Haseena Indane Services vs. Commissioner Of Civil Supplies & Consumer Affairs Commissionerate
Held
The Court directed the 1st respondent to take up and dispose of the petitioner's representation (Ext.P4) within two months from the date of receiving the judgment copy, after affording the petitioner an opportunity of being heard.
Facts
Haseena Indane Services sought a High Court direction for the Commissioner of Civil Supplies & Consumer Affairs to consider and dispose of its pending representation (Ext.P4) dated 12.10.2023, which had not been acted upon.
Key Issues
The primary legal issue was whether the High Court should direct the respondent authority to consider and dispose of a pending representation within a fixed timeframe.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN WEDNESDAY, THE 7TH DAY OF FEBRUARY 2024 / 18TH MAGHA, 1945 W.P.(C) NO.3370 OF 2024 PET ITIONER: HASEENA INDANE SERVICES, RAILWAY STATION ROAD, PRAVACHAMBALAM, NEMOM P.O., THIRUVANANTHAPURAM, PIN-695 020 REPRESENTED BY ITS MANAGER (COMMERCIAL) BY ADV. T.A.PRAKASH RESPONDENT: COMMISSIONER OF CIVIL SUPPLIES & CONSUMER AFFAIRS COMMISSIONERATE, PUBLIC OFFICE BUILDING, NEAR MUSEUM, VIKAS BHAVAN P.O., THIRUVANANTHAPURAM, PIN-695 033. SRI. SUNIL KUMAR KURIAKOSE, GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 07.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-2- W.P.(C) NO.3370 OF 2024 JUDGMENT Dated this the 7th day of February, 2024 The limited plea of the petitioner is that the 1st respondent be directed to take up Ext.P4 representation, preferred by him, within a time frame to be fixed by this Court.
The learned Senior Government Pleader – Sri.Sunil Kumar Kuriakose, in response, submitted that if the petitioner only requires Ext.P4 to be taken up and disposed of,
The judgment continues below.
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