P JAYASREE Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers:-

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

(3.) It is submitted by the learned counsel for the petitioners that the petitioners are sisters and the petitioners are sisters and they were married to brothers. The 1st petitioner had been running an authorised retail distributorship of rationed articles. On the 1st petitioner being unable to continue running of the said distributorship on account of ill health, she had made an application for transfer of the ARD in favour of the 2nd petitioner. It is stated that the 1st petitioner is a widow and that she has only two daughters who are both married. Therefore, she had sought transfer in favour of the 2nd petitioner who is her own sister. However, the application for transfer has been rejected on the ground that the 2nd petitioner is not a member of the 1st petitioner's family.