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Kerala High Court
Mohammed Naha Salim vs Dennis Sebastian on 22 May, 2024
Author: V.G.Arun
Bench: V.G.Arun
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
&
THE HONOURABLE MR.JUSTICE V.G.ARUN
Wednesday, the 22nd day of May 2024 / 1st Jyaishta, 1946
WA NO. 681 OF 2024
AGAINST JUDGMENT DATED 19.04.2024 IN WP(C) 30737/2022 OF THIS COURT
APPELLANT(S)/RESPONDENTS NO. 6:
MOHAMMED NAHA SALIM, AGED 32 YEARS THUNDIL PUTHENVEEDU,
BHARATHEEYAPURAM P.O., ANCHAL, KOLLAM-691 312., PIN - 691312
BY ADV.JOBI JOSE KONDODY
RESPONDENT(S)/PETITIONERS 1 TO 8 & RESPONDENTS 1 TO 5 AND 7:
1. DENNIS SEBASTIAN S/O. DEVASSIA, RESIDING AT KUTTIYANKAL HOUSE,
VALAVOOR P.O, KOTTAYAM DISTRICT, PIN 686635., PIN - 686635
2. 'NELLIKKUNNU JALANIDHI GUNABHOKTHRU SANGAM' REG. NO. KTMTC682/2014,
REP. BY ITS PRESIDENT TOMY JOSEPH, AGED 54 YEARS, S/O. JOSEPH,
AMBATTU HOUSE, CHAKKAMPUZHA P.O, 686574 KOTTAYAM DISTRICT, PIN-, PIN
- 686574
3. 'ALUMKAL JALANIDHI GUNABHOKTHRU SANGAM' REG. NO. KTMTC766/2014, REP.
'BY ITS PRESIDENT APPACHAN JOSEPH, AGED 49 YEARS, S/O. JOSEPH,
VELLAMKUNNEL HOUSE, VALVOOR P.O, KOTTAYAM, PIN - 686635., PIN -
686635
4. NARAYANAN NAMBOOTHIRI T.N, S/O. KRISHNAN NAMBOOTHIRI, THAMARASSERY
ILLAM, VALAVOOR, P.O, KOTTAYAM PIN 686635., PIN - 686635
5. MANUEL JOSEPH, S/O. JOSEPH, PUTHENPURACKAL HOUSE, VALAVOOR P.O,
KOTTAYAM PIN 686635, PIN - 686635
6. P.A BABY, AGED 65 YEARS S/O. AUGUSTY, PONNATH HOUSE VALAVOOR P.O,
KOTTAYAM PIN 686635, PIN - 686635
7. JOHNY JOSEPH, S/O. JOSEPH, THEKKALAKKATTIL HOUSE, VALAVOOR P.O,
KOTTAYAM PIN 686635, PIN - 686635
8. JOSE MANUEL, S/O. MANUEL, MUNDAMAKKIYIL HOUSE, VALAVOOR P.O,
KOTTAYAM PIN 686635., PIN - 686635
9. STATE ENVIRONMENTAL IMPACT ASSESSMENT AUTHORITY REP. BY ITS MEMBER
SECRETARY, KSRTC SHOPPING COMPLEX, THAMPANOOR P.O,
THIRUVANANTHAPURAM - 695005, PIN - 695005
10. THE DIRECTOR OF MINING AND GEOLOGY, THE OFFICE OF MINING AND
GEOLOGY, KESAVADASAPURAM, THIRUVANANTHAPURAM-695 004., PIN - 695004
11. THE GEOLOGIST, THE OFFICE OF MINING AND GEOLOGY, COLLECTORATE,
KOTTAYAM, PIN-686 002., PIN - 686002
12. THE VILLAGE OFFICER, THE VILLAGE OFFICE, VALLICHIRA P.O., KOTTAYAM
DISTRICT, PIN-686 574., PIN - 686574
13. THE KAROOR GRAMA PANCHAYATH, REPRESENTED BY ITS SECRETARY, KAROOR
P.O., KOTTAYAM DISTRICT, PIN-686 575., PIN - 686575
14. ADDL.R7. THE EXECUTIVE ENGINEER, IRRIGATION DEPARTMENT, KOTTAYAM,
PIN- 686009 IMPLEADED AS ADDL. R7 AS PER ORDER DATED 16.01.2023 IN
I.A. 1/2023 OF WP(C) 30737/2022., PIN - 686009
Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the operation of the judgment dated 19.04.2024 in WP(C)
No.30737/2022, pending disposal of the Writ Appeal.
This Writ Appeal coming on for orders on 22/05/2024 upon perusing
the appeal memorandum, the court on the same day passed the following:
A.J.DESAI, C.J.
&
V.G.ARUN, J.
=========================
W.A. Nos. 680 & 681 of 2024
=========================
Dated this the 22nd day of May, 2024
ORDER
A.J.DESAI, C.J.
Having heard the learned Advocates appearing for the respective parties, we pass the following order:-
The respondent authority shall constitute a committee of experts in the subject to study the effect of blasting while carrying out the quarrying work. The committee shall, in the presence of the petitioner as well as the respondents in whose favour the quarrying permit is granted, visit the site, prepare a report, and a definite finding shall be recorded whether further blasting would damage the tanks in question or not.
Post on 11.06.2024.
Sd/-
A.J.DESAI CHIEF JUSTICE Sd/-
V.G.ARUN JUDGE uu 22-05-2024 /True Copy/ Assistant Registrar