Vijayamohanan T.H vs Director, Department Of Mining ...
2021 Latest Caselaw 14704 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
    WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                       WP(C) NO. 13954 OF 2021
PETITIONER:

          VIJAYAMOHANAN T.H., S/O THANKAPPAN, AGED 57 YEARS,
          KOVILVILAKATHU VEEDU, VAZHAPPARA, PACHA PALUVALLI
          P.O,NEDUMANGAD, THIRUVANANTHAPURAM 695 562.

          BY ADVS.
          C.R.SIVAKUMAR
          MINI.M.NAIR



RESPONDENTS:

1         DIRECTOR, DEPARTMENT OF MINING AND GEOLOGY, THE
          DIRECTORATE OF MINING AND GEOLOGY, KESAVADASAPURAM,
          PATTOM PALACE P.O, THIRUVANANTHAPURAM, 695 004.

2         THE GEOLOGIST, DISTRICT OFFICE,DEPARTMENT OF MINING
          AND GEOLOGY, KESAVADASAPURAM, PATTOM PALACE P.O,
          THIRUVANANTHAPURAM, 695 004.

          GP SRI. RAVI KRISHNAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                        Sathish Ninan, J.

                ==============================
                    W.P(C) No.13954 of 2021
                  ==========================
             Dated this the 14th day of July, 2021

                           JUDGMENT

The application for quarrying permit, though submitted

as early as on 19.10.2020, has not yet been considered, is

the grievance of the petitioner.

2. Heard the learned counsel for the petitioner and also

the learned Government Pleader.

3. According to the petitioner, he possesses necessary

consents from the concerned departments to operate a quarry.

The learned Government Pleader submits that the application

will be looked into in accordance with law and appropriate

orders passed without delay.

Accordingly, the writ petition is disposed of directing

the 2nd respondent to consider and pass appropriate orders on

the petitioner's application (Ext P5) in accordance with

law, as expeditiously as possible and at any rate, within a

period of one month from the date of receipt of a copy of

this judgment.

Sd/- SATHISH NINAN, JUDGE vdv WP(C) NO. 13954 OF 2021

APPENDIX EXT P1 THE TRUE COPY OF THE PERMIT DATED 14.5.2018. EXT P2 THE TRUE COPY OF THE PROCEEDINGS DATED 24.03.2018 OF THE DISTRICT ENVIRONMENTAL AUTHORITY. EXT P3 THE TRUE COPY OF THE ORDER DATED 30.03.2018 OF KERALA STATE POLLUTION CONTROL BOARD.

EXT P4 THE TRUE COPY OF THE QUARRYING PERMIT DATED 20.11.2019. EXT P5 THE TRUE COPY OF THE APPLICATION DATED 19.10.2020 FOR RENEWAL OF QUARRYING PERMIT ALONG WITH THE RECEIPT.