Kerala High Court
K.S.Narayanan Namboothiri vs The State Of Kerala on 5 August, 2021
Author: N.Nagaresh
Bench: N.Nagaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 9881 OF 2020
PETITIONER:
THOMMACHAN JACOB, AGED 40 YEARS,
S/O.JACOB PHILIP, CHEMPUMTHARA,
MAMPUZHAKARY, RAMANKARY, ALAPPUZHA.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA, REP. BY
THE ADDL. CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 KERALA PUBLIC WORKS DEPARTMENT REP. BY
THE PROJECT DIRECTOR, KERALA STATE
TRANSPORT PROJECT, JAGAD BUILDING,
KOWDIAR P.O., THIRUVANANTHAPURAM - 695 003.
3 THE EXECUTIVE ENGINEER,
MUKHAMU PURAYIDOM-ZAKARIYA BAZAR,
PALACE RD., ZACKARIA BAZAR,
ALAPPUZHA, KERALA - 688 012.
4 THE DISTRICT COLLECTOR,
ALAPPUZHA DIST., COLLECTORATE,
ALAPPUZHA - 688 001.
5 THE NAYARA ENERGY LTD.,
TERRITORY SALES MANAGER, 6B,
6TH FLOOR, NOEL FOCUS,
SEAPORT AIRPORT ROAD,
WP(C) Nos.9881/2020 & connected cases
:2 :
CHITTETHUKARA, CSEZ P.O.,
KOCHI - 682 037.
R1-R4 ADDL A.G. SRI RANJITH THAMPAN
R-R4 GOVT.PLEADER SRI P.NARAYANAN,
SRI HARIN RAWAL (SR. SUPREME COURT ADVOCATE)
FOR HINDUSTAN PETROLEUM CORPORATION LTD
R5-SRI.K.DILIP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).68/2021,
249/2021 AND CONNECTED CASES, THE COURT ON 05.08.2021,
DELIVERED THE FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
:3 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 29361 OF 2019
PETITIONERS:
1 RAMACHANDRAN NAIR, AGED 70,
S/O.KRISHNA PILLAI, VALLUR KOTTARATHIL,
MANNAR, CHENGANNUR, ALAPPUZHA.
2 MADANESHWARAN, AGED 53,
S/O.KUTTAPPAN, KUTTIYIL HOUSE,
KUTTAMPEROOR, MANNAR, CHENGANNUR,
ALAPPUZHA.
3 MOHAN KUMAR, AGED 63,
S/O.KESHAVAN NAIR, MANAMEL,
PANDANAD WEST, CHENGANNUR,
ALAPPUZHA.
BY ADVS.
K.R.VINOD
SMT.M.S.LETHA
KUM.K.S.SREEREKHA
SRI.NABIL KHADER
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
OFFICE OF THE DISTRICT COLLECTOR,
CIVIL STATION, ALAPPUZHA - 688 001.
2 THE ADDITIONAL DISTRICT MAGISTRATE,
OFFICE OF THE DISTRICT COLLECTOR,
CIVIL STATION, ALAPPUZHA - 688 001.
3 THE CHIEF ENGINEER,
PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM - 695 001.
4 THE DISTRICT SUPPLY OFFICER,
FOOD AND CIVIL SUPPLIES DEPARTMENT,
ALAPPUZHA - 688 001.
5 STATE OF KERALA REPRESENTED BY
THE SECRETARY TO THE PUBLIC WORKS DEPARTMENT,
WP(C) Nos.9881/2020 & connected cases
:4 :
THIRUVANANTHAPURAM - 695 001.
6 HINDUSTAN PETROLEUM CORPORATION LTD.,
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
PETROLEUM HOUSE, 17, JAMSHEDJI TATA ROAD,
MUMBAI - 400 020.
7 BHARAT PETROLEUM CORPORATION LTD.,
REPRESENTED BY ITS CHAIRMAN,
BHARAT BHAVAN, 4 & 6 CURRIMBHOY ROAD,
BALLARD ESTATE, MUMBAI - 400 001.
8 INDIAN OIL CORPORATION LTD.,
REPRESENTED BY ITS CHAIRMAN,
INDIAN OIL BHAVAN, G-9,
ALI YAVAR JUNG MARG,
BANDRA (EAST), MUMBAI- 400 051.
9 PRASAD G.KARNAVAR, AGED 50,
S/O.GOPALAKRISHNA PANICKER,
SREE VILASAM, BUDHANOR P.O.,
CHENGANNUR, ALAPPUZHA, PIN - 689 510.
10 SANTHOSH GEORGE, AGED 50,
S/O.GEORGE, KURICHIYIL HOUSE,
PAYIPPAD P.O., HARIPAD,
ALAPPUZHA - 690 514.
11 VEENA T.D., AGED 40,
W/O.RAHUL, PADMASREE,
PARUMALA, PATHANAMTHITTA - 689 626.
BY ADVS.
SRI. RANJITH THAMPAN, ADDL.A.G.
SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
SRI.M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021, DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
:5 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 33640 OF 2019
PETITIONER:
MUHAMMED RAFEEQ, AGED 27,
S/O. HAMEED KOMU, KADAVIL HOUSE,
PONJASSERY P.O., PERUMBAVOOR,
ERNAKULAM DISTRICT, PIN-683 547.
BY ADVS.
K.R.VINOD
SMT.M.S.LETHA
SRI.NABIL KHADER
KUM.K.S.SREEREKHA
RESPONDENTS:
1 THE DISTRICT COLLECTOR
OFFICE OF THE DISTRICT COLLECTOR,
CIVIL STATION, KUNNUMPURAM,
KAKKANAD, ERNAKULAM-682 030.
2 THE ADDITIONAL DISTRICT MAGISTRATE,
OFFICE O THE DISTRICT COLLECTOR,
CIVIL STATION, KUNNUMPURAM, KAKKANAD,
ERNAKULAM-682 030.
3 THE CHIEF ENGINEER,
PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM-695 036.
4 THE DISTRICT SUPPLY OFFICER,
FOOD AND CIVIL SUPPLIES DEPARTMENT,
ERNAKULAM, PIN-682 030.
WP(C) Nos.9881/2020 & connected cases
:6 :
5 STATE OF KERALA REPRESENTED BY
THE SECRETARY TO THE PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM, PIN-695 001.
6 HINDUSTAN PETROLEUM CORPORATION LTD.,
REPRESENTED BY THE CHIEF REGIONAL
MANAGER (RETAIL), P.B.NO.1601,
ERNAKULAM NORTH P.O., KOCHI-682 018.
BY ADVS.
R1-R5 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R5 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R6 SRI.M.GOPIKRISHNAN NAMBIAR
R6 SRI.K.JOHN MATHAI
R6 SRI.JOSON MANAVALAN
R6 SRI.KURYAN THOMAS
R6 SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021, DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
:7 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 35036 OF 2019
PETITIONER:
RAGISH A., AGED 40,
S/O. AYYAPPANKUTTY,
VATTAPARAMBIL HOUSE,
KOTHAMANGALAM, PIN 686 691.
BY ADVS.
K.R.VINOD
SMT.M.S.LETHA
KUM.K.S.SREEREKHA
SRI.NABIL KHADER
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
OFFICE OF THE DISTRICT COLLECTOR,
CIVILS TATION, KAKKANAD,
ERNAKULAM, PIN 682 030.
2 THE ADDITIONAL DISTRICT MAGISTRATE,
OFFICE OF THE DISTRICT COLLECTOR,
CIVIL STATION, KAKKANAD,
ERNAKULAM, PIN 682 030.
3 THE CHIEF ENGINEER,
PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM PIN 695 001.
4 THE DISTRICT SUPPLY OFFICER,
FOOD AND CIVIL SUPPLIES DEPARTMENT,
ERNAKULAM PIN 682 030.
WP(C) Nos.9881/2020 & connected cases
:8 :
5 STATE OF KERALA REPRESENTED BY
THE SECRETARY TO THE
PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM, PIN 695 001.
6 HINDUSTHAN PETROLEUM CORPORATION LTD,
PB NO. 1601, ERNAKULAM NORTH P.O.,
KOCHI 682 018, REPRESENTED BY
ITS REGIONAL MANAGER.
BY ADVS.
R1-R5 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R5 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R6 SRI.M.GOPIKRISHNAN NAMBIAR
R6 SRI.K.JOHN MATHAI
R6 SRI.JOSON MANAVALAN
R6 SRI.KURYAN THOMAS
R6 SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
:9 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 35334 OF 2019
PETITIONER:
PUSHKARAN NAIR, AGED 65,
S/O.R.THRIVIKRAMAN PILLA,
ARUN KRISHNA, CHETTACHAL P.O.,
THOLICODE,
THIRUVANANTHAPURAM, PIN - 695 551.
BY ADVS.
K.R.VINOD
KUM.K.S.SREEREKHA
SRI.NABIL KHADER
SMT.V.KRISHNA BINDU
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
COLLECTORATE, CIVIL STATION,
THIRUVANANTHAPURAM, PIN - 695 035.
2 THE ADDITIONAL DISTRICT MAGISTRATE,
COLLECTORATE, CIVIL STATION,
THIRUVANANTHAPURAM, PIN - 695 035.
3 THE CHIEF ENGINEER,
PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695 001.
4 THE DISTRICT SUPPLY OFFICER,
FOOD AND CIVIL SUPPLIES DEPARTMENT,
ERNAKULAM - 682 030.
5 STATE OF KERALA REPRESENTED BY
THE SECRETARY TO THE PUBLIC WORKS DEPARTMENT,
WP(C) Nos.9881/2020 & connected cases
: 10 :
THIRUVANANTHAPURAM, PIN - 695 001.
6 BHARAT PETROLEUM CORPORATION LTD.,
ERNAKULAM RETAIL TERRITORY OFFICE,
IRUMPANAM INSTALLATION,
SEAPORT AIRPORT ROAD, IRUMPANAM P.O.,
KOCHI - 682 309,
REPRESENTED BY ITS CHIEF REGIONAL OFFICER.
BY ADVS.
R1-R5 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R5 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R6 SRI.M.GOPIKRISHNAN NAMBIAR
R6 SRI.K.JOHN MATHAI
R6 SRI.JOSON MANAVALAN
R6 SRI.KURYAN THOMAS
R6 SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 11 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 3549 OF 2020
PETITIONER:
R.PRAKASH, AGED 61, S/O.RAMAKRISHNAN,
PERUMAALVILA VEEDU, CHERUKKUNNAM,
VARKALA, PIN-695 141.
BY ADVS.
K.R.VINOD
M.S.LETHA
K.S.SREEREKHA
NABIL KHADER
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, CIVIL STATION,
KUDAPPANAKUNNU,
THIRUVANANTHAPURAM, PIN-692 043.
2 THE ADDITIONAL DISTRICT MAGISTRATE,
COLLECTORATE, CIVIL STATION,
KUDAPPANAKUNNU,
THIRUVANANTHAPURAM, PIN-692 043.
3 THE CHIEF ENGINEER,
PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM, PIN-695 001.
4 THE DISTRICT SUPPLY OFFICER,
FOOD AND CIVIL SUPPLIES DEPARTMENT,
THIRUVANANTHAPURAM, PIN-695 001.
WP(C) Nos.9881/2020 & connected cases
: 12 :
5 STATE OF KERALA REPRESENTED BY
THE SECRETARY TO THE PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM, PIN-695 001.
6 BHARAT PETROLEUM CORPORATION LTD.,
ERNAKULAM TERRITORY OFFICE (RETAIL),
IRIMPANAM INSTALLATION, KOCHI, PIN-682309,
REPRESENTED BY ITS TERRITORY MANAGER (RETAIL).
ADDL.7 BEENA MADHAVAN PILLAI, AGED 47 YEARS,
W/O.AJITHKUMAR, TC15/1469, KARHIKA,
LALBAG ROAD, THYCAUD P.O.,
THIRUVANANTHAPRUAM
[ADDLR7 IS IMPLEADED AS PER ORDER DATED
05.08.2021 IN I.A.NO.1/2020 IN
WP(C)NO.3549/2020]
BY ADVS.
R1-R5 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R5 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R6-SRI.M.GOPIKRISHNAN NAMBIAR
R6-SRI.K.JOHN MATHAI
R6-SRI.JOSON MANAVALAN
R6-SRI.KURYAN THOMAS
R6-SRI.PAULOSE C. ABRAHAM
ADDL.R7-R.SUNIL KUMAR
ADDL.R7-SMT.A.SALINI LAL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021, DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 13 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 4607 OF 2020
PETITIONER:
UNNIKRISHNAN, AGED 37,
S/O. SIVAN, PARAPPAYIL HOUSE,
SOUTH ADUVASSERRY P.O., KUNNUKKARA,
PARAVUR, 683 578.
BY ADVS.
K.R.VINOD
SMT.M.S.LETHA
KUM.K.S.SREEREKHA
SRI.NABIL KHADER
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
OFFICE OF THE DISTRICT COLLECTOR,
CIVIL STATION, ERNAKULAM 682 030.
2 THE ADDITIONAL DISTRICT MAGISTRAE,
OFFICE OF THE DISTRICT COLLECTOR,
CIVIL STATION, ERNAKULAM 682 030.
3 THE CHIEF ENGINEER,
PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM 695 036.
4 THE DISTRICT SUPPLY OFFICER,
FOOD AND CIVIL SUPPLIES DEPARTMENT,
ERNAKULAM 682 030.
5 STATE OF KERALA REPRESENTED BY
THE SECRETARY TO THE PUBLIC WORKS DEPARTMENT
THIRUVANANTHAPURAM 695 001.
WP(C) Nos.9881/2020 & connected cases
: 14 :
6 BENNY P.J., AGED 47, S/O. JOSE,
KELANGATHUPUTHUSSERRY HOUSE,
SOUTH ADUVASSERRY P.O., KUNNUKKARA,
PARAVUR, 683 578.
7 BINDHU BENNY, AGED 45, W/O. BENNY,
KELANGATHUPUTHUSSERRY HOUSE,
SOUTH ADUVASSERRY P.O.,
KUNNUKKARA, PARAVUR, 683 578.
BY ADVS.
R1-R5 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R5 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R6-R7 SRI.T.N.MANOJ
R6-R7 SRI.UNNIKRISHNAN.S.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021, DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 15 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 4614 OF 2020
PETITIONER:
LAISA SHAJI, AGED 51, W/O. SHAJI,
NJALOOR HOUSE, MEENMUTTY, EDAVETTY.P.O.,
THODUPUZHA,PIN-685 588
BY ADVS.
K.R.VINOD
SMT.M.S.LETHA
KUM.K.S.SREEREKHA
SRI.NABIL KHADER
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
OFFICE OF THE DISTRICT COLLECTOR,
IDUKKI, PIN-685 601.
2 THE ADDITIONAL DISTRICT MAGISTRATE,
OFFICE OF THE DISTRICT COLLECTOR,
IDUKKI, PIN-685 601.
3 THE CHIEF ENGINEER,
PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM-695 036
4 THE DISTRICT SUPPLY OFFICER
FOOD AND CIVIL SUPPLIES DEPARTMENT,
IDUKKI,PIN-685 602.
5 STATE OF KERALA REPRESENTED BY
THE SECRETARY TO THE PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM,PIN-695 001.
WP(C) Nos.9881/2020 & connected cases
: 16 :
6 BHARAT PETROLEUM CORPORATION LTD.,
ERNAKULAM TERRITORY OFFICE (RETAIL),
IRUMPANANM INSTALLATION, KOCHI,PIN-682 309,
REPRESENTED BY ITS TERRITORY MANAGER (RETAIL)
ADDL.7 VIPIN K.V., S/O.VASU, AGED 35,
KANAYAM, KOTTUCHALIL, 1318,
PERUVAMPADAM, EDAVANNA P.O. 679 329,
NILAMPUR, MALAPPURAM DIST.
]ADDL.R7 IS IMPLEADED AS PER ORDER DATED
05.08.2021 IN I.A.NO.1/2020 IN
WP(C)NO.4614/2020]
BY ADVS.
R1-R5 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R5 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R6 SRI.M.GOPIKRISHNAN NAMBIAR
R6 SRI.K.JOHN MATHAI
R6 SRI.JOSON MANAVALAN
R6 SRI.KURYAN THOMAS
R6 SRI.PAULOSE C. ABRAHAM
ADDL.R7 SRI.JOHNSON MANAYANI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021, DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 17 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 8075 OF 2020
PETITIONER:
1 SHEELA CHINNAN, AGED 58 YEARS,
W/O. PRIYAN T.ABRAHAM, THURUTHIYIL,
KADUNGAMANGALAM, KUREEKKAD,
ERNAKULAM-682 305.
2 SHAJI K BABY, AGED 51 YEARS,
S/O K.M. BABY, KABALEESWARATH,
KADUNGAMANGALAAM P.O., KUREEKAD VILLAGE,
KANAYANNUUR, ERNAKULAM-682 305.
3 JOY T ABRAHAM, AGED 66 YEARS,
S/O ALEYAMMA JOY, THURUTHIYIL,
KADUNGAMANGALAM, THIRUVANKULAM,
KUREEKKAD, ERNAKULAM DISTRICT, PIN-682 305.
BY ADVS.
BIBIN K.DIVAKARAN
L.RAJESH NARAYAN
C.C.ANOOP
RESPONDENTS:
1 UNION OF INDIA REPRESENTED BY
THE SECRETARY TO GOVERNMENT,
MINISTRY OF ENVIRONMENT,
FOREST AND CLIMATE CHANGE,
INDIRA PARYAVARAN BHAVAN,
JORBAGH ROAD, NEW DELHI-110 003.
2 STATE OF KERALA REPRESENTED BY
THE PRINCIPAL SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
WP(C) Nos.9881/2020 & connected cases
: 18 :
3 CENTRAL POLLUTION CONTROL BOARD,
REPRESENTED BY ITS CHAIRMAN,
PARIVESH BHAWAN, CBD-CUM-OFFICE COMPLEX,
EAST ARJUN NAGAR, DELHI-110032.
4 KERALA STATE POLLUTION CONTROL BOARD,
REPRESENTED BY ITS CHAIRMAN, HEAD OFFICE,
PATTOM P.O., THIRUVANANTHAPURAM-695 004.
5 THE DISTRICT COLLECTOR,
CIVIL STATION, KAKKANAD P.O.,
ERNAKULAM DISTRICT-682 030.
6 ADDITIONAL DISTRICT MAGISTRATE,
COLLECTORATE, KAKKANAD P.O.,
ERNAKULAM DISTRICT-682 030.
7 INDIAN OIL CORPORATION LIMITED,
COCHIN DIVISION OFFICE, PANAMPILLY AVENUE,
PANAMPILLY NAGAR P.O., ERNAKULAM,
KOCHI-682 036,
REPRESENTED BY ITS AUTHORISED OFFICER.
8 MATHEW KURIAN N., S/O KURIAN,
NJALIYATH HOUSE, KUREEKKAD VILLAGE,
KANAYANNUR TALUK,
ERNAKULAM DISTRICT, PIN-682 305.
BY ADVS.
R1-SRI.T.V.VINU, CGC
R2,R5&R6 SRI. RANJITH THAMPAN, ADDL.A.G.
R2,R5&R6 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R7-SRI.M.GOPIKRISHNAN NAMBIAR
R7-SRI.K.JOHN MATHAI
R7-SRI.JOSON MANAVALAN
R7-SRI.KURYAN THOMAS
R7-SRI.PAULOSE C. ABRAHAM
R8-SRI.RAJESH VIJAYENDRAN
R8-SHRI.SHEEN JOSE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021, DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 19 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 9008 OF 2020
PETITIONERS:
RAGISH A., AGED 41,
S/O. C. K. AYYAPPANKUTTY,
VATTAPARAMBIL HOUSE, KOTHUKUZHY,
KOTHAMANGALAM, PIN - 686 691.
BY ADVS.
K.R.VINOD
SMT.M.S.LETHA
KUM.K.S.SREEREKHA
SRI.NABIL KHADER
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
OFFICE OF THE DISTRICT COLLECTOR,
CIVIL STATION, ERNAKULAM, PIN - 682 030.
2 THE ADDITIONAL DISTRICT MAGISTRATE,
OFFICE OF THE DISTRICT COLLECTOR,
CIVIL STATION, ERNAKULAM, PIN - 682 030.
3 THE CHIEF ENGINEER,
PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM - 695 036.
4 THE DISTRICT SUPPLY OFFICER,
FOOD AND CIVIL SUPPLIES DEPARTMENT,
ERNAKULAM, PIN - 682 030.
5 STATE OF KERALA REPRESENTED BY
THE SECRETARY TO THE PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695 001.
WP(C) Nos.9881/2020 & connected cases
: 20 :
6 CENTRAL POLLUTION CONTROL BOARD,
PARIWESH BHAVAN, CBD CUM OFFICE COMPLEX,
EAST ARJUN NAGAR, DELHI, PIN - 110 032,
REPRESENTED BY ITS CHAIRMAN.
7 KERALA STATE POLLUTION CONTROL BOARD,
KERALA STATE POLLUTION CONTROL BOARD,
PATTOM P.O., THIRUVANANTHAPURAM - 695 004,
REPRESENTED BY ITS CHAIRMAN.
8 INDIAN OIL CORPORATION LIMITED,
TRIVANDRUM DIVISIONAL OFFICE,
REPRESENTED BY THE DEPUTY GENERAL
MANAGER (RETAIL SALES), GROUND FLOOR,
PREMIER PARK, INCHAKKAL BYE PASS ROAD,
VALLAKADAVU P. O.,
THIRUVANANTHAPURAM, PIN - 695 008.
9 JIJI PAUL, D/O. PAUL,
PUTHUSSERRYKUDIYIL HOUSE,
KAVALANGADU,
NELLIMATTOM P. O., PIN - 686 691.
BY ADVS.
R1-R5 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R5 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R6-SRI.S.SUJIN
R8-SRI.M.GOPIKRISHNAN NAMBIAR
R8-SRI.K.JOHN MATHAI
R8-SRI.JOSON MANAVALAN
R8-SRI.KURYAN THOMAS
R8-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021,DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 21 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 10452 OF 2020
PETITIONER:
ELSAMMA SABU, AGED 56 YEARS,
W/O. M. SABU, KOOVANAL HOUSE,
CHEMPU P.O., VAIKOM, KOTTAYAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REP. BY THE ADDL.
CHIEF SECRETARY KERALA,
PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP. BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM 695 003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
CIVIL STATION, KOTTAYAM 686 001.
4 THE DISTRICT COLLECTOR,
KOTTAYAM DIST., COLLECOTRATE,
KOTTAYAM 686 001.
5 BHARAT PETROLEUM CORPORATION LIMITED,
REPRESENTED BY ITS REGIONAL MANAGER,
WP(C) Nos.9881/2020 & connected cases
: 22 :
ERNAKULAM TERRITORY,
IRIMPANAM,COCHIN 682 309.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
R5-SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.201 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021, DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 23 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 10649 OF 2020
PETITIONER:
MAHESH E.M., AGED 36 YEARS, S/O. MANIVARNAN,
EDATTUKUNNEL, PLASSANAL P.O., KOTTAYAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REP BY THE ADDL. CHIEF
SECRETARY, KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.
2 KERALA PUBLIC WORKS DEPARTMENT, REP. BY THE
PROJECT DIRECTOR, KERALA STATE TRANSPORT
PROJECT, JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM 695 003.
3 THE EXECUTIVE ENGINEER, PWD ROADS DIVISION,
CIVIL STATION, KOTTAYAM 686 001.
4 THE DISTRICT COLLECTOR, KOTTAYAM DISTRICT,
COLLECTORATE, KOTTAYAM 686 001.
5 HINDUSTAN PETROLEUM CORPORATION LTD, REP. BY
ITS CHIEF REGIONAL MANAGER, COCHIN RETAIL
REGIONAL OFFICE, ERNAKULAM NORTH P.O.,
P. B. NO. 1601, COCHIN 682 018.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021, DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 24 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 10816 OF 2020
PETITIONER:
SHAJEENA Y.L., AGED 48 YEARS, W/O. FAISI,
FAISI MANDIRAM, THADICAUD P.O., ANCHAL, KOLLAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REP.BY THE ADDITIONAL
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 KERALA PUBLIC WORKS DEPARTMENT, REP.BY THE
PROJECT DIRECTOR, KERALA STATE TRANSPORT
PROJECT, JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695003.
3 THE EXECUTIVE ENGINEER, PWD ROAD DIVISION,
BEACH ROAD, KOLLAM-691 001.
4 THE PROJECT COLLECTOR, KOLLAM DISTRICT
COLLECTORATE, KOLLAM-691013.
5 HINDUSTAN PETROLEUM CORPORATION LTD.,
REPRESENTED BY ITS CHIEF REGIONAL MANAGER,
COCHIN RETAIL REGIONAL OFFICE,
ERNAKULAM NORTH P.O., PB NO.1601,COCHIN-682 018.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.042021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021, DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 25 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 11085 OF 2020
PETITIONER:
SAJI SALIM, AGED 40 YEARS,
W/O. MUHAMMED HANEEFA SAKEER HUSSIAN,
VETTANCHIRA VEEDU, POREDAM,KOLLAM
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REP. BY THE
ADDL.CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDING, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695 003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
BEACH ROAD, KOLLAM-691 001.
4 THE DISTRICT COLLECTOR,
KOLLAM DIST,COLLECTORATE,
KOLLAM-691 013.
5 BHARAT PETROLEUM CORPORATION LIMITED,
REP BY IS CHIEF REGIONAL MANAGER,
ERNAKULAM TERRITORY,
WP(C) Nos.9881/2020 & connected cases
: 26 :
IRMPANAM, COCHIN-682 309
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021, DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 27 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 11212 OF 2020
PETITIONER:
KANNAN KUTTY NADI,
AGED 59 YEARS, S/O. NADI KARA,
SREE VALSAM, KARUVAMBRAM P.O.,
NEAR JTS, MANJERI, MALAPPURAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA, REP.BY
THE ADDITIONAL CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REPRESENTED BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVNANATHAPURAM-695003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
BEACH ROAD, MALAPPURAM-676504.
4 THE DISTRICT COLLECTOR,
MALAPPURAM, COLLECTORATE,
MALAPPURAM 676 121.
WP(C) Nos.9881/2020 & connected cases
: 28 :
5 BHARAT PETROLEUM CORPORATION LIMITED,
REPRESENTED BY ITS CHIEF REGIONAL MANAGER,
CALICUT TERRITORY, 3RD FLOOR, CEEKAY TOWERS,
VANDIPETTA, KANNUR ROAD, NADAKKAVU WEST,
CALICUT-673 011.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021, DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 29 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 11338 OF 2020
PETITIONER:
SANIL KUMAR P.V., AGED 40 YEARS,
S/O.ANANDAN NAMBIAR, PUTHEN VEEDU,
CHAVASSERY, KANNUR.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
SHRI.ARUN KRISHNA
RESPONDENTS:
1 THE STATE OF KERALA REP BY
THE ADDL.CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001
2 KERALA PUBLIC WORKS DEPARTMENT
REP BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR.P.O,
THIRUVANANTHAPURAM-695003
3 THE EXECUTIVE ENGINEER,
KERALA STATE TRANSPORT PROJECT
DIVISION, PWD ROADS DIVISION,
KANNUR-670 013.
4 THE DISTRICT COLLECTOR,
KANNUR DIST., COLLECTORATE,
KANNUR-670002.
WP(C) Nos.9881/2020 & connected cases
: 30 :
5 BHARAT PETROLEUM CORPOATION LTD.,
REP BY ITS CHIEF REGIONAL MANAGER,
CALICUT TERRITORY OFFICE 3RD FLOOR,
CEEKEY TOWERS, VANDIPETTA KANNUR ROAD,
NADAKKAVU WEST, CALICUT-673011
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 31 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 11353 OF 2020
PETITIONER:
ELIZABETH JOSE, AGED 38 YEARS,
W/O. BIJO BABU, PAYINGOTTU HOUSE,
POOVATHOLY, MANIMALA, KOTTAYAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REP. BY
THE ADDL. CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 KERALA PUBLIC WOKRS DEPARTMENT,
REPRESENTED BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695 003.
3 THE EXECUTIVE ENGINEER
PWD ROADS DIVISION,
KOTTAYAM-686 001.
