Kerala High Court
V.S.Peethambaran vs State Of Kerala on 25 August, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 25TH DAY OF AUGUST 2021 / 3RD BHADRA, 1943
WP(C) NO. 10408 OF 2017
PETITIONERS:
1 V.S.PEETHAMBARAN, AGED 58 YEARS, S/O.SANKARAN NAIR, LAKSHMI NIVAS, NORTH
MAZHUVANNOOR P.O., AIRAPURAM VILLAGE, ERNAKULAM DISTRICT.
2 S.UNNIKRISHNAN, AGED 44 YEARS, S/O.SOMASEKHARAN NAIR, JINOMANDIRAM , NORTH
MAZHUVANNOOR P.O., AIRAPURAM VILLAGE, ERNAKULAM DISTRICT.
BY ADVS.SMT.AYSHA YOUSEFF, SRI.T.M.MOHAMMED YOUSEFF (SR.)
SRI.JOBI.A.THAMPI, SMT.M.KABANI DINESH, SMT.MOLLY JACOB
SMT.PRIYANKA SEBASTIAN, SMT.RABIA BEEGAM T.K., SRI.SHOUKATH HUSAIN
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY CHIEF SECRETARY, SECRETARIAT, TRIVANDRUM-695001
2 THE DIRECTOR, MINING AND GEOLOGY DEPARTMENT
3 GEOLOGIST, MINING AND GEOLOGY, DISTRICT OFFICE, CIVIL STATION,
KAKKANAD, COCHIN-682030
4 THE ENVIRONMENTAL IMPACT ASSESSMENT AUTHORITY, DEPARTMENT OF ENVIRONMENT
AND CLIMATE CHANGE PALLUMUKKU, PETTAH P.O., TRIVANDRUM-605024
5 THE ENVIRONMENTAL ENGINEER, KERALA STATE POLLUTION CONTROL BOARD, DISTRICT
OFFICE (EKM-11), 1ST FLOOR, MANNA RESIDENCY, M.C.ROAD, PERUMBAVOOR-683542
6 THE DISTRICT COLLECTOR, CIVIL STATION, KAKKANAD, ERNAKULAM, PIN-682030
7 THE TAHSILDAR, KUNNATHUNAD, ERNAKULAM DISTRICT, PIN-682030
8 THE VILLAGE OFFICER, AIRAPURAM, ERNAKULAM DISTRICT, PIN-683541
9 THE MAZHUVANNOR GRAMA PANCHAYATH, REPRESENTED BY ITS SECRETARY,
MAZHUVANNOOR P.O.,ERNAKULAM DISTRICT, PIN-683541
10 S.GOPINATHAN, ALAKKAMUGALIL HOUSE, KILIKULAM, NORTH MAZHAVANNOR P.O.-686689
BY SRI.TEKCHAND, SR. GOVERNMENT PLEADER
SRI.T.NAVEEN, SC, FOR R5
SRI.V.V.SIDHARTHAN (SR.) FOR R10
SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SRI.D.G.VIPIN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 25.08.2021, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C)No.10408 OF 2017
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JUDGMENT
Dated this the 25th day of August 2021
S.MANIKUMAR, C.J.
Being aggrieved by the functioning of the 10 th respondent quarry in
Irapuram Village of Kunnathunadu Taluk, instant writ petition is filed. On
the averments Mrs.Aysha Youseff, learned counsel for the petitioners
submitted that quarrying is done without complying with the conditions
imposed in the lease order and the conditions in the consent issued by the
Pollution Control Board. Quarrying lease granted to the 10 th respondent
earlier had expired on 4.4.1995. Later application submitted by the 10 th
respondent for granting quarrying lease was allowed as per Ext.P4 for ten
years, which also expired in 2016. Moreover, crusher unit owned by the 10 th
respondent is being run without complying with the conditions in the
consent issued by the Pollution Control Board and due to this, serious
pollution has occurred resulting in health problems.
