SHARAFUDHEEN M Vs. STATE OF KERALA

JUDGEMENT

(1.) The above writ petition is filed with following prayers :

(2.) The petitioner for the purpose of starting a petroleum outlet was issued with Ext.P1 letter of intent by the 5th respondent. As a procedure to start the same, the 5th respondent submitted Ext.P2 application requesting the 4th respondent to give NOC for starting the same, as per Rule 144 of the Petroleum Rules, 2002. The 4th respondent, in turn called for reports from various authorities for granting NOC. All the authorities, except 3rd respondent granted No Objection Certificate. The 3rd respondent is not grating permission stating that the site is not complying the conditions of GO (Ms) Nos.16/2020/PWD dated 10.2.2020 and 67/2020/PWD dated 16.10.2020. The counsel for the petitioner submitted that this point is covered by a judgment of this Court in W.P.(C.) No.9881/2020 and connected cases dated 5.8.2021.

(3.) Heard Sri.R.Sunilkumar, learned counsel for the petitioner, Sri.M.Gopikrishnan Nambiar, learned Standing Counsel for the 5th respondent Company and the learned Government Pleader.