CourtKutchehry.com
High CourtsSingle Bench

Rafeeq K.K. vs State Of Kerala And Ors

High Court Of Kerala · Decided on 9 December 2020 · Citation: (2020) 12 KL CK 0164

HON’BLE JUDGES
P.V. Asha, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (Civil) No. 27528 Of 2020 (M)
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

10 paragraphs · 167 words
1.

The petitioner is offered a Letter of Indent for conducting a petroleum outlet by the 5th respondent and the 5th respondent has submitted Ext.P2

application before the 4th respondent, requesting for NOC.

2.

It is also stated by the petitioner that the 3rd respondent has forwarded Ext.P3 report, according to which IRC 12-2016 norms are not complied with

and therefore NOC cannot be granted.

3.

Petitioner relies on Ext.P4 judgment.

The petitioner has sought for a direction to the 4th respondent to issue a No Objection Certificate without insisting norms in IRC 12- 2016. The

petitioner also pointed out that this Court has in Ext.P4 judgment directed the District Collector in a similar case to consider the application for NOC

without insisting on IRC/MORTH guidelines.

Therefore the Writ Petition is disposed of directing the 4th respondent to consider the application Ext.P2 in accordance with law without insisting

IRC/MORTH guidelines within a period of 30 days from the date of receipt of a copy of the judgment.