NEHALA N. S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is desirous of establishing a fuel retail outlet in a property measuring 12.15 Ares in Survey No.174/3-6 of Arakkappady Village, Kunnathunadu Taluk, is before this Court seeking to quash Ext.P2 and to direct the 2nd respondent-RDO / Additional District Magistrate to reconsider and allow the application to issue NOC for starting fuel retail outlet.

(2.) The petitioner states that in response to the petitioner's application, the Indian Oil Corporation Limited has issued Ext.P1 Letter of Intent dtd. 7/3/2024. The petitioner's property where the fuel outlet is proposed is situated on the western side of Chithrapuzha - Ponjassery PWD Road. There are two other petrol pumps on the road within one kilometre radius. The petitioner submitted application to the 3rd respondent-District Collector for grant of NOC. The 2nd respondent called for reports from respondents 4 to 6. All of them recommended to sanction NOC to the petitioner. However, the 2nd respondent rejected the application as per Ext.P2 order dtd. 13/2/2025.

(3.) Ext.P2 stated that Ponjassery -