STATE OF KERALA Vs. NIRADEEPAM ROLLER FLOUR MILL

JUDGEMENT

(1.) The present intra-court appeal under Sec. 5 of the Kerala High Court Act, 1958 assails the judgment dtd. 8/4/2025 passed in W.P.(C) No. 31340 of 2019, whereby the writ petition filed by the respondent was allowed.

(2.) The appellants herein were respondent Nos. 1 to 4 in the writ petition, while the respondent herein was the petitioner therein.

(3.) The brief facts of the case are that the respondent is the owner of a roller flour mill engaged in processing wheat products. On 20/4/2007, a raid was conducted by the Taluk Supply Officer and the Rationing Inspectors at the instance of the District Collector/second appellant, which led to the seizure of 2,34,610 kgs of wheat from the firm's godown, alleging that the said wheat was exclusively meant for distribution through the Public Distribution System and that the respondent was in possession of the same for illegal sale.