Muhammed Razak.C.K vs The District Collector
2021 Latest Caselaw 14080 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
         THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                   &
               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
     WEDNESDAY, THE 7TH DAY OF JULY 2021 / 16TH ASHADHA, 1943
                        WP(C) NO. 1703 OF 2017
PETITIONER:

          MUHAMMED RAZAK.C.K
          S/O ALAVIKUTTY, AGED 46 YEARS, MANNARATHODI HOUSE,
          OLAVATTUR P.O. KONDOTTY, MALAPPURAM DIST
          BY ADV SRI.K.RAKESH


RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          MALAPPURAM - 676 505
    2     THE SENIOR GEOLOGIST
          DISTRICT OFFICE, MINI CIVIL STATION, MANJERI,
          MALAPPURAM DIST - 676 121
    3     THE SUB INSPECTOR OF POLICE
          KONDOTTY POLICE STATION, MALAPPURAM DIST- 673 638
    4     ABBAS .P.
          S/O MUHAMMED HAJI, VERILAKKAD HOUSE, MUTHUPARAMBU P.O.
          MALAPPURAM DIST- 676 505
    5     K.P.MOOSA
          PERINCHEERI HOUSE, VALIYAPRAMBU P.O.
          MALAPPURAM DIST- 676 505
    6     V.P ABDULLA
          ELITE GRANITE AND HALLOW BRICKS,
          KANNAMVETTIKAVU P.O. MALAPPURAM DIST.
    7     K.P.ABBAS ALI
          S/O ALAVIKUTTY HAJI, KARIMBINTHODI HOUSE,
          VALIYAPRAMBU P.O. MALAPPURAM DIST- 676 505
    8     M.KUNHAMUTTY
          MANAGING DIRECTOR, CHALIYAR GRANITE PVT. LTD
          KAYALAM P.O. KOZHIKODE - 673 001
    9     MUBASHEER V.K
          S/O MUHAMMED ALI, VAITHALAKUZHIYIL HOUSE,
          CHERUPPA P.O, KOZHIKKODE DISTRICT,PIN-673661
 W.P.(C)No.1703 of 2017
                                     2


    10       N.ABDUL NAZAR
             S/O ALI,NETTAKKAL HOUSE,PERUMANA P.O,
             KOZHIKKODE DISTRICT,PIN-673026
             BY ADV SRI.GOPALAKRISHNA KURUP,ADVOCATE GENERAL
             FOR R1 TO R3



      THIS    WRIT       PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON   07.07.2021,      THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.1703 of 2017
                                          3


                                    JUDGMENT

Dated this the 7th day of July, 2021

S.Manikumar, C.J.

Instant writ petition has been filed seeking for the following relief:

"i. Issue a writ of mandamus or any other appropriate writs, orders or directions directing the respondents 1 and 2 to take urgent and stern action against the quarries functioning in Pulikkal Village without obtaining Environmental Clearance."

2. On this day, when the matter came up for hearing,

Mr.K.Rakesh, learned counsel for the petitioner submitted that the

petitioner is not pressing the writ petition.

Placing on record the said submission, instant writ petition is

dismissed as not pressed.

Pending interlocutory applications, if any, shall stand closed.

Sd/-

S.Manikumar Chief Justice

Sd/-

Shaji P.Chaly Judge vpv /TRUE COPY/

P.A. TO JUDGE