4 THE DISTRICT COLLECTOR,
KOTTAYAM DISTRICT,
COLLECTORATE, KOTTAYAM-686 001.
5 INDIAN OIL CORPORATION LIMITED,
REP. BY ITS DEPUTY GENERAL MANAGER,
WP(C) Nos.9881/2020 & connected cases
: 32 :
GROUND FLOOR, PREMIER PARK,
INCHAKKAL BYE PASS ROAD,
VALLAKKADAVU P.O.,
THIRUVANANTHAPURAM-695 008.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 33 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 11424 OF 2020
PETITIONER:
MARY DASY, AGED 35 YEARS, W/O.SANJOSE,
ADHIKARAM HOUSE, KALATHUKADAVU P.O.,
PLASSANAL, KOTTAYAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REP. BY THE ADDL.
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP. BY THE PROJECT DIRECTOR, KERALA STATE
TRANSPORT PROJECT, JAGAD BUILDINGS,
KOWDIAR P.O., THIRUVANANTHAPURAM-695003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION, KOTTAYAM-686001.
4 THE DISTRICT COLLECTOR, KOTTAYAM DIST.
COLLECTORATE, KOTTAYAM-686001.
5 INDIAN OIL CORPORATION LIMITED,
REP. BY ITS DEPUTY GENERAL MANAGER, GROUND
FLOOR, PREMIER PARK, INCHAKKAL BYE PASS ROAD,
VALLAKKADAVU P.O., THIRUVANANTHAPURAM-695008.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 34 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 11449 OF 2020
PETITIONER:
SUMITHRA KRISHNAN, AGED 33 YEARS,
W/O. SURESH,136/7, ANNA NAGAR,
MELTHALAYATTIMUND, UDHAGAMANDALAM,
NILGIRI, TAMIL NADU.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REP.BY
THE ADDL.CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 KERALA PUBLIC WORKS DEPARTMENT
REP.BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695003.
3 THE EXECUTIVE ENGINEER,
KERALA STATE TRANSPORT PROJECT DIVISION,
PWD ROADS DIVISION, KANNUR-670013.
4 THE DISTRICT COLLECTOR,
KANNUR DIST., COLLECTORATE,
KANNUR-670 002.
5 HINDUSTAN PETROLEUM CORPORATION LTD.,
REP. BY ITS CHIEF REGIONAL MANAGER,
WP(C) Nos.9881/2020 & connected cases
: 35 :
KOZHIKODE RETAIL REGIONAL OFFICE,
WEST HILL CHUNGAM, KOZHIKODE P O, 673005.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 36 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 11652 OF 2020
PETITIONER:
SHAJAHAN E., AGED 57 YEARS,
S/O EBRAHIMKUTTY, ARAYATHU PUTHENVEEDU,
PANMANA,VADAKKUMTHALA EAST, KOLLAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REP. BY THE ADDL.
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVENNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP.BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,JAGAD BUILDING,
KOWDIAR.P.O,THIRUVANANTHAPURAM-695003.
3 THE EXECUTIVE ENGINEER, PWD ROADS DIVISION,
BEACH ROAD, MALAPPURAM-676121.
4 THE DISTRICT COLLECTOR, KOLLAM DIST.
COLLECTORATE,KOLLAM-676504.
5 NAYARA ENERGY LIMITED, REP BY ITS
CHIEF REGIONAL MANAGER, 6B, 6TH FLOOR,
NOEL FOCUS, SEAPORT-AIRPORT ROAD,
CHITTETHUKARA, CSEZ P.O, KOCHI-682037.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-BY ADV SRI.K.DILIP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.201, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 37 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 11765 OF 2020
PETITIONER:
NOUSHAD K.V., S/O.A.V.AHAMMED,
NEAR POST OFFICE, MADAYI,
PUTHIYANGADI P.O., KANNUR-670 304.
BY ADVS.
SRI.R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY
SECRETARY TO GOVERNMENT,
PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE DISTRICT COLLECTOR,
COLLECTORATE, KANNUR-670 002.
3 THE EXECUTIVE ENGINEER,
KERALA STATE TRANSPORT PROJECT DIVISION,
PUBLIC WORKS DEPARTMENT, KANNUR-670 013.
4 HINDUSTAN PETROLEUM CORPORATION LIMITED,
REPRESENTED BY ITS CHIEF REGIONAL MANAGER,
KOZHIKODE RETAIL REGIONAL OFFICE,
WEST HILL CHUNGAM, KOZHIKODE-673005.
BY ADVS.
R1-R3 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R3 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R4-SRI.M.GOPIKRISHNAN NAMBIAR
R4-SRI.K.JOHN MATHAI
R4-SRI.JOSON MANAVALAN
R4-SRI.KURYAN THOMAS
R4-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 38 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 11862 OF 2020
PETITIONER:
SUNIL KUMAR AMMANKOVIL, AGED 39 YEARS,
S/O.NARAYANAN AMMANKOVIL, THAMARAMKULNAGARA,
EDAT.P.O, KANNUR.
BY ADVS.
R.SUNIL KUMAR
A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REP. BY THE ADDL.
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANATHAPURAM-695001
2 KERALA PUBLIC WORKS DEPARTMENT REP BY THE
PROJECT DIRECTOR, KERALA STATE TRANSPORT
PROJECT, JAGAD BUILDING, KOWDIAR.P.O,
THIRUVANANTHAPURAM 695003
3 THE EXECUTIVE ENGINEER,
KERALA STATE TRANSPORT PROJECT DIVISION,
PWD ROADS DIVISION, KANNUR-670013
4 THE DISTRICT COLLECTOR, KANNUR DIST,
COLLECTORATE, KANNUR-670 002
5 HINDUSTAN PETROLEUM CORPORATION LTD.,
REP BY ITS CHIEF REGIONAL MANAGER,
KOZHIKODE RETAIL REGIONAL OFFICE,
WEST HILL CHUNGAM, KOZHIKODE.P.O, 673005
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 39 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 11873 OF 2020
PETITIONER:
K.S.NARAYANAN NAMBOOTHIRI, AGED 73 YEARS,
S/O. N SUBRAMANION NAMBOOTHIRI,
KALLAMPPALLIL ILLAM, KUMMANNOOR,
KIDANGOOR, KOTTAYAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA
REP. BY THE ADDL.CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REPRESENTED BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P O,
THIRUVNANTHAPURAM-695003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
KOTTAYAM-696001.
4 THE DISTRICT COLLECTOR,
KOTTAYAM DIST., COLLECTORATE,
KOTTAYAM-686001.
5 INDIAN OIL CORPORATION LIMITED,
REPRESENTED BY ITS DEPUTY GENERAL MANAGER,
GROUND FLOOR, PREMIER PARK,
WP(C) Nos.9881/2020 & connected cases
: 40 :
INCHAKKAL BYE PASS ROAD,
VALLAKKADAVU P O,
THIRUVANANTHAPURAM-695008.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
SHRI.PRANOY HARILAL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 41 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 11876 OF 2020
PETITIONER:
BINDHU VELAYUDHAN, AGED 42 YEARS,
W/O. VELAYUDHAN, MARUDAN HOUSE,
KAMBALAKKALLU, VAZIKKADAVU,
NILAMBUR, MALAPPURAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA
REP BY ADDL. CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2 KERALA PUBLIC WORKS DEPARTMENT
REP BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695 003
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
MALAPPURAM-676 505
4 THE DISTRICT COLLECTOR,
COLLECTORATE,
MALAPPURAM DIST-676 505
5 BHARAT PETROLEUM CORPORATION LTD,
REP. BY ITS CHIEF REGIONAL MANAGER,
3RD FLOOR, CEEKAY TOWERS, VANDIPETTA,
WP(C) Nos.9881/2020 & connected cases
: 42 :
KANNUR ROAD, NADAKKAVU WEST,
CALICUT-673 011
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 43 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/4TH SRAVANA, 1943
WP(C) NO. 11878 OF 2020
PETITIONER:
UNNIKRISHNAN, AGED 58 YEARS,
S/O. RAMAN, KALLAMPARAMBIL HOUSE,
CHERUCODE, PORUR, CHATHANGOTTUPURAM,
MALAPPURAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA
REP.BY THE ADDL. CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP. BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P O,
THIRUVANANTHAPURAM-695003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
MALAPPURAM-676505.
4 THE DISTRICT COLLECTOR,
COLLECTORATE,
MALAPPURAM DISTRICT-676505.
5 BHARAT PETROLEUM CORPORATION LTD,
REPRESENTED BY ITS CHIEF REGIONAL MANAGER,
3RD FLOOR, CEEKAY TOWERS, VANDIPETTA,
KANNUR ROAD, NADAKKAVU WEST CALICUT-673011.
WP(C) Nos.9881/2020 & connected cases
: 44 :
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 45 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 11879 OF 2020
PETITIONER:
ANSITHA AKBER, AGED 24 YEARS,
W/O.AKBER, ZEENATH MANZIL, BABU NAGAR,
VADAKKUMANNAM, MANNARKAD, PALAKKAD.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REP. BY THE ADDL.
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP.BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,PALAKKAD-678001.
4 BHARAT PETROLEUM CORPORATION LTD,
REP.BY ITS CHIEF REGIONAL MANAGER,
3RD FLOOR,CEEKEY TOWERS,VANDIPETTA,
KANNUR ROAD,NADAKKAVU WEST, CALICUT-673011.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
R5-SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 46 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 11892 OF 2020
PETITIONER:
RANJINI E., AGED 39 YEARS, D/O.AMBADI,
MAINGIDIYAN HOUSE, 7/382, PUNCHAVAYAL,
MOTTAMMAL, KANNAPURAM, KANNUR.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
SRI.S.SREEKUMAR (SR.)
RESPONDENTS:
1 THE STATE OF KERALA REP. BY
THE ADDL.CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP. BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695003.
3 THE EXECUTIVE ENGINEER,
KERALA STATE TRANSPORT PROJECT DIVISION,
PWD ROADS DIVISION, KANNUR-670013.
4 THE DISTRICT COLLECTOR,
KANNUR DISTRICT,
COLLECTORATE, KANNUR -670002.
WP(C) Nos.9881/2020 & connected cases
: 47 :
5 HINDUSTAN PETROLEUM CORPORATION LTD.,
REP. BY ITS CHIEF REGIONAL MANAGER,
KOZHIKODE RETAIL REGIONAL OFFICE,
WEST HILL CHUNGAM, KOZHIKODE P.O., -673005.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 48 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 11893 OF 2020
PETITIONER:
ANIL MON K. MATHEW, AGED 54 YEARS,
S/O.T.G.MATHEW, KIZHAKKATHIL PUTHEN VEEDU,
CHOORAKODE P.O., ADOOR, PATHANAMTHITTA.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
SHRI.ARUN KRISHNA
RESPONDENTS:
1 THE STATE OF KERALA REP. BY THE ADDL.
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REPRESENTED BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT, JAGAD BUILDINGS,
KOWDIAR P.O., THIRUVANANTHAPURAM-695 003.
3 THE EXECUTIVE ENGINEER, PWD ROADS DIVISION,
MINI CIVIL STATION, PATHANAMTHITTA-689 645.
4 THE DISTRICT COLLECTOR, KOLLAM DISTRICT,
COLLECTORATE, PATHANAMTHITTA-689 645.
5 NAYARA ENERGY LIMITED, REP.BY ITS
CHIEF REGIONAL MANAGER, 6B, 6TH FLOOR,
NOEL FOCUS, SEAPORT-AIRPORT ROAD,
CHITTETHUKARA, CSEZ P.O., KOCHI-682037.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5 - BY ADV SRI.K.DILIP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.08.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 49 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 11978 OF 2020
PETITIONER:
DHANUSHA D.V., AGED 35 YEARS,
D/O.VELAYUDHAN, KOTHERIL HOUSE,
ANJUKUNNU, MANANTHAVADY, WAYANAD.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REP. BY THE ADDL.
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP. BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
CIVIL STATION, MADATHUMPADI,
KALPETTA-673122.
4 THE DISTRICT COLLECTOR,
WAYANAD DIST., COLLECTORATE,
WAYANAD-670645.
WP(C) Nos.9881/2020 & connected cases
: 50 :
5 HINDUSTAN PETROLEUM CORPORATION LTD.,
REP. BY ITS CHIEF REGIONAL MANAGER,
KOZHIKODE RETAIL REGIONAL OFFICER,
WEST HILL CHUNGAM, KOZHIKODE P.O-673005.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021, DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 51 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 12093 OF 2020
PETITIONER:
RAHUL RAMESH K.V., AGED 27 YEARS,
S/O. RAMESAN, KANNOTH HOUSE, KAVINCHAL,
CHITHAPILAPOYIL POST, KANNUT DISTRICT.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA, REP. BY THE
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP.BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695003.
3 THE EXECUTIVE ENGINEER,
KERALA STATE TRANSPORT PROJECT DIVISION,
PWD ROADS DIVISION, KANNUR-670013.
4 THE DISTRICT COLLECTOR, KANNUR DIST.,
COLLECTORATE, KANNUR-670002.
5 INDIAN OIL CORPORATION LIMITED,
REP.BY CHIEF REGIONAL MANAGER,
KOZHIKODE DIVISIONAL OFFICE, II ND FLOOR,
P.M.K. TOWERS, CIVIL STATION POST,
WAYANAD ROAD, KOZHIKODE-673020.
WP(C) Nos.9881/2020 & connected cases
: 52 :
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 53 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 12106 OF 2020
PETITIONER:
SHAMSEERA K.A., AGED 36 YEARS,
W/O. MASHOOD K.,SHAMSEERA'S KOORARI,
IRIKKUR, PATTANUR, THALASSERY, KANNUR.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA, REP. BY THE ADDL.
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP.BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695 003.
3 THE EXECUTIVE ENGINEER,
KERALA STATE TRANSPORT PROJECT DIVISION,
PWD ROADS DIVISION, KANNUR-670013.
4 THE DISTRICT COLLECTOR,
KANNUR DISTRICT,
COLLECTORATE, KANNUR-670002.
5 INDIAN OIL CORPORATION LIMITED,
REPRESENTED BY CHIEF REGIONAL MANAGER,
KOZHIKODE DIVISIONAL OFFICE, II ND FLOOR,
WP(C) Nos.9881/2020 & connected cases
: 54 :
P.M.K. TOWERS, CIVIL STATION POST,
WAYANAD ROAD, KOZHIKODE-673020.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 55 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 12151 OF 2020
PETITIONER:
MAHESHWARI R., AGED 53 YEARS,
W/O. RADHAKRISHNAN,
MANOHARISH PUDUR ROAD,
KOZHINJAMPARA, CHITTUR, PALAKKAD.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA,
REP.BY THE ADDL.CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2 KERALA PUBLIC WORKS DEPARTMENT,
REP. BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O,
THIRUVANANTHAPURAM-695 003
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
PALAKKAD-678 001
4 THE DISTRICT COLLECTOR,
PALAKKAD DIST., COLLECTORATE,
PALAKKAD-678 013
WP(C) Nos.9881/2020 & connected cases
: 56 :
5 BHARAT PETROLEUM CORPORATION LTD.,
REP. BY ITS CHIEF REGIONAL MANAGER,
3RD FLOOR, CEEKAY TOWERS, VANDIPETTA,
KANNUR ROAD, NADAKKAVU WEST, CALICUT-673 011
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
SHRI.DOMINIC ANTONY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 57 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 12186 OF 2020
PETITIONER:
UNNIKRISHNAN P.K., AGED 31 YEARS,
S/O.P.K.NARAYANAN, VALIL HOUSE,
NELLUNNI P.O., MATTANNUR, KANNUR.
BY ADV R.SUNIL KUMAR
RESPONDENTS:
1 THE STATE OF KERALA, REP. BY THE ADDL.
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 KERALA PUBLIC WORKS DEPARTMENT
REP. BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT.
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM - 695 003.
3 THE EXECUTIVE ENGINEER,
KERALA STATE TRANSPORT PROJECT DIVISION,
PWD ROADS DIVISION, KANNUR - 670 013.
4 THE DISTRICT COLLECTOR,
KANNUR DIST., COLLECTORATE,
KANNUR - 670 002.
5 HINDUSTAN PETROLEUM CORPORATION LTD.,
REP. BY ITS CHIEF REGIONAL MANAGER,
KOZHIKODE RETAIL REGIONAL OFFICE,
WEST HILL CHUNGAM, KOZHIKODE P.O.,673 005.
WP(C) Nos.9881/2020 & connected cases
: 58 :
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 59 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 12253 OF 2020
PETITIONER:
AYSHA N., W/O.ABDUL SALAM K.L.,
JAMEELA MANZIL, PAREKKUNNAM,
PALAKKAD.P.O, 678001.
BY ADVS.
M.R.ANISON
SMT.V.BHARGAVI (PANANGAD)
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY
SECRETARY TO GOVERNMENT,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 TH DISTRICT COLLECTOR,
COLLECTORATE, PALAKKAD-678 001.
3 THE EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT
ROAD DIVISION, PALAKKAD-678 014.
4 INDIAN OIL CORPORATION LIMITED
REPRESENTED BY ITS DEPUTY GENERAL MANAGER,
COCHIN DIVISIONAL OFFICE, PANAMPILLY AVENUE
PANAMPILLY NAGAR P.O., KOCHI-682 306.
BY ADVS.
R1-R3 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R3 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R4-SRI.M.GOPIKRISHNAN NAMBIAR
WP(C) Nos.9881/2020 & connected cases
: 60 :
R4-SRI.K.JOHN MATHAI
R4-SRI.JOSON MANAVALAN
R4-SRI.KURYAN THOMAS
R4-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 61 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 12269 OF 2020
PETITIONER:
VIPIN K.V., AGED 34 YEARS, S/O.VASU,
KANAYAMKOTTUCHALIL, PERUVAMPADAM,
EDIVANNA, NILAMBUR, MALAPPURAM-679329.
BY ADVS.
M.R.ANISON
SMT.V.BHARGAVI (PANANGAD)
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY
SECRETARY TO GOVERNMENT, KERALA PUBLIC
WORKS DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 THE DISTRICT COLLECTOR,
COLLECTORATE, IDUKKI-685603.
3 THE EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT,
ROADS DIVISION, IDUKKI-685602.
4 BHARATH PETROLEUM CORPORATION LIMITED,
REPRESENTED BY TERRITORY MANAGER (RETAIL),
ERNAKULAM, ERNAKULAM RETAIL TERRITORY OFFICE,
IRIMBANAM INSTALLATION, SEAPORT AIR PORT ROAD,
IRIMBANAM P.O.-682309.
R1-R3 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R3 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R4-SRI.M.GOPIKRISHNAN NAMBIAR
WP(C) Nos.9881/2020 & connected cases
: 62 :
R4-SRI.K.JOHN MATHAI
R4-SRI.JOSON MANAVALAN
R4-SRI.KURYAN THOMAS
R4-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
SHRI.DOMINIC ANTONY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 63 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 12290 OF 2020
PETITIONER:
ANANDU NIRMAL, AGED 24 YEARS,
S/O. NIRMALAN P., THAKIDIYIL HOUSE,
AMACHAL P.O., KATTAKADA,
THIRUVANANTHAPURAM DISTRICT,PIN-695 572.
BY ADVS.
S.V.PREMAKUMARAN NAIR
SRI.JOSEPH GEORGE
SRI.JIBU P THOMAS
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
THIRUVANANTHAPURAM,
COLLECTORATE, KUDAPPANAKUNNU P.O.,
THIRUVANANTHAPURAM,PIN-695 043
2 THE DEPUTY COLLECTOR (GENERAL),
THIRUVANANTHAPRUAM, COLLECTORATE,
KUDAPPANAKUNNU P.O.,
THIRUVANANTHAPURAM,PIN-695 001
3 THE EXECUTIVE ENGINEER, PWD(ROADS),
THIRUVANANTHAPURAM,PIN-695 001
4 STATE OF KERALA RERESENTED BY SECRETARY,
PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM ,PIN-695 001.
5 HINDUSTAN PETROLEUM CORPORATION LTD.
17, JAMSHEDJI TATA ROAD, MUMBAI,
WP(C) Nos.9881/2020 & connected cases
: 64 :
REPRESENTED BY ITS REGIONAL MANAGER,
PB NO.1601, ERNAKULAM NORTH P.O., PIN-682 018
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 65 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 12312 OF 2020
PETITIONER:
SUBHASH KUMAR D.S., AGED 38 YEARS,
S/O.DASAN, SUHESH MANDIRAM, AYIROOR,
ARUVIPURAM, THIRUVANANTHAPURAM-695 126.
BY ADVS.
M.R.ANISON
SMT.P.A.RINUSA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY
SECRETARY TO GOVERNMENT,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE DISTRICT COLLECTOR,
COLLECTORATE,
THIRUVANANTHAPURAM-695024.
3 THE EXECUTIVE ENGINEER,
KERALA PUBLIC WORKS DEPARTMENT,
ROADS DIVISION, THIRUVANANTHAPURAM-695023.
4 HINDUSTAN PETROLEUM CORPORATION LIMITED,
REPRESENTED BY ITS CHIEF REGIONAL MANAGER,
TATAPURAM, ERNAKULAM NORTH P.O.,
ERNAKULAM-682018.
BY ADVS.
R1-R3 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R3 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
WP(C) Nos.9881/2020 & connected cases
: 66 :
R4-SRI.M.GOPIKRISHNAN NAMBIAR
R4-SRI.K.JOHN MATHAI
R4-SRI.JOSON MANAVALAN
R4-SRI.KURYAN THOMAS
R4-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 67 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 12319 OF 2020
PETITIONER:
SREEKANTH U KRISHNAN,
AGED 28 YEARS,
S/O. UNNIKRISHNAN,
KORATT KANNATH,
VALAPPIL HOUSE,
POOKARATHARA, MALAPPURAM.
BY ADVS.
M.R.ANISON
SMT.V.BHARGAVI (PANANGAD)
SMT.P.A.RINUSA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY
SECRETARY TO GOVERNMENT,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT COLLECTOR
COLLECTORATE, MALAPPURAM - 675 505.
3 THE EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT,
ROADS DIVISION, MALAPPURAM - 676 505.
4 HINDUSTAN PETROLEUM CORPORATION LIMITED,
REPRESENTED BY ITS CHIEF REGIONAL MANAGER,
HINDUSTAN PETROLEUM CORPORATION LIMITED,
KOZHIKODE RETAIL REGIONAL OFFICE,
WEST HILL CHUNGAM, KOZHIKODE - 673 005.
WP(C) Nos.9881/2020 & connected cases
: 68 :
BY ADVS.
R1-R3 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R3 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R4-SRI.M.GOPIKRISHNAN NAMBIAR
R4-SRI.K.JOHN MATHAI
R4-SRI.JOSON MANAVALAN
R4-SRI.KURYAN THOMAS
R4-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 69 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 12322 OF 2020
PETITIONER:
DINESH PUTHALATH, AGED 60 YEARS,
S/O.KUNHIRAMAN NAIR, SREESATHMAM,
KAVINMOOLA, MAMBA.P.O, KANNUR-670611.
BY ADVS.
M.R.ANISON
SMT.V.BHARGAVI (PANANGAD)
SMT.P.A.RINUSA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY
SECRETARY TO GOVERNMENT,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE DISTRICT COLLECTOR,
COLLECTORATE, KANNUR-670003
3 THE EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT
ROADS DIVISION, KANNUR-670012.
4 BHARAT PETROLEUM CORPORATION LTD,
REPRESENTED BY ITS TERRITORY MANAGER(RETAIL)
BHARAT PETROLEUM CORPORATION LTD.,
CALICUT TERRITORY OFFICE, 3RD FLOOR,
CEEKEY TOWER, NADAKKAVU, NANDIPETTA,
CALICUT 673011.
WP(C) Nos.9881/2020 & connected cases
: 70 :
BY ADVS.
R1-R3 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R3 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R4-SRI.M.GOPIKRISHNAN NAMBIAR
R4-SRI.K.JOHN MATHAI
R4-SRI.JOSON MANAVALAN
R4-SRI.KURYAN THOMAS
R4-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
SRI.K.JOHN MATHAI
SHRI.DOMINIC ANTONY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 71 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 12323 OF 2020
PETITIONER:
ELIZABETH JOSEPH, AGED 57 YEARS,
W/O. JOSEPH V.J., VAVOLICKAL HOUSE,
DEVAGIRI P.O., KANGHAZHA,
KOTTAYAM DISTRICT-686 555.
BY ADVS.
M.R.ANISON
SMT.V.BHARGAVI (PANANGAD)
SMT.P.A.RINUSA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY
SECRETARY TO GOVERNMENT,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE DISTRICT COLLECTOR
COLLECTORATE, KOTTAYAM-686 002.
3 THE EXECUTIVE ENGINEER,
KERALA PUBLIC WORKS DEPARTMENT
ROADS DIVISION, KOTTAYAM-686 003.
4 HINDUSTAN PETROLEUM CORPORATION LIMITED
REPRESENTED BY ITS CHIEF REGIONAL MANAGER,
HINDUSTAN PETROLEUM CORPORATION LIMITED
TATAPURAM, ERNAKULAM NORTH P.O.,
ERNAKULAM-682 018.
WP(C) Nos.9881/2020 & connected cases
: 72 :
BY ADVS.
R1-R3 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R3 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R4-SRI.M.GOPIKRISHNAN NAMBIAR
R4-SRI.K.JOHN MATHAI
R4-SRI.JOSON MANAVALAN
R4-SRI.KURYAN THOMAS
R4-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 73 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 12329 OF 2020
PETITIONER:
ANIL KUMAR ASSENTEECHAL,
AGED 55 YEARS, S/O.RAGHAVAN,
VELUMBAN HOUSE, P.O. BAVODE,
KANNUR DISTRICT 670622
BY ADVS.
M.R.ANISON
SMT.V.BHARGAVI (PANANGAD)
SMT.P.A.RINUSA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY
SECRETARY TO GOVERNMENT,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001
2 THE DISTRICT COLLECTOR,
COLLECTORATE, KANNUR-670003
3 THE EXECIUTIV ENGINEER,
PUBLIC WORKS DEPARTMENT
ROADS DIVISION, KANNUR-670012
4 INDIAN OIL CORPORATION LIMITED
REPRESENTED BY ITS DEPUTY
GENERAL MANAGER (RETAIL SALES),
INDIAN OIL CORPORATION LIMITED,
KOZHIKODE DIVISIONAL OFFICE,
IIND FLOOR, P.M.K.TOWERS,
WP(C) Nos.9881/2020 & connected cases
: 74 :
CIVIL STATION POST,
WAYANAD ROAD, KOZHIKOE-673020
BY ADVS.
R1-R3 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R3 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R4-SRI.M.GOPIKRISHNAN NAMBIAR
R4-SRI.K.JOHN MATHAI
R4-SRI.JOSON MANAVALAN
R4-SRI.KURYAN THOMAS
R4-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 75 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 12357 OF 2020
PETITIONER:
MATHEW JAMES, AGED 47 YEARS,
S/O. T.M. JAMES, THERANTHANAM,
SH MOUNT P.O., KOTTAYAM-686006.
BY ADVS.
SANTHOSH MATHEW
SRI.ARUN THOMAS
SRI.JENNIS STEPHEN
SRI.VIJAY V. PAUL
SMT.KARTHIKA MARIA
SMT.VEENA RAVEENDRAN
SRI.ANIL SEBASTIAN PULICKEL
SMT.DIVYA SARA GEORGE
SMT.JAISY ELZA JOE
SHRI.ABI BENNY AREECKAL
SMT.LEAH RACHEL NINAN
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
DISTRICT COLLECTORATE,
COLLECTORATE P.O., KOTTAYAM-686002.
2 THE EXECUTIVE ENGINEER,
O/O. EXECUTIVE ENGINEER,
PWD ROAD DIVISION,
KOTTAYAM-686001.
3 THE DEPUTY GENERAL MANAGER (RETAIL SALES),
INDIAN OIL CORPORATION LIMITED,
TRIVANDRUM DIVISIONAL OFFICE, GROUND FLOOR,
PREMIERPARK, INCHAKKAL BYE PASS ROAD,
WP(C) Nos.9881/2020 & connected cases
: 76 :
VALLAKKADAVU P.O., THIRUVANANTHAPURAM-695008.
