Kerala High Court
M/S Meil Neeleshwaram Roadways Private ... vs State Of Kerala on 5 June, 2024
WP(C) No.6361/2024 1/3 Order Date : 05-06-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
Wednesday, the 5th day of June 2024 / 15th Jyaishta, 1946
IA.NO.2/2024 IN WP(C) NO. 6361 OF 2024
APPLICANT/PETITIONER:
M/S MEIL NEELESHWARAM ROADWAYS PRIVATE LIMITED UNIT NO.22, TIE, BALA
NAGAR, HYDERABAD, RENGAREDDI, TELANGANA, REPRESENTED BY ITS
AUTHORISED SIGNATORY SHRI. ALLARAPU MURALI KRISHNA, PIN - 500037
RESPONDENTS/RESPONDENTS:
1. STATE OF KERALA REPRESENTED BY ITS SECRETARY, DEPT. OF REVENUE AND
LAND SURVEY GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2. COMMISSIONER OF LAND REVENUE OFFICE OF THE COMMISSIONER OF LAND
REVENUE PUBLIC OFFICE BUILDING, MUSEUM JUNCTION THIRUVANANTHAPURAM,
PIN - 695001
3. DISTRICT COLLECTOR, KANNUR OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE CAMPUS, COLLECTORATE RD, THAVAKKARA, KANNUR, PIN -
670002
4. UNION OF INDIA, REPRESENTED BY ITS SECRETARY, DEPT. OF ROAD
TRANSPORT & HIGHWAYS TRANSPORT BHAWAN, 1, PARLIAMENT STREET NEW
DELHI, PIN - 110001
5. NATIONAL HIGHWAYS AUTHORITY OF INDIA - NHAI REPRESENTED BY ITS
CHAIRMAN, G 5&6, SECTOR-10, DWARKA, NEW DELHI, PIN - 110075
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to permit the
petitioner to amend the Writ Petition.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S. P.SHANES METHAR & N.KRISHNA PRASAD, Advocates for the petitioner
and of SRI.N.J.ASHWIN, Advocate for R4 & R5, the court passed the
following:
WP(C) No.6361/2024 2/3 Order Date : 05-06-2024
C.JAYACHANDRAN, J.
------------------------------------
I.A.No.2 of 2024
in
W.P.(C) No.6361 of 2024
------------------------------------
Dated, this the 5th June, 2024
O R D E R
This is an application for amendment of the writ petition. The same is not opposed by respondents 1 to 3. There is no representation for respondents 4 and 5. The amendment seeks to challenge Section 6 of the Kerala Land Conservancy Act, which does not, in any manner, impinge upon the rights of respondents 4 and 5.
In the circumstances, I.A.No.2/2024 is allowed.
The Registry will carry out the amendments.
Post on 27.06.2024.
Sd/-
C.JAYACHANDRAN, JUDGE ww WP(C) No.6361/2024 3/3 Order Date : 05-06-2024 APPENDIX OF WP(C) 6361/2024 Exhibit P1 TRUE COPY OF THE AGREEMENT DATED 21.12.2020 BETWEEN THE PETITIONER AND THE 5TH RESPONDENT Exhibit P2 TRUE COPY OF THE ORDER NO. DCKNR/11192/2021- DM6 DATED 11.10.2022 OF THE 3RD RESPONDENT Exhibit P3 TRUE COPY OF THE COMMUNICATION OF THE PETITIONER TO THE PROJECT MANAGER, NHAI DATED 9.3.2023 Exhibit P4 TRUE COPY OF THE COMMUNICATION OF THE 5TH RESPONDENT TO THE 3RD RESPONDENT DATED 14.3.2023 Exhibit P5 TRUE COPY OF THE COMMUNICATION OF THE 3RD RESPONDENT TO THE 2ND RESPONDENT DATED 20.3.2023 Exhibit P6 TRUE COPY OF THE COMMUNICATION OF THE 2ND RESPONDENT TO THE 3RD RESPONDENT DATED 19.6.2023 Exhibit P7 TRUE COPY OF THE COMMUNICATION OF THE 3RD RESPONDENT TO THE 2ND RESPONDENT DATED 26.9.2023 Exhibit P8 TRUE COPY OF THE JUDGMENT DATED 08.01.2024 IN W.P (C) 42005 OF 2023 Exhibit P9 TRUE COPY OF THE THIRD RESPONDENT ORDER DATED 08.02.2024, Exhibit P10 TRUE COPY OF THE JUDGMENT DATED 19.01.2022 IN WA.NO.167 OF 2020 Exhibit PP11 TRUE COPY OF THE ORDER DATED 11.03.2022 IN RP NO.
234/2022EXIHIBIT R3(a) TRUE COPY OF DISTRICT COLLECTORS PROCEEDINGS DATED 8-2-24