2. Learned counsel for the petitioners further contended that there is
inaction on the part of the respondents 2 and 3 to conduct inspection as to
whether the quantity extracted by the 10 th respondent from the area
covered by the quarrying lease deed and it is clearly, a dereliction of duty
W.P.(C)No.10408 OF 2017
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on their part. It is further submitted that though the 10 th respondent had
conducted quarrying after the expiry of the lease, he was again granted
quarrying lease without taking any effective action against him for the
illegal extraction after the expiry of the lease period. Another contention
raised is that the 10th respondent has not obtained any clearance from the 4 th
respondent for conducting the quarrying operation. The next contention
raised by learned counsel for the petitioners is that the respondents who are
responsible and entrusted with the duties of environmental protection are
not taking any action to stop the illegal mining operations and running of
the crusher unit violating the law by polluting the air and water in the
locality. Due to the excess extraction of granite indiscriminately the water
level has been lowered and hence people in the locality are suffering from
scarcity of water. According to the learned counsel, nuisance, pollution,
ecological and environmental problems existing there due to the illegal
quarrying has affected the constitutional rights of the people in that
locality. The petitioners as well as other residents of the locality have taken
up the matter to various authorities to redress their grievance, but nothing
has been done in this regard. Hence this writ petition.
W.P.(C)No.10408 OF 2017
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3. Reliefs sought for in this writ petition are as follows:
(i) to issue a writ of mandamus or any other appropriate writ,
order or direction commanding the respondents to take
immediate measures to stop the illegal quarrying operations
done by the 10th respondent in the property involved in Ext.P1
violating the conditions in Ext.P4 and Ext.P5.
(ii) to issue any other writ, order or direction commanding the
respondents 2 & 3 to inspect the area involved in Ext.P4 and
Ext.P5 so as to ascertain exact quantity of granite extracted
from there and also as to whether there is violation in the
conditions in Ext.P4 and P5 and initiate proceedings against the
10th respondent if violation is found in the inspection.
(iii) to direct the respondents 2 to 7 to conduct a joint site
inspection of the quarry and crusher unit owned by the 10 th
respondent and submit a report to this Hon'ble court regarding
the extent of area from which granite has been extracted,
quantity of granite extracted so far and as to whether the
functioning of the quarry and the crusher unit is in accordance
with the conditions stipulated in Exhibit P4 and P5 and the
consent granted by the Pollution Control Board to operate the
crusher unit and regarding the environmental and ecological
impact as well as the health problem, scarcity of water in the 9 th
respondent, Panchayat due to the illegal functioning of the
quarry and crusher unit by the 10th respondent, within a time
limit stipulated by this Hon'ble Court.
(iv) to issue any other writ, order or direction directing the
respondents 2, 3, 5 & 9 not to renew/grant lease/consent/
license to the 10th respondent for functioning the quarry and
crusher unit owned by him.
4. When the case came up for consideration on 28.7.2017, Hon'ble
Division Bench of this court had passed the following order:
W.P.(C)No.10408 OF 2017
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"This public interest litigation raises certain serious
questions about the conduct of the 10 th respondent in
conducting indiscriminate quarrying activity. What we are
more concerned is, the manner in which the District
Environmental Impact Assessment Authority (DEIAA),
Ernakulam considered the matter. The 10th respondent is
carrying on quarrying activities in the area by virtue of two
independent quarrying leases. It so happens that when the
period of the first lease expired, the other lease became
operative. They are for lands lying contiguous. Till the year
2017, no effort was made to get any environmental clearance,
even though photographs produced would reveal that the
quarrying operations are done to a depth of about 200 meters
by open cast mining. The 10th respondent, it appears, applied
before the DEIAA for getting environmental clearance and the
same was granted by the authority. As directed by the DEIAA, a
sub committee visited the quarry and a report was submitted
prior to grant of clearance. The report of the District
Environmental Impact Sub committee as is evident from
Exhibit R10(u) shows that according to them, the depth of the
water level in the area varies between 15 m to 20 m and the
quarrying operations now conducted will not touch the water
table level. It clearly shows that no one has in fact visited the
site.
