KRISHNAN KUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions are filed seeking directions to the respondents to consider the applications for No Objection Certificate to the oil companies without insisting on compliance with the IRC and MORTH guidelines.

(2.) The learned counsel for the petitioners submits that the requirement for consideration of the IRC and MORTH guidelines stands covered by judgments of this Court, including judgment of a Division Bench of this Court in W.A.No.27/2020 and connected cases.

(3.) It is submitted that the applications submitted by the oil companies in these cases for no objection certificate are therefore liable to be considered in accordance with law.