4 STATE OF KERALA, REPRESENTED BY
THE PRINCIPAL SECRETARY TO THE GOVERNMENT,
PUBLIC WORKS DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
BY ADVS.
R1,R2&R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1,R2&R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R3-SRI.M.GOPIKRISHNAN NAMBIAR
R3-SRI.K.JOHN MATHAI
R3-SRI.JOSON MANAVALAN
R3-SRI.KURYAN THOMAS
R3-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 77 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 12365 OF 2020
PETITIONER:
JITHIN BABU, AGED 25 YEARS,
S/O. RAJENDRA BABU, AMBADY HOUSE,
AYAPPANKUZHI, PARUTHIKUZHI, NEDUMANGAD,
THIRUVANANTHAPURAM.
BY ADVS.
M.R.ANISON
SMT.V.BHARGAVI (PANANGAD)
SMT.P.A.RINUSA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY
SECRETARY TO GOVERNMENT,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE DISTRICT COLLECTOR,
COLLECTORATE,
THIRUVANANTHAPURAM-695024.
3 THE EXECUTIVE ENGINEER,
KERALA PUBLIC WORKS DEPARTMENT,
ROADS DIVISION, THIRUVANANTHAPURAM-695023.
4 HINDUSTAN PETROLEUM CORPORATION LIMITED,
REPRESENTED BY ITS CHIEF REGIONAL MANAGER,
HINDUSTAN PETROLEUM CORPORATION LIMITED,
TATAPURAM, ERNAKULAM NORTH P.O.,
ERNAKULAM-682018.
WP(C) Nos.9881/2020 & connected cases
: 78 :
BY ADVS.
R1-R3 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R3 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R4-SRI.M.GOPIKRISHNAN NAMBIAR
R4-SRI.K.JOHN MATHAI
R4-SRI.JOSON MANAVALAN
R4-SRI.KURYAN THOMAS
R4-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 79 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 12367 OF 2020
PETITIONER:
RAMESH R., AGED 33 YEARS,
S/O RAGHUNATHAN NAIR, BELL HOUSE,
THIRUMULLAVARAM, KOTTAYAM DISTRICT-691 012.
BY ADVS.
M.R.ANISON
SMT.V.BHARGAVI (PANANGAD)
SMT.P.A.RINUSA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY
SECRETARY TO GOVERNMENT,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE DISTRICT COLLECTOR,
COLLECTORATE,
PATHANAMTHITTA-689 645.
3 THE EXECUTIVE ENGINEER,
KERALA PUBLIC WORKS DEPARTMENT,
ROADS DIVISION,
PATHANAMTHITTA-689 645.
4 HINDUSTAN PETROLEUM CORPORATION LIMITED,
REPRESENTED BY ITS CHIEF REGIONAL MANAGER,
HINDUSTAN PETROLEUM CORPORATION LIMITED,
TATAPURAM, ERNAKULAM NORTH P.O.
ERNAKULAM-682 018.
WP(C) Nos.9881/2020 & connected cases
: 80 :
BY ADVS.
R1-R3 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R3 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R4-SRI.M.GOPIKRISHNAN NAMBIAR
R4-SRI.K.JOHN MATHAI
R4-SRI.JOSON MANAVALAN
R4-SRI.KURYAN THOMAS
R4-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 81 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 12396 OF 2020
PETITIONER:
JOLLY JOSEPH, AGED 47,
S/O.XAVIER CHACKO, MUKKUNGAL (H),
KUDAMALOOR P.O., KOTTAYAM, PIN-686 017.
BY ADV V.SRI NATH
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, KOTTAYAM, PIN-686 001.
2 THE ADDITIONAL DISTRICT MAGISTRATE,
OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE, KOTTAYAM, PIN-686 001.
3 THE EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT,
OFFICE OF THE EXECUTIVE ENGINEER,
KOTTAYAM, PIN-686 001.
4 STATE OF KERALA REPRESENTED BY
THE SECRETARY TO THE PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM, PIN-695 001.
5 CENTRAL POLLUTION CONTROL BOARD,
PARIWESH BHAVAN, CBD CUM OFFICE COMPLEX,
EAST ARJUN NAGAR, DELHI, PIN-110 032,
REPRESENTED BY ITS CHAIRMAN.
6 KERALA STATE POLLUTION CONTROL BOARD,
KERALA STATE POLLUTION CONTROL BOARD,
WP(C) Nos.9881/2020 & connected cases
: 82 :
PATTOM P.O., THIRUVANANTHAPURAM-695 004,
REPRESENTED BY ITS CHAIRMAN.
7 INDIAN OIL CORPORATION LIMITED,
TRIVANDRUM DIVISIONAL OFFICE,
REPRESENTED BY THE DEPUTY GENERAL
MANAGER (RETAIL SALES), GROUND FLOOR,
PREMIER PARK, INCHAKKAL BYE PASS ROAD,
VALLAKADAVU P.O.,
THIRUVANANTHAPURAM, PIN-695 008.
8 JOBEL BABU, AGED 27, S/O.BABU,
PONMANKAL HOUSE, THELLAKOM P.O.,
KOTTAYAM, PIN-686 630.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R7-SRI.M.GOPIKRISHNAN NAMBIAR
R7-SRI.K.JOHN MATHAI
R7-SRI.JOSON MANAVALAN
R7-SRI.KURYAN THOMAS
R7-SRI.PAULOSE C. ABRAHAM
R8-SMT.A.SALINI LAL
R8- SRI.R.SUNIL KUMAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 83 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 13235 OF 2020
PETITIONER:
DIVYA A.A., AGED 36 YEARS, W/O.SHIBU V.A.,
VATTEKKATTUKUDY HOUSE, EDATHALA P.O.,
KUNJATTUKARA, ALUVA, ERNAKULAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 ADDITIONAL DISTRICT MAGISTRATE
COLLECTORATE, ERNAKULAM - 682 030.
2 BHARAT PETROLEUM CORPORATION LIMITED,
REP BY ITS CHIEF TERRITORY MANAGER,
ERNAKULAM TERRITORY, IRIMPANAM INSTALLATION,
IRIMPANAM, COCHIN - 682309.
ADDL.3 THE STATE OF KERALA, REP.BY THE ADDL.
CHIEF SECERTARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNEMNT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
ADDL.4 KERALA PUBLIC WORKS DEPARTMENT,
REP.BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695003.
[ADDL.R3 AND R4 ARE IMPLEADED AS PER ORDER DATED
22.07.2020 IN IA NO.1/2020.]
WP(C) Nos.9881/2020 & connected cases
: 84 :
BY ADVS.
R1,R3,R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1,R3,R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R2-SRI.M.GOPIKRISHNAN NAMBIAR
R2-SRI.K.JOHN MATHAI
R2-SRI.JOSON MANAVALAN
R2-SRI.KURYAN THOMAS
R2-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
SHRI.DOMINIC ANTONY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 85 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 13290 OF 2020
PETITIONER:
SEENA MYCHAEL, AGED 42 YEARS,
W/O.SIBY SEBASTIAN, KULATHINAL HOUSE,
MYLLELLAMPARA P.O., PUTHUPPADI CALICUT.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REP BY THE ADDL.
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 KERALA PUBLIC WORKS DEPARTMENT REP BY
THE PROJECT DIRECTOR, KERALA STATE
TRANSPORT PROJECT, JAGAD BUILDINGS,
KOWDIAR P.O., THIRUVANANTHRAPURAM-695 003.
3 THE EXECUTIVE ENGINEER
PWD ROADS DIVISION, KOZHIKODE-673 002.
4 THE DISTRICT COLLECTOR, KOZHIKODE DIST.
COLLECTORATE, KOZHIKODE-673 020.
5 BHARAT PETROLEUM CORPORATION LTD.,
REP. BY ITS CHIEF REGIONAL MANAGER,
CLAICUT TERRITORY OFFICE, 3RD FLOOR,
CEEKEY TOWERS, VANDIPETTA KANNUR ROAD,
NADAKKAVU WEST CLAICUT-673 011.
WP(C) Nos.9881/2020 & connected cases
: 86 :
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
SHRI.PRANOY HARILAL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 87 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 14155 OF 2020
PETITIONER:
AYISHA POOKKATTIL, D/O. MAMMAD,
AGED 28 YEARS, ARUVEETIL HOUSE,
THAMARASSERY, PAYYANAD, NELLIKUTH P.O.,
MANJERI, MALAPPURAM DISTRICT-676122.
BY ADVS.
PIRAPPANCODE V.S.SUDHIR
SMT.A.MEGHA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY
ITS ADDITIONAL CHIEF SECRETARY,
PUBLIC WORKS DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695001.
2 THE CHIEF ENGINEER (PWD ROADS)
PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM-695033
3 THE EXECUTIVE ENGINEER, ROADS DIVISION,
PUBLIC WORKS DEPARTMENT, CIVIL STATION,
SULTHANPETTA, PALAKKAD-678001.
4 THE DISTRICT COLLECTOR, PALAKKAD,
COLLECTORATE, KENATHUPARAMBU,
KUNATHURMEDU, PALAKKAD-678013.
5 INDIAN OIL CORPORATION REPRESENTED BY
THE DEPUTY GENERAL MANAGER(RS),
INDIAN OIL CORPORATION,
COCHIN DIVISIONAL OFFICE,
WP(C) Nos.9881/2020 & connected cases
: 88 :
PANAMPILLY AVENUE,
PANAMPILLY NAGAR P O, KOCHI- 682036.
6 THE ADDITIONAL DISTRICT MAGISTRATE,
PALAKKAD, KENATHUPARAMBU, KUNATHURMEDU,
PALAKKAD DISTRICT-678013.
BY ADVS.
R1-R4&R6 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4&R6 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 89 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 14585 OF 2020
PETITIONER:
CAPT. KOSHY THOMAS, AGED 74 YEARS,
S/O.C.K.THOMAS, 14B, SKYLINE HIGH POINT,
MUTTAMBALAM P.O., KANJIKUZHI,
KOTTAYAM - 686 004.
BY ADVS.
S.BIJU (KIZHAKKANELA)
SRI.JOHNSON GOMEZ
SRI.C.UNNIKRISHNAN (KOLLAM)
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY
THE SECRETARY, PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT MAGISTRATE, OFFICE OF THE
DISTRICT MAGISTRATE, COLLECTORATE COMPLEX,
PATHANAMTHITTA - 689 645.
3 THE CHIEF ENGINEER,
PWD (ROADS AND BRIDGES DIVISION),
PUBLIC OFFICE BUILDING, LMS,
VELLAYAMBALAM ROAD,
PALAYAM, THIRUVANANTHAPURAM - 695 033.
4 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
COLLECTORATE COMPOUND,
PATHANAMTHITTA P.O. - 689 645.
WP(C) Nos.9881/2020 & connected cases
: 90 :
5 THE NAYARA ENERGY LTD.
(FORMERLY ESSAR OIL LTD.),
REPRESENTED BY ITS JOINT GM,
DIVISIONAL MANAGER,
RETAIL BD, SEAPORT AIRPORT ROAD,
CHITTETHUKARA, CSEZ P.O.,
ERNAKULAM DISTRICT, PIN - 682 037.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-ADV SRI.SANJAY JOHNSON
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 91 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 14848 OF 2020
PETITIONER:
BABU P SIMON, AGED 55 YEARS, S/O.FR.SIMON,
VETTUKATTIL PALAKULATHIL, PERUVA P.O.,
KUNNAPPILLY, MULAKULAM, PERUVA, KOTTAYAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REP. BY THE ADDL.
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP. BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION, KOTTAYAM-686001.
4 THE DISTRICT COLLECTOR, KOTTAYAM DIST.,
COLLECTORATE, KOTTAYAM-686001.
5 HINDUSTAN PETROLEUM CORPORATION LTD.,
REP. BY ITS CHIEF REGIONAL MANAGER,
COCHIN RETAIL REGIONAL OFFICE,
ERNAKULAM NORTH P.O., P.B.NO.1601,
WP(C) Nos.9881/2020 & connected cases
: 92 :
COCHIN-682018.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 93 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 15228 OF 2020
PETITIONER:
UNNIKRISHNAN, AGED 37, S/O.SIVAN,
PARAPPAYIL HOUSE, SOUTH ADUVASSERRY P.O.,
KUNNUKKARA, PARAVUR, PIN-683 578
BY ADVS.
K.R.VINOD
SMT.M.S.LETHA
KUM.K.S.SREEREKHA
SRI.NABIL KHADER
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
OFFICE OF THE DISTRICT COLLECTOR,
CIVIL STATION, ERNAKULAM,PIN-682 030
2 THE ADDITIONAL DISTRICT MAGISTRATE,
OFFICE OF THE DISTRICT COLLECTOR,
CIVIL STATION, ERNAKULAM,PIN-682 030
3 THE CHIEF ENGINEER,
PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM-695 030
4 THE DISTRICT SUPPLY OFFICER,
FOOD AND CIVIL SUPPLIES DEPARTMENT,
ERNAKULAM,PIN-682 030
5 STATE OF KERALA REPRESENTED BY
THE SECRETARY TO THE PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM, PIN-695 001
6 CENTRAL POLLUTION CONTROL BOARD,
PARIWESH BHAVAN, CBD CUM OFFICE COMPLEX,
EAST ARJUN NAGAR, DELHI, PIN-110 032,
WP(C) Nos.9881/2020 & connected cases
: 94 :
REPRESENTED BY ITS CHAIRMAN
7 KERALA STATE POLLUTION CONTROL BOARD,
KERALA STATE POLLUTION CONTROL BOARD,
PATTOM P.O., THIRUVANANTHAPURAM-695 004,
REPRESENTED BY ITS CHAIRMAN
8 INDIAN OIL CORPORATION LIMITED,
TRIVANDRUM DIVISIONAL OFFICE, REPRESENTED BY
THE DEPUTY GENERAL MANAGER (RETAIL SALES),
GROUND FLOOR, PREMIER PARK,
INCHAKKAL BYE PASS ROAD, VALLAKADAVU P.O.,
THIRUVANANTHAPURAM,PIN-695 008
9 BENNY P.J., AGED 47, S/O. JOSE,
KELANGATHUPUTHUSSERRY HOUSE,
SOUTH ADUVASSERRY P.O.,
KUNNUKKARA,PARAVUR, PIN-683 578
10 BINDHU BENNY, AGED 45, W/O. BENNY,
KELANGATHUPUTHUSSERRY HOUSE,
SOUTH ADUVASSERRY P.O.,
KUNNUKKARA,PARAVUR, PIN-683 578
BY ADVS.
R1-R5 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R5 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R6-R7 SRI. T.NAVEEN SC
R8-SRI.M.GOPIKRISHNAN NAMBIAR
R8-SRI.K.JOHN MATHAI
R8-SRI.JOSON MANAVALAN
R8-SRI.KURYAN THOMAS
R8-SRI.PAULOSE C. ABRAHAM
R10-SRI.T.N.MANOJ
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 95 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 15610 OF 2020
PETITIONER:
MOIDEENKUTTY VALIYAPRARAMBIL,
AGED 57 YEARS, S/O. V.P KUTTI,
VALIYAPARAMBIL HOUSE, EDAYUR P.O.,
MALAPPURAM
BY ADVS.
R.SUNIL KUMAR
A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REPRESENTED BY
THE ADDL. CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001
2 KERALA PUBLIC WORKS DEPARTMENT,
REP.BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM 695 003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
MANJERI 676 121
4 THE DISTRICT COLLECTOR
MALAPPURAM DIST.
COLLECTORATE,
MALAPPURAM 676 505
WP(C) Nos.9881/2020 & connected cases
: 96 :
5 INDIAN OIL CORPORATION LIMITED,
REPRESENTED BY ITS CHIEF REGIONAL MANAGER,
KOZHIKODE DIVISIONAL OFFICE, IIND FLOOR,
P.M.K TOWERS, CIVIL STATION POST,
WAYANAD ROAD, KOZHIKODE 673 020
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 97 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 15613 OF 2020
PETITIONER:
HASHIM V.K., AGED 39 YEARS,
S/O.KASIM V.K., VELLUKUZHY HOUSE,
WEST KADUNGALLOOR, MUPPATHADAM,
ERNAKULAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
SRI.S.SREEKUMAR (SR.)
RESPONDENTS:
1 THE STATE OF KERALA
REP BY THE ADDL.CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE KERALA PUBLIC WORKS DEPARTMENT
REP BY THE PROJECT DIRECTOR
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695 003.
3 THE EXEUCTIVE ENGINEER,
PWD ROADS DIVISION,
ERNAKULAM-683 101.
4 THE ADDITIONAL DISTRICT MAGISTRATE,
OFFICE OF THE DISTICE COLLECTOR,
CIVIL STATION, KUNNAPURAM,
ERNAKULAM-682 030.
WP(C) Nos.9881/2020 & connected cases
: 98 :
5 BHARATH PETROLEUM CORPORATION LTD.,
IRIMPANAM INSTALLATION, IRIMPANAM
REP BY ITS TERRITORY MANAGER(RETAIL),
BPCL, IRUMPANAM INSTALLATION, KOCHI 682 309.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 99 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 15710 OF 2020
PETITIONER:
ASHOKAN A, AGED 50 YEARS,
S/O.APPUKUTTAN, VARUVILA VEEDU,
PERINGAMMALA, KALLIYOOR,
VENGANOOR, THIRUVANANTHAPURAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA, REP. BY THE ADDL.
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP. BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR.P.O.,
THIRUVANANTHAPURAM-695003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
THIRUVANANTHAPURAM-695033.
4 THE DISTRICT COLLECTOR, COLLECTORATE,
THIRUVANANTHAPURAM DIST.-695035.
5 INDIAN OIL CORPORATION LIMITED,
REP. BY ITS DEPUTY GENERAL MANAGER,
GROUND FLOOR, PREMIER PARK,
WP(C) Nos.9881/2020 & connected cases
: 100 :
INCHAKKAL BYE PASS ROAD, VALLAKKADAVU.P.O.,
THIRUVANANTHAPURAM-695008.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 101 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 15815 OF 2020
PETITIONER:
ELDHO N. PAUL, AGED 39 YEARS,
S/O.N.M.PAULOSE, NAMMANARIL HOUSE,
KIZHAKKAMBALAM, ERNAKULAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
SRI.S.SREEKUMAR (SR.)
RESPONDENTS:
1 THE STATE OF KERALA REP. BY THE ADDL.
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
2 KERALA PUBLIC WORKS DEPARTMENT
REP. BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM - 695 003.
3 THE EXECUTIVE ENGINEER
PWD ROADS DIVISION,
ERNAKULAM - 683 101.
4 THE ADDITIONAL DISTRICT MAGISTRATE
OFFICE OF THE DISTRICT COLLECTOR,
CIVIL STATION, KUNNAPURAM,
ERNAKULAM - 682 030.
WP(C) Nos.9881/2020 & connected cases
: 102 :
5 BHARATH PETROLEUM CORPORATION LTD.
IRIMPANAM INSTALLATION, IRIMPANAM
REP BY ITS TERRITORY MANAGER (RETAIL),
BPCL, IRUMPANAM INSTALLATION, KOCHI - 682309.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 103 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 16652 OF 2020
PETITIONER:
PRAKASH K., AGED 52 YEARS,
S/O. KOCHU NARAYANAN NAIR, POURNAMI,
KOKKAD, CHAKKUVARAKKAL, KOLLAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REP.BY THE ADDL.
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 KERALA PUBLIC WORKS DEPARTMENT
REP. BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P. O.,
THIRUVANANTHAPURAM - 695 003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
BEACH ROAD, KOLLAM - 691 001.
4 THE DISTRICT COLLECTOR,
KOLLAM DIST.,COLLECTORATE,
KOLLAM - 691 013.
5 INDIAN OIL CORPORATION LIMITED
REPRESENTED BY ITS DEPUTY GENERAL MANAGER,
GROUND FLOOR, PREMIER PARK,
WP(C) Nos.9881/2020 & connected cases
: 104 :
INCHAKKAL BYE PASS ROAD, VALLAKKADAVU P. O.,
THIRUVANANTHAPURAM - 695 008.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND CONNECTED
CASES, THE COURT ON 05.08.2021 DELIVERED THE FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 105 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 16659 OF 2020
PETITIONER:
ARYA MOHAN, AGED 32 YEARS,
D/O. CHANDRAMOHANAN, VALANICKAL,
POONJAR SOUTH P.O, KOTTAYAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
SHRI.ARUN KRISHNA
RESPONDENTS:
1 THE STATE OF KERALA REP.BY
THE ADDL. CHIEF SECRETARY
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001
2 KERALA PUBLIC WORKS DEPARTMENT,
REP.BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT
JAGAD BUILDINGS, KOWDIAR P.O,
THIRUVANANTHAPURAM 695 003
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
KOTTAYAM 686 001
4 THE DISTRICT COLLECTOR,
KOTTAYAM DISTRICT,
COLLECTORATE, KOTTAYAM 686 001
5 INDIAN OIL CORPORATION LIMITED,
WP(C) Nos.9881/2020 & connected cases
: 106 :
REPRESENTED BY ITS DEPUTY GENERAL MANAGER,
GROUND FLOOR, PREMIER PARK,
INCHAKKAL BYE PASS ROAD, VALLAKKADAVU P.O,
THIRUVANANTHAPURAM 695 008
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 107 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 16853 OF 2020
PETITIONER:
JOJISON V. JACOB, AGED 26 YEARS,
S/O. V. M. JACOB, VALIYA PARAMBIL HOUSE,
KARULAI ROAD, NEAR KARULAI FOREST OFFICE,
KINATTINGAL, KARULAI P.O., KARULAI VILLAGE,
MALAPPURAM - 679 330.
BY ADVS.
S.BIJU (KIZHAKKANELA)
SRI.C.UNNIKRISHNAN (KOLLAM)
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY
THE SECRETARY, PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 THE DISTRICT MAGISTRATE, OFFICE OF THE
DISTRICT MAGISTRATE, COLLECTORATE COMPLEX,
UPHILL, MALAPPURAM - 676 505.
3 THE CHIEF ENGINEER, PWD (ROADS AND
BRIDGES DIVISION), PUBLIC OFFICE BUILDING,
LMS, VELLAYAMBALAM ROAD, PALAYAM,
THIRUVANANTHAPURAM - 695 033.
4 THE EXECUTIVE ENGINEER, PWD ROADS DIVISION,
MANJERI, VELLARANGAL,
MALAPPURAM DISTRICT - 676 517.
WP(C) Nos.9881/2020 & connected cases
: 108 :
5 THE NAYARA ENERGY LTD.
(FORMERLY ESSAR OIL LTD.),
REPRESENTED BY ITS JOINT GM,
DIVISIONAL MANAGER, RETAIL BD,
SEAPORT AIRPORT ROAD, CHITTETHUKARA,
CSEZ P. O., ERNAKULAM DISTRICT, PIN - 682 037.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
BY ADV SRI.JOHNSON GOMEZ
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 109 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 17084 OF 2020
PETITIONERS:
ANITHA PUSHPARAJ, AGED 47 YEARS,
W/O PUSHPARAJ, VENDUVELI HOUSE,
AIRAPURAM KARA, KUNNTHUNADU,
ERNAKULAM
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA,
REP BY THE ADDL. CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP. BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695 003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
ERNAKULAM-683 101.
4 THE ADDITIONAL DISTRICT MAGISTRATE,
OFFICE OF THE DISTRICT COLLECTOR,
CIVIL STATION, KUNNAPURAM,
ERNAKULAM-682 030.
WP(C) Nos.9881/2020 & connected cases
: 110 :
5 INDIAN OIL CORPORATION LIMITED,
REP BY ITS DEPUTY GENERAL MANAGER,
GROUND FLOOR, PREMIER PARK,
INCHAKKAL BYE PASS ROAD,
VALLAKKADAVU P.O.,
THIRUVANANTHAPURAM-695 008.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 111 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 17901 OF 2020
PETITIONER:
SAJI JOSEPH, AGED 49 YEARS,
S/O.JOSEPH K.S., KURIATHU HOUSE,
EDANAD P.O., ARUNAPURAM (VIA),
KOTTAYAM DISTRICT-686 574.
BY ADVS.
M.R.ANISON
SMT.V.BHARGAVI (PANANGAD)
SMT.P.A.RINUSA
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY
SECRETARY TO GOVERNMENT,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE DISTRICT COLLECTOR,
COLLECTORATE, KOTTYAM-686 002.
3 THE EXECUTIVE ENGINEER,
KERALA PUBLIC WORKS
DEPARTMENT ROADS DIVISION,
KOTTAYAM-686 003.
4 HINDUSTAN PETROLEUM CORPORATION LIMITED
REPRESENTED BY ITS CHIEF REGIONAL MANAGER,
HINDUSTAN PETROLEUM CORPORATION LIMITED
TATAPURAM, ERNAKULAM NORTH PO.,
ERNAKULAM-682 018.
WP(C) Nos.9881/2020 & connected cases
: 112 :
BY ADVS.
R1-R3 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R3 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R4-SRI.M.GOPIKRISHNAN NAMBIAR
R4-SRI.K.JOHN MATHAI
R4-SRI.JOSON MANAVALAN
R4-SRI.KURYAN THOMAS
R4-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 113 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 18256 OF 2020
PETITIONER:
AJEESH G., AGED 28 YEARS,
S/O.GIRIJA KUMAR, THUSHARAM HOUSE,
PAYARUMOODU, KOTTUKAL P.O., VIZHINJAM,
THIRUVANANTHAPURAM, PIN-695501.
BY ADVS.
JOSEPH GEORGE
JIBU P THOMAS
KULATHUR S.V. PREMAKUMARAN NAIR
RESPONDENTS:
1 THE DISTRICT COLLECTOR - THIRUVANANTHAPURAM,
COLLECTORATE, KUDAPPANAKUNNU P.O.,
THIRUVANANTHAPURAM, PIN-695043.
2 THE DEPUTY COLLECTOR (GENERAL)
THIRUVANANTHAPURAM, COLLECTORATE,
KUDAPPANAKUNNU P.O.,
THIRUVANANTHAPURAM, PIN-695043.
3 THE EXECUTIVE ENGINEER,
PWD (ROADS), THIRUVANANTHAPURAM-695001.
4 STATE OF KERALA, REPRESENTED BY
SECRETARY, PUBLIC WORKS DEPARTMENT,
SECRETARIATE, THIRUVANANTHAPURAM, PIN-695001.
5 HINDUSTAN PETROLEUM CORPORATION LTD.,
17, JAMSHEDJI TATA ROAD, MUMBAI,
REPRESENTED BY ITS REGIONAL MANAGER,
PB. NO.1601, ERNAKULAM NORTH P.O., PIN-682018.
WP(C) Nos.9881/2020 & connected cases
: 114 :
BY ADVS.
R1-R3 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R3 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R4-SRI.M.GOPIKRISHNAN NAMBIAR
R4-SRI.K.JOHN MATHAI
R4-SRI.JOSON MANAVALAN
R4-SRI.KURYAN THOMAS
R4-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 115 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 18463 OF 2020
PETITIONER:
K.M.ABDUL LATHEEF, AGED 59 YEARS,
S/O MOHAMMED K.,AL ANFAL HOUSE,
MAIN ROAD, UDMA, UDMA.P.O.,
UDMA VILLAGE, HOSDURG TALUK,
KASARAGOD DISTRICT-671319.
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER,
MUNEER S.A., AGED 50 YEARS, S/O.S.AHAMMED,
RESIDING AT PAKYARA, UDMA P.O.,
PALLIKKARA-II VILLAGE, HOSDURG TALUK,
KASARAGOD DISTRICT-671319.
BY ADVS.
S.BIJU (KIZHAKKANELA)
SRI.C.UNNIKRISHNAN (KOLLAM)
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY
THE SECRETARY, PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 THE DISTRICT MAGISTRATE,
OFFICE OF THE DISTRICT MAGISTRATE,
CIVIL STATION,VIDYANAGAR,
KASARAGOD-671123.
3 THE CHIEF ENGINEER,
PWD (ROADS AND BRIDGES DIVISION),
PUBLIC OFFICE BUILDING, LMS,
VELLAYAMBALAM ROAD, PALAYAM,
THIRUVANANTHAPURAM-695033.
