G SUKUMARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this writ petition this court has passed the following interim order on 29.11.2010 which practically disposes of the writ petition itself on merits. "Learned Government Pleader takes notice for respondents 2, 3, 8 and 9. Sri.T.P.M.Ibrahim Khan, learned Assistant Solicitor General of INdia, takes notice for the 5th respondent. Service complete.

(2.) HEARD the learned counsel appearing on both sides. In this writ petition the petitioner challenges Ext.P13 No Objection Certificate issued by the District Collector, Trivandrum to the Hindustan Petroleum Corporation Limited to establish a petroleum outlet in the lands situate in Sy.No.603/2- 2, 603/2-1, 603/1-2, 603/2, 603/1-1 of Vamanapuram Village, Nedumangadu Taluk. The said parcel of land belongs to the 11th respondent, whose wife, the 12th respondent has been selected by the Hindustan Petroleum Corporation for the award of a petroleum dealership. The petitioner contends that the District Collector did not take into account relevant factors while issuing the No Objection Certificate. He has also a claim that a portion of the land where the petroleum outlet is proposed to be established, nearly 1.64 cents in extent, is the subject matter of O.S.No.288/2009 on the file of the Sub Court, Attingal wherein the petitioner has prayed for reconveyance of the land. The first defendant in that suit is the petitioner's daughter Shylaja and the second defendant is the 11th respondent herein and it is joining them as defendants that the petitioner has prayed for reconveyance of the property to him.