DISTRICT REVENUE OFFICER, TRICHY Vs. A AYYADURAI

JUDGEMENT

(1.) The above writ appeal is directed against the order of the learned single Judge dated 25.02.1998 made in W. P. No.14185 of 1993, in and by which, the learned Judge after quashing the impugned order, directed the Joint Commissioner of Civil Supplies, Madras to issue dealership of kerosene to the writ petitioner within thirty days from the date of receipt of a copy of the order.

(2.) Heard the learned Government Advocate appearing for the appellants as well as the learned counsel for the respondent.

(3.) A perusal of the order of the Joint Commissioner of Civil Supplies shows that the request of the writ petitioner was turned down on the ground that he was not solely dependant on sale of kerosene for his livelihood. The order further shows that at the relevant time, his major son, viz. , Thavasumani who was living along with the petitioner in the joint family was running a grocery shop and earning their livelihood from and out of that business. It is the specific case of the writ petitioner that at the relevant time, the grocery shop was owned only by his son, who was major, even according to the official respondents. Mr. D. Peter Francis, the learned counsel for the respondent/writ petitioner submitted that even the said business has been closed by the writ petitioner's son and thus there is no income derived from the said business.