WP(C) Nos.9881/2020 & connected cases
: 116 :
4 THE EXECUTIVE ENGINEER,
KERALA STATE TRANSPORT PROJECT DIVISION,
BABY BEACH ROAD, KANNUR-670013.
5 THE NAYARA ENERGY LTD.
(FORMERLY ESSAR OIL LTD),
REPRESENTED BY ITS JOINT GM,
DIVISIONAL MANAGER, RETAIL RD,
SEAPORT AIRPORT ROAD,
CHITTETHUKARA CSEZ P.O.,
ERNAKULAM DISTRICT, PIN-682037.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 117 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 18542 OF 2020
PETITIONER:
NISHA SHIBU, AGED 40, W/O. SHIBU,
PULICKACHALIL HOUSE, CHAMMINI,
MALAYATOOR, ERNAKULAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 ADDITIONAL DISTRICT MAGISTRATE
COLLECTORATE, KAKKANAD,
ERNAKULAM 682 030.
2 INDIAN OIL CORPORATION,
REP. BY ITS DEPUTY GENERAL MANAGER,
COCHIN DIVISIONAL OFFICE,
PANAMPALLY AVANUE,
PANAMPALLY NAGAR P.O.,
COCHIN 682 036.
BY ADVS.
R1 SRI. RANJITH THAMPAN, ADDL.A.G.
R1 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R2-SRI.M.GOPIKRISHNAN NAMBIAR
R2-SRI.K.JOHN MATHAI
R2-SRI.JOSON MANAVALAN
R2-SRI.KURYAN THOMAS
R2-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 118 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 18543 OF 2020
PETITIONER:
NAZARUDEEN A., AGED 55 YEARS,
S/O. ABDUL MAJEED, SAMSAM MANZIIL,
THEMBAMMOODU, PULLAMPARA, VENJARAMOODU,
NEDUMANGAD, THIRUVANANTHAPURAM
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA,
REP BY ADDL.CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHPAURAM-695 001
2 KERALA PUBLIC WORKS DEPARTMENT,
REP BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695 003
3 THE EXECUTIVE ENGINEER,
OFFICE OF THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION, PMG JUNCTION,
THIRUVANANTHAPURAM-695 033
4 THE DISTRICT COLLECTOR,
THIRUVANANTHAPURAM DIST,
COLLECTORATE, THIRUVANANTHAPURAM-695 035
WP(C) Nos.9881/2020 & connected cases
: 119 :
5 HINDUSTAN PETROLEUM CORPORATION LIMITED,
REP BY ITS CHIEF REGIONAL MANAGER,
P.B.NO.1601, TATAPURAM,
ERNAKULAM, COCHIN-682 018
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 120 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 20308 OF 2020
PETITIONER:
DILEEP P.V., AGED 37 YEARS,
S/O. PALA KOCHO, VARAVUKALAYIL HOUSE,
AARAKKUNNAM, EDAYKKATTUVAYAL, ERNAKULAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA,
REP BY THE ADDL. CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM 695 003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
KOTTAYAM 686 001.
4 THE DISTRICT COLLECTOR,
KOTTAYAM DISTRICT, COLLECTORATE,
KOTTAYAM 686 001.
5 HINDUSTAN PETROLEUM CORPORATION LTD,
REP BY ITS CHIEF REGIONAL MANAGER,
WP(C) Nos.9881/2020 & connected cases
: 121 :
COCHIN RETAIL REGIONAL OFFICE,
ERNAKULAM NORTH P.O., P.B. NO. 1601,
COCHIN 682 018.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 122 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 20324 OF 2020
PETITIONER:
NISHANA P.K., AGED 35 YEARS, W/O.NOUSHAD,
ZANMAS, KOTTAYAMPOIL, KANNUR DISTRICT.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REP.BY THE ADDL.
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 KERALA PUBLIC WORKS DEPARTMENT, REP.BY THE
PROJECT DIRECTOR, KERALA STATE TRANSPORT
PROJECT, JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695 003.
3 THE EXECUTIVE ENGINEER,
KERALA STATE TRANSPORT PROJECT DIVISION,
PWD ROADS DIVISION, KANNUR-670 013.
4 THE DISTRICT COLLECTOR, KANNUR DISTRICT,
COLLECTORATE, KANNUR-670 002.
5 INDIAN OIL CORPORATION LIMITED,
REP.BY CHIEF REGIONAL MANAGER,
KOZHIKODE DIVISIONAL OFFICE, IIND FLOOR,
P.M.K. TOWERS, CIVIL STATION POST,
WAYANAD ROAD, KOZHIKODE-673 020.
WP(C) Nos.9881/2020 & connected cases
: 123 :
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 124 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 21339 OF 2020
PETITIONER:
ALICE RAJU, AGED 63 YEARS,
W/O RAJU JOSEPH, VECHURETTU,
ETTUMANOOR, KOTTAYAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REP.BY THE ADDL.
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, THIRUVANANTHAPURAM-695001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP.BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O,
THIRUVANANTHAPURAM-695003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,KOTTAYAM-686001.
4 THE DISTRICT COLLECTOR,
KOTTAYAM DIST, COLLECTORATE,
KOTTAYAM-686001.
5 NARAYA ENERGY LIMITED,
REP.BY DIVISIONAL MANAGER,
6B,8TH FLOOR,NOEL FOCUS,
SEAPORT-AIRPORT ROAD,
CHITTATHUKARA,CSEZ.P.O,KOCHI-682037.
WP(C) Nos.9881/2020 & connected cases
: 125 :
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-BY ADV SRI.K.DILIP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 126 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 22208 OF 2020
PETITIONER:
SAJEEM, AGED 44 YEARS,
S/O. VEERAN THENGUM THAIKKAL,
THENGUM THAIKKAL HOUSE,
VALIYAPARAMBA P.O, MALAPPURAM
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA
REP.BY THE ADDL. CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001
2 KERALA PUBLIC WORKS DEPARTMENT,
REP. BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM 695 003
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
MANAJERI 676 121
4 THE DISTRICT COLLECTOR, MALAPPURAM DIST,
COLLECTORATE, MALAPPURAM 676 505
5 THE NAYARA ENERGY LTD,
TERRITORY SALES MANAGER, 6B,
6TH FLOOR, NOEL FOCUS,
WP(C) Nos.9881/2020 & connected cases
: 127 :
SEAPORT AIRPORT ROAD, CHITTETHUKARA,
SCEZ P.O, KOCHI 682 037
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-BY ADV SRI.K.DILIP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND CONNECTED
CASES, THE COURT ON 05.08.2021 DELIVERED THE FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 128 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 25243 OF 2020
PETITIONER:
RISVAN POKANTAKATH, AGED 25 YEARS,
S/O. MUMTAZ M.P, ASSAN PAKANTAKATH,
VALAPATTANAM, KANNUR.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
SRI.S.SREEKUMAR (SR.)
RESPONDENTS:
1 THE STATE OF KERALA,
REP. BY THE ADDL. CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP. BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM - 695003.
3 THE EXECUTIVE ENGINEER
KERALA STATE TRANSPORT PROJECT DIVISION,
PWD ROADS DIVISION, KANNUR - 670013.
4 THE DISTRICT COLLECTOR, KANNUR DIST.,
COLLECTORATE, KANNUR - 670002.
5 INDIAN OIL CORPORATION LIMITED,
REP. BY CHIEF REGIONAL MANAGER,
KOZHIKODE DIVISIONAL OFFICE,
WP(C) Nos.9881/2020 & connected cases
: 129 :
IIND FLOOR, P.M.K. TOWERS,
CIVIL STATION POST, WAYANAD ROAD,
KOZHIKODE - 673020.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 130 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 25290 OF 2020
PETITIONER:
PRASAD T.M., AGED 41 YEARS,
S/O. K.MURALEEDHARAN,
THIRUMKULAM, THOVARIMALA P.O.,
SULTHAN BATHERY, WAYANAD.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA,
REP.BY THE ADDL. CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP.BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM - 695003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
KALPETTA, WAYANAD - 673122.
4 THE DISTRICT COLLECTOR,
WAYANAD DISTRICT, COLLECTORATE,
WAYANAD, KALPETTA - 673122.
WP(C) Nos.9881/2020 & connected cases
: 131 :
5 INDIAN OIL CORPORATION LIMITED,
REPRESENTED BY ITS CHIEF REGIONAL MANAGER,
KOZHIKODE DIVISIONAL OFFICE, IIND FLOOR,
P.M.K TOWERS, CIVIL STATION POST,
WAYANAD ROAD, KOZHIKODE - 673020.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.04.2021 ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON 05.08.2021 DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 132 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 25304 OF 2020
PETITIONER:
VIJAYAN A.P., AGED 55 YEARS,
S/O ACHUTHAN, ANGAPOYIL HOUSE,
MAYYIL P.O., KUTTIATTUR, KANNUR.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
SHRI.ARUN KRISHNA
RESPONDENTS:
1 THE STATE OF KERALA REPRESENTED BY
THE ADDL.CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP. BY THE PROJECT DIRECTOR, KERALA STATE
TRANSPORT PROJECT, JAGAD BUILDINGS,
KOWDIAR P.O., THIRUVANANTHAPURAM-695003.
3 THE EXECUTIVE ENGINEER,
KERALA STATE TRANSPORT PROJECT DIVISION,
PWD ROADS DIVISION, KANNUR-6700013.
(ADDRESS OF R3 IS CORRECTED AS 'THE EXECUTIVE
ENGINEER, PWD ROADS DIVISION, KALPETTA,
WAYANAD-673122', AS PER ORDER DATED 13.08.2021
IN IA NO.1/2021 IN WP(C) NO.25304/2021).
4 THE DISTRICT COLLECTOR, KANNUR DIST.,
COLLECTORATE, KANNUR-670002.
(ADDRESS OF R4 IS CORRECTED AS 'THE DISTRICT
WP(C) Nos.9881/2020 & connected cases
: 133 :
COLLECTOR, WAYANAD DIST. COLLECTORATE, WAYANAD,
KALPETTA-673122' AS PER ORDER DATED 13.08.2021
IN IA NO.1/2021 IN WP(C) NO.25304/2021).
5 INDIAN OIL CORPORATION LIMITED,
REP. BY CHIEF REGIONAL MANAGER,
KOZHIKODE DIVISIONAL OFFICE,
IIND FLOOR, P.M.K.TOWERS,
CIVIL STATION POST,
WAYANAD ROAD, KOZHIKODE-673020.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.08.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 134 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 25325 OF 2020
PETITIONER:
JAMSHEER V.P., AGED 40 YEARS,
S/O. MAMMU C.K, KODAMBATTIL MURIYANAL,
KUNNAMANGALAM, KOZHIKODE
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
SHRI.ARUN KRISHNA
RESPONDENTS:
1 THE STATE OF KERALA REP. BY THE ADDL.
CHIEF SECRETARY, KEERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001
2 KERALA PUBLIC WORKS DEPARTMENT REP.BY THE
PROJECT DIRECTOR, KERALA STATE TRANSPORT
PROJECT JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM 695 003
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
WP(C) Nos.9881/2020 & connected cases
: 135 :
KALPETTA, WAYANAD 673 122
4 THE DISTRICT COLLECTOR, WAYANAD DIST.,
COLLECTORATE, WAYANAD, KALPETTA 673 122
5 INDIAN OIL CORPORATION LIMITED REP. BY
ITS CHIEF REGIONAL MANAGER,
KOZHIKODE DIVISIONAL OFFICE, IIND FLOOR,
P.M.K TOWERS, CIVIL STATION POST,
WAYANAD ROAD, KOZHIKLODE 673 020
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.08.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 136 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 25904 OF 2020
PETITIONER:
RATHISH N DAMODAR, NARAYANIYAM,
H.NO.2479 A/24, THEVARA,
ERNAKULAM DISTRICT, KOCHI-682013.
BY ADVS.
V.PREMCHAND
SMT.SURYA MOHAN P.
RESPONDENTS:
1 THE STATE OF KERALA REPRESENTED BY SECRETARY,
PUBLIC WORKS DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695001.
2 THE PRINCIPAL SECRETARY REPRESENTED BY
SECRETARY, PUBLIC WORKS DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN-695001.
3 THE EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT,
ROADS DIVISION,
ERNAKULAM, PIN-682 002.
4 THE INDIAN OIL CORPORATION LTD.,
COCHIN DIVISIONAL OFFICE,
PANAMPILLY NAGAR, KOCHI-682036.
BY ADVS.
R1-R3 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R3 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R4-SRI.M.GOPIKRISHNAN NAMBIAR
R4-SRI.K.JOHN MATHAI
WP(C) Nos.9881/2020 & connected cases
: 137 :
R4-SRI.JOSON MANAVALAN
R4-SRI.KURYAN THOMAS
R4-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.08.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 138 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 26591 OF 2020
PETITIONER:
ZIYAD MUTHALEEF, AGED 40 YEARS,
S/O. MUTHALEEF, POIKAVILA VEEDU,
MEEYANA POST, OYOOR, KOLLAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REP. BY THE ADDL.
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPRUAM-695001
2 KERALA PUBLIC WORKS DEPARTMENT,
REP BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPRUAM-695 003
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION, KOLLAM-691 008
4 THE DISTRICT COLLECTOR, KOLLAM DIST,
COLLECTORATE, KOLLAM-691 008
5 BHARAT PETROLEUM CORPORATION LIMITED,
REP BY ITS CHIEF REGIONAL MANAGER,
ERNAKULAM TERRITORY, IRIMPANAM INSTALLATION,
IRIMPANAM, COCHIN
WP(C) Nos.9881/2020 & connected cases
: 139 :
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.08.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 140 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 26596 OF 2020
PETITIONER:
HARIDAS V.P., AGED 51 YEARS,
S/O.PARAMESWARAN NAIR, SREEPADMAM,
MULLASSERI PARAMBIL, KOORKAPARAMBU,
THIRUVEGAPURA, NADUVATTOM P.O., PATTAMBI,
PALAKKAD.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA
REP. BY THE ADDL.CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP. BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
MANJERI-676121.
4 THE DISTRICT COLLECTOR,
MALAPPURAM DISTRICT,
COLLECTORATE, MALAPPURAM-676505.
WP(C) Nos.9881/2020 & connected cases
: 141 :
5 BHARAT PETROLEUM CORPORATION LTD.,
REP. BY ITS CHIEF REGIONAL MANAGER,
CALICUT TERRITORY OFFICE, 3RD FLOOR,
CEEKEY TOWERS, VANDIPETTA, KANNUR ROAD,
NADAKKAVU WEST, CALICUT-673011.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.08.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 142 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 27914 OF 2020
PETITIONER:
HINDUSTAN PETROLEUM CORPORATION LIMITED,
REPRESENTED BY ITS CHIEF REGIONAL MANAGER,
MR.SARABJIT SINGH, COCHIN RETAIL REGIONAL
OFFICE, P.B.NO.1601, ERNAKULAM NORTH P.O.,
COCHIN - 682 018.
BY ADVS.
M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
SMT.NAYANPALLY RAMOLA
SRI.HARIN RAWAL
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY
THE CHIEF SECRETARY TO THE GOVERNMENT,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 PUBLIC WORKS DEPARTMENT,
GOVERNMENT OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
MUSEUM P.O., THIRUVANANTHAPURAM - 695 033.
BY ADVS.
SRI.RANJITH THAMPAN,ADDL.ADVOCATE GENERAL
SRI.P.NARAYANAN, SENIOR GOVT. PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.08.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 143 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 28055 OF 2020
PETITIONERS:
BHARAT PETROLEUM CORPORATION LIMITED,
STATE RETAIL OFFICE, IRUMPANAM,
KOCHI-682 309, REPRESENTED BY ITS
TERRITORY MANAGER (RETAIL),
CALICUT - MR. MANOJ K.
BY ADVS.
M.GOPIKRISHNAN NAMBIAR
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
SRI.RAJA KANNAN
SMT.NAYANPALLY RAMOLA
SRI.HARIN RAWAL
RESPONDENTS:
1 STATE OF KERALA REPRESENTED BY
THE CHIEF SECRETARY TO THE GOVERNMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 PUBLIC WORKS DEPARTMENT,
GOVERNMENT OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
MUSEUM P.O., THIRUVANANTHAPURAM-695 033
BY ADVS.
SRI.RANJITH THAMPAN,ADDL.ADVOCATE GENERAL
SRI.P.NARAYANAN, SENIOR GOVT. PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.08.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 144 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 68 OF 2021
PETITIONER:
K.THANKACHAN, AGED 65, S/O. KOSHI,
PRINCE VILLA, SOORANADU P.O.,
KOLLAM DISTRICT, PIN - 690 522.
BY ADVS.
K.R.VINOD
SMT.M.S.LETHA
RESPONDENTS:
1 THE DISTRTICT COLLECTOR,
OFFICE OF THE DISTRICT COLLECTOR,
CIVIL STATION, KOLLAM - 691013.
2 THE ADDITIONAL DISTRICT MAGISTRATE,
OFFICE OF THE DISTRICT COLLECTOR,
CIVIL STATION, KOLLAM - 691013.
3 THE CHIEF ENGINEER,
PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001.
4 STATE OF KERALA REPRESENTED BY
THE SECRETARY TO THE PUBLIC WORKS DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695001.
5 HINDUSTAN PETROLEUM CORPORATION LIMITED
REPRESENTED BY ITS CHIEF REGIONAL MANAGER,
P.B. NO. 1601, ERNAKULAM NORTH P.O,
KOCHI - 682018.
WP(C) Nos.9881/2020 & connected cases
: 145 :
6 ABY GEORGE, AGED 46,
S/O. T.V. GEORGE,
ABY BHAVAN, SOORANADU SOUTH,
KOLLAM - 690522.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
R5-SRI.RAJA KANNAN
R6-SRI.R.SUNIL KUMAR
R6-SMT.A.SALINI LAL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.08.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 146 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 249 OF 2021
PETITIONER:
SHEEBA S., AGED 37 YEARS,
W/O.SUNDARESAN,
VETTUVILANGATHIL, PADA NORTH,
KARUNGAPPALLY, KOLLAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA REP. BY THE ADDL.
CHIEF SECRETARY, KERALA PUBLIC WORKS
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2 KERALA PUBLIC WORKS DEPARTMENT REP. BY THE
PROJECT DIRECTOR, KERALA STATE TRANSPORT
PROJECT, JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM - 695 003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
BEACH ROAD, KOLLAM - 691 001.
4 THE DISTRICT COLLECTOR, KOLLAM DIST.,
COLLECTORATE, KOLLAM - 691 013.
5 BHARAT PETROLEUM CORPORATION LIMITED,
REP BY ITS CHIEF REGIONAL MANAGER,
ERNAKULAM TERRITORY, IRIMPANAM INSTALLATION,
WP(C) Nos.9881/2020 & connected cases
: 147 :
IRIMPANAM, KOCHI - 682 309.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
R5-SRI.RAJA KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.08.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 148 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 2749 OF 2021
PETITIONER:
VEERAN N., AGED 32 YEARS, S/O MUHAMMED,
NALAKATH HOUSE, ERANHIMANGAD P O,
NILAMBUR, MALAPPURAM.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA
REP.BY THE ADDL. CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP. BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
MANJERI-676121.
4 THE DISTRICT COLLECTOR,
MALAPPURAM DIST.
COLLECTORATE, MALAPPURAM-676505.
5 THE NAYARA ENERGY LTD.,
TERRITORY SALES MANAGER, 6B, 6TH FLOOR,
WP(C) Nos.9881/2020 & connected cases
: 149 :
NOEL FOCUS, SEAPORT AIRPORT ROAD,
CHITTETHUKARA, CSEZ P O, KOCHI-682037.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5- SRI.K.DILIP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.08.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 150 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 5563 OF 2021
PETITIONER:
SATHYAN VANIYAMKANDY, S/O. KANARAN,
AGED 52, VANIYAM KANDY HOUSE,
CHERAPURAM P.O., KAKKATTIL VIA,
VATAKARA THALUK,
KOZHIKODE DISTRICT-673 507.
BY ADV ZUBAIR PULIKKOOL
RESPONDENTS:
1 THE STATE OF KERALA REP.BY THE
ADDITIONAL CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP. BY PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695 003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
KOZHIKODE-678 001.
4 THE DISTRICT COLLECTOR,
KOZHIKODE DISTRICT,
COLLECTORATE, KOZHIKODE, 673 020.
WP(C) Nos.9881/2020 & connected cases
: 151 :
5 INDIAN OIL CORPORATION LIMITED,
REP.BY CHIEF DIVISIONAL MANAGER,
KOZHIKODE DIVISIONAL OFFICE, IIND FLOOR,
P.M.K. TOWERS, CIVIL STATION POST 673 020.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.08.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 152 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 5629 OF 2021
PETITIONER:
SREELAL VASUDEVAN, AGED 43 YEARS,
S/O.VASUDEVAN, POTTUKULATH HOUSE,
VALLAVOOR P.O., CHANGANSSERY.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
KOTTAYAM DIST., COLLLECTORATE,
KOTTAYAM 686 001.
2 ADDTIONAL DISTRICT MAGISTRATE
COLLECTORATE, KOTTAYAM 686 001
3 THE EXECUTIVE ENGINEER
PWD ROADS DIVISION,
KOTTAYAM 686 001
4 THE NAYARA ENERGY LTD.,
TERRITORY SALES MANAGER, 6B,
6TH FLOOR, NOEL FOCUS,
SEAPORT AIRPORT ROAD,
CHITTETHUKARA, CSEZ P.O.,
KOCHI 682 037
BY ADVS.
R1-R3 SRI. RANJITH THAMPAN, ADDL.A.G.
WP(C) Nos.9881/2020 & connected cases
: 153 :
R1-R3 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R4- SRI.K.DILIP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.08.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 154 :
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 5TH DAY OF AUGUST 2021/14TH SRAVANA, 1943
WP(C) NO. 8332 OF 2021
PETITIONER:
MUJEEB RAHIMAN V., AGED 39 YEARS,
S/O ALAVI, VALAPPIL HOUSE,
SOUTH KODIYATHUR, KOZHIKODE.
BY ADVS.
R.SUNIL KUMAR
SMT.A.SALINI LAL
RESPONDENTS:
1 THE STATE OF KERALA
REP.BY THE ADDL.CHIEF SECRETARY,
KERALA PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 KERALA PUBLIC WORKS DEPARTMENT,
REP. BY THE PROJECT DIRECTOR,
KERALA STATE TRANSPORT PROJECT,
JAGAD BUILDINGS, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695003.
3 THE EXECUTIVE ENGINEER,
PWD ROADS DIVISION,
KOZHIKODE-673002.
4 THE DISTRICT COLLECTOR,
KOZHIKODE DIST, COLLECTORATE,
KOZHIKODE-673020.
WP(C) Nos.9881/2020 & connected cases
: 155 :
5 INDIAN OIL CORPORATION LIMITED,
REP. BY ITS CHIEF REGIONAL MANAGER,
TRIVANDRUM DIVISIONAL OFFICE,
GROUND FLOOR, PREMIER PARK,
INCHAKKAL BYE PASS ROAD,VALLAKKADAVU P.O,
THIRUVANANTHAPURAM-695008.
BY ADVS.
R1-R4 SRI. RANJITH THAMPAN, ADDL.A.G.
R1-R4 SRI.P.NARAYANAN, SENIOR GOVT.PLEADER
R5-SRI.M.GOPIKRISHNAN NAMBIAR
R5-SRI.K.JOHN MATHAI
R5-SRI.JOSON MANAVALAN
R5-SRI.KURYAN THOMAS
R5-SRI.PAULOSE C. ABRAHAM
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.08.2021, ALONG WITH WP(C).9881/2020 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.9881/2020 & connected cases
: 156 :
[CR]
JUDGMENT
~~~~~~~~~ Dated this the 5th day of August, 2021 [WP(C) Nos.9881/2020, 29361/2019, 33640/2019, 35036/2019, 35334/2019, 3549/2020, 4607/2020, 4614/2020, 8075/2020, 9008/2020, 10452/2020, 10649/2020, 10816/2020, 11085/2020, 11212/2020, 11338/2020, 11353/2020, 11424/2020, 11449/2020, 11652/2020, 11765/2020, 11862/2020, 11873/2020, 11876/2020, 11878/2020, 11879/2020, 11892/2020, 11893/2020, 11978/2020, 12093/2020, 12106/2020, 12151/2020, 12186/2020, 12253/2020, 12269/2020, 12290/2020, 12312/2020, 12319/2020, 12322/2020, 12323/2020, 12329/2020, 12357/2020, 12365/2020, 12367/2020, 12396/2020, 13235/2020, 13290/2020, 14155/2020, 14585/2020, 14848/2020, 15228/2020, 15610/2020, 15613/2020, 15710/2020, 15815/2020, 16652/2020, 16659/2020, 16853/2020, 17084/2020, 17901/2020, 18256/2020, 18463/2020, 18542/2020, 18543/2020, 20308/2020, 20324/2020, 21339/2020, 22208/2020, 25243/2020, 25290/2020, 25304/2020, 25325/2020, 25904/2020, 26591/2020, 26596/2020, 27914/2020, 28055/2020, 68/2021, 249/2021, 2749/2021, 5563/2021, 5629/2021 and 8332/2021] These writ petitions are filed by Oil Marketing Companies and various Franchisees selected by them for starting Petroleum Fuel Retail Outlets in Kerala. They are WP(C) Nos.9881/2020 & connected cases : 157 : aggrieved by the non-grant of / rejection of application for issuing, No Objection Certificates (NOCs) by the District Authorities, for establishing Petroleum Fuel Retail Outlets in various places in Kerala as contemplated under Rule 144 of the Petroleum Rules, 2002. Their applications were rejected mainly on the ground that the locations of such Petroleum Fuel Retail Outlets do not satisfy the conditions stipulated in the Indian Road Congress (IRC) Guidelines or the relevant orders issued by the Government of Kerala for Access Permission to Fuel Stations. Some of the writ petitioners seek to desist the respondent-District Authorities from granting NOCs to OMCs/Franchisees in violation of existing guidelines and challenging the NOCs already granted.
2. As these writ petitions are filed challenging the same Government Orders and as common questions of law arise, they were heard together and are disposed of by a common judgment. The exhibits produced in these writ petitions are referred to in this judgment as they are marked in W.P.(C) No.28055/2020.
WP(C) Nos.9881/2020 & connected cases : 158 :
3. The Public Works Department (PWD) of Government of Kerala has been following the Government of India, Ministry of Road Transport and Highways (MoRTH), specifications and Indian Road Congress (IRC) standards for the roads under the Kerala PWD including State Highways and Major District Roads, for granting access permission to Petroleum Fuel Retail Outlets (hereinafter referred to as 'Fuel Stations' for short). By Ext.P1 G.O.(Ms) No.46/2019/PWD dated 22.10.2019 of the Joint Secretary, PWD, the Government of Kerala accorded sanction for including "IRC:
12-2016 Unified Guidelines for Access Permission to Fuel Stations" in the PWD Manual (Revised 2012) as appendix.
The IRC standards prescribed stringent norms for grant of access permission to Fuel Stations including requirement of minimum distance from road intersections.
4. The Government of India issued Notification No.28 effective from 01.12.2019, withdrawing the said IRC:12-2016 Unified Guidelines for Access Permission to Fuel Stations. The Government of Kerala thereupon examined the matter in WP(C) Nos.9881/2020 & connected cases : 159 : detail and prescribed new norms in substitution of IRC standards for access permission to Fuel Stations, as per Ext.P2 G.O.(Ms) No.16/2020/PWD dated 10.02.2020. According to the writ petitioners, the new norms were also very stringent and identical to the IRC standards which were withdrawn by the Government of India. A large number of writ petitions were filed before this Court challenging the new norms introduced by the Government of Kerala as per Ext.P2 GO (Ms) No.16/2020/PWD dated 10.02.2020.
5. Thereupon, the Government of Kerala, as per Ext.P3 G.O. (Rt) No.551/2020/PWD dated 23.06.2020, constituted an Expert Committee to study and report the norms for ensuring the safety of roads and traffic in Kerala. The Expert Committee was required to submit a report to the Government within one month and it was also made clear that till the Committee submits its report, the present norms will be continued. The Expert Committee submitted a report on 28.07.2020, along with a new set of guidelines.
