Kerala High Court
Kamala @ Karmel vs State Of Kerala on 7 January, 2010
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 525 of 2010(M)
1. KAMALA @ KARMEL, CHAYKKUDI, MAMPALLI,
... Petitioner
2. C.KUMAR, PZAHAYA BUNGLOW,
3. YESUDASAN, S/O.VINCENT,
4. PETER, S/O.FRANCIS,
5. XAVIOR,S/O.GILBERT,
6. G.WILSON, THAMARNA BUNGLOW,
7. STEPHEN, S/O.STELLAS,
8. SEBASTIAN, S/O.LORANZ,
9. PANKARAS, S/O.SILVA,
10. SLARRY, S/O.THOMAS, CHAYAKUDY, MAMPALLI,
11. JOEBY JOSEPH, CHAYAKKUDI PURAYIDAM,
12. S.RAJU,
Vs
1. STATE OF KERALA,
... Respondent
2. THE DISTRICT COLLECTOR,
3. THE DISTRICT SUPPLY OFFICER,
4. THE SUB INSPECTOR OF POLICE,
For Petitioner :SRI.R.SATISH KUMAR
For Respondent : No Appearance
The Hon'ble MR. Justice T.R.RAMACHANDRAN NAIR
Dated :07/01/2010
O R D E R
T.R. RAMACHANDRAN NAIR, J.
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W.P ( C) No. 525 of 2010
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Dated this the 7th January, 2010
J U D G M E N T
Petitioners are aggrieved by Ext.P6 order passed by the District Collector confiscating 10 barrels of kerosene under Section 6(A) of the Essential Commodities Act. Petitioners have an efficacious remedy by filing an appeal under Section 6(C) of the Essential Commodities Act within one month from the date of communication of the order before the District Court concerned.
In the light of the above, petitioners can avail such remedy and without prejudice to the said right, the writ petition is closed.
T.R.RAMACHANDRAN NAIR, JUDGE ma 2 3