Feroze Khan vs Additional District Magistrate
2021 Latest Caselaw 19593 Ker

WP(C) No.2461/2021                       1/3

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
            Friday, the 17th day of September 2021 / 26th Bhadra, 1943
                             WP(C) NO. 2461 OF 2021(G)
   PETITIONER:

          FEROZE KHAN, AGED 43 YEARS, S/O ABOOHAJEE, KALARIKANDI HOUSE,
          OMASSERY, KOZHIKODE DISTRICT , PIN 673 572.

   RESPONDENTS:

      1. ADDITIONAL DISTRICT MAGISTRATE DISTRICT AUTHORITY , UNDER PETROLEUM
         ACT AND RULES, COLLECTORATE, CIVIL STATION, KOZHIKODE , PIN CODE-673
         020.
      2. NAYARA ENERGY LIMITED, 6B, 6TH FLOOR, NOEL FOCUS, SEAPORT-AIRPORT
         ROAD, CHITTELHUKARA, CSEZ P.O.KOCHI-682 037, REPRESENTED BY ITS MR
         AJIT PAL SINGH PATEL JOINT GM DIVISIONAL MANAGER-RETAIL BD, COCHIN
         DIVISION
      3. MR. ABDUL MAJEED V.T ,AGED 42 YEARS, S/O ISMAYIL HAJI, MELEPURAKKAL
         HOUSE,PULIYAKKODE P.O.,MALAPPURAM DISTRICT, PIN CODE-673 641.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay Exhibit P10, pending the disposal of Writ Petition.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S MUDASSER AHAMED, SRI.MUNEER AHMED Advocates for the petitioners,
   SRI.K.DILIP, Advocate for R2 and of DR.GEORGE ABRAHAM, Advocate for R3,
   the court passed the following:
 WP(C) No.2461/2021                                2/3




                                   P.B.SURESH KUMAR, J.

                     ------------------------------------------------------------
                                  W.P.(C) No.2461 of 2021
                     ------------------------------------------------------------
                     Dated this the 17th day of September, 2021


                                            ORDER

It is seen that the order impugned in the writ

petition is one issued flouting the direction issued by this

Court in Ext.P5 judgment.

In the circumstances, there will be an interim order

as prayed for, for a period of one month.

Sd/-

                                                   P.B.SURESH KUMAR, JUDGE
           rkj




17-09-2021                          /True Copy/                                Assistant Registrar
 WP(C) No.2461/2021                 3/3

                      APPENDIX OF WP(C) 2461/2021
EXHIBIT P5           TRUE COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT

IN WPC NO 21901/2020 DATED 20.10.2020 EXHIBIT P10 TRUE COPY OF THE NOC ISSUED BY THE 1ST RESPONDENT TO THE 2ND RESPONDENT DATED 4.1.2021