6. The proposals of the Expert Committee included WP(C) Nos.9881/2020 & connected cases : 160 : levy of certain fees towards processing applications for access permit and fee for access permit. The guidelines also mandated Bank Guarantee and provided for imposition of penalty for operating energised Fuel Station without obtaining prior permission. The Government of Kerala, as per Ext.P4 G.O.(Ms) No.67/2020/PWD dated 16.10.2020, approved the proposed Guidelines for Access Permission to Fuel Stations along State Highways and Major District Roads and directed to carry out necessary amendments in the PWD Manual. In these writ petitions, G.O.(Ms) No.16/2020/PWD dated 10.02.2020 and G.O.(Ms) No.67/2020/PWD dated 16.10.2020 are under challenge.
7. The petitioners contend that Ext.P4 G.O. is unconstitutional, lacking legislative or statutory authority.
"Petroleum" is a Central subject falling within Entry No.53 of List I of Seventh Schedule of the Constitution. Hence, only Parliament and Central Government can make rules regulating establishment of Fuel Stations. The State PWD is not competent to issue an order in the nature of Ext.P4. WP(C) Nos.9881/2020 & connected cases : 161 : Ext.P4 is unsustainable as it offends the fundamental right of the citizens under Article 19(1)(g). Ext.P4 regulates grant of Access Permit to Fuel Stations alone and leave aside various other commercial and other institutions like Shopping Malls, Commercial Building Complexes, Theatres, etc. which also utilises access from State Highways / Major Roads at a much higher scale. Ext.P4 is therefore grossly arbitrary and discriminatory, offending Article 14.
8. Ext.P4 imposes severe pecuniary liability by way of non-refundable processing fee, exorbitant licence fee, heavy Bank Guarantee, imposition of penalty, etc., contend the petitioners. Those monetary demands / liabilities are not authorised by law. Regularisation Fee prescribed retrospectively is bad in law. Such demands lack legislative support to be a demand of tax and the test of quid pro quo, to be a demand of fee. In the judgment in Mary Ulahannan v. Union of India and others [2011 (3) KLT 570], this Court has held that the Government of Kerala has no authority to lay down volume / distance norms for Fuel Stations and the said WP(C) Nos.9881/2020 & connected cases : 162 : judgment was upheld by the Hon'ble Apex Court. However, Ext.P4 stipulates a distant norm, which is against the judgment of the Apex Court.
9. The Government has passed Ext.P4 G.O. based on an Expert Committee Report. But, the Committee consisted only of officers from PWD. Neither the Road Safety Authority nor the Traffic Commissioner was made a member of the Committee. The Committee did not consult anybody. Even the suggestions of the Oil Marketing Companies were not taken into account. The Guidelines proposed by the said Committee were not based on any empirical data. In the circumstances, Ext.P4 Guidelines are liable to be quashed, the petitioners asserted.
10. The respondent-State of Kerala contested the writ petitions filing counter affidavits. The respondents stated that the Petroleum Act and Rules deal with import, transport, storage, production, refining and blending of petroleum products, but do not deal with road safety aspect. The District Authority, while considering an application for NOC made WP(C) Nos.9881/2020 & connected cases : 163 : under Rule 144 of the Petroleum Rules, 2002, to start a Fuel Station, can indeed consider whether the site proposed by an applicant is objectionable or not. While considering an application under Rule 144, the District Authority will consider various aspects including the views of Fire and Rescue Department, District Medical Office and the PWD which is the Department primarily responsible for Road Safety.
11. Rule 144 was amended on 10.08.2018 incorporating sub-Rule (7) and a proforma thereunder. The Rule read with the proforma would make it amply clear that the District Authority, while considering an application for NOC, has to consider traffic density and impact on traffic and also any other matter pertinent to public safety. The District Authorities were following MoRTH and IRC guidelines while considering applications under Rule 144, keeping in mind the public safety aspect.
12. The MoRTH, Government of India has subsequently issued Ext.R2(a) Notification dated 26.06.2020 giving detailed guidelines for grant of permissions for WP(C) Nos.9881/2020 & connected cases : 164 : construction of access to Fuel Stations / Wayside amenities, Private Properties and Rest Area complexes connecting roads and such other facilities / establishments. The guidelines in Ext.P4 were formulated considering safety of road users and smooth flow of traffic in the State Highways and Major District Roads. The provisions in Ext.P4 relate to Highway Traffic, smooth entry and exit of vehicles from/to the Fuel Stations, avoiding vehicles coming for refueling build up on the road, etc.
13. An Expert Committee was formed to work on necessary guidelines in this regard. Formal meetings were held and the representations received from the stakeholders were discussed. Ext.R2(b) draft report was submitted by the Committee to the Government on 28.07.2020. The draft report was considered by the Government, discussions were held and finally Ext.P4 G.O. was issued on 16.10.2020. Ext.P4 has been issued in exercise of the executive power of the Government and is referable to the Kerala Highway Protection Act, 1999 read with Article 162 of the Constitution WP(C) Nos.9881/2020 & connected cases : 165 : of India. The legislative competence of the Government is referable to Entry 5, 13 & 66 of List II and Entry 35 and 47 of List III of Seventh Schedule.
14. As regards picking out only Fuel Stations for framing guidelines for access permission, the respondents stated that the pattern and size and the type of vehicles entering Malls and Shopping Complexes are different from those using Fuel Stations and hence the Fuel Stations require special guidelines. Therefore, there is no arbitrariness or discrimination. The guidelines are applicable only to new Fuel Stations, and not to the existing ones. However, the existing Fuel Stations are required to apply for access permission paying a one-time fee.
15. As regards levying of fees, the respondents stated that the Government has to incur a regular expenditure by way of providing regulatory and informatory sign boards, road markings, traffic regulation personnel or devices which are recurring expenses. The levy of fees is very reasonable. The penalty amount is also not exorbitant, though it has an WP(C) Nos.9881/2020 & connected cases : 166 : element of deterrence. Minimum plot size for Fuel Stations is fixed taking into consideration safety aspects in emergency situations. Sight distance is prescribed since visibility is an important requirement for the safety of travel. Stopping Sight Distance (SSD) has to be maintained in the interest of persons travelling on highways. If the Fuel Station is too close to road intersections, the vehicles entering and exiting in Fuel Stations would create conflict with other vehicles turning to the side roads. Therefore, requisite distance from road intersections has to be maintained.
16. The decisions contained in the guidelines are taken by an expert body which is presumed to know the nature and character of the problem. The decision taken by such a body cannot be interfered with, in exercise of the powers under Article 226 of the Constitution of India in the absence of patent errors, contended the respondents.
17. Sri. Harin Rawal, Senior Counsel who appeared at the instance of counsel for the petitioners in W.P.(C) No.28055/2020 argued that the State lacks legislative WP(C) Nos.9881/2020 & connected cases : 167 : competence to deal with petroleum products. Though Ext.P4 G.O. purports to deal with matters relating to traffic and Public Works Department, it in effect, attempts to regulate Fuel Stations, which is impermissible. This is evident from the fact that though Access Permission in respect of National Highways, State Highways and Major District Roads, is applicable to all citizens and establishments, the Kerala Government has chosen only Fuel Stations, to be brought under a regulatory framework. Major commercial establishments functioning along the Highways, like Shopping Malls, Commercial Complexes and Theatres, are kept out of the purview of Ext.P4 or any other guidelines.
18. Senior Counsel Sri. Harin Rawal pointed out that in Mary Ulahannan (supra), this Court has held that if a person is entitled to have a Fuel Station on the basis of NOC issued by the Central Government, the eligibility is not liable to be watered down by the State Government on the basis of any Quantum Rule or Distance Rule framed by it. The State has no executive power to do so. The said judgment of a learned WP(C) Nos.9881/2020 & connected cases : 168 : Single Judge was upheld by the Hon'ble Apex Court. Therefore, the issue now is barred by the principles of res judicata and Issue Estoppel.
19. The adoption of IRC Guidelines again under Ext.P4 G.O. is an instance of 'malice in law'. Ext.P4 is issued with the ulterior motive of getting over the judgments of this Court. In fact, by Ext.P7 letter, the State Government had conceded that only the Central Government has the power to regulate Fuel Stations. The learned Senior Counsel further urged that when Access Permit to State Highways and Major District Roads is governed by the Kerala Highway Protection Act, 1999, the State Government has to invoke provisions under the statute and cannot invoke general powers to issue executive instructions.
20. The learned Senior Counsel further urged that Ext.P4 is hit by Wednesbury Unreasonableness. The Guidelines were drafted hurriedly, without due deliberations and in an opaque manner. There was complete absence of meaningful consultation. Even an administrative order having WP(C) Nos.9881/2020 & connected cases : 169 : civil consequences, must be consistent with the principles of natural justice. Ext.P4 G.O. is bereft of reasons. No empirical data was gathered while framing the guidelines. The learned Senior Counsel brought to the notice of this Court a number of judgments of the Hon'ble Apex Court in support of his arguments.
21. Senior Counsel Sri. S. Srikumar appearing at the instance of the counsel for the petitioners in W.P.(C) Nos.11892, 15613, 15815 and 25243 of 2020 argued that choosing only Fuel Stations to be brought under regulatory framework for Access Permit, smacks of arbitrariness. The issue is covered in favour of the petitioners by the judgment of this Court in Mary Ulahannan (supra), which judgment has been upheld by the Apex Court. Framing a distance rule for Fuel Stations is beyond the powers of the State Government. Ext.P4 has been issued only to favour the existing Outlet Operators.
22. Sri. R. Sunilkumar, counsel for the petitioners in W.P.(C) Nos.13235, 17084, 18542, 26591 of 2020 and a WP(C) Nos.9881/2020 & connected cases : 170 : number of other writ petitions, relying on the judgment in Reliance Industries Ltd. and others v. The Commissioner of Land Revenue and others [2007 (2) KLT 850], argued that the Petroleum Rules, 2002 are exhaustive and a District Authority entertaining an application for NOC under Rule 144 cannot take into consideration anything not provided for by those Rules. In Mary Ulahannan (supra), this Court has held that it is impermissible for the State Government to prescribe a distance rule for Petroleum Fuel Outlets. Still, Ext.P4 which is in the nature of mere guidelines, takes away the fundamental right to carry on business, guaranteed to the petitioners under Article 19(1)(g), on the basis of a distance rule. Sri. R.Sunilkumar further pointed out that even in the Kerala Municipal Building Rules, 2019 framed by the State Government, no separate provisions are made in respect of Fuel Stations and Rule 47 specifically states that Fuel Stations will be governed by the Petroleum Act. When statutory rules are framed, the State has left the matter to be governed by Petroleum Act and Rules and hence the State cannot take a WP(C) Nos.9881/2020 & connected cases : 171 : contrary view by framing/accepting Guidelines. Furthermore, the Petroleum Fuel Outlets are included in the "Green" Category by the Pollution Control Board, pointed out the learned counsel for the petitioners.
23. M/s. A. Salinilal, M.R. Anison, V. Premchand, Akash, K.R. Vinod, Bibin K. Divakaran, S.V. Premakumaran Nair, Santhosh Mathew, V. Sri Nath, S. Biju (Kizhakkanela), Joseph George, Subair Pulikkool, Millu Dandapani and Nayanpally Ramola, learned counsel appearing for petitioners in the writ petitions, also advanced extensive arguments on behalf of the petitioners.
24. Additional Advocate General Sri.Ranjith Thamban and Senior Government Pleader P. Narayanan advanced arguments on behalf of the State of Kerala, in support of Ext.P4 G.O. and the orders passed by various District Authorities. It was pointed out that Ext.P1 G.O. dated 22.10.2019 issued broadly incorporating the IRC standards, was subjected to challenge in W.P.(C) No.33997/2019 and a learned Single Judge upheld Ext.P1 GO. In Writ Appeal WP(C) Nos.9881/2020 & connected cases : 172 : No.172/2020, though a Division Bench of this Court set aside the judgment of the learned Single Judge, no findings were made by the Division Bench on the legality of Ext.P1.
25. As the Central Government withdrew IRC standards, the Government of Kerala constituted an Expert Committee on 23.06.2020 to formulate further norms if required. The Committee met on 23.07.2020 and 18.08.2020. The Committee prepared the final draft on 28.08.2020 and submitted to Government of Kerala. Based on the recommendations of the Expert Committee, Ext.P4 G.O. was issued on 16.10.2020. The learned Additional Advocate General further pointed out that the Government of India, MoRTH has, in the meanwhile, resurrected the IRC standards.
26. The legislative power of the State of Kerala in this regard is referable to Entry 13 (Roads) in List II. Ext.P4 has been issued invoking Article 162 of the Constitution. The Kerala Highway Protection Act,1999 does not provide any guidance in the matter of grant of Access Permission to State Highways and Major District Roads. Though the State has WP(C) Nos.9881/2020 & connected cases : 173 : rule making power under Section 36(2)(b) of the Act, 1999, no rules have been framed in this regard. Hence, executive power of the State under Article 162 can be exercised and Ext.P4 is a result of such exercise of constitutional power by the the executive Government.
27. Though Access Permission is mandatory for all, the Fuel Stations are chosen first for regulation taking into consideration its hazardous nature. Various States in India including Punjab, Madhya Pradesh, Haryana and Uttar Pradesh have already put in place such regulatory mechanism. Distinguishing the judgment of this Court in Mary Ulahannan (supra), the learned Additional Advocate General pointed out that the Quantity Rule and Distance Rule dealt with in the said judgment were prescribed by the State Government for regulating business volume and this Court found that the State Government has no such power. But, in Ext.P4, minimum distance from road intersections is prescribed considering traffic requirements, which would fall within the legislative and executive powers of the Government. WP(C) Nos.9881/2020 & connected cases : 174 : Therefore, the judgment in Mary Ulahannan (supra) would not be of any avail to the petitioners.
28. The learned Senior Government Pleader Sri. P.Narayanan argued that after the amendment made to Rule 144 of the Petroleum Rules, 2002 incorporating sub-Rule (7) and proforma thereunder, the District Authorities are legally bound to consider traffic requirements and public safety while issuing NOC for Fuel Stations. Ext.P4 providing guidelines for Access Permit therefore cannot be found fault with. A District Authority can very well consider the requirements in Ext.P4 while issuing/refusing NOC. These writ petitions are therefore without any legal force and are liable to be dismissed, contended the learned Senior Government Pleader.
29. Heard the counsel appearing for the petitioners and the respondents.
30. The first and foremost question arising for consideration in these writ petitions is whether the District Authority considering an application for NOC for issuance of licence under Rule 144 of the Petroleum Rules, 2002 for WP(C) Nos.9881/2020 & connected cases : 175 : establishing a Fuel Station, can decline NOC for the reason that the site proposed for Fuel Station does not satisfy the requirements in Ext.P4 Guidelines for Access Permission to Fuel Station along State Highways and Major District Roads. Rule 144 of the Petroleum Rules read as follows:-
"144. No-objection certificate - (1) Where the licensing authority is the Chief Controller or the Controller, as the case may be, an applicant for a new licence other than a licence in Forms III, XI, XVII, XVIII, or XIX shall apply to the District Authority with two copies of the site-plan showing the location of the premises proposed to be licensed for a certificate to the effect that there is no objection, to the applicant receiving a licence for the site proposed and the District Authority shall, if he sees no objection, grant such certificate (in the proforma specified in sub-rule
7) to the applicant who shall forward it to the licensing authority with his application in Form IX.
(Note - The licensing authority shall accept the no objection certificate within a period of three years from the date of its issue for considering grant of licence.) (2) Every certificate issued by the District Authority under sub-rule (1) shall be accompanied by a copy of the plan of the proposed site duly endorsed by him under his official seal.
(3) The Chief Controller or the Controller as the case may be, may refer an application not accompanied by certificate granted under sub-rule (1) to the District Authority for his observations.
(4) If the District Authority, either on a reference being made to him or otherwise, intimates to the Chief Controller or the Controller as the case may be, that any licence which has been applied for should not, in his opinion, be granted, such licence shall not be issued without the sanction of the Central WP(C) Nos.9881/2020 & connected cases : 176 : Government.
(5) The District Authority shall complete his inquiry for issuing NO OBJECTION CERTIFICATE (NOC) under sub-rule (1) and shall complete the action for issue or refusal of the NOC, as the case may be, as expeditiously as possible but not later than three months form the date of receipt of application by him.
(6) Where the location of storage of petroleum is within the notified area of a Port or Airport under the control of the state, or establishment of Indian Space Research Organisation or Department of Atomic Energy, NO OBJECTION CERTIFICATE from the District Authority referred to in sub-rules (1) to (5) shall not be required:
Provided that consent for establishment of petroleum storage from the competent authority of concerned notified area or head of the establishment, as the case may be, is obtained."
(7) The district authority shall issue a no objection certificate in the following proforma, namely:-
PROFORMA NO OBJECTION CERTIFICATE (See rule 144) No..................
Date...............
Subject:- No objection certificate With reference to the application No.......... dated .......... submitted by ........... and in pursuance of rule 144 of the Petroleum Rules, 2002, there is no objection for granting licence under the Petroleum Rules, 2002 to Shri./Smt./M/s. ....................................
address ............... for storage of petroleum products in their premises at Survey No. .............../Gat No................./Khasra No....................... Plot No.................... Village ................ Taluka/Tehsil ..................... District ..................... State ............... as shown in the site plan duly endorsed and enclosed herewith.
(1) The following particulars have been considered while issuing this no objection certificate, that--
(a) possession of the site by the applicant is lawful and authorisation from land owner or lease WP(C) Nos.9881/2020 & connected cases : 177 : holder for developing premises under these rules for storage of petroleum products;
(b) interest of public, specially the facilities like schools, hospitals or proximity to places of public assembly and the mitigating measures, if any, is provided;
(c) traffic density and impact on traffic;
(d) conformity of proposal to the local or area development planning;
(e) accessibility of the site to fire tenders in case of emergency and preparedness of fire services for combating the emergencies;
(f) genuineness of purpose;
(g) any other matter pertinent to public safety; Signature of the district authority issuing no objection certificate with his office seal (in towns having a Commissioner of Police, the Commissioner or a Deputy commissioner of Police and for any other place the District Magistrate)"
Sub-section (7) and proforma under Section 144 were inserted by G.S.R. 762(E) dated 10.08.2018 with effect from 10.08.2018.
31. The Petroleum Act, 1934 is a Central legislation and Rule 144 of the Petroleum Rules, 2002 is contained in Chapter VII therein. The District Authority while considering an application for NOC is acting as a statutory authority under the Petroleum Act, 1934 and the Petroleum Rules, 2002. While considering a case under the Petroleum Rules, 2002 though under a different context, this Court in Reliance WP(C) Nos.9881/2020 & connected cases : 178 : Industries Ltd. (supra) held that the Authority to decide on a request for NOC is legislatively chosen and that every Authority other than Central Government, acting under Chapter VII, shall perform its duties subject to the control of the Central Government. In paragraph 17 of the said judgment, this Court held as follows:
"17. When an applicant for a new licence applies to the District Authority, with two copies of the site plan, as enjoined by R.144, showing the location of the premises proposed to be licensed, for NOC, the District Authority shall grant such certificate, "if he sees no objection". The nature of authority so exercised by the District Authority is to ensure that the application conforms and satisfies the requisites for the grant of licence under the Petroleum Rules. Even if NOC is not refused, the power vests with the Central Government to allow issuance of licence. Therefore, for the District Authority to see, or not, any objection to grant NOC, that authority has to confine his evaluation of the facts to be with reference to the Petroleum Rules only. Nothing more, nothing less."
This Court further held that the Authority to grant licence in terms of Rule 144 of the Petroleum Rules shall grant NOC, unless he sees an objection referable to the Petroleum Act and / or Rules.
WP(C) Nos.9881/2020 & connected cases : 179 :
32. The judgment in Reliance Industries Ltd. (supra) was delivered on 19.03.2007. Rule 144 of the Petroleum Rules, 2002 was however amended on 10.08.2018 inserting sub-rule (7) to Rule 144. By this amendment, the District Authority was required to issue NOC in the Proforma given thereunder. As per the Proforma, the District Authority in its NOC has to certify that certain particulars mentioned in the Proforma have been considered. Those particulars are:
"(a) possession of the site by the applicant is lawful and authorisation from land owner or lease holder for developing premises under these rules for storage of petroleum products;
(b) interest of public, specially the facilities like schools, hospitals or proximity to places of public assembly and the mitigating measures, if any, is provided;
(c) traffic density and impact on traffic;
(d) conformity of proposal to the local or area development planning;
(e) accessibility of the site to fire tenders in case of emergency and preparedness of fire services for combating the emergencies;
(f) genuineness of purpose.
(g) any other matter pertinent to public safety."
WP(C) Nos.9881/2020 & connected cases : 180 : Under Clause (b) above, the District Authority has to consider the interest of the public and to see whether there are facilities like Schools and Hospitals and whether the proposed site is proximate to places of public assembly. In such cases, the District Authority also has to consider whether and what mitigating measures are provided.
33. Under Clause (c), the District Authority has to consider the traffic density and possible impact of the Fuel Outlet on traffic, if it is started in the proposed site. The District Authority, in view of Clause (e), has to take into account accessibility of the Site to fire tenders in case of emergency and preparedness of fire service for combating the emergencies. The District Authority can also consider any other matter pertinent to public safety, in view of Clause (g). Therefore, there is no doubt that a District Authority can look into the impact of proposed Fuel Stations on the traffic density and traffic, and into matters relating to public safety, while exercising powers under Rule 144 of the Petroleum Rules. WP(C) Nos.9881/2020 & connected cases : 181 :
34. However, in these writ petitions, wherever the District Authority has declined NOC or has not issued NOC, such decision seems to be based on whether the proposed site for Fuel Station satisfies the requirements for access permit as provided under Ext.P4 Guidelines. The question therefore is whether the District Authority is justified in declining NOCs based on Ext.P4 Guidelines for Access Permission to Fuel Station along State Highways and Major District Roads.
35. Control of access to the National Highways is governed by Chapter IV of the Control of National Highways (Land and Traffic) Act, 2002 which is an enactment made to provide for control of land within the National Highways, right of way and traffic moving on the National Highways and for removal of unauthorised occupation thereon. Section 28 of the Act, 2002 reads as follows:
"28. Right of access - (1) No person shall have right of access to a Highway either through any vehicle or on foot by a group of five or more persons except permitted by the Highway Administration either generally or specifically in the manner specified in section 29.
(2) The access to a Highway under sub-section (1) WP(C) Nos.9881/2020 & connected cases : 182 : shall be subject to the guidelines and instructions issued by the Central Government from time to time. (3) The Highway Administration may, by notification in the Official Gazette, declare a Highway or any portion thereof to be limited for access in the manner as specified in such notification and may also impose any restriction or control on such access to, from or across such Highway as specified in that notification."
The procedure for permission to access is given in Section 29 which reads as follows:
"29. Procedure for permission to access to Highway -- (1) The general permission under sub- section (1) of section 28 shall be given by issuing notification in the Official Gazette for such purpose and specific permission under that sub-section shall be given in the manner specified hereinafter under this section.
(2) Any person desirous of obtaining specific permission referred to in sub-section (1) may make an application in the prescribed form to the Highway Administration specifying therein the means of access to which such permission relates and shall also be accompanied with such fees as may be prescribed and the Highway Administration shall, after considering the application either give the permission with or without the terms and conditions as may be prescribed or reject the application as it may deem fit.
(3) In case, where the permission has been given in respect of the application made under sub-section (2), the person to whom such permission has been given shall obtain the licence from the Highway Administration in the prescribed form enumerating therein the terms and conditions, if any, subject to which such permission has been given, and such permission shall be renewed after such period and in such manner as may be prescribed.
WP(C) Nos.9881/2020 & connected cases : 183 : (4) If any person contravenes the provisions of sub- section (1) of section 28 or violates any terms and conditions subject to which permission has been given under sub-section (2) including non-renewal of licence obtained under sub-section (3), his access to Highway under the permission under sub-section (1) or sub- section (3), as the case may be, shall be deemed to be unauthorised access and the Highway Administration or the officer authorised by such Administration shall have the power to remove such access and where necessary, the Highway Administration or such officer may use the necessary force with the assistance of the police to remove such access."
Thus, a person intending to obtain specific access permission to National Highways has to make an application to Highway Administration. Rule 14 of the Highways Administration Rules, 2004 provides for the form of application and the fee to be paid. Section 48 of the Act, 2002 gives overriding effect to the Act, 2002 over other laws and over instruments having effect by virtue of any law.
36. The Control of National Highways (Land and Traffic) Act, 2002 in Section 44 declares that officers constituting Highway Administration and any other officer authorised by such administration shall be deemed to be public servants within the meaning of Section 21 of the Indian Penal Code. WP(C) Nos.9881/2020 & connected cases : 184 : Any order passed in relation to access permission to National Highways under Section 28 of the Act, 2002 is appealable under Section 14, to the National Highways Tribunal. From the Scheme of the Control of National Highways (Land and Traffic) Act, 2002 and from the statutory provisions, it is evident that grant or denial of specific access permission to National Highways is a statutory exercise of power under the Act.
37. The State of Kerala enacted the Kerala Highway Protection Act, 1999 to provide for the protection of Highways and for the regulation of highway development in the State. For the purpose of Act, 1999, "highway" means any road, way or land declared as a highway under Section 3 and would include any land acquired or demarcated for construction of highway. Section 3 of the Act,1999 reads as follows:
"3. Declaration of roads, ways or land as highway -
(1) The Government may, by notification in the Gazette, declare any road, way or land appurtenant thereto to be a highway and classify it as a State highway or a hill highway or a major district road or any other category of road.
WP(C) Nos.9881/2020 & connected cases : 185 : Explanation - For the purpose of classification of highways under this section, important roads within a district or adjoining districts serving areas of production and market and connecting these with each other or with a State highway or a national highway shall be considered as a major district road and arterial routes of the State linking district headquarters and important cities or towns or important places of tourist interest or pilgrim centres within the State and connecting them with national highways or highways of neighbouring States shall be considered as a State highway.
(2) Every notification under sub-section (1) shall also be published by Government in at least two daily news papers having wide circulation in the area to which the notification relates."
Section 19(1) of the Act, 1999 provides that no person shall construct, form or layout any means of access to or from a highway without a written permission of the Highway Authority. Section 19(1) reads as follows:
"19. Restriction on use of land between the highway boundary and building line -
(1) Notwithstanding anything contained in any other law for the time being in force or in any agreement or other instrument, no person shall, -
(a) construct, form or lay out any means of access to or from a highway, or a compound wall without a written permission of the highway authority; or
(b) erect or re-erect any building or materially alter the outside structural features of any existing building including any additions; or WP(C) Nos.9881/2020 & connected cases : 186 :
(c) alter the level of land by lowering, raising, digging or filling up except with the written permission of the highway authority; or
(d) construct, form or lay out any works, upon land lying in between the boundary of a highway and the building lines determined in respect of that highway:
Provided that these restrictions shall not apply to any work in connection with the repair renewal, enlargement or maintenance or improvement of any sewer, drain, electric line, pipe, duct or other apparatus, constructed in or upon the land before the date of commencement of this Act."
38. Section 36 empowers the Government to make rules providing the standards that have to be followed in granting permission for access to highways and to give general guidance for the Highway Authority in discharge of its functions under the Act. In view of Section 36(3), such rules are to be laid before the legislative assembly while it is in session.
39. In exercise of the rule making power under Section 36 of the Act,1999, the Government of Kerala has made the Kerala Highway (Control of Access and Restriction on Use of Land) Rules, 2000. However, the rules provide for only Permission for approach roads, Construction of approach WP(C) Nos.9881/2020 & connected cases : 187 : roads and permission for altering the level of land adjacent to a highway. The Rules, 2000 do not regulate access permission.
40. When the Kerala Highway Protection Act, 1999 provides for access permission and empowers the Government to frame rules prescribing standards that have to be followed in granting access permission, the Government has opted not to go through the right royal statutory route by framing rules, but has instead deemed it enough to formulate guidelines to be followed by officers of the State. The question is whether, on the basis of such guidelines, a District Authority exercising powers under Rule 144 of the Petroleum Rules, 2002 can refuse to issue NOC for licence for the reason that a proposed site for Fuel Station does not satisfy the requirements under the Guidelines for grant of access permission ?
