K.R.Sivaprakash vs The State Of Kerala
2021 Latest Caselaw 17717 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 FRIDAY, THE 27TH DAY OF AUGUST 2021 / 5TH BHADRA, 1943
                      WP(C) NO. 17345 OF 2021
PETITIONER:

           K.R.SIVAPRAKASH, AGED 21 YEARS
           SIVASAILAM, PALACE WARD, KRISHNAPURAM P.O,
           KAYAMKULAM, ALAPPUZHA - PIN - 690533.

            BY ADVS.
            S.SANTHOSH KUMAR
            S.VINODKUMAR


RESPONDENTS:

    1       THE STATE OF KERALA
            REPRESENTED BY THE PRINCIPAL SECRETARY, PUBLIC
            WORKS DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM, PIN - 695001.

    2       THE DISTRICT COLLECTOR
            COLLECTORATE, ALAPPUZHA, IN - 688001.

    3       ADDITIONAL DISTRICT MAGISTRATE
            COLLECTORATE, ALAPPUZHA, IN - 688001.

    4       THE EXECUTIVE ENGINEER
            PUBLIC WORKS DEPARTMENT (ROADS DIVISION),
            ALAPPUZHA, PIN - 688001.

    5       BHRAT PETROLEUM CORPORATION LIMITED
            REPRESENTED BY ITS TERRITORY MANAGER (RETAIL),
            IRIMPANAM INSTALLATION, ERNAKULAM, PIN -
            682309.

            BY SRI. M.G.K.NAMBIAR, SC

            BY SMT.PRINCY XAVIER, GP


        THIS   WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION      ON   27.08.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.17345 of 2021

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                      W.P.(C) No.17345 of 2021
                -----------------------------------------------

                                JUDGMENT

The issues raised in this writ petition are covered in

favour of the petitioner by the decision of this Court in W.P.(C)

No.9881 of 2020 and connected matters.

In the circumstances, the writ petition is disposed of

in tune with the orders/directions in W.P.(C) No.9881 of 2020

and connected cases.

Sd/-

P.B.SURESH KUMAR, JUDGE

ds 27.08.2021 W.P.(C) No.17345 of 2021

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APPENDIX OF WP(C) 17345/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LETTER OF INTENT DATED 03.09.2019 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER.

Exhibit P2 TRUE COPY OF THE APPLICATION DATED 25.09.2019 FILED BY THE 5TH RESPONDENT BEFORE THE 2ND RESPONDENT.

Exhibit P3 TRUE COPY OF THE LETTER DATED 12.12.2019 ISSUED BY THE 4TH RESPONDENT TO THE 2ND RESPONDENT.

Exhibit P4 TRUE COPY OF THE ORDER NO.

DCALP/11564/2019-N4 DATED 25.03.2021 PASSED BY THE 3RD RESPONDENT.

Exhibit P5 TRUE COPY OF THE RELEVANT PAGES OF THE INDIAN ROAD CONGRESS'S UNITED GUIDELINES FOR ACCESS PERMISSION TO FUEL STATIONS ETC. ALONG NATIONAL HIGHWAYS (IRC 12-2016)

Exhibit P6 TRUE COPY OF THE GOVERNMENT ORDER DATED 22.10.2019 NO.

G.O(MS)46/2019/PWD.

Exhibit P7 TRUE COPY OF THE GOVERNMENT ORDER DATED 10.02.2010 NO. G.O(MS) 16/2020/PWD.

Exhibit P8 TRUE COPY OF THE GOVERNMENT ORDER DATED 10/10/2010, NO. GO(MS) 67/2020/PWD.

Exhibit P9 TRUE COPY OF THE PETITION DATED 14.07.2020 FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT. W.P.(C) No.17345 of 2021

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Exhibit P10 TRUE COPY OF THE PETITION DATED 11.08.2021 FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.