2. What pains us is, in Ext.R10(u) order dated 23.06.2017
granting environmental clearance, even though it was brought
to the notice of the authority that this writ petition is pending,
they simply dismissed it on the ground that no evidence of the
writ petition was brought to their notice. On the face of it, it is
clearly a mala fide action. Being the members of a responsible
Body, least what was expected was that they should have asked
the applicant to produce a copy and then proceed to examine
the matter. Further, the State, the Mining and Geology
Department, the Environmental Impact Assessment Authority
and the Pollution Control Board are parties to this writ
petition and orders were passed by us as early as on
28/03/2017 directing the Government Pleader to file a
comprehensive affidavit. There are serious complaints that the
10th respondent has breached the ground water level because
of which, the neighbours' wells and other ground water
W.P.(C)No.10408 OF 2017
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sources have dried up. It is also alleged that he is operating
stone crushers without safety and statutory clearances. No one
has bothered whether such deep open cast mining can be
permitted at all. There have been earlier undertakings given to
fill up the deep trenches that has been made. What happened
to the said undertakings? Nothing has been considered by the
Committee. The Committee should not be acting as a
spokesperson of a mining applicant. The Committee has to act
as a trustee of the citizen in respect of environmental impact.
The report is a poor reflection of the exercise of responsibility
and duty conferred on the District Environmental Impact
AssessmentAuthority.
3. We would thus request the said committee to actually
inspect the site, see the contents of the writ petition, examine
the aspects therein and then take a conscious decision
supported by reasons in this respect. They would also be well
advised to consider as to what is the exact lease area and
demarcate the same so that in the name of carrying on mining
operations in the lease area, they do not encroach upon the
areas for which lease has not been renewed, for, the 10 th
respondent is in possession of two leases of adjoining areas as
noted above. Grant of environmental clearance is a serious
matter and requires serious consideration. We would like to
have a report.
4. Learned Government Pleader should communicate our
order to the District Environmental Impact Assessment
Authority, Ernakulam and we expect each member of the
Committee to personally visit the site before preparing a fresh
report to be sent to this Court. We expect a report from the
Committee to be filed before this Court within three weeks."
5. When the case came up for consideration on 27.6.2018, Hon'ble
Division Bench of this court had passed the following order:
"In this Public Interest Litigation, this Court has, vide
order dated 28.7.2017, already expressed its concern with
regard to the manner in which the District Environmental
W.P.(C)No.10408 OF 2017
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Impact Assessment Authority, Ernakulam, considered the
application for environmental clearance, preferred by the 10 th
respondent for carrying on quarrying activities on the
strength of two quarrying leases that were granted to him by
the State Government. By the said order, this Court had
requested the Committee to inspect the site, see the contents
of the writ petition, examine the aspects therein and then take
a conscious decision, keeping in mind the environmental
impact that the activities of the 10th respondent could entail.
The committee was directed to file a report after completing
the said enquiry. A report has since been filed by the
Committee, and a perusal of the said report would indicate
that the 10th respondent has, acting on the basis of the
quarrying leases granted to him, opened quarries and
conducted quarrying activities, but the opened quarries have
not been closed thereafter, by filling up the same with
available topsoil and weathered overburden that is present on
the leased land. We note that it is the finding of the Committee
that, in most cases, quarry pits are converted to water storage
structures, and in this particular case, the 10 th respondent has
justified the non-closure of the quarries on the ground that he
intends to renew the quarrying lease for the area, since the
last lease has expired.
2. Cases involving opening of mines with a view to
carrying on quarrying activities therein, and thereafter
leaving the worked mines as such, without closure, consequent
to the expiry of the lease period, have been noticed by this
Court on a number of occasions. In the counter affidavits filed
on behalf of the State Government in such cases, there is no
clear statement as regards the policy followed by the State
Government in the matter of renewal of the quarrying lease
concerned or the grant of a fresh lease for the same area. The
State Government has to remind itself that its role as a
'guardian of the natural resources within the State' carries
with it a responsibility to introduce measures to check the
indiscriminate grant of mining/quarrying leases and permits.
