Aslam Sherkhan vs The District Geologist
2021 Latest Caselaw 2449 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

           THURSDAY, THE 21ST DAY OF JANUARY 2021/1ST MAGHA, 1942

                         W.P(C).No.1620 OF 2021(B)


PETITIONER:

                ASLAM SHERKHAN,
                AGED 39 YEARS
                S/O.DR.K.C.MUHAMMED KUTTY,KCS HOUSE,
                MUNDAKKULAM,MUTHUPARAMBU.P.O,
                KONDOTTY,MALAPPURAM DISTRICT-673638.

                BY ADV. SRI.BINOY VASUDEVAN

RESPONDENTS:

       1        THE DISTRICT GEOLOGIST,
                MALAPPURAM, MINI CIVIL STATION, NEAR DISTRICT
                COURT,VELLARANGAL,MANJERI-676517.

       2        THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY,
                (SEIAA), KERALA,KSRTC BUS TERMINAL COMPLEX,
                4TH FLOOR,THAMPANOOR, THIRUVANANTHAPURAM-695001.
                REPRESENTED BY ITS ADMINISTRATOR.

       3        THE VILLAGE OFFICER,
                PERAKAMANNA VILLAGE,EDAVANNA.P.O,
                ERNAD TALUK,MALAPPURAM DISTRICT,
                PIN-676541.

                BY SRI.A.RAVIKRISHNAN, GOVT. PLEADER
                BY SRI.M.P.SREEKRISHNAN, SC

            THIS WRIT PETITION (CIVIL) HAVING COME UP             FOR
       ADMISSION ON 21.01.2021, THE COURT ON THE SAME             DAY
       DELIVERED THE FOLLOWING:
 W.P.(C).No.1620/2021          :: 2 ::




                        JUDGMENT

The learned counsel for the petitioner seeks permission

to withdraw the writ petition, without prejudice to the right of

the petitioner to approach the respondents by complying with

the directions in Ext.P9 communication. Permission is granted,

and the writ petition is dismissed as withdrawn without

prejudice to the right of the petitioner, reserved above.

Sd/-

                          A.K.JAYASANKARAN NAMBIAR
                                      JUDGE



prp/21/1/2021
      W.P.(C).No.1620/2021           :: 3 ::




                                  APPENDIX



PETITIONER'S EXHIBITS:



EXHIBIT P1                  TRUE COPY OF THE POSSESSION CERTIFICATE BY

THE 3RD RESPONDENT DATED 09.10.2017.

EXHIBIT P2 TRUE COPY OF THE LOCATION MAP ISSUED BY THE 3RD RESPONDENT DATED 09.10.2017.

EXHIBIT P3 TRUE COPY OF THE DECLARATION ISSUED BY THE 3RD RESPONDENT

EXHIBIT P4 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE NO.35/2018 DATED 26.04.2018.

EXHIBIT P5 TRUE COPY OF THE QUARRYING PERMIT NO.05/2018-2019/OC/DOM/M-188/2018 DATED 16.05.2018 ISSUED BY THE 1ST RESPONDENT

EXHIBIT P6 TRUE COPY OF THE JUGMMENT DATED 25.02.2020 IN W.P.(C)NO.5353 OF 2020.

EXHIBIT P7 TRUE COPY OF THE LETTER DATED 11.05.2020 ISSUED BY THE OFFICE OF THE REVENUE DIVISIONAL OFFICER UNDER THE PROVISIONS OF THE RIGHT TO INFORMATION ACT,2005.

EXHIBIT P8 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE ISSUED BY 2ND RESPONDENT VIDE ORDER NO.621/A2/2019/SEIAA DATED 06.08.2020.

EXHIBIT P9 TRUE COPY OF THE COMMUNICATION DATED 10.11.2020.

      W.P.(C).No.1620/2021            :: 4 ::




EXHIBIT P10                 TRUE COPY OF THE NO OBJECTION CERTIFICATE

ISSUED BY THE EDAVANNA GRAMA PANCHAYAT.

EXHIBIT P11 TRUE COPY OF APPLICATION FOR QUARYYING PERMIT DATED 16.10.2020.

EXHIBIT P11(A) TRUE COPY OF THE COVERING LETTER SUBMITTED ALONG WITH EXHIBIT P10.

RESPONDENTS EXHIBITS:         NIL.


                            //TRUE COPY//


                            P.S. TO JUDGE