M/s Punarnava Ayurveda Hospital Pvt. Ltd Vs The Arbitrator For Nh 66 And District Collector
.... into account the guidelines issued in this regard. In Ext.P10, the petitioner has also submitted that within 1.5 kilometre radius from the land in acquisition there are numerous commercial establishments to substantiate her contentions that the land under acquisition is situated in a place havin ...
High Court Of Kerala
Abu Thahir P.K Vs Senior Geologist Department Of Mining And Geology
.... and owners in the present application submitted by the petitioner, the Geologist has not forwarded the application to the Director of Mining and Geology for grant of quarrying lease. It is also submitted that further action on the application will be initiated if the land owner Sri.Abu Thahir re ...
High Court Of Kerala
Sri. Shylesan T.S Vs Kerala State Pollution Control Board District Office
.... [332 MT] of GBS Rs.1,94,200/- 30-05-2023 Royalty, Price and Fine for illegal extraction and removal of 108793 + 378272.9 MT of GBS [487065.9 MT] Rs.2,99,46,681/- Total 539569 MT [15 ...
High Court Of Kerala
Cinil Sabad Vs Kayamkulam Municipality
.... nicipality. iii) Dispense with the translation of documents produced in vernacular languages. iv) Pass such other appropriate Writs, Orders or Directions as this Hon’ble Court may deem just and proper to issue in the circumstances of the case.” 2. Grievance of the peti ...
High Court Of Kerala
Velayudan Vs State Of Kerala
.... ired. Hence, the interim order can be made absolute, subject to additional conditions. The said submission is recorded. Resultantly, the bail application is disposed of by making the interim order dated 11.4.2024 absolute, subject to the following conditions: (i) The petitioners shall ...
High Court Of Kerala
Amal T Vs State Of Kerala
.... e, the interim order can be made absolute, subject to additional conditions. The said submission is recorded. Resultantly, the bail application is disposed of by making the interim order dated 26.3.2024 absolute, subject to the following conditions: (i) The petitioner shall co-operate ...
High Court Of Kerala
Dr.M.R.Saseendranath Vs State Of Kerala
.... y eventually result in a departmental enquiry against him .” 14. In Balvantray Ratilal Patel’s case (supra), it was observed as follows: 4. The first question to be considered in this appeal is whether Government had the power to suspend the appellant by its order dated February 13, 195 ...
High Court Of Kerala
Jasim Vs State Of Kerala
.... and compassionate manner. 9. In State of Kerala v. Raneef, [(2011) 1 SCC 784], the Honourable Supreme Court has declared that undertrial prisoners detained in jail for indefinite periods, without any sufficient reason or due to the delay in concluding the trial, will tantamount to infringem ...
High Court Of Kerala
Sajeev Kumar M.N Vs State Of Kerala
.... f the affected parties. 8. It is also not disputed by the prosecution that the investigation is complete and recoveries have been effected. All that now remains to be done is the filing of the final report. 9. In Sanjay Chandra v. CBI, [2012 1 SCC 40], the Honourable Supreme Court has ...
High Court Of Kerala
Mohammed Raneesh P Vs State Of Kerala
.... il is an exception. Even though the grant of bail is entirely the discretion of the court, it has to be evaluated based on the facts and circumstances of each case and the discretion has to be exercised in a judicious and compassionate manner. 9. In State of Kerala v. Raneef [(2011) 1 SCC ...
High Court Of Kerala
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