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Judgment
M. A. Chowdhary, J
Heard learned Counsel for both the sides.
The case of the Petitioner is that she, being divorced by her husband, has been living and residing separately along with her two children and that she had also been issued a separate Ration Card, however, the same has been, later on, de-activated by the Respondent-Department.
Learned Counsel for the Respondents submits that the Department, in compliance of interim Order dated 20th of January, 2023 passed by this Court, had asked the Petitioner to supply the relevant documents in support of her claim of living at a separate place as also with regard to her marital status, however, the Petitioner had failed to substantiate her claim by providing any document.
Learned Counsel for the Petitioner, at this stage, submits that the Petitioner shall furnish all the requisite documents to the Respondents for consideration of her claim for issuance of a separate Ration Card in view of her having separated from her husband and also on account of the fact that she is having two children with her, whilst her husband is having the other two.
In view of the aforesaid submissions made by the learned Counsel for the parties and having regard to the nature of relief sought for, this Court is of the considered opinion that no useful purpose would be served by keeping this Petition pending before this Court and that the same can be disposed of on the following terms:
i. The Petitioner shall furnish all the requisite documents to the Respondents for consideration of issuance of a separate Ration Card in her favour; and
ii. The Respondents, on receipt of the said documents from the Petitioner, shall consider to process her claim for issuance of a separate Ration Card in accordance with rules, within a period of four weeks from the date a certified copy of this Order is made available to them.
Ordered accordingly.
Writ Petition is, thus, disposed of on the above terms, along with the connected CM(s).