While the Regulations now in place require the submission, by
the applicant for a mining lease, of mining plans and other
documents, for the purposes of ensuring that the mining
activity is done only in such places as would not result in a
W.P.(C)No.10408 OF 2017
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large scale deprivation of the natural resources or will not
cause environmental degradation/ pollution, there is no
material on record indicating the policy that is followed by the
State Government in this regard. Under such circumstances,
we deem it necessary to require the Chief Secretary to the
State Government to file an affidavit before this Court, clearly
outlining the policy of the State Government in the matter of
grant/renewal of quarrying leases/permits with specific
emphasis on the infrastructure that is put in place to ascertain
whether there is any need to grant a quarrying lease/permit in
the area applied for, or to renew such leases/permits, taking
into account the availability of natural resources, the report of
the Bio-diversity Board, the impact that such activity would
have on the ecological balance of the region and other
environmental factors. In view of the pendency of numerous
writ petitions on the said issue before this Court, we direct the
Chief Secretary of the State Government to place on record his
affidavit on the above aspects by 30.7.2018, on which date, the
writ petition is posted for further consideration."
6. Learned Senior Government Pleader Sri.Tek Chand submitted that
pursuant to the directions of this court, a Sub Committee of the District
Expert Appraisal Committee has been constituted to ascertain as to whether
quarrying is carried out strictly in accordance with the conditions in the
quarrying lease order and the conditions in the consent issued by the
Pollution Control Board.
7. Sub committee constituted for the abovesaid purpose has submitted
a report, which has been filed along with the memo dated 21 st August 2017.
Reading of the report shows that an inspection has been conducted by the
W.P.(C)No.10408 OF 2017
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officers and it is prima facie found that there is no illegal activity carried on
by respondent No.10. Findings of the Sub Committee are extracted
hereunder:
"It is true that the 10th respondent has submitted an
affidavit that he will refill the pit and make the land suitable
for agricultural purposes. It is relevant to note that the
expired lease was granted in an area of 50.72 Ares. The
affidavit specifically states that he will reclaim the pits with
weathered rocks and other aggregates (powder). Government
can only insist to fill the quarry pits with the available top soil
and weathered overburden in the leased land. In most of the
cases quarry pits are converted to water storage structures,
which is beneficial to the people nearby. The 10 th respondent
has utilized most part of the expired lease area as a stock yard
of aggregates generated from his crusher unit. The 10 th
respondent also expressed that he intends to renew the
quarrying lease in the area where the lease has been expired.
Expired lease can be renewed in future as per the provisions
in the Mining Rules. It is always better to exploit maximum
resource scientifically from an open pit than to create one
more void space in the earth's surface. Also excavation and
transportation of earth from another locality to refill an
existing pit may crop up environmental issues at the place of
such excavation. The 10th respondent's quarry has very little
overburden and whatever quantity available for extraction
shall be utilized to refill a small water logged pit in the
expired lease area."
8. Ultimately, the Sub Committee has concluded and recommended
thus:
"In the light of above findings, the Sub Committee
members identified that quarrying in the 10 th respondent's
leased land did not cause any major environmental issues as
W.P.(C)No.10408 OF 2017
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alleged by the petitioners. Quarrying shall be carried out
strictly in accordance with the environmental clearances,
mining plan and as per the conditions in the lease order.
Community services as committed by the lease holder shall be
fulfilled in a time bound manner and this shall be monitored by
the LSGD concerned. The available overburden in the working
lease shall be utilized to refill the water logged pit in the expired
lease area."
9. Heard learned counsel for the parties and perused the materials
available on record.
10. Though petitioners have sought for various reliefs, Mrs.Aysha
Youseff learned counsel for the petitioners insisted for prayer number (iii)
i.e., to direct the respondents 2 and 7 to conduct joint site inspection of the
quarry and crusher unit owned by the 10 th respondent and submit a report
to this Hon'ble court regarding the extent of area from which granite has
been extracted, quantity of granite extracted so far and as to whether the
functioning of the quarry and the crusher unit is in accordance with the
conditions stipulated in Exhibit P4 and P5 and the consent granted by the
Pollution Control Board to operate the crusher unit and regarding the
environmental and ecological impact as well as the health problem, scarcity
of water in the 9th respondent, Panchayat due to the illegal functioning of
the quarry and crusher unit by the 10th respondent, within a time limit
W.P.(C)No.10408 OF 2017
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stipulated by this Hon'ble Court. As regards the above prayer, in the report
filed by the Sub Committee, it has been made clear that there shall be
monitoring by Local Self Government Department concerned.
