Kerala High Court
K.S. Murali vs Union Of India on 8 March, 2012
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HON'BLE ACTING CHIEF JUSTICE MRS.MANJULA CHELLUR
&
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
THURSDAY, THE 8TH DAY OF MARCH 2012/18TH PHALGUNA 1933
WP(C).No. 34676 of 2009 (S)
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PETITIONER(S):
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1. K.S. MURALI, S/O.K.K.SUNDARAN,
RESIDING AT KANNAN VEETIL, PUTHUVYPPU.P.O
COCHIN TALUK.
2. K.B. MANI, S/O. BALAKRISHNAN,
KOLLAMPARAMBIL HOUSE, PUTHUVYPPU, COCHIN TALUK.
3. K.M. MIDHUN MANI, S/O.K.B.MANI
KOLLAMPARAMBIL HOUSE, PUTHUVYPPU, COCHIN TALUK.
BY ADVS.SRI.T.I.DANIEL
SMT.K.DEEPA (PAYYANUR)
RESPONDENT(S):
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1. UNION OF INDIA
THE SECRETARY TO GOVERNMENT OF INDIA
MINISTRY OF COMMERCE AND INDUSTRY
PETROLEUM AND EXPLOSIVE SUBSTANCE, NEW DELHI.
2. THE SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF COMMERCE AND INDUSTRY
PETROLEUM AND EXPLOSIVE SUBSTANCE, NEW DELHI.
3. THE SECRETARY TO GOVERNMENT OF INDIA,
MINISTRY OF RURAL DEVELOPMENT, GOVERNMENT OF INDIA
PARYAVARAN BHAVAN, C.G.O, COMPLEX LODHI ROAD
NEW DELHI-110 003.
4. THE STATE OF KERALA, REPRESENTED BY
THE DISTRICT COLLECTOR, COLLECTORARTE OFFICE
KAKKANAD.
5. INDIAN OIL CORPORATION,
REPRESENTATED BY THE MANAGING DIRECTOR
PANAMPILLY NAGAR, ERNAKULAM.
6. COCHIN PORT TRUST, REPRESENTED BY ITS
CHAIRMAN, COCHIN PORT TRUST, WILLILNGDON
ISLAND, KOCHI -3.
W.P.(C) No.34676 of 2009
: 2 :
7. THE SECRETARY,
ELAMKUNNAPPUZHA GRAMA PANCHAYTH OFFICE
MALIPPURAM.P.O, KOCHI TALUK.
R,R1-3 BY SRI.P.PARAMESWARAN NAIR,ASST.S.G OF INDI
R,R7 BY SRI.K.I.ABDUL RASHEED
R,R6 BY SRI.E.K.NANDAKUMAR
R,R6 BY SRI.A.K.JAYASANKAR NAMBIAR
R,R6 BY SRI.K.JOHN MATHAI
R,R6 BY SRI.P.BENNY THOMAS
R,R6 BY SRI.P.GOPINATH
R,R6 BY SRI.V.J.ANAND
R,R5 BY SRI.E.K.NANDAKUMAR
R,R5 BY SRI.V.J.ANAND
R, R4, BY GOVERNMENT PLEADER SMT.GIRIJA GOPAL.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
08-03-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
MANJULA CHELLUR, Ag.C.J. &
V.CHITAMBARESH, J.
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W.P.(C) No.34676 of 2009
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Dated this the 8th day of March, 2012
J U D G M E N T
Manjula Chellur, Ag.C.J. The writ petition is dismissed as withdrawn.
MANJULA CHELLUR, Acting Chief Justice.
V.CHITAMBARESH, Judge.
nj.
MANJULA CHELLUR, Ag.C.J. & V.CHITAMBARESH, J.
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W.P.(C) No. 34676 of 2009JUDGMENT Dated:- 8th March, 2012
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