Geetha P vs The District Geologist
2021 Latest Caselaw 23835 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     SATURDAY, THE 4TH DAY OF DECEMBER 2021 / 13TH AGRAHAYANA, 1943

                        WP(C) NO. 27671 OF 2021

PETITIONER/S:

           GEETHA P.
           AGED 52 YEARS
           W/O.SATHYANANDAN.A, PARAVILA VEEDU, KUDIKKODU,
           NEDUMANCAVU.P.O,
           KAREEPRA, KOTTARAKARA TALUK, KOLLAM DISTRICT-691 509.
           BY ADVS.
           MANU RAMACHANDRAN
           M.KIRANLAL
           R.RAJESH (VARKALA)
           SAMEER M NAIR
           HARSHA SUSAN SAM
           T.S.SARATH
           GEETHU KRISHNAN


RESPONDENT/S:

     1     THE DISTRICT GEOLOGIST
           KOLLAM DISTRICT,DISTRICT OFFICE OF MINING AND GEOLOGY,
           KOLLAM DISTRICT-691 002.
     2     THE SECRETARY,
           GRAMA PANCHAYAT OF KULAKKADA,
           KOLLAM DISTRICT-691 521.
           BY SRI. RESHMI K.M. GOVERNMENT PLEADER

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON

     04.12.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(C) No. 27671/2021             :2:




             Dated this the 4th day of December, 2021.

                            JUDGMENT

The petitioner is aggrieved by the inaction on the part of the first

respondent-- District Geologist, Kollam District, in not considering Ext.

P3 application submitted by her seeking mineral transit pass, the

receipt of which is evident from Ext. P4 dated 16.08.2021 issued by

the office of the Mining and Geology Department.

After hearing learned counsel for the petitioner, Sri. Manu

Ramachandran, and the learned Government Pleader Smt. Reshmi

K.M., this writ petition is disposed of directing the first respondent to

finalise Ext. P3 at the earliest and at any rate within one month from

the date of receipt of a copy of this judgment, after taking into account

all the attendant documents required for the purpose.

sd/- SHAJI P. CHALY, JUDGE.

Rv

APPENDIX OF WP(C) 27671/2021

PETITIONER'S EXHIBITS Exhibit P1 THE TRUE COPY OF THE BUILDING PERMIT NO.K7-

BA(155739)/2021 DATED 26.07.2021 Exhibit P2 THE TRUE COPY OF THE DEVELOPMENT PERMIT NO.K7-

BA(153623)/2021 DATED 22.07.2021 Exhibit P3 THE TRUE COPY OF THE APPLICATION FOR THE ISSUANCE OF MINERAL TRANSIT PASS DATED 29.07.2021 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT.

Exhibit P4 THE TRUE COPY OF THE RECEIPT NO.2036/S2/2021 ISSUED BY THE OFFICE OF 1ST RESPONDENT ON ACCEPTING THE APPLICATION FOR MINERAL TRANSIT PASS DATED 0N 16.08.2021.

RESPONDENTS' EXHIBITS: NIL

/True Copy/

PS to Judge.

rv

APPENDIX OF WP(C) 27671/2021

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE BUILDING PERMIT NO.K7-

BA(155739)/2021 DATED 26.07.2021 Exhibit P2 THE TRUE COPY OF THE DEVELOPMENT PERMIT NO.K7-

BA(153623)/2021 DATED 22.07.2021 Exhibit P3 THE TRUE COPY OF THE APPLICATION FOR THE ISSUANCE OF MINERAL TRANSIT PASS DATED 29.07.2021 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT.

Exhibit P4 THE TRUE COPY OF THE RECEIPT NO.2036/S2/2021 ISSUED BY THE OFFICE OF 1ST RESPONDENT ON ACCEPTING THE APPLICATION FOR MINERAL TRANSIT PASS DATED 0N 16.08.2021.