41. The District authority cannot rely on non-adherence to Ext.P4 Guidelines on access permission for rejecting an application, for more than one reason. Grant of access WP(C) Nos.9881/2020 & connected cases : 188 : permission as regards National Highways or State Highways and Major District Roads, is statutorily governed. In the case of National Highways, right to access is governed by Section 28 and 29 of the Control of National Highways (Land and Traffic) Act, 2002 whereas permission for access as regards State Highways and Major District Roads, is governed by Section 19 of the Highway Protection Act, 1999.
42. Grant or refusal of access permission is therefore a statutory function which can be exercised only by the empowered authority under those legislations, which is the Highway Authority/Highway Administration. In view of Section 4 of the Highway Protection Act, 1999 the Government can appoint only the Executive Engineer (Roads) or Executive Engineer (National Highways) of the Public Works Department as the Highway Authority. The Government cannot delegate that function to a District Collector. Only the Highway Administration in the case of National Highways and the Highway Authority in the case of State Highways and Major District Roads, would be competent to grant or refuse access WP(C) Nos.9881/2020 & connected cases : 189 : permissions to Fuel Stations.
43. Section 14 of the Control of National Highways (Land and Traffic) Act, 2002 provides for an appellate Mechanism and a person aggrieved by an order of the Highway Administration on Access Permission is entitled to a statutory appellate remedy before the National Highways Tribunal. Similarly, Section 21(7) of the Highway Protection Act, 1999 also provides for an appellate remedy against an order of the Highway Authority passed under Section 21 on application for permissions made under Section 19.
44. Therefore, when access permission to Central and State Highways is governed by separate and independent statutes and when there are statutory mechanisms for grant of access permission including appellate remedy, a District Authority exercising his functions under the Petroleum Rules, 2002, cannot rely on Ext.P4 Guidelines intended to govern access permission to Highways and reject an application for NOC under the Petroleum Rules. Any such act on the part of the District authorities would indeed be transgression by WP(C) Nos.9881/2020 & connected cases : 190 : District authorities into the powers of statutory authorities under the Control of National Highways (Land and Traffic) Act, 2002 and the Kerala Highway Protection Act, 1999.
45. In most of these writ petitions, the District Authorities have rejected NOCs under Rule 144 of the Petroleum Rules, 2002 for the reason that the proposed sites for Fuel Stations do not satisfy the requirements under Ext.P4 Guidelines. By doing so, the District Authorities have not only usurped the powers of Highway Administration, but also buried both, the right of the applicant-petitioner to approach the Highway Administration / Highway Authority for access permission as well as their appellate remedy under the relevant statutes.
46. Such action can be described only as executive excess, and cannot stand the scrutiny of law. The orders of the District Authorities rejecting NOCs under Rule 144 of the Petroleum Rules, 2002 for non-compliance of Ext.P4 Guidelines are liable to be set aside, unless of course such orders are based on the orders passed or decision taken by WP(C) Nos.9881/2020 & connected cases : 191 : the Highway Administration / Highway Authority under the relevant statutes on the applications for access permit made by the parties concerned.
47. The petitioners have questioned the legality of Ext.P4 Government Order also. By Ext.P4 GO (Ms) No.67/2020/PWD dated 16.10.2020, the Government of Kerala has approved the Guidelines for Access Permission to Fuel Stations along the State Highways and Major District Roads published by the Public Works Department, Government of Kerala. There is no dispute over the proposition that the State can give administrative instructions to its servants how to act in certain circumstances (G.J. Fernandez v. The State of Mysore and others - AIR 1967 SC 1753).
48. In the judgment in Dr. Krushna Chandra Sahu and others v. State of Orissa and others [AIR 1996 SC 352], the Hon'ble Apex Court held that if statutory rules in a given case have not been made, either by the Parliament or the State legislature, or, for that matter by the Governor of the WP(C) Nos.9881/2020 & connected cases : 192 : State, it would be open to the appropriate Government (the Central Government under Article 73 and the State Government under Article 162) to issue executive instructions. However, if the Rules have been made but they are silent on any subject or point in issue, the omission can be supplied and the rules can be supplemented by executive instructions.
49. In this case, in the case of State Highways and Major District Roads, though the Government of Kerala has framed the Kerala Highway (Control of Access and Restriction on Use of Land) Rules, 2000, the Rules are silent on access permission. Therefore, the Government of Kerala can indeed issue executive instructions regulating access permission to State Highways and Major District Roads, in view of Article 162 of the Constitution of India. The issue here is whether the Guidelines attached to Ext.P4, published by the Public Works Department will take the status of Executive instructions having the support of Article 162. A close reading of Guidelines attached to Ext.P4 will be gainful in this regard. Ext.P4 G.O. reads as follows:
WP(C) Nos.9881/2020 & connected cases : 193 : WP(C) Nos.9881/2020 & connected cases : 194 : The operative part of the G.O. would show that what is approved by the Government is only "the Guidelines" for access permission to Fuel Station along State Highways and Major District Roads. By mere approval of Guidelines by an executive order issued by the State Government, the Guidelines will not achieve the character and status of executive instructions issued under Article 162 of the WP(C) Nos.9881/2020 & connected cases : 195 : Constitution of India. And in spite of such executive approval, guidelines approved by Ext.P4 G.O. would remain as guidelines alone, when no other intention is reflected in Ext.P4 Executive Order.
50. The procedure adopted by the Government in framing the Guidelines is also wanting in many aspects. The Government of Kerala as per Ext.P3 G.O. dated 23.06.2020 constituted Expert Committee to study and report the norms for ensuring the safety of roads and traffic in Kerala. The so called Expert Committee was required to submit a report to the Government within one month. The Chief Engineer (Roads), Chief Engineer (NH), Chief Engineer (KST Project) and Executive Engineer (Road Safety Cell) were made members of the Committee. The Committee did not include any expert specialised in the field of Traffic. The Committee met only twice. The Committee met only on 18.08.2020 and 28.08.2020 and on the second day Final Draft was prepared.
51. One of the major objections raised against Ext.P4 Guidelines was that Fuel Stations are prohibited within WP(C) Nos.9881/2020 & connected cases : 196 : 100/300 meters of road intersections. Taking into consideration the rural and urban road scenario in Kerala, it will be difficult if not impossible, for the Petroleum Companies or Franchisees to get plots/sites satisfying the said condition in view of the fact that in urban areas of Kerala, plots satisfying the said condition would be few and far between. Ext.P4 Guidelines also prescribes plot size for starting Fuel Stations. How does the plot size is relevant in the context of Access Permission, is also a moot question. The records of the case do not disclose that the Expert Committee has considered any empirical data in these regard. Stake holders including Oil Marketing Companies were not consulted though the counter affidavit of the Government would state that "representations received from various stakeholders were discussed."
52. There is complete absence of meaningful and effective consultation while framing Ext.P4 Guidelines. When the State is neither adopting a legislative procedure nor resorting to subordinate legislation for making rules, the State WP(C) Nos.9881/2020 & connected cases : 197 : is bound to make effective consultations with stake holders. When the State follows a legislative route, there is a presumption that the State is reflecting the will of the people. When the State adopts Executive route and that too abandoning an available statutory route, there should be effective consultation with at least the important stakeholders, the failure of which would render the State action arbitrary and violative of Article 14 of the Constitution.
53. The guarantee of Article 14 is not confined to it being a prohibition against equals being discriminated against or unequals being treated alike. State action must be fair and not arbitrary if it is to pass muster in a court of law. The test of manifest arbitrariness would apply to invalidate any rules made invoking Article 163 also. In these writ petitions, the petitioners who are Oil Marketing Companies and their Franchisees, have proceeded to invest money to start Fuel Stations in compliance of existing rules. Change in any rules, including the rules/guidelines for access permit will have adverse civil consequences on such petitioners. Even an WP(C) Nos.9881/2020 & connected cases : 198 : administrative order which involves civil consequences must be consistent with the rules of natural justice. The guidelines sought to be approved as per Ext.P4, are having far reaching civil consequences for the Oil Marketing Companies and Franchisees- petitioners, as it would adversely affect their right to establish Fuel Stations complying with the existing law and rules. When the State proposes to change the rules, by adopting new rules/guidelines, an effective consultation with the Oil Marketing Companies which have applied for NOCs, is warranted. The guidelines approved as per Ext.P4, were framed/approved without any consultation and without giving any opportunity to the stake holders to place their views in the matter. The guidelines approved as per Ext.P4 and the procedure adopted for the same, are therefore highly arbitrary and offend Article 14 of the Constitution of India.
54. In view of the findings and conclusions made hereinabove, this Court find it unnecessary to decide other issues agitated in these writ petitions. The writ petitions filed by Oil Marketing Companies and their Franchisees are WP(C) Nos.9881/2020 & connected cases : 199 : therefore allowed with the following orders/directions:
(i) Ext.P2 and P4 Government Orders and the Guidelines for Access Permission to Fuel Stations along State Highways (SH) and Major District Roads (MDR) approved as per Ext.P4 are set aside;
(ii) Orders of the District Authorities rejecting the applications for NOC under Rule 144 of the Petroleum Rules, 2002 submitted by the petitioners/the respective Oil Marketing Companies for non-compliance of Ext.P2 or P4 Guidelines, are set aside.
(iii) In those writ petitions where District Authorities have granted NOC subject to the condition of producing NOC from PWD, the said condition is declared as null and void.
(iv) The District Authorities concerned are directed to consider / re-consider the applications submitted by the petitioners for NOC under Rule 144 of the Petroleum Rules, 2002 without regard to Exts.P2 and P4 and in accordance with the Rules prevailing as on the dates of the applications, within a period of two months.
WP(C) Nos.9881/2020 & connected cases : 200 :
(v) The petitioners will be at liberty to cure any other defects in their applications or pointed out in the orders of rejection of their applications, in the meanwhile.
(vi) WP(C) Nos.15228/2020, 12396/2020, 9008/2020, 8075/2020, 4614/2020, 4607/2020, 3549/2020, 35334/2019, 35036/2019, 33640/2019, 29361/2019 and 68/2021 which are filed challenging grant of NOC ignoring Exts.P2 and P4 Government Orders are dismissed.
All other issues raised by the petitioners in these writ petitions, are left open.
Sd/-
N. NAGARESH, JUDGE aks/03.08.2021 WP(C) Nos.9881/2020 & connected cases : 201 : APPENDIX OF WP(C) 9881/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE LETTER OF INTENT DATED 31/12/19.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUTLET AWARDED TO THE PETITIONER. EXHIBIT P3 COPY OF THE G.O.(MS)NO.16/2020/PWD DATED 10/2/20.
EXHIBIT P4 COPY OF THE RECOMMENDATIONS BY THE INDIAN ROAD CONGRESS 2012-16. EXHIBIT P5 COPY OF THE ORDER AS G.O.(MS) NO.46/2019/PWD DATED 22/10/19. EXHIBIT P6 COPY OF THE G.O.(M.S) NO.67/2020/PWD DATED 16.10.2020.
SR WP(C) Nos.9881/2020 & connected cases : 202 : APPENDIX OF WP(C) 29361/2019 PETITIONERS' EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE GUIDELINES ISSUED BY THE MINISTRY OF ROAD TRANSPORT AND HIGHWAYS.
EXHIBIT P2 THE COPY OF THE GOVERNMENT ORDER IMPLEMENTING IRC AND MORTH NORMS WITH RESPECT TO THE ISSUANCE OF NOC FOR INSTALLATION OF PETROLEUM RETAIL OUTLETS, DATED 22/10/2019.
SR WP(C) Nos.9881/2020 & connected cases : 203 : APPENDIX OF WP(C) 33640/2019 PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE GUIDELINES ISSUED BY THE MINISTRY OF ROAD TRANSPORT AND HIGHWAYS.
EXHIBIT P2 A TRUE COPY OF THE GOVERNMENT ORDER NO.46/2019/PWD DATED 22.10.2019. EXHIBIT P3 A TRUE COPY OF THE APPLICATION FOR ISSUING NO OBJECTION CERTIFICATE FOR STARTING A NEW PETROLEUM OUTLET SUBMITTED BY THE 6TH RESPONDENT.
SR WP(C) Nos.9881/2020 & connected cases : 204 : APPENDIX OF WP(C) 35036/2019 PETITIONER'S EXHIBITS:
EXHIBIT P1 THE COPY OF THE GOVERNMENT ORDER NO.
46/2019/PWD DATED 22-10-2019. EXHIBIT P2 THE COPY OF THE NO OBJECTION CERTIFICATE DATED 19-07-2019 ISSUED BY THE 2ND RESPONDENT IN FAVOUR OF THE 6TH RESPONDENT.
SR WP(C) Nos.9881/2020 & connected cases : 205 : APPENDIX OF WP(C) 35334/2019 PETITIONER'S EXHIBITS:
EXHIBIT P1 THE COPY OF THE GOVERNMENT ORDER NO.46/2019/PWD DATED 22/10/2019. EXHIBIT P2 THE COPY OF THE NO OBJECTION CERTIFICATE DATED 11/12/2019 ISSUED BY THE 1ST RESPONDENT IN FAVOUR OF THE 6TH RESPONDENT.
EXHIBIT P3 THE COPY OF THE OBJECTION SUBMITTED BY
THE PETITIONER BEFORE THE 1ST
RESPONDENT DATED 04/10/2019.
EXHIBIT P4 THE COPY OF THE OBJECTION FILED BY THE
PETITIONER BEFORE THE 3RD RESPONDENT DATED 09/10/2019.
SR WP(C) Nos.9881/2020 & connected cases : 206 : APPENDIX OF WP(C) 3549/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 THE COPY OF THE GOVERNMENT ORDER NO.46/2016/PWD DATED 22.10.2019. EXHIBIT P2 THE COPY OF THE NO OBJECTION CERTIFICATE DATED 13.11.2019 ISSUED BY THE 2ND RESPONDENT IN FAVOR OF THE 6TH RESPONDENT.
EXHIBIT P3 THE COPY OF THE JUDGMENT IN WP(C) NO.33630/2019 DATED 07.01.2020.
SR WP(C) Nos.9881/2020 & connected cases : 207 : APPENDIX OF WP(C) 4607/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 THE COPY OF THE GOVERNMENT ORDER NO.
16/2020/PWD DATED 10.02.2020. EXHIBIT P2 THE COPY OF THE BOOKLET PUBLISHED BY KUNNUKARA GRAMA PANCHAYATH WHEREIN THE TOTAL POPULATION OF THE PANCHAYATH. EXHIBIT P3 THE COPY OF THE SKETCH SHOWING THE LIE AND LOCATION OF THE SITE OF THE 7TH RESPONDENT AND THE INTERSECTION ROAD. EXHIBIT P4 THE COPY OF THE ORDER OF THE GREEN TRIBUNAL IN OA NO. 31/2019 DATED 22.07.2019.
EXHIBIT P5 THE COPY OF JUDGMENT IN WPC NO.
33622/2019 DATED 09.01.2020.
SR WP(C) Nos.9881/2020 & connected cases : 208 : APPENDIX OF WP(C) 4614/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 THE COPY OF THE GOVERNMENT ORDER NO.16/2020/PWD DATED 10.02.2020 EXHIBIT P2 THE COPY OF THE ORDER OF THE GREEN TRIBUNAL IN OA NO.31/2019 DATED 22.07.2019 EXHIBIT P3 THE COPY OF JUDGMENT IN WPC NO.33622/2019 DATED 09.01.2020 SR WP(C) Nos.9881/2020 & connected cases : 209 : APPENDIX OF WP(C) 8075/2020 PETITIONERS' EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE APPLICATION FOR NO OBJECTION CERTIFICATE SUBMITTED BY THE 7TH RESPONDENT BEFORE THE 5TH RESPONDENT, WITHOUT ITS ENCLOSURES EXHIBIT P2 TRUE COPY OF LOCATION PLAN OF THE PROPOSED PETROL PUMP IN THE PROPERTY OF THE 8TH RESPONDENT EXHIBIT P3 TRUE COPY OF COMMUNICATION DATED 23.7.2019 ISSUED BY THE 5TH RESPONDENT EXHIBIT P4 TRUE COPY OF THE REPORT NO 457/19/E4 SUBMITTED BY SUB INSPECTOR OF POLICE CHOTTANIKKARA POLICE STATION, WITHOUT ITS ENCLOSURES.
EXHIBIT P5 TRUE COPY OF THE REPORT DATED 16.9.2019 SUBMITTED BY THE DISTRICT POLICE CHIEF, ERNAKULAM EXHIBIT P6 TRUE COPY OF REPORT DATED 17.8.2019 SUBMITTED BY THE THASILDAR, KANAYANNUR TALUK.
EXHIBIT P7 TRUE COPY OF PROCEEDINGS DATED 9.10.2019 OF THE 6TH RESPONDENT EXHIBIT P8 TRUE COPY OF NO OBJECTION CERTIFICATE DATED 9.10.2019 ISSUED UNDER RULE 144 OF THE PETROLEUM RULES, 2002 EXHIBIT P9 TRUE COPY OF CERTIFICATE DATED 6.8.2019 ISSUED BY THE REGIONAL FIRE OFFICER, ERNAKULAM EXHIBIT P10 TRUE COPY OF THE CONSENT TO OPERATE ISSUED FROM THE KERALA STATE POLLUTION CONTROL BOARD EXHIBIT P11 TRUE COPY OF THE REPRESENTATION DATED 2.3.2020 SUBMITTED BEFORE THE 5TH RESPONDENT BY THE 1ST PETITIONER EXHIBIT P12 TRUE COPY OF THE REPRESENTATION DATED 2.3.2020 SUBMITTED BEFORE THE 5TH RESPONDENT BY THE 2ND PETITIONER EXHIBIT P13 TRUE COPY OF THE MASS PETITION SUBMITTED BEFORE THE 5TH RESPONDENT WP(C) Nos.9881/2020 & connected cases : 210 : EXHIBIT P14 TRUE COPY OF THE OFFICE MEMORANDUM DATED 7.1.2020 ISSUED BY THE 3RD RESPONDENT SR WP(C) Nos.9881/2020 & connected cases : 211 : APPENDIX OF WP(C) 9008/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 THE COPY OF THE GOVERNMENT ORDER NO.16/2020/PWD DATED 10.02.2020. EXHIBIT P2 THE COPY OF THE GUIDELINES ISSUED BY THE CENTRAL POLLUTION CONTROL BOARD DATED 07.01.2020.
EXHIBIT P3 THE COPY OF JUDGMENT IN WPC NO.33622/2019 DATED 09.01.2020.
SR WP(C) Nos.9881/2020 & connected cases : 212 : APPENDIX OF WP(C) 10452/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER. EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER. EXHIBIT P3 COPY OF THE LETTER ISSUED BY THE PWD DATED 05/02/20.
EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGE OF IRC
-12-2016.
EXHIBIT P5 COPY OF THE JUDGMENT IN W.A. NO.
27/2020.
EXHIBIT P6 COPY OF THE G.O. (MS) NO. 16/2020/PWD DATED 10/2/20.
EXHIBIT P7 COPY OF THE G.O(M.S) NO.67/2020/PWD DATED 16/10/2020 RESPONDENTS' EXHIBITS:
ANNEXURE R1(A) A TRUE COPY OF THE G.O. (Rt.)NO.555/2020/PWD DATED 24.06.2020 SR WP(C) Nos.9881/2020 & connected cases : 213 : APPENDIX OF WP(C) 10649/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE LETTER OF INTENT DATED 29/8/19.
EXHIBIT P2 COPY OF THE APPLICATION FIELD BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER. EXHIBIT P3 COPY OF THE G.O. (MS) NO. 16/2020/PWD DATED 10/2/20.
EXHIBIT P4 COPY OF THE RECOMMENDATIONS BY THE INDIAN ROAD CONGRESS 2012-16. EXHIBIT P5 COPY OF THE ORDER AS G.O. (MS) NO.
46/2019/PWD DATED 22/10/19. EXHIBIT P6 COPY OF THE G.O(MS) NO:67/2020/PWD DATED 16/10/2020.
SR WP(C) Nos.9881/2020 & connected cases : 214 : APPENDIX OF WP(C) 10816/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 04/10/2019.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 02/12/2019.
EXHIBIT P3 TRUE COPY OF THE REJECTION LETTER ISSUED BY THE PWD DATED 31/12/2019. EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGE OF THE IRC 12-2016.
EXHIBIT P5 COPY OF THE JUDGMENT IN WA NO.27/2020. EXHIBIT P6 COPY OF THE GO(MS) NO.16/2020 PWD DATED 10/02/2020.
EXHIBIT P7 COPY OF THE G.O.(M.S)NO.67/2020/PWD DATED 16.10.2020.
SR WP(C) Nos.9881/2020 & connected cases : 215 : APPENDIX OF WP(C) 11085/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 29.08.19 EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUTLET AWARDED TO THE PETITIONER DATED 06.03.19 EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL EXHIBIT P4 COPY OF THE JUDGMENT IN W.A.NO.27/2020 DATED 5/3/20 EXHIBIT P5 COPY OF THE G.O(MS) NO.16/2020/PWD DATED 10/2/2020 EXHIBIT P6 COPY OF THE G.O.(M.S.) NO.67/2020/PWD DATED 16.10.2020.
SR WP(C) Nos.9881/2020 & connected cases : 216 : APPENDIX OF WP(C) 11212/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 01/04/2019.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 17/07/19.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF THE IRC 12-2016 DATED NIL.
EXHIBIT P4 COPY OF THE JUDGMENT IN WA NO.27/2020 DATED 05/03/2020.
EXHIBIT P5 COPY OF THE GO(MS) NO.16/2020/PWD DATED 10/02/2020.
EXHIBIT P6 COPY OF THE G.O(MS) NO: 67/2020/PWD DATED 16/10/2020.
SR WP(C) Nos.9881/2020 & connected cases : 217 : APPENDIX OF WP(C) 11338/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE LETTER OF INTENT DATED
03.09.2019 EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUTLET AWARDED TO THE PETITIONER DATED 30.09.2019 EXHIBIT P3 COPY OF THE GO(MS) NO.16/2020/PWD DATED 10.02.20 EXHIBIT P4 COPY OF THE RECOMMENDATIONS BY THE INDIAN ROAD CONGRESS 2012-16(RELAVENT PAGES) EXHIBIT P5 COPY OF THE ORDER AS GO(MS) NO.46/2019/PWD DATED 22.10.19 EXHIBIT P6 COPY OF THE G.O.(MS).NO.67/2020/PWD DATED 16/10/2020.
SR WP(C) Nos.9881/2020 & connected cases : 218 : APPENDIX OF WP(C) 11353/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 10.03.2019.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 08.05.2019.
EXHIBIT P3 COPY OF THE REJECTION LETTER ISSUED BY THE PWD DATED 22.08.2019 EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGE OF IRC
-12-2016 EXHIBIT P5 COPY OF THE JUDGMENT IN WA NO.27/2020 EXHIBIT P6 COPY OF THE G.O(MS) NO.16/2020/PWD DATED 10.2.20.
EXHIBIT P7 COPY OF THE G.O.(MS) NO-67/2020/PD DATED 16.10.2020 SR WP(C) Nos.9881/2020 & connected cases : 219 : APPENDIX OF WP(C) 11424/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 6.4.19.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 16.05.19.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL.
EXHIBIT P4 COPY OF THE JUDGMENT IN W.A.NO.27/2020 DATED 5.3.20.
EXHIBIT P5 COPY OF THE G.O.(MS)NO.16/2020/PWD DATED 10.2.20.
EXHIBIT P6 COPY OF THE G.O(ms) NO:67/2020/PWD DATED 16/10/2020 SR WP(C) Nos.9881/2020 & connected cases : 220 : APPENDIX OF WP(C) 11449/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 29.07.2019.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 02.08.19.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC -
12-2016 DATED NIL.
EXHIBIT P4 COPY OF THE JUDGMENT IN WA NO.27/2020 DATED 5.3.20 EXHIBIT P5 COPY OF THE G.O(MS) NO.16/2020/PWD DATED 10.2.2020.
EXHIBIT P6 COPY OF THE G.O.(M.S)NO.67/2020/PWD DATED 16/10/2020 SR WP(C) Nos.9881/2020 & connected cases : 221 : APPENDIX OF WP(C) 11652/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 29/06/19 EXHIBIT P2 C0PY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 29/06/19 EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL EXHIBIT P4 COPY OF THE JUDGMENT IN W.A.NO.27/2020 DATED 5/3/2020 EXHIBIT P5 COPY OF THE G.O(MS)NO.16/2020/PWD DATED 10/2/2020.
EXHIBIT P6 COPY OF THE GO(MS) NO 67/2020/PWD/DATED 16.10.2020 SR WP(C) Nos.9881/2020 & connected cases : 222 : APPENDIX OF WP(C) 11765/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE LETTER OF INTENT ISSUED TO PETITIONER DATED 29.7.2019 ISSUED BY THE 4TH RESPONDENT. EXHIBIT P2 A TRUE COPY OF THE LETTER DATED 28.10.2019 ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P3 A TRUE COPY OF CONSENT ISSUED BY THE FIRES AND RESCUE SERVICE, REGIONAL OFFICE, KOZHIKODE DATED 27.1.2020. EXHIBIT P4 TRUE COPY OF THE CONSENT ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD DATED 3.4.2020.
EXHIBIT P5 A TRUE COPY OF G.O.(MS) NO.46/2019/PWD DATED 22.10.2019 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P6 A TRUE COPY OF G.O.(MS)NO.16/2020/PWD DATED 10.2.2020 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P7 A TRUE COPY OF G.O.(MS)NO.67/2020/PWD DATED 16.10.2020 SR WP(C) Nos.9881/2020 & connected cases : 223 : APPENDIX OF WP(C) 11862/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 04.09.2019 EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 14.09.2019 EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF OF IRC-12-2016 DATED NIL EXHIBIT P4 COPY OF THE JUDGMENT IN WA NO.27/2020 DATED 5.3.20 EXHIBIT P5 COPY OF THE GO(MS) NO.16/2020/PWD DATED 10.02.2020 EXHIBIT P6 COPY OF THE G.O.(M.S.) NO-67/2020/PWD DATED 16.10.2020 SR WP(C) Nos.9881/2020 & connected cases : 224 : APPENDIX OF WP(C) 11873/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER OF LAND LETTER ISSUED BY THE PETITIONER TO THE 5TH RESPONDENT DATED 21.09.18.
EXHIBIT P2 COPY OF APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 22.01.2019.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL.
EXHIBIT P4 COPY OF THE JUDGMENT IN WA NO.27/2020 DATED 5.3.20.
EXHIBIT P5 COPY OF THE GO(MS) NO.16/2020/PWD DATED 10.2.20.
SR WP(C) Nos.9881/2020 & connected cases : 225 : APPENDIX OF WP(C) 11876/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 09.03.19 EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 04.12.19 EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL EXHIBIT P4 COPY OF THE JUDGMENT IN W.A NO.27/2020 DATED 5.3.20 EXHIBIT P5 COPY OF THE G.O(MS) NO.16/2020/PWD DATED 10/2/2020 EXHIBIT P6 COPY OF THE G.O.(M.S) NO.67/2020/PWD DATED 16.10.2020.
SR WP(C) Nos.9881/2020 & connected cases : 226 : APPENDIX OF WP(C) 11878/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 23.10.19 EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 28.11.19.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC -
12-2016 DATED NIL.
EXHIBIT P4 COPY OF THE JUDGMENT IN WA NO.27/2020 DATED 5/3/20.
EXHIBIT P5 COPY OF THE GO(MS) NO.16/2020/PWD DATED 10.2.20 EXHIBIT P6 COPY OF THE G.O(MS) NO.67/2020/PWD DATED 16/10/2020 SR WP(C) Nos.9881/2020 & connected cases : 227 : APPENDIX OF WP(C) 11879/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE LETTER OF INTENT DATED 04.09.19 EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUTLET AWARDED TO THE PETITIONER DATED 19/10/2019 EXHIBIT P3 COPY OF THE G.O(MS)NO.16/2020/PWD DATED 10/2/20 EXHIBIT P4 COPY OF THE REJECTION LETTER BY THE PWD DATED 03/03/2020 EXHIBIT P5 COPY OF THE ORDER AS G.O(MS)NO.46/2019/PWD DATED 22/10/19.
