A.Joy vs State Of Kerala on 2 February, 2018

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Kerala High Court

A.Joy vs State Of Kerala on 2 February, 2018

Bench: Shaji P.Chaly

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT:

                   THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

          WEDNESDAY, THE 21ST DAY OF FEBRUARY 2018 / 2ND PHALGUNA, 1939

                               WP(C).No. 5850 of 2018


PETITIONER(S):
-------------

     A.JOY, SECRETARY, A
     MATSYATHOZHILALI AVAKASHA SAMRASHANA SAMITHY
     REGISTER NO.Q 732/2011
     VADI, KACHERI (P.O), KOLLAM DISTRICT
     RESIDING AT PANTHAL VEEDU PURAYIDAM,
     KAIKULANGARA WEST, KOLLAM DISTRICT


        BY ADV.SRI.N.SUNIL JOSEPH


RESPONDENT(S):
---------------

1.   STATE OF KERALA
     REPRESENTED BY SECRETARY TO THE GOVERNMENT,
     DEPARTMENT OF CIVIL SUPPLIES,
     GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN 695 001

2.   THE SECRETARY TO THE GOVERNMENT
     DEPARTMENT OF FISHERIES,
     GOVERNMENT SECRETARIAT,
     THIRUVANANTHAPURAM, PIN 695 001

3.   THE DIRECTOR OF FISHERIES,
     OFFICE OF THE DIRECTOR OF FISHERIES
     THIRUVANANTHAPURAM PIN 695 001

4.   THE MANAGING DIRECTOR
     MATSYAFED
     KAMALAESHARAM (PO) THIRUVANANTHAPURAM, PIN 695 009

5.   THE DISTRICT MANAGER
     MATSYAFED DISTRICT OFFICE,
     MARIYALAYAM BUILDING,
     SAKTHIKULANGARA (P.O), KOLLAM PIN 691 581

       R1 TO R3 BY GOVERNMENT PLEADER SMT. PRINCY XAVIER
       R4 & R5 BY SRI.T.P.PRADEEP, SC, MATSYAFED

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
     21-02-2018,THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 5850 of 2018

                                  APPENDIX


PETITIONER'S EXHIBITS:

EXT.P1:    TRUE COPY OF THE REPRESENTATION DATED 02.02.2018 FILED BY THE
           4TH RESPONDENT

EXTY.P2:   TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT CARD.


RESPONDENTS EXHIBITS:      NIL
-------------------



                                                //TRUE COPY//



                                                P.A. TO JUDGE

dlk

                       SHAJI P. CHALY, J.
                ---------------------------
                   W.P.(C) No. 5850 of 2018
               -----------------------------
            Dated this the 21st day of February, 2018


                           JUDGMENT

Petitioner is a fisherman, who is entitled to get subsidy in respect of the kerosene used in the fishing boats. The price of the kerosene is initially paid by the petitioner, and thereafter, the subsidy is distributed by the 4th respondent. The grievance of the petitioner is that, in spite of earnest efforts of the petitioner the subsidy was not distributed to the petitioner. Petitioner has submitted Ext.P1 application before the 4th respondent seeking to distribute the subsidy, which is dated 2.2.018, and seeks direction for early consideration of the same.

2. Having heard learned counsel for the petitioner, learned Government Pleader and counsel for respondents 4 W.P.(C) No. 5850 of 2018 2 and 5, there will be a direction to the 4th respondent to consider Ext.P1, in accordance with law, and attain finality, at the earliest possible time, and at any rate, within a month from the date of receipt of a copy of this judgment.

Writ petition is disposed of accordingly.

Sd/-

SHAJI P. CHALY, JUDGE dlk/21/2/

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