11. In the above circumstances, we find no need to issue any
directions for inspection. As undertaken by the respondents, constant
periodical monitoring be done in accordance with law and to ensure that
quarrying is done as per the conditions in the quarrying lease order and the
conditions in the consent issued by the Pollution Control Board. It is always
open to the concerned authorities to take appropriate action in accordance
with law, if there is any violation.
With the above observations and directions, writ petition is disposed
of.
sd/-
S.MANIKUMAR
CHIEF JUSTICE
sd/-
SHAJI P. CHALY
JUDGE
jes
W.P.(C)No.10408 OF 2017
:: 12 ::
APPENDIX
PETITIONERS' EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE INFORMATION REGARDING THE DETAILS OF THE PROPERTIES OF
10TH RESPONDENT FURNISHED BY THE STATE PUBLIC INFORMATION OFFICER AND
VILLAGE OFFICER, AIRAPURAM TO THE 1ST PETITIONER DATED 10.3.2017
EXHIBIT P1(A) TRUE ENGLISH TRANSLATION OF EXT.P1
EXHIBIT P2 TRUE COPY OF THE LETTER NO.9792/M3/2005 DIRECTORATE OF MINING AND GEOLOGY
KESAVADASAPURAM, PATTOM P.O., THIRUVANANTHAPURAM -4, DATED 3.1.2006
EXHIBIT P3 TRUE COPY OF THE LETTER NO.DOE/1882/E2/05 DATED 16.1.2006 OF THE 3RD
RESPONDENT ADDRESSED TO THE 2ND RESPONDENT
EXHIBIT P4 TRUE COPY OF THE ORDER NO.592/2005-06/9792/M3/05 DATED 20.1.2006 OF THE 2ND
RESPONDENT ISSUED TO THE 10TH RESPONDENT
EXHIBIT P5 TRUE COPY OF THE ORDER NO.239/2010-11 DATED 7.7.2010, A TRUE COPY OF THE
ORDER DATED 7.7.2010 ISSUED BY THE 2ND RESPONDENT TO THE 10TH RESPONDENT
EXHIBIT P5(A) TRUE COPY OF THE LESSEE EXECUTED A QUARRYING LEASE DEED ON 21.7.2010
EXHIBIT P6 TRUE COPY OF THE PHOTOGRAPHS SHOWING THE AREA WHERE QUARRYING IS ONE BY
THE 10TH RESPONDENT
EXHIBIT P7 TRUE COPY OF THE AFFIDAVIT EXECUTED ON 2.9.2005 BY THE 10TH RESPONDENT
EXHIBIT P7(A) TRUE ENGLISH TRANSLATION OF EXT.P7
EXHIBIT P8 TRUE COPY OF THE CONSENT TO OPERATE THE CRUSHER UNIT VIDE
NO.PCB/EKM/DO2/ICO-CR-F/17/2014 DATED 27.5.2014. THE VALIDITY OF WHICH WAS
UPTO 30.6.2015
EXHIBIT P9 TRUE COPY OF THE PHOTOGRAPHS SHOWING THE PREMISES OF THE CRUSHER UNIT
AND THE SIGN BOARD
EXHIBIT P10 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE 1ST PETITIONER TO THE 3RD
RESPONDENT
EXHIBIT P10(A) TRUE ENGLISH TRANSLATION OF EXT. P10
EXHIBIT P11 TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT CARD EVIDENCING THE RECEIPT OF
REPRESENTATION BY RESPONDENTS 3,5,6 AND 9
RESPONDENTS' EXHIBITS:
EXHIBIT R10 (a) TRUE COPY OF JUDGMENT DATED 8.2.2012 IN WPC NO.16770/2011 OF THE HON'BLE
COURT OF KERALA, ERNAKULAM.
EXHIBIT R10 (b) TRUE COPY OF THE JUDGMENT DATED 2.7.2013 IN WPC NO.7719/2013 OF THE HON'BLE
HIGH COURT OF KERALA, ERNAKULAM
EXHIBIT R10 (c) TRUE COPY OF JUDGMENT DATED 12.11.2015 IN WPC NO.7004/2013 OF THE HON'BLE
HIGH COURT OF KERALA, ERNAKULAM.
