P.P.Valsarajan vs State Of Kerala
2021 Latest Caselaw 4140 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                       WP(C).No.2910 OF 2021(K)


PETITIONER:

               P.P.VALSARAJAN
               AGED 53 YEARS
               S/O. KUNHIRAMAN, PUTHENPURAYIL HOUSE,
               VILAKKOTTOOR P.O, THUVAKKUNNU, THALASSERY, KANNUR,
               PIN-670 793 (PROPRIETOR), MILA INDUSTRIES AND SAW
               MILL, THRIPPANGOTTOOR, KANNUR).

               BY ADV. SHRI.M.C.JOHN

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
               FOREST AND WILD LIFE DEPARTMENT, GOVERNMENT
               SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001

      2        THE CHIEF CONSERVATOR OF FORESTS,
               NORTHERN CIRCLE, KANNUR, PIN-670 012.

      3        THE DIVISIONAL FOREST OFFICER,
               KANNUR, PIN-670 012


OTHER PRESENT:

               SPL GP SRI.SANDESH RAJA.K

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2910 OF 2021(K)                    2




                                JUDGMENT

Dated this the 4th day of February 2021

The petitioner has filed this writ petition

aggrieved by Ext.P8 order. Ext.P8 order itself provides

that the petitioner has a remedy of appeal. The

petitioner has approached the appellate authority with

Ext.P9 appeal.

2. Therefore, the writ petition is disposed of

with a direction to the 2nd respondent to consider and

pass orders on Ext.P9 appeal in accordance with law

after affording an opportunity of hearing to the

petitioner. In case, the petitioner submits an

application for stay of operation of Ext.P8, that shall

also be considered in accordance with law and orders

shall be passed on it within a period of three weeks, in

case all formalities for filing appeal and stay petition

are complied with by the petitioner.

Sd/-

P.V.ASHA

JUDGE

ska

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE NOC DATED 21.03.1997 FROM 3RD RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE CERTIFICATE DATED 19.03.2003 FROM GENERAL MANAGER, DIST. INDUSTRIES CENTRE.

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 13.10.1999 OF THE EX. ENGINEER , KSEB.

EXHIBIT P4 TRUE COPY OF THE INVOICE DATED 25.05.1999 BY MEC INDIA CORPORATION.

EXHIBIT P5 TRUE COPY OF THE LICENSE DATED 31.02.2001 FROM PANCHAYATH.

EXHIBIT P6 TRUE COPY OF RECEIPT DATED 13.05.1998 FROM PANCHAYATH.

EXHIBIT P7 TRUE COPY OF THE LICENSE NO.336/17 KNR DATED 22.12.2017 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P8 TRUE COPY OF HE ORDER NO. A5. 5912/13 DATED 04.01.2021 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P9 TRUE COPY OF THE STATUTORY APPEAL DATED 18.01.2021 BEFORE THE 2ND RESPONDENT.