M SANJEEVAN Vs. DEVI AGENCIES

JUDGEMENT

(1.) M/s.Devi Agencies had obtained a letter of intent from Bharat Petroleum Corporation for starting a Fuel Outlet at Cheruvathur Village, in properties situated in R.S.421/2A1, adjoining National Highway-17. Installation work apparently is found as delayed, because of the order of the District Collector, when he had been informed that the Assistant Executive Engineer, National highways had instructed concerned persons to relocate the proposed bunk. But, such orders were stayed, and it is evident that the outlet has become functional.

(2.) As could be gatherable from the number of petitions filed, the petitioner was attempting to prevent it from becoming operational. It could be seen that three writ petitions had been filed earlier. Objections that had been raised by the petitioner have been directed to be looked into and the petitioner was aggrieved in that due attention to the details were not gone into and the fuel station is functioning in violation of the norms that are binding on all. He claims to be a social activist "involved in crusade against the corrupt practices".

(3.) The principal contention highlighted was that in order to set up a fuel station adjacent to National Highways, the requirement of minimum distance prescribed by the relevant norms from an intersection was not taken into consideration. This was likely to pose danger to all. It was a case where permission could not have been granted. Rightly, the National Highway authorities had not given sanction or permission for the installation. No Objection Certificates were not procured in time and the Fuel Outlet by its location causes threat to the motorists as also pedestrians because of the proximity to the intersection.