W.P.(C)No.10408 OF 2017
:: 13 ::
EXHIBIT R10(d) TRUE COPY OF JUDGMENT DATED 2.9.2015 IN WPC NO.24381/2015 OF THE
HONOURABLE COURT OF KERALA, ERNAKULAM.
EXHIBIT R10(e) TRUE COPY OF THE QUARRYING LEASE DEED DATED 21.7.2010
EXHIBIT R10(f) TRUE COPY OF THE LETTER NO.2953/M3/2017 DATED 23.3.2017 ENCLOSING THE
REGISTRATION CERTIFICATE.
EXHIBIT R10(g) TRUE COPY OF D&O LICENCE NO.47/17-18 DATED 12.4.2017 ISSUED BY
MAZHUVANNOOR GRAMA PANCHAYAT
EXHIBIT R10(g)(a) ENGLISH TRANSLATION OF EXHIBIT R10(g)
EXHIBIT R10(h) TRUE COPY OF D& O LICENSE NO.48/17-18 DATED 12.4.2017 ISSUED BY
MAZHUVANNOOR GRAMA PANCHAYAT.
EXHIBIT R10(h)(a) ENGLISH TRANSLATION OF EXHIBIT R10(h)
EXHIBIT R10(i) TRUE COPY OF LICENSE NO.E/SC/KL/22/40 (E)11052 DATED 13.2.2015 ISSUED BY
CONTROLLER OF EXPLOSIVES, ERNAKULAM.
EXHIBIT R10(j) TRUE COPY OF CONSENT NO.PCB/EKM/DO2/ICO-CR-R1-10/2015 DATED 9.4.2015 ISSUED
BY KERALA STATE POLLUTION CONTROL BOARD.
EXHIBIT R10(k) TRUE COPY OF CONSENT VARIATION ORDER NO.PCB/EKM/IAO-74/07 DATED 2.3.2016
ISSUED BY ENVIRONMENTAL ENGINEER, KERALA STATE POLLUTION CONTROL BOARD.
EXHIBIT R10(l) TRUE COPY OF MOVEMENT PERMIT NO.01/17-18/SGA/FMP/717/E2/17 DATED 1.4.2017
ISSUED BY THE DEPARTMENT OF MINING AND GEOLOGY, DISTRICT OFFICE.
EXHIBIT R10(m) TRUE COPY OF MASS PETITION DATED 25.4.2016 FILED BY MR.MITHULESH AND OTHERS
BEFORE THE HONOURABLE GOVERNOR OF KERALA.
EXHIBITR10(m)(a) ENGLISH TRANSLATION OF EXHIBIT R10(m)
EXHIBIT R10(n) TRUE COPY OF THE LETTER NO.GS4-2256-2016 DATED 17.5.2016 ISSUED BY THE
SECRETARY TO THE GOVERNOR AND ADDRESSED TO THE DEPUTY SECRETARY TO
GOVERNMENT, THIRUVANANTHAPURAM.
EXHIBIT R10 (o) TRUE COPY OF LETTER NO.6765/CMPGRC/SK/GAD/2016 DATD 24.5.2016 ISSUED BY THE
DEPUTY SECRETARY AND ADDRESSED TO THE DISTRICT COLLECTOR, ERNAKULAM AND
SECRETARY, MAZHUVANNOOR GRAMA PANCHAYAT.
EXHIBIT R10(p) TRUE COPY OF THE DECISION NO.13 DATED 31.5.2016 OF THE MAZHUVANNOOR GRAMA
PANCHAYAT ALONG WITH THE DECISION OF THE SUB COMMITTEE AND DECISION NO.4
OF THE MAZHUVANNOOR GRAMA PANCHAYAT DATED 8.6.2016.
EXHIBIT R10(p)(a) ENGLISH TRANSLATION OF EXHIBIT R10(p)
EXHIBIT R10(g) TRUE COPY OF LETTER NO.C1-4373-16 DATED 28.6.2016 SENT BY THE SECRETARY,
MAZHUVANNOOR GRAMA PANCHAYAT TO THE SECRETARY, THE HON'BLE GOVERNOR
OF KERALA.
