Making it clear that it won't entertain petitions having motives, the High Court of Telangana has dismissed a PIL & imposed costs of Rs 1 lakh on the person who filed ‘frivolous’ petition.
The Court said that “If he fails to pay this amount, the district collector of Siddipet has to collect it from him as part of arrears of land revenue because the petitioner claimed to be a social worker & also an agriculturist".
The money recovered from him should be deposited in the PM’s Covid-19 fund, the bench said. The petitioner was opposing the emergence of new HPCL petrol pumps in Pragnapur, Kuknoorpally, Prashantha Nagar, Doulatabad, Mittapally and Markook villages of Siddipet. He went to the extent of charging the HPCL officials with creating fake NOCs & running them unofficially without any safety clearances. When notices were served on the officers, they filed a counter refuting the allegations levelled by the petitioner.
Counsel for HPCL B Mayur Reddy brought to the notice of the court about NOC, permission & the statutory clearances they obtained before commencing the functioning of these petrol pumps in the rural areas of Siddipet district. “These outlets were set up for the convenience of the rural people,” he said.
Mayur said that “This will save a lot of time for the people as they were coming to far-off places to get petrol".
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