EXHIBIT P6 COPY OF THE G.O.(MS) NO.67/2020/PWD DATED 16.10.2020 SR WP(C) Nos.9881/2020 & connected cases : 228 : APPENDIX OF WP(C) 11892/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 26.8.19.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 06.9.2019.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL.
EXHIBIT P4 COPY OF THE JUDGMENT IN W.A.NO.27/2020 DATED 5.3.20.
EXHIBIT P5 COPY OF THE G.O.(MS) NO.16/2020/PWD DATED 10.2.20.
EXHIBIT P6 COPY OF THE G.O(MS)NO: 67/2020/PWD DATED 16/10/2020 SR WP(C) Nos.9881/2020 & connected cases : 229 : APPENDIX OF WP(C) 11893/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 31.05.2019.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUTLET AWARDED TO THE PETITIONER DATED 01.06.2019.
EXHIBIT P3 COPY OF THE REJECTION LETTER ISSUED BY THE PWD DATED 22.08.2019.
EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGE OF IRC 12-2016.
EXHIBIT P5 COPY OF THE JUDGMENT IN WA NO.27/2020. EXHIBIT P6 COPY OF THE GO(MS)NO.16/2020/PWD DATED 10.02.2020.
EXHIBIT P7 COPY OF THE G.O (MS) NO:67/2020/PWD DATED 16/10/2020 SR WP(C) Nos.9881/2020 & connected cases : 230 : APPENDIX OF WP(C) 11978/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 05.08.2019.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 30.10.2019.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL.
EXHIBIT P4 COPY OF THE JUDGMENT IN W.A.NO.27/2020 DATED 05.03.2020.
EXHIBIT P5 COPY OF THE G.O(MS)NO.16/2020/PWD DATED 10.02.2020.
EXHIBIT P6 COPY OF THE GO(MS) NO 67/2020/PWD DATED 16.10.2020 SR WP(C) Nos.9881/2020 & connected cases : 231 : APPENDIX OF WP(C) 12093/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 10/09/2019.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 03/04/2019.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF OF IRC-12-2016 DATED NIL.
EXHIBIT P4 COPY OF THE JUDGEMENT IN WA NO.27/2020 DATED 05/03/2020.
EXHIBIT P5 COPY OF THE GO(MS) NO.16/2020/PWD DATED 10/02/2020.
EXHIBIT P6 COPY OF THE G.O.(M.S)NO.67/2020/PWD DATED 16.10.2020.
SR WP(C) Nos.9881/2020 & connected cases : 232 : APPENDIX OF WP(C) 12106/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 21/02/19.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 08/03/2019.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL.
EXHIBIT P4 COPY OF THE JUDGMENT IN WA NO.27/2020 DATED 05/03/2020.
EXHIBIT P5 COPY OF THE GO(MS) NO.16/2020/PWD DATED 10/02/2020.
SR WP(C) Nos.9881/2020 & connected cases : 233 : APPENDIX OF WP(C) 12151/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 12.09.2019.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 11.11.2019 EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL.
EXHIBIT P4 COPY OF THE JUDGMENT IN W.A. NO.
27/2020 DATED 5.3.2020.
EXHIBIT P5 COPY OF THE G.O(MS) NO. 16/2020/PWD DATED 10.02.2020.
EXHIBIT P6 COPY OF THE G.O.(MS) NO.67/2020/PWD DATED 16.10.2020 SR WP(C) Nos.9881/2020 & connected cases : 234 : APPENDIX OF WP(C) 12186/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 29/07/19.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 14/9/2019.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL.
EXHIBIT P4 COPY OF THE JUDGMENT IN W.A.NO.27/2020 DATED 5/3/20 EXHIBIT P5 COPY OF THE G.O(MS)NO.16/2020/PWD DATED 10/2/20.
EXHIBIT P6 COPY OF THE G.O(ms) NO: 67/2020/PWD DATED 16/10/2020 SR WP(C) Nos.9881/2020 & connected cases : 235 : APPENDIX OF WP(C) 12253/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER DATED 30.09.2019 EXHIBIT P2 TRUE COPY OF GO(MS) NO.46/2019/PWD DATED 22.10.2019 ISSUED BY THE 1ST RESPONDENT EXHIBIT P3 TRUE COPY OF G.O(MS) NO.16/2020/PWD DATED 10.02.202O ISSUED BY THE 1ST RESPONDENT EXHIBIT P4 A TRUE COPY OF ORDER BEARING G.O. (Ms)NO.67/2020/PWD DATED 16/10/2020 ISSUED BY THE 1ST RESPONDENT SR WP(C) Nos.9881/2020 & connected cases : 236 : APPENDIX OF WP(C) 12269/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER DATED 10.03.2019. EXHIBIT P2 TRUE COPY OF THE COMMON JUDGMENT DATED 19.12.2019 IN W.P.(C)NO.27311/2019 AND CONNECTED CASES.
EXHIBIT P3 TRUE COPY OF THE COMMON JUDGMENT DATED 05.03.2020 IN W.A.NO.69/2020 AND CONNECTED CASES.
EXHIBIT P4 TRUE COPY OF G.O.(MS)NO.46/2019/PWD DATED 22.10.2019 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P5 TRUE COPY OF G.O(MS)NO.16/2020/PWD DATED 10.02.2020 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P6 A TRUE COPY OF G.O.(MS) NO.67/2020/PWD DATED 16.10.2020.
SR WP(C) Nos.9881/2020 & connected cases : 237 : APPENDIX OF WP(C) 12290/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 THE PHOTOCOPY OF LETTER OF INTENT NO.CRRO/RET/ADVT/2018-19 DATED 13.07.2019 ISSUED BY THE 5TH RESPONDENT EXHIBIT P2 THE PHOTOCOPY OF NO OBJECTION CERTIFICATE NO.B 6002/2019 DATED 04.12.2019 ISSUED BY THE REGIONAL FIRE OFFICER THIRUVANANTHAPURAM EXHIBIT P3 THE PHOTOCOPY OF NO OBJECTION CERTIFICATE NO.CS10-4882/19 DATED 24.12.2019 ISSUED BY THE DISTRICT SUPPLY OFFICER, THIRUVANANTHAPURAM EXHIBIT P4 THE PHOTOCOPY OF NO OBJECTION CERTIFICATE NO.D5-58925/2019/T DATED 04.12.2019 ISSUED BY THE DISTRICT POLICE CHEF THIRUVANANTHAPURAM EXHIBIT P5 THE PHOTOCOPY OF NO OBJECTION CERTIFICATE NO.C2-34245/2019-DMO DATED 02.12.2019 ISSUED BY THE DISTRICT MEDICAL OFFICER (HEALTH) THIRUVANANTHAPURAM EXHIBIT P6 THE PHOTOCOPY OF CONSENT TO ESTABLISH THE PETROLEUM RETAIL OUTLET NO.PCB/TVM- DO/ICE/FUL-12151742/2019 DATED 29.11.2019 ISSUED BY THE ASSISTANT ENVIRONMENTAL ENGINEER OF KERALA STATE POLLUTION CONTROL BOARD DISTRICT OFFICER , THIRUVANANTHAPURAM EXHIBIT P7 THE PHOTOCOPY OF COVERING LETTER NO.D3-
6632/19 DATED 08.11.2019 OF THE 3RD RESPONDENT EXHIBIT P8 THE PHOTOCOPY OF THE PROCEEDINGS DATED 25.05.2020 OF THE 2ND RESPONDENT EXHIBIT P9 THE PHOTOCOPY OF GO (MS) 6/2020 DATED 10.02.2020 EXHIBIT P10 THE PHOTOCOPY OF LETTER NO.A6/20572/19 DATED 09.01.2020 OF THE TAHSILDAR KATTAKADA SR WP(C) Nos.9881/2020 & connected cases : 238 : APPENDIX OF WP(C) 12312/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER DATED 29.08.2019. EXHIBIT P2 TRUE COPY OF G.O.(MS)NO.46/2019/PWD DATED 22.10.2019 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P3 TRUE COPY OF GO(MS)NO.16/2020/PWD DATED 10.02.2020 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P4 TRUE COPY OF ORDER BEARING G.O. (MS)NO.67/2020/PWD DATED 16.10.2020 ISSUED BY THE 1ST RESPONDENT.
SR WP(C) Nos.9881/2020 & connected cases : 239 : APPENDIX OF WP(C) 12319/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER DATED 23.07.2019. EXHIBIT P2 TRUE COPY OF G.O.(MS) NO.46/2019/PWD DATED 22.10.2019 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P3 TRUE COPY OF G.O.(MS) NO.16/2020/PWD DATED 10.02.2020 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P4 A TRUE COPY OF ORDER BEARING G.O. (Ms)NO.67/2020/PWD DATED 16/10/2020 ISSUED BY THE 1ST RESPONDENT SR WP(C) Nos.9881/2020 & connected cases : 240 : APPENDIX OF WP(C) 12322/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER DATED 03.09.2019 EXHIBIT P2 TRUE COPY OF THE GO(MS) NO.46/2019/PWD DATED 22.10.2019 ISSUED BY THE 1ST RESPONDENT EXHIBIT P3 TRUE COPY OF THE GO(MS)NO.16/2020/PWD DATED 10.02.2020 ISSUED BY THE 1ST RESPONDENT EXHIBIT P4 A TRUE COPY OF ORDER BEARING G.O.(MS) NO.67/2020/PWD DATED 16/10/2020 ISSUED BY THE 1ST RESPONDENT.
SR WP(C) Nos.9881/2020 & connected cases : 241 : APPENDIX OF WP(C) 12323/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER DATED 7.8.2019. EXHIBIT P2 TRUE COPY OF G.O.(MS) NO.46/2019/PWD DATED 22.10.2019 ISSUED BY THE IST RESPONDENT.
EXHIBIT P3 TRUE COPY OF G.O.(MS) NO.16/2020/PWD DATED 10.2.2020 ISSUED BY THE IST RESPONDENT.
EXHIBIT P4 A TRUE COPY OF ORDER BEARING G.O. (MS)NO.67/2020 PWD DATED 16/10/2020 ISSUED BY THE 1ST RESPONDENT SR WP(C) Nos.9881/2020 & connected cases : 242 : APPENDIX OF WP(C) 12329/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER DATED 30.03.2019 EXHIBIT P2 TRUE COPY OF GO(MS) NO.46/2019/PWD DATED 22.10.2019 ISSUED BY THE 1ST RESPONDENT EXHIBIT P3 TRUE COPY OF THE GO(MS) NO.16/2020/PWD DATED 10.02.2020 ISSUED BY THE 1ST RESPONDENT EXHIBIT P4 A TRUE COPY OF G.O.(MS) NO.67/2020/PWD DATED 16/10/2020 SR WP(C) Nos.9881/2020 & connected cases : 243 : APPENDIX OF WP(C) 12357/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT DATED 26/02/2019 ISSUED TO THE PETITIONER BY THE INDIAN OIL CORPORATION. EXHIBIT P2 TRUE COPY OF THE DECISION DATED 27/05/2019 OF THE NEENDOOR GRAMA PANCHAYAT COMMITTEE.
EXHIBIT P3 TRUE COPY OF THE CERTIFICATE DATED 20/08/2019 ISSUED BY THE REGIONAL FIRE OFFICER, KOTTAYAM.
EXHIBIT P4 COPY OF THE REPORT DATED 28/06/2019 FROM THE DISTRICT POLICE CHIEF, KOTTAYAM TO THE DISTRICT COLLECTOR. EXHIBIT P5 TRUE COPY OF THE CONSENT TO ESTABLISH DATED 24/08/2019 ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD. EXHIBIT P6 TRUE COPY OF THE LETTER DATED 18/06/2019 ISSUED BY THE ASSISTANT ENGINEER, PWD TO THE ASSISTANT EXECUTIVE ENGINEER, PWD.
EXHIBIT P7 TRUE COPY OF THE LETTER DATED 10/07/2019 ISSUED BY THE EXECUTIVE ENGINEER, PWD TO THE CHIEF ENGINEER, PWD.
EXHIBIT P8 TRUE COPY OF THE LETTER DATED
06/08/2019 ISSUED BY THE CHIEF
ENGINEER, PWD TO THE EXECUTIVE
ENGINEER, PWD.
EXHIBIT P9 TRUE COPY OF THE LETTER DATED
20/08/2019 ISSUED BY THE EXECUTIVE ENGINEER, PWD TO THE DISTRICT COLLECTOR.
EXHIBIT P10 TRUE COPY OF THE JUDGMENT DATED 17TH SEPTEMBER, 2018 IN WPC NO.29129/2017. EXHIBIT P11 TRUE COPY OF THE ORDER DATED 27/08/2019 IN WPC NO.23176/2019.
EXHIBIT P12 TRUE COPY OF THE GOVERNMENT ORDER DATED 22/10/2019.
EXHIBIT P13 TRUE COPY OF THE JUDGMENT IN WA WP(C) Nos.9881/2020 & connected cases : 244 : NO.27/2020 AND CONNECTED MATTERS, EXHIBIT P14 TRUE COPY OF THE GO(MS) NO.16/2020/PWD DATED 10/02/2020.
EXHIBIT P15 TRUE COPY OF THE PROCEEDINGS OF THE DISTRICT COLLECTOR, KOTTAYAM DATED 18/12/2018.
SR WP(C) Nos.9881/2020 & connected cases : 245 : APPENDIX OF WP(C) 12365/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER DATED 26/02/2019. EXHIBIT P2 TRUE COPY OF GO(MS) NO.46/2019/PWD DATED 22/10/2019 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P3 TRUE COPY OF GO(MS) NO.16/2020/PWD DATED 10/02/2020 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P4 A TRUE COPY OF G.O.(MS) NO.67/2020/PWD
DATED 16.10.2020
EXHIBIT P5 A TRUE COPY OF THE APPLICATION UNDER
RIGHT TO INFORMATION ACT DATED
04.08.2020
EXHIBIT P6 A TRUE COPY OF THE REPLY ISSUED TO MR.P
NIRMALAN BY THE STATE PUBLIC
INFORMATION OFFICER DATED 17.09.2020 EXHIBIT P7 A TRUE COPY OF THE NO OBJECTION CERTIFICATE DATED 07.08.2019 ISSUED BYTHE DISTRICT COLLECTOR, THIRVANATHAPURAM SR WP(C) Nos.9881/2020 & connected cases : 246 : APPENDIX OF WP(C) 12367/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER DATED 26.2.2019 EXHIBIT P2 TRUE COPY OF GO(MS) NO 46/2019/PWD DATED 22.10.2019 ISSUED BY THE 1ST RESPONDENT EXHIBIT P3 TRUE COPY OF GO(MS) NO 16/2020/PWD DATED 10.2.2020 ISSUED BY THE 1ST RESPONDENT EXHIBIT P4 TURE COPY OF ORDER BEARING G.O.(MS) NO.
67/2020/PWD DATED 16.10.2020 ISSUED BY THE IST RESPONDENT SR WP(C) Nos.9881/2020 & connected cases : 247 : APPENDIX OF WP(C) 12396/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 THE COPY OF THE JUDGMENT IN WPC NO.33937/2019 DATED 19.12.2019. EXHIBIT P2 THE AFORESAID GOVERNMENT ORDER NO.16/2020/PWD DATED 10.02.2020. EXHIBIT P3 THE COPY OF THE JUDGMENT IN WA NO.172/2020 DATED 05.03.2020. EXHIBIT P4 THE COPY OF THE CIRCULAR ISSUED BY THE 6TH RESPONDENT DATED 24.02.2020. EXHIBIT P5 THE COPY OF THE COMMUNICATION DATED 09.01.2020 OF THE 3RD RESPONDENT TO THE 1ST RESPONDENT.
EXHIBIT P6 THE COPY OF THE NO OBJECTION CERTIFICATE SO ISSUED BY THE 2ND RESPONDENT IN FAVOUR OF THE 7TH RESPONDENT DATED 14.05.2020.
SR WP(C) Nos.9881/2020 & connected cases : 248 : APPENDIX OF WP(C) 13235/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER DATED 30/08/19.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 2ND RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 02/9/2019.
EXHIBIT P3 COPY OF THE NO OBJECTION CERTIFICATE ISSUED BY THE 1ST RESPONDENT DATED 4/2/2020.
EXHIBIT P4 COPY OF THE G.O.(MS) NO.16/2020/PWD DATED 10/2/20.
SR WP(C) Nos.9881/2020 & connected cases : 249 : APPENDIX OF WP(C) 13290/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 9/3/19.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 7/3/2019.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL.
EXHIBIT P4 COPY OF THE JUDGMENT IN WA NO.27/2020 DATED 5/3/20 EXHIBIT P5 COPY OF THE GO(MS) NO.16/2020/PWD DATED 10/2/20.
EXHIBIT P6 COPY OF THE G.O.(MS)NO.67/2020/PWD DATED 16.10.2020 SR WP(C) Nos.9881/2020 & connected cases : 250 : APPENDIX OF WP(C) 14155/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LETTER NO.
M/2018/IN001873/KER/000090/4201/00050 DATED 19.03.2019 ISSUED TO THE PETITIONER BY THE 5TH RESPONDENT. EXHIBIT P2 TRUE COPY OF THE LAY OUT PLAN OF THE PROPOSED PETROLEUM OUTLET PREPARED BY THE INDIAN OIL CORPORATION. EXHIBIT P3 TRUE COPY OF THE CHECK LIST FOR GETTING APPROVAL FOR INSTALLATION OF THE PETROL PUMP, PREPARED BY THE 5TH RESPONDENT. EXHIBIT P4 TRUE COPY OF THE LETTER NO.
C2/5720/20/2019 DATED 03.01.2020 OF THE 3RD RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE LETTER NO.CE/R/PLG/DB4/243/2020 DATED 20.02.2020 OF THE 2ND RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE LETTER NO.C2/579/2020 DATED 01.06.2020 OF THE 3RD RESPONDENT EXHIBIT P7 TRUE COPY OF THE JUDGMENT DATED 05.03.2020 OF THIS HON'BLE COURT IN WA NO.27/2020.
SR WP(C) Nos.9881/2020 & connected cases : 251 : APPENDIX OF WP(C) 14585/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE RELEVANT PAGES OF LETTER OF APPOINTMENT DATED 31/5/2019 ISSUED BY THE 5TH RESPONDENT. EXHIBIT P2 A TRUE COPY OF THE APPLICATION DATED 01/06/2019 SUBMITTED BEFORE THE 2ND RESPONDENT.
EXHIBIT P3 A TRUE COPY OF THE LETTER NO.D1- 3256/2019 DATED 20/07/2019 ISSUED BY THE REGIONAL FIRE OFFICER KOTTAYAM. EXHIBIT P4 A TRUE COPY OF THE RELEVANT PAGES OF THE CONSENT NO.ICE/PTA/1130/2019 DATED 28/06/2019 ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD.
EXHIBIT P5 A TRUE COPY OF THE LETTER NO.DB4- GENERAL/2312/2019 DATED 27/08/2019 ISSUED BY THE 3RD RESPONDENT. EXHIBIT P6 A TRUE COPY OF THE GO(MS) NO.16/2020/PWD DATED 10/02/2020 ISSUED BY THE 1ST RESPONDENT.
SR WP(C) Nos.9881/2020 & connected cases : 252 : APPENDIX OF WP(C) 14848/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 13.06.2019.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 12.07.2019.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL.
EXHIBIT P4 COPY OF THE JUDGMENT IN W.A.NO.27/2020 DATED 05.03.2020.
EXHIBIT P5 COPY OF THE G.O(MS)NO.16/2020/PWD DATED 10.02.2020.
EXHIBIT P6 COPY OF THE GOVERNMENT ORDER NO.551/2020/PWD DATED 23.06.2020. EXHIBIT P7 COPY OF THE GOVERNMENT ORDER NO.555/2020/PWD DATED 24.06.2020. EXHIBIT P8 TRUE COPY OF THE LETTER NO.PWDHI/429/2018 DATED 18/12/2018. EXHIBIT P9 COPY OF THE LETTER OBTAINED UNDER RIGHT TO INFORMATION ACT DATED 03/08/2020. EXHIBIT P8 COPY OF THE G.O.(M.S.)NO.67/2020/PWD DATED 16.10.2020 RESPONDENTS' EXHIBITS:
EXHIBIT R1 TRUE COPY OF THE NOTIFICATION NO.35 (WITHDRAWAL OF NOTIFICATION NO.28 DATED 1/12/2019) EXHIBIT R2(b) COPY OF THE NOTIFICATION NO.RW-NH-
33032/01/2017-S&R(R) DATED 26/6/2020 ISSUED BY MINISTRY OF ROAD TRANSPORT & HIGHWAYS (MORTH) EXHIBIT R1(c) TRUE COPY OF THE REPORT (GUIDELINES FOR ACCESS PERMISSION TO FUEL STATION ALONG STATE HIGHWAYS (SH) AND MAJOR DISTRICT ROADS) BY THE COMMITTEE CONSTITUTED AS PER EXHIBIT P7 (IN WPC NO.14848/2020) SR WP(C) Nos.9881/2020 & connected cases : 253 : APPENDIX OF WP(C) 15228/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 THE COPY OF THE GOVERNMENT ORDER NO.16/202/PWD DATED 10.02.2020 EXHIBIT P2 THE COPY OF THE CIRCULAR ISSUED BY THE 7TH RESPONDENT DATED 24.02.2020 EXHIBIT P3 THE COPY OF THE SKETCH SHOWING THE LIE AND LOCATION OF THE SITE OF THE 10TH RESPONDENT AND THE INTERSECTION ROAD NEAR TO SAME EXHIBIT P4 THE COPY OF THE ORDER OF THE GREEN TRIBUNAL IN OA NO.31/2019 DATED 22.07.2019 EXHIBIT P5 THE COPY OF THE NO OBJECTION CERTIFICATE SO ISSUED BY THE 2ND RESPONDENT IN FAVOUR OF THE 8TH RESPONDENT DATED 10.07.2020 SR WP(C) Nos.9881/2020 & connected cases : 254 : APPENDIX OF WP(C) 15610/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 03-12-2019 EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 09-01-2020 EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC 12-2016 DATED NIL EXHIBIT P4 COPY OF THE JUDGMENT IN W.A NO. 27/2020 DATED 5-3-2020 EXHIBIT P5 COPY OF THE G.O(MS) NO. 16/2020/PWD DATED 10-02-2020 EXHIBIT P6 COPY OF THE GOVERNMENT ORDER NO.
551/2020 PWD DATED 23-06-2020 EXHIBIT P7 COPY OF THE GOVERNMENT ORDER NO.
555/2020/PWD DATED 24-06-2020 EXHIBIT P8 COPY OF THE GO(MS) NO 67/2020/PWD DATED 16.10.2020 SR WP(C) Nos.9881/2020 & connected cases : 255 : APPENDIX OF WP(C) 15613/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 25/11/19, EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 27/4/20.
EXHIBIT P3 COPY OF THE LETTER ISSUED BY THE 4TH RESPONDENT TO VARIOUS AUTHORITIES DATED 11/5/20.
EXHIBIT P4 COPY OF THE NO OBJECTION CERTIFICATE DATED 10/7/20.
EXHIBIT P5 COPY OF THE G.O(MS) NO.16/2020/PWD DATED 10/2/20.
SR WP(C) Nos.9881/2020 & connected cases : 256 : APPENDIX OF WP(C) 15710/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 12.9.2005.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 19.6.2020.
EXHIBIT P3 COPY OF THE LETTER ISSUED BY THE 4TH RESPONDENT DATED 14.2.20.
EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016.
EXHIBIT P5 COPY OF THE JUDGMENT IN W.A.NO.27/2020. EXHIBIT P6 COPY OF THE G.O.(MS)NO.16/2020/PWD DATED 10.2.20.
EXHIBIT P7 COPY OF THE GOVERNMENT ORDER NO.551/2020/PWD DATED 23.6.2020. EXHIBIT P8 COPY OF THE GOVERNMENT ORDER NO.555/2020/PWD DATED 24.6.2020. EXHIBIT P9 COPY OF THE G.O.(MS) NO.67/2020/PWD DATED 16/10/2020.
SR WP(C) Nos.9881/2020 & connected cases : 257 : APPENDIX OF WP(C) 15815/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 30/08/19.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 14/10/2019.
EXHIBIT P3 COPY OF THE LETTER ISSUED BY THE 4TH RESPONDENT TO VARIOUS AUTHORITIES DATED 01/11/2019.
EXHIBIT P4 COPY OF THE NO OBJECTION CERTIFICATE DATED 22/5/2020.
EXHIBIT P5 COPY OF THE G.O.(MS) NO.16/2020/PWD DATED 10/2/2020.
SR WP(C) Nos.9881/2020 & connected cases : 258 : APPENDIX OF WP(C) 16652/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 26.08.2019.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 26.09.2019.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL.
EXHIBIT P4 COPY OF THE JUDGMENT IN W.A.NO.27/2020 DATED 5.3.20.
EXHIBIT P5 COPY OF THE G.O.(MS) NO.16/2020/PWD DATED 10.2.20.
EXHIBIT P6 COPY OF THE GOVERNMENT ORDER NO.551/2020/PWD DATED 23.06.2020. EXHIBIT P7 COPY OF THE GOVERNMENT ORDER NO.555/2020/PWD DATED 24.06.2020. EXHIBIT P8 COPY OF THE LETTER OBTAINED UNDER RIGHT TO INFORMATION ACT DATED 3.8.2020. EXHIBIT P9 COPY OF THE G.O(M.S.) NO: 67/2020/PWD DATED 16/10/2020.
SR WP(C) Nos.9881/2020 & connected cases : 259 : APPENDIX OF WP(C) 16659/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIOENR DATED 18/03/19 EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 30-05-2019 EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC
-12-2016 DATED NIL EXHIBIT P4 COPY OF THE JUDGMENT IN W.A NO. 27/2020 DATED 5/3/2020 EXHIBIT P5 COPY OF THE G.O(MS) NO. 16/2020/PWD DATED 10-02-2020 EXHIBIT P6 COPY OF THE GOVERNMENT ORDER NO.
551/2020/PWD DATED 23-06-2020 EXHIBIT P7 COPY OF THE GOVERNMENT ORDER NO 555/2020 PWD DATED 24-06-2020 EXHIBIT P8 COPY OF THE LETTER OBTAINED UNDER RIGHT TO INFORMATION ACT DATED 3/8/2020 EXHIBIT P9 COPY OF THE G.O.(M.S)NO.67/2020/PWD DATED 16.10.2020.
SR WP(C) Nos.9881/2020 & connected cases : 260 : APPENDIX OF WP(C) 16853/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE RELEVANT PAGES OF LETTER OF APPOINTMENT DATED 31.05.2019 ISSUED BY THE 5TH RESPONDENT. EXHIBIT P2 A TRUE COPY OF THE APPLICATION DATED 01.06.2019 SUBMITTED BEFORE THE 2ND RESPONDENT.
EXHIBIT P3 A TRUE COPY OF THE LOCATION CERTIFICATE FOR THE PROPOSED SITE ISSUED BY THE VILLAGE OFFICER, KARULAI DATED 01.01.2019.
EXHIBIT P4 A TRUE COPY OF THE GO(MS) NO.16/2020/PWD DATED 10.02.2020 ISSUED BY THE 1ST RESPONDENT.
SR WP(C) Nos.9881/2020 & connected cases : 261 : APPENDIX OF WP(C) 17084/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 7.3.2019 EXHIBIT P2 COPY OF THE NO OBJECTION CERTIFICATE DATED 28.5.2020 EXHIBIT P3 COPY OF THE GO (MS) NO 16/2020/PWD DATED 10.2.2020 SR WP(C) Nos.9881/2020 & connected cases : 262 : APPENDIX OF WP(C) 17901/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER DATED 13/06/2019. EXHIBIT P2 TRUE COPY OF GO(MS) NO.46/2019/PWD DATED 22/10/2019 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P3 TRUE COPY OF GO(MS) NO.16/2020/PWD DATED 10/02/2020 ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P4 TRUE COPY OF NO OBJECTION CERTIFICATE DATED 07/08/2019 ISSUED BY THE DISTRICT COLLECTOR, THIRUVANANTHAPURAM EXHIBIT P5 TRUE COPY OF INFORMATION OBTAINED UNDER RIGHT TO INFORMATION ACT DATED 3/08/2020.