EXHIBIT R10(g)(a) ENGLISH TRANSLATION OF EXHIBIT R10(q)
W.P.(C)No.10408 OF 2017
:: 14 ::
EXHIBIT R10(r) TRUE COPY OF LETTER NO.G3-7211/17/LDS DATED 22.5.2017 ISSUED BY THE
INFORMATION OFFICER, TALUK OFFICE, PERUMBAVOOR ALONG WITH THE REPORT OF
THE TAHSILDAR, KUNNATHUNADU.
EXHIBIT R10(r)(a) ENGLISH TRANSLATION OF EXHIBIT R10(r)
EXHIBIT R10(s) PHOTOGRAPH OF THE SIGN BOARD EXHIBITED IN HARSHAD GRANITES
EXHIBIT R10(t) PHOTOGRAPH OF THE SIGN BOARD EXHIBITED IN HARSHAD ENTERPRISES.
EXHIBIT R10(u) TRUE COPY OF THE ENVIRONMENTAL CLEARAMCE NO.P/2893/2017-
DIA/KL/MIN/3667/2017 DATED 23.6.2017 ISSUED BY THE MEMBER SECRETARY
DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY (DEIAA), ERNAKLAM AND
SUB COLLECTOR, FORT KOCHI.
EXHIBIT R10(v) TRUE COPY OF RELEVANT PAGES OF THE APPROVED MINING PLAN.
EXHIBIT T10(w) TRUE COPY OF THE QUARRYING LEASE (WHICH EXPIRED ON 1.2.2016) REGISTERED AS
1267/2006 OF PUTHENCRUZ SUB REGISTRY OFFICE
EXHIBIT R10(x) TRUE COPY COVERING LETTER NO.3775/M3/2018 DATED 27.3.2018 TOGETHER WITH
THE REGISTRATION CERTIFICATE DATED 27.3.2018 ISSUED BY THE DIRECTOR, MINING
AND GEOLOGY.
EXHIBIT R10(y) TRUE COPY OF THE CONSENT VARIATION FOR THE RUNNING OF THE QUARRY IS
ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD.
EXHIBIT R10(z) TRUE COPY OF THE INTEGRATED CONSENT TO OPERATE THE QUARRY ISSUED BY THE
KERALA STATE POLLUTION CONTROL BOARD.
EXHIBIT R10(aa) TRUE COPY OF THE INTEGRATED CONSENT TO OPERATE METAL CRUSHER UNIT ISSUED
BY THE KERALA STATE POLLUTION CONTROL BOARD.
EXHIBIT R10(ab) TRUE COPY OF THE D&O LICENSE ISSUED IN THE NAME OF HARSHAD GRANITES BY
MAZHUVANNOOR GRAMA PANCHAYAT
EXHIBITR10(ab)(a) ENGLISH TRANSLATION OF EXHIBIT R10(ab)
EXHIBIT R10(ac) TRUE COPY OF THE D&O LICENSE FOR THE METAL CRUSHER UNIT IN THE NAME OF
HARSHAD ENTERPRISES ISSUED BY THE SECRETARY MAZHUVANNOOR GRAMA
PANCHAYAT
EXHIBITR10(ac)(a) ENGLISH TRANSLATION OF EXHIBIT R10(ac)
EXHIBIT R10(ad) TRUE COPY OF THE CERTIFICATE DATED 12.3.2018 ISSUED BY THE VILLAGE OFFICER,
IRAPURAM.
EXHIBIT R10(ad)(a) ENGLISH TRANSLATION OF EXHIBIT R10(ad)
EXHIBIT R10(ae) TRUE COPY OF D&O LICENSE ISSUED IN THE NAME OF HARSHAD ENTERPRISES BY
MAZHUVANNOOR GRAMA PANCHAYAT FOR QUARRYING FOR THE PERIOD FROM
1.4.2019 TO 31.3.2020.
EXHIBIT R10(ae)(a) ENGLISH TRANSLATION OF EXHIBIT R10(ae)
W.P.(C)No.10408 OF 2017
:: 15 ::
EXHIBIT R10(af) TRUE COPY OF THE D&O LICENSE FOR THE METAL CRUSHER UNIT IN THE NAME OF
HARSHAD ENTERPRISES FOR THE PERIOD FROM 1.4.2019 TO 31.3.2020 ISSUED BY
SECRETARY, MAZHUVANNOOR GRAMA PANCHAYAT.
