SHAJAHAN V Y Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has filed this writ petition challenging Ext.P11 order passed by the Commissioner of Civil Supplies in an appeal filed by the fourth respondent, whereby Ext.P9 order has been set aside and the matter is remanded to the third respondent District Collector for fresh consideration. Ext.P13 is the revision petition filed by the petitioner before the Government under Clause 71 of the Kerala Rationing Order and Ext.P14 is the stay petition.

(2.) HEARD learned counsel for the fourth respondent. Ext.P13 revision petition is filed under Clause 71 of the Kerala Rationing Order, as already mentioned. Ext.P11 being an order of remand, unless the revision petition is finally disposed of, the matter may get prolonged, as rightly pointed out by the learned counsel for the fourth respondent. Learned counsel also submitted that the licence has been cancelled in the year 2007 and therefore an expeditious disposal of the revision petition is required.

(3.) THE petitioner will produce a copy of the writ petition along with a copy of this judgment before the first respondent for compliance. No costs.