SHAMZA 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 1st petitioner is the daughter-in-law of the 2nd petitioner. The 2nd petitioner had been conducting a ration shop in Karthikappally Taluk. It is stated that the petitioners are residing together in the same house and they had jointly submitted an application for transfer of the ARD licence in the name of the 1st petitioner. It is submitted that the 2nd petitioner is aged over 82 years and is unable to conduct the business. It is contended that in similar circumstances, orders have been passed transferring ARD licenses to persons other than legal heirs of the existing licensees. It is stated that in Ext.P8 judgment, this Court had directed a consideration of the claim of a person, who was not a legal representative of the existing licensee as well. It is submitted that the request made by the petitioners at Ext.P6 is liable to be considered by the respondents, taking note of the fact that similar applications have been considered by the respondents.