MATHAI K IYPE Vs. STATE OF KERALA

JUDGEMENT

(1.) THE dispute is with regard to the differential price to be satisfied by the petitioner pursuant to Ext.P2 upward revision of the price of kerosene.

(2.) EARLIER, the petitioner had approached this Court by filing W.P.(C) No.18689/2011 which was disposed of as per Ext.P10 judgment dated 11.07.2011 giving appropriate directions to the 3rd respondent therein to have the proceedings finalised. Pursuant to Ext.P10 judgment, the concerned respondent passed Ext.P11 order dated 20.10.2011 which was subjected to challenge by filing an appeal before the 2nd respondent. Since the same did not turn to be fruitful, as borne by Ext.P12, the petitioner approached the 1st respondent/State by filing Ext.P14 revision petition against Ext.P12. The learned counsel for the petitioner submits that the relief sought for in this writ petition is to have a disposal of Ext.P14 in accordance with law, within a reasonable time.

(3.) THE petitioner shall produce a copy of this judgment along with a copy of the writ petition before the 1st respondent for further steps.