N.RAVEENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court seeking that the 6th respondent - Kollam Corporation be directed to consider - granting him permission to set up a Milk Booth on the eastern side of Chinnakkada Bus Shelter, based on the recommendations made by the District Social Justice Officer, Kollam - as is evident from Ext.P14.

(2.) The petitioner says that he belongs to Scheduled Caste and is 50% orthopaedically permanently disabled, which assessment has been made by the "Standing Disability Assessment Board" attached to the District Hospital, Kollam, a copy of which certificate has been produced on record as Ext.P1; and asserts that, as is manifest from Ext.P3, the Village Officer, Kollam East, has also recommended that he be rehabilitated adequately.

(3.) The petitioner says that, therefore, Kollam Corporation is enjoined to consider his application, particularly because the area identified in Exts.P3 and P14 by the Village Officer and the District Social Welfare Officer is a vacant area, which is likely to be used by anti social elements otherwise.