Thilakan K.M vs Bharath Petroleum Corporation Limited
2024 Latest Caselaw 15302 Ker

Kerala High Court

Thilakan K.M vs Bharath Petroleum Corporation Limited on 5 June, 2024

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
 WEDNESDAY, THE 5TH DAY OF JUNE 2024 / 15TH JYAISHTA, 1946
                  WP(C) NO. 27179 OF 2017
PETITIONER/S:

         THILAKAN K.M.,
         KURUPPATH HOUSE, EDAMUTTAM,
         KAZHIMBRAM DESOM, THRISSUR DISTRICT PIN 680 568,
         REPRESENTED BY HIS POWER OF ATTORNEY HOLDER,
         K.M.THAMBI, KURUPPATH HOUSE, EDAMUTTAM HOUSE,
         THRISSUR DISTRICT PIN 680 568.
         BY ADVS.

         SRI.P.V.PAULSON
         SRI.BIJU MARTIN
RESPONDENT/S:

    1    BHARATH PETROLEUM CORPORATION LIMITED
         REPRESENTED BY TERRITORY MANAGER,
         BHARATH PETROLEUM CORPORATION LIMITED,
         ERNAKULAM RETAIL TERRITORY OFFICE, IRIMPANAM
         INSTALLATION, IRIMPANAM P.O., COCHIN, PIN-682
         309.

    2    CHIEF TOWN PLANNER,
         OFFICE OF THE CHIEF TOWN PLANNER,
         2ND FLOOR, SWARAJ BHAVAN, NANDANCODE,
         THIRUVANANTHAPURAM PIN 695 003.

    3    DISTRICT TOWN PLANNER,
         OFFICE OF THE TOWN PLANNER,
         THRISSUR- 680 001.

    4    THE DISTRICT COLLECTOR,
         OFFICE OF THE DISTRICT COLLECTOR,
         COLLECTORATE, AYYANTHOLE P.O.,
         THRISSUR DISTRICT-680 001.

    5    KADAPPURAM GRAMA PANCHAYATH,
         KADAPPURAM P.O., THRISSUR DISTRICT,
         PIN-680 001.
 WP(C) NO.27179 OF 2017

                              2


     6     THE SECRETARY,
           KADAPPURAM GRAMA PANCHAYATH, KADAPPURAM P.O.,
           THRISSUR DISTRICT. PIN-680 001.

           BY ADVS.

           SRI.M.GOPIKRISHNAN NAMBIAR
           SRI.P.GOPINATH
           SRI.K.JOHN MATHAI
           SRI.JOSON MANAVALAN
           SRI.KURYAN THOMAS
           SRI.PAULOSE C. ABRAHAM
           SRI.P.RAMACHANDRAN


OTHER PRESENT:

           SRI. BIMAL K NATH- SR.GOVERNMENT PLEADER


      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 05.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO.27179 OF 2017

                                       3



                 M.A. ABDUL HAKHIM, J.
               --------------------------------
               W.P.(C) No. 27179 of 2017
               --------------------------------
            Dated this the 5th day of June, 2024

                               JUDGMENT

The learned Counsel for the petitioner submits that

the matter has become infructuous.

Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

M.A. ABDUL HAKHIM, JUDGE S.M.K. WP(C) NO.27179 OF 2017

APPENDIX OF WP(C) 27179/2017

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 09.07.2012.

EXHIBIT P2 TRUE COPY OF THE POSSESSION CERTIFICATE. EXHIBIT P3 TRUE COPY OF THE LETTER OF INTENT DATED 26.04.2011.

EXHIBIT P4 TRUE COPY OF THE POWER OF ATTORNEY EXECUTED IN FAVOUR OF MR.K.M. THAMBI.

EXHIBIT P5 TRUE COPY OF THE REPORT DATED 29.05.2012. EXHIBIT P6 TRUE COPY OF THE ORDER NO.2102/A2/2014/KCZMA/S& TD DATED 28.06.2014. EXHIBIT P7 TRUE COPY OF THE CERTIFICATE ISSUED BY THE FIRE AND RESCUE SERVICES, THRISSUR DATED 05.03.2012.

EXHIBIT P8 TRUE COPY OF THE NO OBJECTION ISSUED BY THE ADDITIONAL DISTRICT MAGISTRATE THRISSUR DATED 22.06.2013.

EXHIBIT P9 TRUE COPY OF THE ORDER NO.C2/3193/15/K DIS DATED 05.05.15.

EXHIBIT     TRUE COPY OF THE ORDER NO.C2/8062/15/K DIS
P9(A)       DATED 18.09.15.

EXHIBIT P10 TRUE COPY OF THE LETTER NO.D5-111/2009 2005 DATED 29.04.16.

EXHIBIT P11 TRUE COPY OF THE LETTER NO.R.C1-601/2016 DATED 10.05.16.