P M MUJEEB RAHMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE two writ petitions are interconnected. W.P.(C) No. 35974 of 2009 is filed by an individual who is a Municipal Councilor of Kalamassery Municipality. Whereas W.P.(C) No.6421 of 2010 is filed by two petitioners; the first of the two is a registered Society under the provisions of the Kerala (Literary, Scientific and Charitable) Societies Act and the second petitioner is a resident of the abovementioned Municipality. Both the writ petitions are professedly filed to vindicate public interest. The relevant facts are as follows.

(2.) A Naval Armament Depot came to be established during the year 1958 in Edathala Grama Panchayat near the abovementioned Municipality in an extent of about 396 Acres of land which was acquired for the purpose of the establishment of the abovementioned Armament Depot. In order to provide an appropriate access to the said defence establishment, as it was necessary to have the both rail and road connection, an extent of 148 Acres of land was further acquired and rail-cum-road was constructed and has been housed for the purpose of transportation of arms and ammunition and passage of the vehicles connected with the abovementioned establishment.

(3.) EXT.P2 is a short representation made to the Hon'ble Minister for Defence, Union of India which reads as follows: