Saleem.M.A vs The State Of Kerala
2021 Latest Caselaw 362 Ker

         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.27527 OF 2020(M)


PETITIONER:

     1        SALEEM.M.A, AGED 37 YEARS
              S/O. LAVAKUTTY HAJI, MANAGING PARTNER, M/S.
              PROFILE SUPER SAND, KIZHPAYUR (POST),
              MEPPAYUR, KOZHIKODE DISTRICT, PIN-673524,
              RESIDING AT MUSALIYARKATH, KODIYATHUR DESAM,
              KODIYATHUR (POST), KOZHIKODE TALUK, KOZHIKODE
              DISTRICT, PIN-673602.

     2        P.K.V.KUNHAMMAD, AGED 67 YEARS
              S/O. (LATE) KUNJABDULLA HAJI, RESIDING AT
              PUTHIYADATHU MEETHAL, VILAYATHUR VILLAGE,
              IRINGATH (POST), KOYILANDI, KOZHIKODE
              DISTRICT, PIN-673 523.

              BY ADV. SRI.JESWIN P.VARGHESE

RESPONDENTS:

     1        THE STATE OF KERALA
              REPRESENTED BY THE SECRETARY TO GOVERNMENT,
              DEPARTMENT OF INDUSTRIES, SECRETARIAT,
              TRIVANDRUM, PIN-695 001.

     2        THE DIRECTOR OF MINING AND GEOLOGY,
              DEPARTMENT OF INDUSTRIES, SECRETARIAT,
              TRIVANDRUM, PIN-695 001.

     3        THE DISTRICT GEOLOGIST,
              DISTRICT OFFICE, CIVIL STATION (POST),
              KOZHIKODE, PIN-673 020.


              KJ MANURAJ SR GP
 WP(C).No.27527 OF 2020(M)

                            ..2..



     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.27527 OF 2020(M)

                              ..3..




                            JUDGMENT

Dated this the 6th day of January 2021

The learned Counsel for the petitioners seeks

permission to withdraw this writ petition with liberty to

approach this Court again, if it is so required.

His request is granted. The writ petition is

therefore, permitted to be withdrawn, reserving liberty to

the petitioners to file a fresh writ petition, if so required.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR WP(C).No.27527 OF 2020(M)

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APPENDIX PETITIONERS EXHIBITS:

EXHIBIT P1 A TRUE COPY OF DEALER'S LICENSE NO.31/2019-2020/DL/GS/CRU/DOZ/M- 1105/19 ISSUED BY 3RD RESPONDENT DATED 22.5.2019.

EXHIBIT P2 A TRUE COPY OF THE APPLICATION FOR RENEWAL OF MINERAL DEALER'S LICENSE SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 20.5.2020.

EXHIBIT P3 A TRUE COPY OF TREASURY CHELAN RECEIPT FOR RS.1,000/- DATED 21.5.2020.

EXHIBIT P4 A TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.22133/2020 DATED 19.10.2020.

EXHIBIT P5 A TRUE COPY OF ORDER NO.08/2020-

21/DOZ/M979/2020 PASSED BY 3RD RESPONDENT DATED 11.11.2020.

EXHIBIT P6 A TRUE COPY OF NOTICE NO.DOZ/M.1039/10 ISSUED BY 3RD RESPONDENT DATED 30.10.2015.

EXHIBIT P7 A TRUE COPY OF NOTICE NO.DOZ/M.1039/10 ISSUED BY 3RD RESPONDENT DATED 17.9.2018.