ARIFA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is a lady nearing 60 years in age, has filed this writ petition, with a singular plea that the second respondent be directed to disburse to her the eligible amounts under the National Family Benefit Scheme, within a time frame to be fixed by this Court; with a corollary plea to the first respondent - State of Kerala, to allot the required amount for such purpose, without any delay.

(2.) I must record upfront that this Court had heard this matter on 3/1/2024, on which day, noticing the afore limited plea of the petitioner, the following order had been issued:

(3.) On the next posting date, namely 29/1/2024, the submissions of the learned Central Government Counsel and the learned Government Pleader were recorded in another order of the said day, which is extracted below for ease of reading: