Sheeja Vijayakumar vs District Supply Officer and Taluk Supply Officer

Antony Dominic, J.—According to the Petitioner, her mother was appointed as licensee of ARD No. 381 of Athiyanoor village. On expiry of her mother, she sought appointment as a legal heir. It is stated that order on that application has not been passed so far and that in the meanwhile, applications are invited by Exts.P4 and P5 for appointment. It is in these circumstances, this writ petition has been filed, seeking a direction to the first Respondent to pass orders on the application made by the Petitioner under Clause 45(2) of the Kerala Rationing Order.

If as stated by the Petitioner, the application made by her for appointment as licensee of ARD No. 381 of Athiyanoor village is pending, necessarily, orders will have to be passed on such application.

Therefore, I dispose of this writ petition, directing that the first Respondent will consider the application, if any, made by the Petitioner for appointment as licensee of ARD No. 381 of Athiyanoor village, if no orders have already been passed. This, the first Respondent shall do as expeditiously as possible and at any rate, within four weeks from the date of production of a copy of this judgment along with a copy of the writ petition.