SHAJIDA SHAJAHAN Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) The writ petition has been filed seeking to set aside Ext.P5 order of 1st respondent-District Magistrate whereby the application of the petitioner seeking NOC for starting a petrol and diesel retail outlet in Madappally Village in Changanacherry Taluk, stands rejected.

(2.) The petitioner states that she intended to start a Petrol and Diesel Retail Outlet of the 8 th respondent and obtained leasehold rights over 13.5 cents of land in Re- Survey No.124/1-4 of Madappally Village in Changanacherry Taluk in Kottayam District. The petitioner thereafter entered into an agreement with the 8th respondent. Ext.P1 is the Letter of Intent dated 26.02.2019 issued by the Deputy General Manager of the 8th respondent. .

(3.) The 8th respondent submitted an application before the 1st respondent for grant of NOC under the Petroleum Rules to start the petrol and diesel retail outlet as per Ext.P2. On receipt of Ext.P2, the 1 st respondent sought reports from various authorities. The 3rd respondent-Grama Panchayat gave a recommendation in favour of the petitioner. Still, the 1st respondent did not consider the application.