Kerala High Court
Chellanam Grama Panchayat vs C.S.Abeeb on 16 March, 2026
1
R.P.No.1021 of 2025 in
W.P(C) No.7495 of 2023 2026:KER:22603
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
MONDAY, THE 16TH DAY OF MARCH 2026 / 25TH PHALGUNA, 1947
RP NO. 1021 OF 2025
AGAINST THE ORDER DATED 07.07.2025 IN I.A.NO.3 OF 2025 IN WP(C)
NO.7495 OF 2023 OF HIGH COURT OF KERALA
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REVIEW PETITIONER/RESPONDENTS 2 AND 3 IN WP(C) AND IA:
1 CHELLANAM GRAMA PANCHAYAT,
ANDIKKADAVU P.O., CHELLANAM,
REPRESENTED BY ITS SECRETARY,
PIN - 682008
2 THE SECRETARY, CHELLANAM GRAMA PANCHAYAT,
ANDIKKADAVU P.O., CHELLANAM, PIN - 682008.
BY ADV SRI.DINESH R.SHENOY
RESPONDENTS/PETITIONER AND RESPONDENTS 1, 4 TO 6 IN WP(C) AND IA:
1 C.S.ABEEB, S/O.C.M.SEETHI, 16/1034 C, SITHARA HOUSE,
THOPPUMPADY P.O., KOCHI., PIN - 682005.
2 THE PRINCIPAL SECRETARY, DEPARTMENT OF LOCAL
SELF-GOVERNMENT (RB), GOVERNMENT SECRETARIAT,
THIRUVANATHAPURAM, PIN - 695001.
3 INDIAN OIL CORPORATION LTD.,
PANAMPILLY AVENUE, PANAMPILLY NAGAR, KOCHI,
REPRESENTED BY ITS TERRITORY MANAGER, PIN - 682036.
4 KRISHNA DEV GAUR, AGED 65 YEARS,
8/75B, MIG 24, SHANTINAGAR COLONY, KOOVAPADAM,
COCHIN, PIN - 682002.
5 THE DISTRICT COLLECTOR,
FIRST FLOOR OF CIVIL STATION, ECHAMUKU,
KUNNUMPURAM, KAKKANAD, ERNAKULAM, PIN - 682030.
2
R.P.No.1021 of 2025 in
W.P(C) No.7495 of 2023 2026:KER:22603
BY ADVS.
SMT.M.A.VAHEEDA BABU
SHRI.SHAJI A.V.
SRI.BABU KARUKAPADATH
SMT.ARYA RAGHUNATH
SHRI.KARUKAPADATH WAZIM BABU
SMT.P.LAKSHMI
SMT.AYSHA E.M.
SHRI.ABUASIL A.K.
SMT.HANIYA NAFIZA V.S.
SHRI.HASHIM K.M.
SRI.UNNIKRISHNA KAIMAL, SENIOR GOVERNMENT PLEADER
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 06.03.2026, THE COURT
ON 16.03.2026 DELIVERED THE FOLLOWING:
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R.P.No.1021 of 2025 in
W.P(C) No.7495 of 2023 2026:KER:22603
ORDER
Respondents 2 and 3 in the writ petition and in I.A. No.3 of 2025 have instituted the captioned review petition seeking to point out that the following observations made in the order dated 07.07.2025 were incorrect and require to be removed since no such statements were made at the time of hearing:-
"The learned counsel for the respondent Panchayath submits that the Panchayath does not have any objections in issuing the No Objection Certificate (NOC) in favour of the petitioner for running the LPG distributorship in the Panchayath area."
2. I have heard the learned counsel for the review petitioners, the learned counsel for the writ petitioner, and the learned Government pleader.
Since the writ petition itself is being disposed of today, I am of the opinion that no further orders are required in the review petition. Therefore, the review petition would stand closed.
Sd/-
HARISANKAR V. MENON JUDGE ln 4 R.P.No.1021 of 2025 in W.P(C) No.7495 of 2023 2026:KER:22603 APPENDIX OF RP NO.1021 OF 2025 RESPONDENTS' ANNEXURES:
ANNEXURE R4(A) TRUE COPY OF SITE PLAN SUBMITTED BEFORE THE CONTROLLER OF EXPLOSIVES.
ANNEXURE R4(B) TRUE COPY OF THE CLAUSE 3 OF CRZ NOTIFICATION, 1991 ANNEXURE R4(C) TRUE COPY OF RELEVANT PAGES OF CRZ NOTIFICATION, 1991.
ANNEXURE R4(D) TRUE COPY OF RELEVANT PAGES OF GAS CYLINDER RULES.
ANNEXURE R4(E) TRUE COPY OF THE RELEVANT PAGES OF DIGITAL ASSESSMENT REGISTER.
ANNEXURE R4(F) TRUE COPY OF THE RELEVANT PAGES OF REPORT OF INTERNAL VIGILANCE OFFICER NO. G3/8433/2023 DATED 09-11-2023.
ANNEXURE R4(G) TRUE COPY OF THE TAX RECEIPTS FOR THE YEAR 2023.
ANNEXURE R4(H) TRUE COPY OF THE RELEVANT PAGES OF THE VIGILANCE AND ANTI-CORRUPTION BUREAU REPORT.