GEGEE SAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) BRIEFLY put the facts of the case is as follows. The petitioner had applied for a Petrol Pump of Indian Oil Corporation under the Kissan Seva Kendra Scheme. The proposed site is situating in Survey No.260/43 of the Chevoor Village in Cherpu, Thrissur District.

(2.) THE petrol and diesel disbursing machines have already been installed and the company has made investments worth approximately Rs.25 Lakhs. The petitioner has obtained all statutory clearances except Explosive Licence and now the petitioner is awaiting for the same. For getting Explosive Licence, the petitioner is required to produce photographs showing the present position of the Petrol Pump.

(3.) NOW , the counsel for the petitioner submits that electric posts have been removed by the 5th respondent and the 3rd respondent has shifted the water tap also. According to the petitioner, at present the only obstruction is the unauthorised concrete structure and boards which were put up by the political parties.