EXHIBIT P6 TRUE COPY OF G.O.(MS) NO.67/2020/PWD DATED 16/10/2020 ISSUED BY THE 1ST RESPONDENT SR WP(C) Nos.9881/2020 & connected cases : 263 : APPENDIX OF WP(C) 18256/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE PHOTOCOPY OF LETTER OF INTENT NO.CRRO/RET/ADV/2018-19 DATED 26.02.2019 ISSUED BY THE 5TH RESPONDENT.
EXHIBIT P2 TRUE PHOTOCOPY OF NO OBJECTION CERTIFICATE NO.B-2602/2019 DATED 24.07.2019 ISSUED BY THE REGIONAL FIRE OFFICER THIRUVANANTHAPURAM.
EXHIBIT P3 TRUE PHOTOCOPY OF NO OBJECTION CERTIFICATE NO.CS10-2476/19 DATED 12.07.2019 ISSUED BY THE DISTRICT SUPPLY OFFICER THIRUVANANTHAPURAM.
EXHIBIT P4 TRUE PHOTOCOPY OF NO OBJECTION
CERTIFICATE NO.C2-17159/19-DMO DATED
24.7.2019 ISSUED BY THE DISTRICT
MEDICAL OFFICER (HEALTH)
THIRUVANANTHAPURAM.
EXHIBIT P5 TRUE PHOTOCOPY OF PROCEEDINGS DATED
22.05.2020 OF THE 2ND RESPONDENT.
EXHIBIT P6 TRUE PHOTOCOPY OF LETTER NO.B4/9012/19 DATED 30.08.2019 OF THE TAHASILDAR NEYYATTINKARA.
EXHIBIT P7 TRUE PHOTOCOPY OF GO(MS)NO.16/2020/PWD DATED 10.02.2020.
SR WP(C) Nos.9881/2020 & connected cases : 264 : APPENDIX OF WP(C) 18463/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE LETTER OF APPOINTMENT DATED 31.12.2018 ISSUED BY THE 5TH RESPONDENT EXHIBIT P2 A TRUE COPY OF THE APPLICATION DATED 02.01.2019 SUBMITTED BEFORE THE 2ND RESPONDENT EXHIBIT P3 A TRUE COPY OF THE LETTER NO.KSTP/KNR/DN/AE-I & II/19/KK DATED 11/12/2019 ISSUED BY THE 4TH RESPONDENT EXHIBIT P4 A TRUE COPY OF THE GO(MS)NO.16/2020/PWD DATED 10.02.2020 ISSUED BY THE 1ST RESPONDENT.
SR WP(C) Nos.9881/2020 & connected cases : 265 : APPENDIX OF WP(C) 18542/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT DATED 21/3/2019.
EXHIBIT P2 TRUE COPY OF THE NO OBJECTION CERTIFICATE DATED 9/12/2019. EXHIBIT P3 COPY OF THE ORDER G.O.(MS) NO.
46/2019/PWD DATED 22/10/2019. EXHIBIT P4 TRUE COPY OF THE GOVERNMENT ORDER G.O. (MS) NO. 16/2020/PWD DATED 10/2/2020.
EXHIBIT P5 TRUE COPY OF THE LETTER OF APPOINTMENT DATED 29/1/2020.
EXHIBIT P6 TRUE COPY OF THE PESO CERTIFICATE DATED 28/1/2020.
EXHIBIT P7 TRUE COPY OF THE ORDER ISSUING CONSENT TO OPERATE.
EXHIBIT P8 TRUE COPY OF THE CERTIFICATE ISSUED
FROM THE REGIONAL FIRE OFFICER
ERNAKULAM.
SR
WP(C) Nos.9881/2020 & connected cases : 266 : APPENDIX OF WP(C) 18543/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 04.10.19 EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 04.11.2019 EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL EXHIBIT P4 COPY OF THE JUDGMENT IN WA NO.27/2020 DATED 5.3.30 EXHIBIT P5 COPY OF THE GO (MS) NO.16/2020/PWD DATED 10.2.2020 EXHIBIT P6 COPY OF THE GOVERNMENT ORDER NO.551/2020 PWD DATED 23.6.2020 EXHIBIT P7 COPY OF THE GOVERNMENT ORDER NO.555/2020/PWD DATED 24.6.2020 EXHIBIT P8 COPY OF THE G.O.(M.S) NO.67/2020/PWD DATED 16.10.2020.
SR WP(C) Nos.9881/2020 & connected cases : 267 : APPENDIX OF WP(C) 20308/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 13/06/19.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 18/9/2019.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF OF IRC 12-2016 DATED NIL.
EXHIBIT P4 COPY OF THE JUDGMENT IN W.A. NO.
27/2020 DATED 5/3/20.
EXHIBIT P5 COPY OF THE G.O. MS NO. 16/2020/PWD DATED 10/2/20.
EXHIBIT P6 COPY OF THE GOVERNMENT ORDER NO.
551/2020/PWD DATED 23.6.2020. EXHIBIT P7 COPY OF THE GOVERNMENT ORDER NO.
555/2020/PWD DATED 24/6/2020. EXHIBIT P8 COPY OF THE G.O.(MS)NO.67/2020/PWD DATED 16/10/2020.
SR WP(C) Nos.9881/2020 & connected cases : 268 : APPENDIX OF WP(C) 20324/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 10.03.2019.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 10.06.2019.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL.
EXHIBIT P4 COPY OF THE JUDGMENT IN WA NO.27/2020 DATED 05.03.20.
EXHIBIT P5 COPY OF THE GO(MS)NO.16/2020/PWD DATED 10.2/20.
EXHIBIT P6 COPY OF THE GOVERNMENT ORDER NO.551/2020/PWD DATED 23.06.2020. EXHIBIT P7 COPY OF THE GOVERNMENT ORDER NO.555/2020/PWD DATED 24.06.2020. EXHIBIT P8 COPY OF THE G.O.(M.S) NO.67/2020/PWD DATED 16.10.2020 SR WP(C) Nos.9881/2020 & connected cases : 269 : APPENDIX OF WP(C) 21339/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 29/06/19 EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GEETING NOC TO THE 0UT LET AWARDED TO THE PETITIONER DATED 09/07/2019 EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL EXHIBIT P4 COPY OF THE JUDGMENT IN W.A.NO.27/2020 DATED 5/3/2020 EXHIBIT P5 COPY OF THE G.O(MS)NO.16/2020/PWD DATED 10/2/20 EXHIBIT P6 COPY OF THE GOVERNMENT ORDER NO.551/2020/PWD DATED 23/6/2020 EXHIBIT P7 COPY OF THE GOVERNMENT ORDER NO.555/2020/PWD DATED 24/6/2020 EXHIBIT P8 COPY OF GO(MS) NO 67/2020/PWD DATED 16.10.2020 SR WP(C) Nos.9881/2020 & connected cases : 270 : APPENDIX OF WP(C) 22208/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 14-10-2020 EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 17-12-2019 EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF IRC 12-2016 DATED NIL EXHIBIT P4 COPY OF THE JUDGMENT IN W.A NO. 27/2020 DATED 5/3/2020 EXHIBIT P5 COPY OF THE G.O(MS) NO. 16/2020/PWD DATED 10-02-2020 EXHIBIT P6 COPY OF THE G.O.(MS) NO.67/2020/PWD DATED 16/10/2020 SR WP(C) Nos.9881/2020 & connected cases : 271 : APPENDIX OF WP(C) 25243/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 14.10.2020.
EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 06.11.2020.
EXHIBIT P3 COPY OF THE GO(MS) NO.46/2019/PWD DATED 22.10.2019.
EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGE OF IRC 12-2016 DATED NIL.
EXHIBIT P5 COPY OF THE GO(MS) NO.16/2020/PWD DATED 10.02.2020.
EXHIBIT P6 COPY OF THE JUDGMENT IN W.A NO.27/2020 DATED 5.3.2020.
EXHIBIT P7 COPY OF THE GOVERNMENT ORDER NO.
551/2020/PWD DATED 23.06.2020.
EXHIBIT P8 COPY OF THE GOVERNMENT ORDER NO.555/2020/PWD DATED 24.06.2020. EXHIBIT P9 COPY OF THE GOVERNMENT ORDER NO.67/2020/PWD DATED 16.10.2020. EXHIBIT P10 TRUE COPY OF THE LETTER NO.PWDH1/429/2018 DATED 18/12/2018. EXHIBIT P11 COPY OF THE LETTER RECEIVED UNDER RIGHT TO INFORMATION ACT.
EXHIBIT P12 COPY OF THE LETTER ISSUED BY THE GOVERNMENT SECRETARY FOOD AND CIVIL SUPPLIES DATED 9.11.2020.
SR WP(C) Nos.9881/2020 & connected cases : 272 : APPENDIX OF WP(C) 25290/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER OF INDENT ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 06.11.2019. EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 23.12.2019.
EXHIBIT P3 COPY OF THE GO(MS) NO.46/2019/PWD DATED 22.10.2019.
EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGE OF IRC
-12-2016 DATED NIL.
EXHIBIT P5 COPY OF THE GO(MS) NO.16/2020/PWD DATED 10.02.2020.
EXHIBIT P6 COPY OF THE JUDGMENT IN WA NO.27/2020 DATED 5.3.2020 EXHIBIT P7 COPY OF THE GOVERNMENT ORDER NO.551/2020/PWD DATED 23.06.2020. EXHIBIT P8 COPY OF THE GOVERNMENT ORDER NO.555/2020/PWD DATED 24.06.2020. EXHIBIT P9 COPY OF THE GOVERNMENT ORDER NO.67/2020/PWD DATED 16.10.2020 ALONG WITH GUIDELINES.
EXHIBIT P10 TRUE COPY OF THE LETTER NO.PWDH1/429/2018 DATED 18.12.2018. EXHIBIT P11 COPY OF THE LETTER RECEIVED UNDER RIGHT TO INFORMATION ACT.
EXHIBIT P12 COPY OF THE LETTER ISSUED TO THE GOVERNMENT SECRETARY FOOD AND CIVIL SUPPLIES DATED 9.11.2020.
SR WP(C) Nos.9881/2020 & connected cases : 273 : APPENDIX OF WP(C) 25304/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 26/02/2020 EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 13/07/2020 EXHIBIT P3 COPY OF THE G.O.(MS)NO.46/2019/PWD DATED 22/10/2019 EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL EXHIBIT P5 COPY OF THE G.O.(MS)NO.16/2020/PWD DATED 10/2/20.
EXHIBIT P6 COPY OF THE JUDGMENT IN W.A.NO.27/2020 DATED 5/3/20 EXHIBIT P7 COPY OF THE GOVERNMENT ORDER NO:551/2020/PWD DATED 23/6/2020 EXHIBIT P8 COPY OF THE GOVERNMENT ORDER NO:555/2020/PWD DATED 24/6/2020 EXHIBIT P9 COPY OF THE GOVERNMENT ORDER NO:67/2020/PWD DATED 16/10/2020 EXHIBIT P10 TRUE COPY OF THE LETTER NO:PWDH1/429/2018 DATED 18/12/18 EXHIBIT P11 COPY OF THE LETTER RECEIVED UNDER RIGHT TO INFORMATION ACT EXHIBIT P12 COPY OF THE LETTER ISSUED BY THE GOVERNMENT SECRETARY FOOD AND CIVIL SUPPLIES DATED 9/11/20.
SR WP(C) Nos.9881/2020 & connected cases : 274 : APPENDIX OF WP(C) 25325/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DATED 20-02-2020 EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 17-07-2020 EXHIBIT P3 COPY OF THE G.O(MS) NO. 46/2019/PWD DATED 22-10-2019 EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGE OF IRC
-12-2016 DATED NIL EXHIBIT P5 COPY OF THE G.O(MS) NO. 16/2020/PWD DATED 10-02-2020 EXHIBIT P6 COPY OF THE JUDGMENT IN W.A NO. 27/2020 DATED 5-3-2020 EXHIBIT P7 COPY OF THE GOVERNMENT ORDER NO 551/2020/PWD DATED 23-06-2020 EXHIBIT P8 COPY OF THE GOVERNMENT ORDER NO.
555/2020/PWD DATED 24-06-2020 EXHIBIT P9 COPY OF THE GOVERNMENT ORDER NO.
67/2020/PWD DATED 16/10/2020 EXHIBIT P10 TRUE COPY OF THE LETTER NO.
PWDH1/429/2018 DATED 18-12-2018 EXHIBIT P11 COPY OF THE LETTER RECEIVED UNDER RIGHT TO INFORMATION ACT EXHIBIT P12 COPY OF THE LETTER ISSUED BY THE GOVERNMENT SECRETARY FOOD AND CIVIL SUPPLIES DATED 9/11/2020 SR WP(C) Nos.9881/2020 & connected cases : 275 : APPENDIX OF WP(C) 25904/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE LETTER OF INTENT DATED 8.3.2019 ISSUED BY THE 4TH RESPONDENT. EXHIBIT P2 TRUE COPY OF CERTIFICATE DATED 16.8.2019 ISSUED BY THE REGIONAL FIRE OFFICER.
EXHIBIT P3 TRUE COPY OF THE NO OBJECTION LETTER DATED 13.1.2020 ISSUED BY THE ADDITIONAL DISTRICT MAGISTRATE, ERNAKULAM.
EXHIBIT P4 TRUE COPY OF THE PESO LICENCE DATED 31.10.2019 ISSUED BY GOVERNMENT OF INDIA.
EXHIBIT P5 TRUE COPY OF THE COMMUNICATION DATED 17.1.2020 ISSUED BY THE DEPUTY GENERAL MANAGER, INDIAN OIL CORPORATION.
EXHIBIT P6 TRUE COPY OF THE REVISED LETTER DATED 25.6.2020 BY PETITIONER.
EXHIBIT P7 TRUE COPY OF THE COMMUNICATION DATED 20.10.2020 ISSUED BY THE ASSISTANT EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT ROADS SECTION.
EXHIBIT P8 TRUE COPY OF THE GO DATED 22.10.2019 ISSUED BY GOVERNMENT.
EXHIBIT P9 TRUE COPY OF THE GO DATED 10.2.2020 ISSUED BY GOVERNMENT.
EXHIBIT P10 TRUE COPY OF THE GO DATED 16.10.2020 ISSUED BY THE GOVERNMENT.
SR WP(C) Nos.9881/2020 & connected cases : 276 : APPENDIX OF WP(C) 26591/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER EXHIBIT P3 COPY OF THE JUDGMENT IN WPC NO.35999/2019 EXHIBIT P4 COPY OF THE ORDER OF THE 4TH RESPONDENT DATED 17.11.20 EXHIBIT P5 COPY OF THE GO(MS) NO.67/2020/PWD DATED 16.10.2020 SR WP(C) Nos.9881/2020 & connected cases : 277 : APPENDIX OF WP(C) 26596/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER. EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER. EXHIBIT P3 COPY OF THE G.O.(MS)NO.46/2019/PWD DATED 22.10.2019.
EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL.
EXHIBIT P5 COPY OF THE G.O.(MS) NO.16/2020/PWD DATED 10.2.20.
EXHIBIT P6 COPY OF THE JUDGMENT IN W.A.NO.27/2020 DATED 5.3.20.
EXHIBIT P7 COPY OF THE GOVERNMENT ORDER NO.551/2020/PWD DATED 23.6.2020. EXHIBIT P8 COPY OF THE GOVERNMENT ORDER NO.555/2020/PWD DATED 24.6.2020. EXHIBIT P9 COPY OF THE GOVERNMENT ORDER NO.67/2020/PWD DATED 16.10.2020. EXHIBIT P10 TRUE COPY OF THE LETTER NO.PWDH1/429/2018 DATED 18.12.18. EXHIBIT P11 COPY OF THE LETTER RECEIVED UNDER RIGHT TO INFORMATION ACT.
EXHIBIT P12 COPY OF THE LETTER ISSUED BY THE GOVERNMENT SECRETARY FOOD AND CIVIL SUPPLIES DATED 9.11.20.
SR WP(C) Nos.9881/2020 & connected cases : 278 : APPENDIX OF WP(C) 27914/2020 PETITIONER'S EXHIBITS:
EXHIBIT P1 A PHOTOCOPY OF THE GOVERNMENT ORDER DATED 22/10/2019.
EXHIBIT P2 A PHOTOCOPY OF THE GOVERNMENT ORDER DATED 10/02/2020.
EXHIBIT P3 A COPY OF THE GOVERNMENT ORDER DATED 23/06/2020.
EXHIBIT P4 A COPY OF THE GOVERNMENT ORDER DATED 16/10/2020.
EXHIBIT P5 A TRUE COPY OF THE JUDGMENT DATED 02/04/2013 IN CIVIL APPEAL NOS. 2784 TO 2792 TO 2013 OF THE SUPREME COURT OF INDIA.
EXHIBIT P6 A TRUE COPY OF THE JUDGMENT DATED 05/08/2014 AND INTERIM ORDER DATED 05/02/2014 IN WRIT PETITION (CIVIL) NOS.31019, 32121 & 32122 OF 2013. EXHIBIT P7 A TRUE COPY OF THE COMMUNICATION NO.15561/D3/2013/F&CSD DATED 02/01/2014 ISSUED BY THE SECRETARY, FOOD & CIVIL SUPPLIES DEPARTMENT TO THE PRESIDENT OF AKFPT.
EXHIBIT P8 A TRUE COPY OF THE JUDGMENT DATED 23.5.2011 IN WPC NOS 1016 OF 2010 AND CONNECTED CASES, REPORTED IN 2011(3) KLT 570 EXHIBIT P9 A TRUE COPY OF THE JUDGMENT DATED 20.12.2017 IN WA NO 1035 OF 2015 AND CONNECTED CASES, REPORTED IN (2018) 3 KLT 70 EXHIBIT P10 A TRUE COPY OF THE JUDGMENT DATED 11.2.2015 IN WPC 2186 OF 2015 OF THIS COURT EXHIBIT P11 A TRUE COPY OF THE REPRESENTATION DATED 5.3.3030, ALONG WITH AN ENGLISH TRANSLATION SR WP(C) Nos.9881/2020 & connected cases : 279 : APPENDIX OF WP(C) 28055/2020 PETITIONER'S EXHIBITS EXHIBIT P1 A PHOTOCOPY OF THE GOVERNMENT ORDER DATED 22.10.2019.
EXHIBIT P2 A PHOTOCOPY OF THE GOVERNMENT ORDER DATED 10.02.2020.
EXHIBIT P3 A COPY OF THE GOVERNMENT ORDER DATED 23.06.2020.
EXHIBIT P4 A COPY OF THE GOVERNMENT ORDER DATED 16.10.2020.
EXHIBIT P5 A TRUE COPY OF THE JUDGMENT DATED 02.04.2013 IN CIVIL APPEAL NOS. 2784 TO 2792 OF 2013 OF THE SUPREME COURT OF INDIA.
EXHIBIT P6 A TRUE COPY OF THE JUDGMENT DATED 05.08.2014 AND INTERIM ORDER DATED 05.02.2014 IN WRIT PETITION (CIVIL) NOS. 31019, 32121 AND 32122 OF 2013. EXHIBIT P7 A TRUE COPY OF THE COMMUNICATION NO.
15561/D3/2013/F&CSD DATED 02.01.2014 ISSUED BY THE SECRETARY, FOOD AND CIVIL SUPPLIES DEPARTMENT TO THE PRESIDENT OF AKFPT.
EXHIBIT P8 A TRUE COPY OF THE JUDGMENT DAED 23.5.2011 IN WPC NO 1016 OF 2010 AND CONNECTED CASES, REPORTED IN 2011 (3) KLT 570 EXHIBIT P9 A TRUE COPY OF THE JUDGMENT DATED 20.12.2017 IN WA NO 1035 OF 2015 AND CONNECTED CASES, REPORTED IN (2018) 3 KLT 70 EXHIBIT P10 A TRUE COPY OF THE JUDGMENT DATED 11.2.2015 IN WPC NO 2186 OF 2015 OF THIS HON'BLE COURT EXHIBIT P11 A TRUE COPY OF THE REPRESENTATION DATED 5.3.2020, ALONG WITH AN ENGLISH TRANSLATION WP(C) Nos.9881/2020 & connected cases : 280 : RESPONDENTS' EXHIBITS:
EXHIBIT R2(a): TRUE COPY OF THE NOTIFICATION NO.RW-NH-
33032/01/2017-S&R(R) DATED 26/06/2020 ISSUED BY MINISTRY OF ROAD TRANSPORT & HIGHWAYS (MoRTH) EXHIBIT R2(b): TRUE COPY OF THE REPORT (GUIDELINES FOR ACCESS PERMISSION TO FUEL STATION ALONG STATE HIGHWAYS(SH) AND MAJOR DISTRICT ROADS) BY THE COMMITTEE CONSTITUTED AS PER G.O.(RT) NO.555/2020/PWD DATED 24/06/2020.
SR WP(C) Nos.9881/2020 & connected cases : 281 : APPENDIX OF WP(C) 68/2021 PETITIONER'S EXHIBITS:
EXHIBIT P1 THE COPY OF THE NO OBJECTION CERTIFICATE DATED 10.12.2020 ISSUED BY THE 2ND RESPONDENT IN FAVOUR OF THE 5TH RESPONDENT.
EXHIBIT P2 THE COPY OF THE GO.NO. 67/2020 DATED 16.10.2020.
EXHIBIT P3 THE COPY OF THE INFORMATION FURNISHED BY SOORANADU SOUTH GRAMA PANCHAYATH WITH RESPECT TO THE WIDTH OF INTERSECTION ROAD, DATED 30.08.2019. EXHIBIT P4 THE COPY OF THE SKETCH ISSUED BY THE VILLAGE OFFICER, SOORANADU SOUTH SHOWING THE INTERSECTION ROAD ON THE EASTERN SIDE OF THE PROPERTY.
SR WP(C) Nos.9881/2020 & connected cases : 282 : APPENDIX OF WP(C) 249/2021 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER. EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DATED 27/04/2019.
EXHIBIT P3 COPY OF THE G.O.(MS) NO.46/2019/PWD DATED 22/10/2019.
EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGE OF IRC-
12-2016 DATED NIL.
EXHIBIT P5 COPY OF THE G.O.(MS) NO.16/2020/PWD DATED 10/2/20.
EXHIBIT P6 COPY OF THE JUDGMENT IN W.A.NO.27/2020 DATED 5/3/20.
EXHIBIT P7 COPY OF THE GOVERNMENT ORDER NO.551/2020/PWD DATED 23/6/2020. EXHIBIT P8 COPY OF THE GOVERNMENT ORDER NO.555/2020/PWD DATED 24/6/2020. EXHIBIT P9 COPY OF THE GOVERNMENT ORDER NO.67/2020/PWD DATED 16/10/2020. EXHIBIT P10 TRUE COPY OF THE LETTER NO.PWDH1/429/2018 DATED 18/12/18. EXHIBIT P11 COPY OF THE LETTER RECEIVED UNDER RIGHT TO INFORMATION ACT.
EXHIBIT P12 COPY OF THE LETTER ISSUED BY THE GOVERNMENT SECRETARY FOOD AND CIVIL SUPPLIES DATED 9/11/20.
SR WP(C) Nos.9881/2020 & connected cases : 283 : APPENDIX OF WP(C) 2749/2021 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER. EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER. EXHIBIT P3 COPY OF THE GO (MS) NO. 46/2019/PWD DATED 22/10/2019.
EXHIBIT P4 COPY OF THE RELEVANT PAGE OF IRC 12- 2016 DATED NIL.
EXHIBIT P5 COPY OF THE GO (MS) NO. 16/2020/PWD DATED 10/2/20.
EXHIBIT P6 COPY OF THE JUDGMENT IN WA NO. 27/2020 DATED 5/3/20.
EXHIBIT P7 COPY OF THE GOVERNMENT ORDER NO 551/2020/PWD DATED 23/6/2020. EXHIBIT P8 COPY OF THE GOVERNMENT ORDER NO.
555/2020/PWD DATED 24/06/2020. EXHIBIT P9 COPY OF THE GOVERNMENT ORDER NO 67/2020/PWD DATED 16/10/2020. EXHIBIT P10 TRUE COPY OF THE LETTER NO .
PWDH1/429/2018 DATED 18/12/18. EXHIBIT P11 COPY OF THE LETTER RECEIVED UNDER RIGHT TO INFORMATION ACT.
EXHIBIT P12 COPY OF THE LETTER ISSUED BY THE GOVERNMENT SECRETARY FOOD AND CIVIL SUPPLIES DATED 9/11/20.
SR WP(C) Nos.9881/2020 & connected cases : 284 : APPENDIX OF WP(C) 5563/2021 PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER. EXHIBIT P2 TRUE COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET ALLOTTED TO THE PETITIONER. EXHIBIT P3 TRUE COPY OF THE RECOMMENDATIONS BY THE INDIAN ROAD CONGRESS 2009. EXHIBIT P4 TRUE COPY OF THE CIRCULAR NUMBER RW/NH 33023/19/99 DO-III DATED 24.7.2013. EXHIBIT P5 TRUE COPY OF THE INTERIM ORDER IN WPC 14674/2019 DATED 13.6.2019. EXHIBIT P6 THE TRUE COPY OF THE JUDGMENT IN WPC 23309/2020 OF THIS HON'BLE COURT DATED 2.11.2020.
EXHIBIT P7 THE TRUE COPY OF THE LETTER ISSUED BY THE 4TH RESPONDENT TO THE 5TH RESPONDENT 12.1.2021.
EXHIBIT P8 THE TRUE COPY OF THE GOVERNMENT ORDER NO.67/2020 PWD DATED 16.10.2020.
EXHIBIT P9 THE TRUE COPY OF THE LETTER NO.PWD H1/429/2018 DATED 18.12.2018.
SR WP(C) Nos.9881/2020 & connected cases : 285 : APPENDIX OF WP(C) 5629/2021 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER DTD. 1.10.2020 EXHIBIT P2 COPY OF APPLICATION FILED BY THE 4TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DTD. 1.10.2020 EXHIBIT P3 COPY OF THE REPORT OF THE VAIKOM MUNICIPALITY DATED 1/3/2021.
EXHIBIT P4 COPY OF THE ORDER OF THE 2ND RESPONDENT DATED 20.2.2021 EXHIBIT P5 COPY OF THE G.O.(M.S.) NO.67/2020 DATED 16/10/2020 SR WP(C) Nos.9881/2020 & connected cases : 286 : APPENDIX OF WP(C) 8332/2021 PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF THE OFFER LETTER ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER DTD 14/10/20 EXHIBIT P2 COPY OF THE APPLICATION FILED BY THE 5TH RESPONDENT FOR GETTING NOC TO THE OUT LET AWARDED TO THE PETITIONER DTD 30/10/20 EXHIBIT P3 COPY OF THE G.O(MS)NO.46/2019/PWD DATED 22/10/2019.
EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGE OF OF IRC-12-2016 DATED NIL EXHIBIT P5 COPY OF THE G.O.(MS)NO.16/2020/PWD DATED 10/2/2020 EXHIBIT P6 COPY OF THE JUDGMENT IN W.A.NO.27/2020 DATED 5/3/20 EXHIBIT P7 COPY OF THE GOVERNMENT ORDER NO.551/2020/PWD DATED 23/6/2020 EXHIBIT P8 COPY OF THE GOVERNMENT ORDER NO.555/2020/PWD DATED 24/6/2020 EXHIBIT P9 COPY OF THE GOVERNMENT ORDER NO.67/2020/PWD DATED 16/10/2020 EXHIBIT P10 TRUE COPY OF THE LETTER NO.PWDH1/429/2018 DATED 18/12/18 EXHIBIT P11 COPY OF THE LETTER RECEIVED UNDER RIGHT TO INFORMATION ACT EXHIBIT P12 COPY OF THE LETTER ISSUED BY THE GOVERNMENT SECRETARY FOOD AND CIVIL SUPPLIES DATED 9/11/20.
SR