Kerala High Court
M/S Meil Neeleshwaram Roadways Private ... vs State Of Kerala on 27 March, 2024
WP(C) No.6361/2024 1/3 Order Date : 27-03-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
Wednesday, the 27th day of March 2024 / 7th Chaithra, 1946
WP(C) NO. 6361 OF 2024
PETITIONER(S):
M/S. MEIL NEELESHWARAM ROADWAYS PRIVATE LIMITED, UNIT NO.22, TIE,
BALA NAGAR, HYDERABAD, RENGAREDDI, TELANGANA, REPRESENTED BY ITS
AUTHORISED SIGNATORY SHRI. ALLARAPU MURALI KRISHNA, PIN-500037.
RESPONDENT(S):
1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, DEPT. OF REVENUE AND
LAND SURVEY GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN-695001.
2. COMMISSIONER OF LAND REVENUE, OFFICE OF THE COMMISSIONER OF LAND
REVENUE PUBLIC OFFICE BUILDING, MUSEUM JUNCTION, THIRUVANANTHAPURAM,
PIN-695001.
3. DISTRICT COLLECTOR, KANNUR OFFICE OF THE DISTRICT COLLECTOR,
COLLECTORATE CAMPUS, COLLECTORATE RD, THAVAKKARA, KANNUR,
PIN-670002.
4. UNION OF INDIA, REPRESENTED BY ITS SECRETARY, DEPT. OF ROAD
TRANSPORT & HIGHWAYS TRANSPORT BHAWAN, 1, PARLIAMENT STREET NEW
DELHI, PIN-110001.
5. NATIONAL HIGHWAYS AUTHORITY OF INDIA -NHAI REPRESENTED BY ITS
CHAIRMAN, G 5&6, SECTOR-10, DWARKA, NEW DELHI, PIN-110075.
Writ Petition Civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay the condition in Ext P2 to the extent it imposes
seigniorage and stay the operation of Ext P9.
This Petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
12/03/2024 and upon hearing the arguments of M/S. P. SHANES METHAR & N.
KRISHNA PRASAD, Advocates for the petitioner and of SRI. N.J. ASHWIN,
CENTRAL GOVERNMENT COUNSEL for R4 & R5, the court passed the following:
WP(C) No.6361/2024 2/3 Order Date : 27-03-2024
VIJU ABRAHAM , J.
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WP(C) No. 6361 of 2024
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Dated this the 27th day of March, 2024
ORDER
When the matter was taken up for consideration the learned Government Pleader upon instructions submitted that the issue is pending consideration before the 1 st respondent Government and a decision will be taken without much delay.
Petitioner submits that they will make necessary representation before the 1st respondent seeking for exemption from payment of seigniorage or in the alternative to permit them to furnish indemnity bond towards the amount due and make a representation within a period of one week from today. If such a request is made by the petitioner, the same shall be duly considered by the 1st respondent within an outer limit of three weeks from the date of receipt of the same.
Sd/-
VIJU ABRAHAM JUDGE sbk/-
WP(C) No.6361/2024 3/3 Order Date : 27-03-2024 APPENDIX OF WP(C) 6361/2024 Exhibit P2 TRUE COPY OF THE ORDER NO. DCKNR/11192/2021- DM6 DATED 11.10.2022 OF THE 3RD RESPONDENT Exhibit P9 TRUE COPY OF THE THIRD RESPONDENT ORDER DATED 08.02.2024,