IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
WP(C) NO. 15554 OF 2022
PETITIONER/S:
AMEER S, AGED 37 YEARS
SON OF SHAMSUDEEN, PALLITHEKKATHIL HOUSE,
KUNNICODE P.O., MELILA, KOLLAM., PIN - 691508
BY ADVS.
P.M.ZIRAJ
IRFAN ZIRAJ
RESPONDENT/S:
THE DISTRICT GEOLOGIST
DISTRICT OFFICE OF MINING AND GEOLOGY,
KOLLAM DISTRICT., PIN - 691008
R BY SR.GP SMT. VINITHA B.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 15554 OF 2022 ..2..
JUDGMENT
This writ petition is filed for a direction to the respondent to consider the application filed by the petitioner for removal of ordinary earth from the property of the petitioner, for the purpose of constructions of residential building. The petitioner has produced Ext.P3 receipt to show that the petitioner has submitted application for removal of ordinary earth before the respondent. The limited relief sought for by the petitioner is for a direction to the respondent to consider his application pending before the respondent.
2. Heard the learned Counsel for the petitioner and the learned Government Pleader.
3. There will be a direction to the respondent to take up the application of the petitioner for removal of ordinary earth, evidenced by Ext.P3 receipt and pass appropriate orders, after conducting site inspection and WP(C) NO. 15554 OF 2022 ..3..
after considering all relevant aspects of the matter, within a period of one month from the date of receipt of a copy of this judgment.
The writ petition is disposed of accordingly.
Sd/-
MURALI PURUSHOTHAMAN
JUDGE
SB/27/05/2022
WP(C) NO. 15554 OF 2022 ..4..
APPENDIX OF WP(C) 15554/2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE BUILDING PERMIT DATED
1.12.2021 FROM THE VILAKKUDY GRAMA PANCHAYATH Exhibit P2 TRUE COPY OF THE DEVELOPMENT PERMIT DATED 1.10.2021 FROM THE VILAKKUDY GRAMA PANCHAYATH Exhibit P3 TRUE COPY OF THE RECEIPT DATED 18.12.2021 ISSUED BY THE RESPONDENT TO THE PETITIONER Exhibit P4 TRUE COPY OF THE INTERIM ORDER OF THIS HONOURABLE COURT DATED 22.4.2022 IN WPC NO.14197/2022 Exhibit P5 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 24.3.2022 IN WPC NO.9556 OF 2022