.PRADEEP, SC.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 06-07-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
rs.
WP(C).No. 22370 of 2017 (U)
APPENDIX
PETITIONER'S EXHIBITS:-
EXHIBIT P1 TRUE COPY OF THE LETTER NO. A2-8150/2008 DT. 06.05.2008
ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE REPORT FURNISHED BY THE
3RD RESPONDENT BEFORE THE 2ND RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DT.16.05.2017 FILED
BEFORE THE 6TH RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE COMPLAINT FILED BEFORE THE
6TH RESPONDENT DT.16.05.2017.
EXHIBIT P5 TRUE COPY OF THE COMPLAINT FILED BEFORE THE
6TH RESPONDENT ON 12.06.2017.
RESPONDENT'S EXHIBITS:- NIL.
//TRUE COPY//
P.S.TO JUDGE
rs.
P.B. SURESH KUMAR, J.
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W.P.(C) No.22370 of 2017
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Dated this the 6th day of July, 2017
JUDGMENT
Ext.P4 is a representation preferred by the petitioner before the fifth respondent concerning the activities at the kerosene outlet run by Matsyafed within the Thankassery Fishery Harbour. The limited prayer made by the learned counsel for the petitioner, when this matter was taken up for admission, is for a direction to the fifth respondent to take a decision on Ext.P4 representation.
2. Heard the learned counsel for the petitioner as also the learned Government Pleader. W.P.(C) No.22370 of 2017 -2-
Having regard to the facts and circumstances of the case, the writ petition is disposed of directing the fifth respondent to take a decision on Ext.P4 representation, within two months from the date of receipt of a copy of this judgment.
Sd/-
P.B. SURESH KUMAR JUDGE bpr