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Kerala High Court

T.M.Biju vs Indian Oil Corporation Ltd on 1 September, 2022

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) No.26853/2022                            1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
           Thursday, the 1st day of September 2022 / 10 th Bhadra, 1944
                            WP(C) NO. 26853 OF 2022(F)
   PETITIONER:

          T.M.BIJU,AGED 46 YEARS,S/O. MADHAVAN, THEJAS, POLOTTUPALLY, P.O.
          MATTANNUR, KANNUR - 670 702.

   RESPONDENTS:

      1. INDIAN OIL CORPORATION LTD., KOZHIKODE OFFICE REPRESENTED BY ITS
         SENIOR DIVISIONAL RETAIL MANAGER, CIVIL STATION POST, WAYANAD ROAD,
         KOZHIKODE - 673 020.
      2. KUTHUPARAMBA MUNICIPALITY REPRESENTED BY ITS SECRETARY, OFFICE OF
         THE KUTHUPARAMBA MUNICIPALITY, KANNUR - 670 643.
      3. T.K. MOHAMMED, 'FATHIMAS', NEAR SBI, P.O. KUTHUPARAMBA, KANNUR - 670
         643.
      4. P.M. FOUZIA, 'FATHIMAS', NEAR SBI, P.O. KUTHUPARAMBA, KANNUR - 670
         643.


          Writ petition (civil) praying inter alia that in the circumstances stated
   in the affidavit filed along with the WP(C) the High Court be pleased to stay
   the implementation, execution and all further proceedings pursuant to Ext.P4
   notice issued by the 2nd respondent bearing No.E3-7401/2022 dated 08.08.022,
   pending disposal of the above Writ Petition.

          This petition again coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and this Court's order dated 22.08.2022
   and upon hearing the arguments of SRI.M.RAMESH CHANDER, SENIOR ADVOCATE along
   with M/S.BALU TOM CHERUVALLY, BONNY BENNY, GOVIND G. NAIR & BEJOY JOSEPH P.J.
   Advocates for the petitioner,STANDING COUNSEL for R1, SRI.K.P.HARISH, COUNSEL
   for R2, and of     KRISHNA PRASAD, ADVOCATE for R3 & R4, the court passed the
   following:

                                          ORDER

When this writ petition come up for consideration the learned standing counsel for the Indian Oil Corporation Ltd. submitted that,actually it is not repair work,but replacement of the leaky petrol tank.

The above submission is recorded.

The interim order dated 22.08.2022 is extended for a period of three weeks.

Post on 14.09.2022.

Sd/- P.V.KUNHIKRISHNAN JUDGE 01-09-2022 /True Copy/ Assistant Registrar