Bineesh Samuel vs Geologist Kollam District
2021 Latest Caselaw 12106 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                  THE HONOURABLE MR. JUSTICE T.R.RAVI

    TUESDAY, THE 20TH DAY OF APRIL 2021 / 30TH CHAITHRA, 1943

                       WP(C).No.10031 OF 2021(D)


PETITIONER :-

                BINEESH SAMUEL
                AGED 40 YEARS
                S/O. SAMUEL, BINEESH SADANAM,
                ODANAVATTOM, ODANAVATTOM VILLAGE,
                KOTTARAKKARA, KOLLAM

                BY ADV. SRI.SYAM J SAM

RESPONDENT :-

                GEOLOGIST KOLLAM DISTRICT
                DISTRICT GEOLOGY OFFICE, KOLLAM


                GP SMT VINITHA B

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.10031 OF 2021

                                      2



                                   JUDGMENT

Dated this the 20th day of April 2021

Admit.

2. Government pleader takes notice for the

Respondent.

3. The petitioner has approached the Respondent

with a request for removing ordinary earth from his

property for the purpose of effecting construction.

Exhibit P2 is the acknowledgment issued by the

respondent for having received the application on

19.10.2020. By Exhibit P3, the petitioner has

remitted a sum of Rs. 40,000/- towards the royalty

for the earth to be removed.

4. The petitioner's grievance is that the

Respondent has not issued any orders on his

application, which has been pending for quite some

time.

In the nature of the prayers made in the

Writ petition, the Writ petition is disposed of WP(C).No.10031 OF 2021

directing the Respondent to consider and pass

orders on the application filed by the petitioner

as evidenced by Exhibit P2 acknowledgment at the

earliest, at any rate within 2 months from receipt

of a certified copy of this judgment. The Writ

petition is disposed of as above.

Sd/-

T.R.RAVI JUDGE SMA WP(C).No.10031 OF 2021

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE REPORT GIVEN BY VILLAGE OFFICER, ODANAVATTOM

EXHIBIT P2 THE TRUE COPY OF THE ACKNOWLEDGMENT GIVEN BY THE RESPONDENT

EXHIBIT P3 THE TRUE COPY OF THE RECEIPT ISSUED BY THE RESPONDENT

RESPONDENT(S) EXHIBITS :- NIL

//TRUE COPY//

PA TO JUDGE