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K.K.Surendran vs The Senior Geologist
2021 Latest Caselaw 14907 Ker

Citation : 2021 Latest Caselaw 14907 Ker
Judgement Date : 15 July, 2021

Kerala High Court
K.K.Surendran vs The Senior Geologist on 15 July, 2021
                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
       THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943
                             WP(C) NO. 14065 OF 2021
PETITIONER:

              K.K.SURENDRAN
              S/O GOVINDAN, KARUVANKANDY HOUSE, KEEZHALLUR PO, KANNUR.

              BY ADVS.
              PHILIP J.VETTICKATTU
              SAJITHA GEORGE



RESPONDENT:

              THE SENIOR GEOLOGIST
              MINING & GEOLOGY DEPARTMENT, O/O DISTRICT GEOLOGIST, KANNUR
              - 670002.

              BY GOVT. PLEADER SRI.RAVIKRISHNAN


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
15.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                   SATHISH NINAN, J.
          ==================
              W. P. (C) No.14065 of 2021
          ==================
          Dated this the 15th day of July, 2021

                         JUDGMENT

The relief sought for in this writ petition

reads thus:-

"Issue a writ of Mandamus or any other appropriate writ, direction or order directing the respondent to issue quarrying permit by extending its validity for one more year as sanctioned vide Ext.P2 forthwith"

2. As per Ext.P2, the Government has extended

the validity period of quarrying permit and

quarrying lease for a period of one year in view of

the Covid-19 pandemic and the lock down that

ensued. In the light of the said Government Order

the Pollution Control Board has issued Circular

extending the period of validity of consent for a

period of one year. Ext.P4 application has been

submitted by the petitioner for grant/renewal of

permit.

W. P. (C) No.14065 of 2021

The writ petition is disposed of directing the

respondent to pass appropriate orders on Ext.P4

application in the light of Ext.P2 Government

Order.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C) NO. 14065 OF 2021 APPENDIX PETITIONER'S EXTS:-

EXT.P1 TRUE COPY OF QUARRYING PERMIT DATED 02.03.20 VALID UP TO 01.03.21.

EXT.P2 TRUE COPY OF GO (RT) NO.203/21/ID DATED 12.2.21.

EXT.P3 TRUE COPY OF PROCEEDINGS OF POLLUTION CONTROL BOARD BEARING NO.PCB/HO/CIRCULAR/2015 DATED 18.3.21.

EXT.P4 TRUE COPY OF APPLICATION DATED 25.2.21.

EXT.P5 TRUE COPY OF JUDGMENT DATED 7.5.21 PASSED BY THIS HON'BLE COURT IN WPC 11177/21.

EXT.P6 TRUE COPY OF JUDGMENT DATED 02.06.21 PASSED BY THIS HONOURABLE COURT IN WPC 11664/21.

-----

 
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