K K GOPINATHAN Vs. COMMISSIONER OF CIVIL SUPPLIES, COMMISSIONERATE OF CIVIL SUPPLIES, THIRUVANANTHAPURAM

JUDGEMENT

(1.) Petitioners claim to be ration cardholders attached to ARD No.292. Their complaint is that the ARD No.292 is going to be shifted from the present building to a building which is 800 metres away and that such a shifting would cause serious inconvenience to them and other ration card holders.

(2.) It is stated that ARD No.292 has been functioning in building No.XIII/119 C of Perumpalam Panchayat for the last more than 4 years and before that the ARD had been functioning in a nearby building and cardholders like petitioners the had been getting ration articles from the ration shop which had been very near to their residence. According to them the 350 ration cards attached to the ration shop would be able to get ration articles only from a ration shop which would be 800 meters away. It is stated that at the instance of the 6th respondent who is the licensee of the ARD, the 2nd respondent has issued Ext.P5 order according sanction for shifting the ARD to building No. XII/195A in the very same Panchayat. The petitioners submit that they, along with other ration cardholders have submitted Ext.P3 and P4 representations before respondents 1 and 2 requesting not to grant permission for shifting the ARD. They also allege that the shifting is for the purpose of committing malpractices.

(3.) I heard the learned counsel for the petitioner as well as the learned Government Pleader.