MUHAMMED ISMAIL Vs. TALUK SUPPLY OFFICER

JUDGEMENT

(1.) Petitioner has approached this Court with the following prayers:-

(2.) Heard learned counsel for the petitioner and the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioner that Exhibit P3 application has been submitted seeking issuance of fresh ration card after deleting the petitioner's name from Exhibit P2 card. It is submitted by the learned counsel for the petitioner that there is a matrimonial dispute between the petitioner and his wife and petitioner's wife and children are residing separately. It is stated that since the petitioner's name is also included in the family ration card, the petitioner, who claims to be a senior citizen, submits that he is unable to avail any ration articles since the ration card is in the possession of his wife. In Exhibit P3, the petitioner has requested for removal of his name from the ration card and issuance of a fresh ration card.