P. Harish Vs State Of Kerala
.... arned Government Pleader Sri.K.V.Manoj Kumar argues that the writ petition itself is premature as the acquisition can only be carried out in terms of the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement) Act, 2013 (hereinafter ref ...
High Court Of Kerala
Anil Kumar P.K Vs State Of Kerala And Ors
.... that, the entire proceedings before the 3rd respondent were done in a hasty manner, resultantly ending in a final order under Section 138(2) of Cr.Pc. The final order passed by the 3rd respondent is under challenge in Crl.R.P. No.89/2020. This Court granted an interim order of stay of the impug ...
High Court Of Kerala
Dr. Johny Kulangara & Ors Vs Secretary To Government & Ors
.... esponsibility of local body.- (1) Every local body shall be responsible for development and setting up of infrastructure for segregation, collection, storage, transportation, processing and disposal of the plastic waste either on its own or by engaging agencies or producers. (2) The local ...
High Court Of Kerala
Project Engineer, Kerala Road Fund Board Vs Thankappan and Others
.... xempts something which would otherwise fall within the purview of the general words of a statute. It is familiar principle of statutory construction that where you find in the same section express exceptions from the operative part of the section, it may be assumed, unless it otherwise it appears fr ...
High Court Of Kerala
Thankappan Vs The District Collector and Others
.... ness in the bunk and proceedings were initiated under the Kerala Municipalities Act also. 7. Shri Zakir Hussain, the learned Standing Counsel appearing for the 5th Respondent strongly opposed the claim of the petitioner under the Street Vendors (Protection of Livelihood and Regulation of Street Ve ...
High Court Of Kerala
Jacob George Vs Union Of India And Ors
.... ter Government order came into effect only on 21.05.2014 before which the 3rd respondent has invited tenders on 02.07.2013. Hence, the Project Proponent cannot be allowed to take advantage of the same. Apart from that, the Hon’ble Apex Court considered the Government order of the year 1978 in th ...
National Green Tribunal Southern Zone, Chennai
Kaipadath Property Development Company (Pvt) Ltd. Vs State of Kerala and Others
.... valid, unless there is in the Constitution Act any limitation on its power to enact such a legislation. Para 28 is also important which is extracted below: 28. We may in this connection set out the words of Lord Selborne in Queen v. Burah to which Venkatarama Ayyar, J. referred: (IA pp. 194-9 ...
High Court Of Kerala
The Chief Secretary to Government, The Executive Engineer and The Superintendent of Police (Rural) Vs Khalid Mundappilly
.... ovided for prevention and removal of encroachment of highways which includes even temporary erection of platforms or pandals for holding meetings. 14. When we asked the DGP as to whether the design of the roads in the State provides any space or buffer zone for holding public meeting on roads and ...
High Court Of Kerala
Preemohammed M. Vs The Chirakandam Grama Panchayath
.... No. 13880 of 2008, a counter affidavit has been filed on behalf of the Executive Engineer, NH(R) Division, the 2nd respondent therein. It is stated that Kollam - Kumali Road has been declared as National Highway from 2002 and that the permission of National Highway Authorities is required for const ...
High Court Of Kerala
Peermohammed, M. and Others Vs Chirakkadavu Grama Panchayat
.... ording to the 2nd Respondent in view of the vast developmental activities undertaken by the Government, infrastructure is to be developed and it was therefore necessary to raise the Building line and Control line to reduce acquisition cost. 12. The learned Government Pleader, who appeared for the ...
High Court Of Kerala
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