EXHIBIT R10(af) TRUE COPY OF THE D&O LICENSE FOR THE METAL CRUSHER UNIT IN THE NAME OF
HARSHAD ENTERPRISES FOR THE PERIOD FROM 1.4.2019 TO 31.3.2020 ISSUED BY
SECRETARY, MAZHUVANNOOR GRAMA PANCHAYAT.
EXHIBIT R10(af)(a) ENGLISH TRANSLATION OF EXHIBIT R10(af)
EXHIBIT R10(ag) TRUE COPY OF COVERING LETTER NO.3287/M3/2019 DATED 3.4.2019 TOGETHER WITH
REGISTRATION CERTIFICATE DATED 3.4.2019 ISSUED BY THE ADDITIONAL DIRECTOR OF
MINING & GEOLOGY.
EXHIBIT R10(ah) TRUE COPY OF LICENSE FORM LE-3 DATED 24.11.1999 ISSUED BY THE DEPUTY CHIEF
CONTROLLER OF EXPLOSIVES, ERNAKULAM.
EXHIBIT R10(ai) TRUE COPY OF THE CERTIFICATE NO.E/SC/KL/22/40 (E11052) DATED 11.3.2019 ISSUED
BY THE DEPUTY CHIEF
EXHIBIT R10(aj) TRUE COPY OF D&O LICENSE ISSUED IN THE NAME OF HARSHAD GRANITES BY
MAZHUVANNOOR GRAMA PANCHAYAT FOR QUARRYING FOR THE PERIOD FROM
1.4.2020 TO 31.3.2021.
EXHIBIT R10(aj)(a) ENGLISH TRANSLATION OF EXHIBIT R10(aj)
EXHIBIT R10(ak) TRUE COPY OF D&O LICENSE ISSUED IN THE NAME OF HARSHAD GRANITES BY
MAZHUVANNOOR GRAMA PANCHAYAT FOR QUARRYING FOR THE PERIOD FROM
1.4.2021
EXHIBIT R10(ak)(a) ENGLISH TRANSLATION OF EXHIBIT R10(ak)
EXHIBIT R10(a) TRUE COPY OF D&O LICENSE ISSUED IN THE NAME OF HARSHAD ENTERPRISES BY
MAZHUVANNOOR GRAMA PANCHAYAT FOR RUNNING A CURSHER UNIT FOR THE
PERIOD FROM 1.4.2020 TO 31.3.2021.
EXHIBIT R10 (al)(a) ENGLISH TRANSLATION OF EXHIBIT R10(al)
EXHIBIT R10(am) TRUE COPY OF THE D&O LICENSE FOR THE METAL CRUSHER UNIT IN THE NAME OF
HARSHAD ENTERPRISES FOR THE PERIOD FROM 1.4.2021 TO 31.3.2022 ISSUED BY
SECRETARY, MAZHUVANNOOR GRAMA PANCHAYAT.
EXHIBIT R10(am)(a) ENGLISH TRANSLATION OF EXHIBIT R10(am)
EXHIBIT R10(an) TRUE COPY OF THE REGISTRATION CERTIFICATE DATED 22.5.2020 ISSUED BY THE
DIRECTOR, MINING AND GEOLOGY DEPARTMENT, TO THE 10TH RESPONDENT FOR THE
YEAR 2020-21.
EXHIBIT R10(ao) TRUE COPY OF THE REGISTRATION CERTIFICATE DATED 26.3.2021 ISSUED BY THE
DIRECTOR, MINING AND GEOLOGY DEPARTMENT TO THE 10TH RESPONDENT FOR THE
YEAR 2021-22.
// TRUE COPY //
P.S. TO JUDGE
