NATH INFRASTRUCTURES Vs. STATE OF KERALA

JUDGEMENT

(1.) Nath Infrastructures, the petitioner in W.P.(C) No.688/2020 is a contractor. They were awarded the work of improvement of Kaithapoyil-Kodanchery-Agasthiamuzhi road in Kozhikode District and also the work of CRF-improvement to north Karassery-Karamula-Thekukutty-Maranchetty-Koombara- Kakkadampoyil road in Kozhikode District.

(2.) In order to carry out the works, Nath Infrastructures has to establish a hot mixing plant. They have chosen a plantation belonging to one Mr.A.K.Jaleel (10 th respondent in W.P.(C).No.1673/2020) to establish the plant. This plantation, admittedly, is exempted from the ceiling proceedings under the Kerala Land Reforms Act. The local people appears to have objected to the establishment of the hot tar mixing plant in the plantation. This resulted in filing W.P.(C) No.688/2020 by the petitioner.

(3.) Mr.George Thomas and Mr.Biju P.V. filed W.P.(C) No.1673/2020 challenging the permission granted to Nath Infrastructures to establish the hot tar mixing plant in the exempted land.