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Three Star M Sand Unit vs The District Geologist
2021 Latest Caselaw 14150 Ker

Citation : 2021 Latest Caselaw 14150 Ker
Judgement Date : 7 July, 2021

Kerala High Court
Three Star M Sand Unit vs The District Geologist on 7 July, 2021
WP(C) No.11485/2021                       1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SATHISH NINAN
             Wednesday, the 7th day of July 2021 / 16th Ashadha, 1943
                             WP(C) NO. 11485 OF 2021
   PETITIONER:

    M/S THREE STAR M SAND UNIT, KORANGAD (VATTAKORU), RAROTH, THAMARASSERY
    P.O., KOZHIKODE, REPRESENTED BY ITS MANAGING PARTNER, SRI. ABDU SALEEM
    C.P.

   RESPONDENTS:

    THE DISTRICT GEOLOGIST, DISTRICT OFFICE, KOZHIKODE, DEPARTMENT OF MINING
    AND GEOLOGY, 'C' BLOCK OF CIVIL STATION, KOZHIKODE-673020 AND ANOTHER

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the 1st respondent to provisionally renew the Dealer's
   license and issue a Certificate      to that effect forthwith, pending
   disposal of this Writ Petition (Civil).
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.PHILIP J.VETTICKATTU, Advocate for the petitioner and of GOVERNEMNT
   PLEADER for respondents, the court passed the following:
                                      ORDER

Admit.

Government Pleader takes notice for the respondents.

In the light of Exhibits P10 to P13 orders, there will be a direction to R1 to consider Exhibit P8 application for renewal of licence, if the application is otherwise in order, without insisting for possession certificate of the land.

Sd/-

                                                     SATHISH NINAN


                                                        JUDGE
 WP(C) No.11485/2021                        2/2


Exhibit P8            TRUE COPY OF APPLICATION SUBMITTED BY THE PETITIONER

FOR RENEWAL OF LICENSE DATED 07/05/2021 ALONG WITH THE CHALAN SHOWING REMITTANCE OF APPLICATION FEE OF RS. 500/-.

Exhibit P10 TRUE COPY OF THE JUDGMENT DATED 15/06/2020 PASSED BY THIS HONOURABLE COURT IN WPC NO.11647/2020. Exhibit P11 TRUE COPY OF THE INTERIM ORDER DATED 13/10/2020 PASSED BY THIS HONOURABLE COURT IN WPC NO.19817/2020. Exhibit P12 TRUE COPY OF THE JUDGMENT DATED 22/12/2020 PASSED BY THIS HONOURABLE COURT IN WPC NO.19817/2020. EXHIBIT P13: TRUE COPY OF INTERIM ORDER DATED 05-03-2021 PASSED BY THIS HON'BLE COURT IN WP(C) No.5805/2021.

T

07-07-2021 /True Copy/ Assistant Registrar

 
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