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Najeeb Hassan vs The Director
2021 Latest Caselaw 359 Ker

Citation : 2021 Latest Caselaw 359 Ker
Judgement Date : 6 January, 2021

Kerala High Court
Najeeb Hassan vs The Director on 6 January, 2021
         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

 WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA,
                          1942

                  WP(C).No.27566 OF 2020(U)


PETITIONER:

              NAJEEB HASSAN, AGED 34 YEARS, S/O.
              KUNJIMARAKKAR, NAMBATH HOUSE, VALANCHERY P.O.,
              KATTIPARUTHY VILLAGE, THIRUR TALUK, MALAPPURAM
              DISRICT.

              BY ADV. SRI.P.M.ZIRAJ

RESPONDENTS:

     1        THE DIRECTOR, MINING AND GEOLOGY, OFFICE OF
              THE MINING AND GEOLOGY, KESAVADASAPURAM,
              PATTAM, THIRUVANANTHAPURAM-695 001.

     2        THE DISTRICT GEOLOGIST, DEPARTMENT OF MINING
              AND GEOLOGY, PALAKKAD DISTRICT-678 014.

     3        THE REVENUE DIVISIONAL OFFICER, OTTAPALAM,
              PALAKKAD DISTRICT-679 101.

     4        STATE OF KERALA
              REPRESENTED BY THE SECRETARY TO GOVERNEMNT,
              INDUSTRIES DEPARTMENT, GOVERNMENT OF KERALA,
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695
              001.


              S GOPINATHAN SR GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP              FOR
ADMISSION ON 06.01.2021, THE COURT ON THE SAME              DAY
DELIVERED THE FOLLOWING:
 WP(C).No.27566 OF 2020(U)
                                 ..2..




                            JUDGMENT

Dated this the 6th day of January 2021

The petitioner approached the Revenue Divisional Officer

(RDO) for No Objection Certificate for constructing a pond for the

purpose of agricultural activities.

2. As seen from Ext.P2, there is an acknowledgment for

receipt of Ext.P1 application.

3. Taking note of the facts and circumstances, I am of the

view that RDO shall consider Ext.P1 application and pass orders

thereon. The petitioner shall produce a copy of the writ petition

along with a copy of this judgment before the 3 rd respondent for

compliance.

This writ petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR WP(C).No.27566 OF 2020(U) ..3..

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPLICATION DATED 9.11.2020 SUBMITTED BY THE PETITIONER BEFORE THE THIRD RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 10.11.2020 ISSUED FROM THE OFFICE OF THIRD RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE LOCATION SKETCH OF THE PROPERTY IN WHERE THE PETITIONER INTENDED TO DIG THE POND.

EXHIBIT P4 TRUE COPY OF THE CERTIFICATE ISSUED BY THE AGRICULTURAL OFFICER, ONGALLUR DATED 21.10.2020 TO THE PETITIONER.

EXHIBIT P5 TRUE COPY OF THE DEMARCATION SKETCH ISSUED BY THE VILLAGE OFFICER, ONGALLUR.

EXHIBIT P6 TRUE COPY OF THE G.O.(P) NO.16/2020/ID DATED 12.6.2020.

 
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