PRASAD K. Vs. LAND REVENUE COMMISSIONER

JUDGEMENT

(1.) The parties are the same in both these Writ Petitions. W.P.(C) No.38776 of 2025 is treated as the leading case, referring to the documents as per the markings therein.

(2.) The Petitioner Nos.1 and 2 are objecting to the establishment of a Petroleum Retail Outlet by the Respondent No.11 in their neighbouring property, having an extent of 22.80 Ares in Re-Sy. No.367/7-13 of Perayam Village in Kollam District, situated on the immediate western side of Kollam-Theni NH-183, belonging to one Mr. R.Bahulayen, as a dealer of the Respondent No.13 Petroleum Marketing Company.

(3.) W.P.(C) No.27507 of 2025 is filed challenging Ext.P1 N.O.C. issued by the Respondent No.3 to the Respondent No.13 under Rule 144 of the Petroleum Rules, 2002, and Ext.P2 Provisional Permission for access to the Highway issued by the Respondent No.6 to the Respondent No.13 under Sec. 28 of the Control of National Highways (Land and Traffic) Act, 2002, and seeking direction to the Respondent No.1 to dispose of Ext.P19 Appeal filed against Ext.P1 N.O.C.