Surabhi.P.S vs. District Collector Thrissur
Held
The High Court directed the District Collector to consider and pass orders on the petitioner's representation (Ext.P6) within six weeks, after providing an opportunity for a hearing, which could be conducted electronically.
Facts
An LPG distributor's vehicles, engaged in distributing commercial gas cylinders, were intercepted by a squad under the District Collector. The petitioner claimed the right to distribute across districts and sought intervention against these interceptions by submitting a representation.
Key Issues
The key legal issue was whether the District Collector's squad could intercept vehicles distributing commercial gas cylinders across districts and if the petitioner's representation against such actions warranted administrative consideration.
AI-generated summary — verify with the full judgment below
WP(C).No.18076 OF 2020 1 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE SMT. JUSTICE P.V.ASHA WEDNESDAY, THE 23RD DAY OF SEPTEMBER 2020 / 1ST ASWINA, 1942 WP(C).No.18076 OF 2020(H) PETITIONER: SURABHI.P.S, AGED 32 YEARS, W/O.DILEEP.A.,DIVYALAYM HOUSE, PATHAYAKUNNU P.O., PATTIAM, KOTTIYODI, KANNUYR DIST. PIN-670 691, MANAGING PARTNER, M/S.SREVALSAM INDANE SERVICES KADACHIRA P.O., KANNUR DISTRICT,PIN-670 621. BY ADVS. SRI.C.S.MANU SRI.S.K.PREMRAJ SRI.T.B.SIVAPRASAD SRI.C.A.ANUPAMAN SRI.C.Y.VIJAY KUMAR SMT.MANJU E.R. RESPONDENTS: 1 DISTRICT COLLECTOR THRISSUR, AYYANTHOLE, THRISSUR, PIN-680 003. 2 INDIAN OIL CORPORATION LTD, CHELARI,THENHIPALLAM P.O., MALAPPURAM DISTRICT, PIN-673 636, REPRESENTED BY ITS MANAGER BY ADVS. SMT.VINITHA.B, GOVERNMENT PLEADER SRI.GOPIKRISHNAN NAMBIAR, SC THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 23.09.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.18076 OF 2020 2 JUDGMENT Dated this the 23rd day of September 2020 Petitioner claims to be an LPG distributor of Indian Oil Corporation, running the business in accordance with the statutory license and permission. Her complaint is that the squad
The judgment continues below.
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