Anil vs State Of Kerala
2021 Latest Caselaw 15318 Ker

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                       THE HONOURABLE MR. JUSTICE SATHISH NINAN
             THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
                               WP(C) NO. 12416 OF 2021
PETITIONER:

                 ANIL
                 AGED 46 YEARS
                 S/O.PONNAPPAN, ILLIPURACKAL HOUSE, ELAMAKADU P.O.,
                 VALIYANTHA, KOTTAYAM-686 514.

                 BY ADVS.
                 C.DHEERAJ RAJAN
                 K.ANAND (A-1921)



RESPONDENTS:

     1           STATE OF KERALA
                 REPRESENTED BY THE SECRETARY, DEPARTMENT OF INDUSTRIES AND
                 COMMERCE, VIKAS BHAVAN P.O., THIRUVANANTHAPURAM-695 033.

     2           DISTRICT COLLECTOR,
                 COLLECTORATE OFFICE, K K ROAD, KOTTAYAM DISTRICT-686 002.

     3           THOMAS P.MATHEW
                 AGED 57 YEARS
                 S/O.MATHAN MATHAI, PLIYILETHU HOUSE, MANARCADU P.O.,
                 MANARCADU VILLAGE, MANARCADU TALUK, KOTTAYAM DISTRICT-686
                 019 (MANAGING DIRECTOR, M/S. PETRA CRUSHERS).

* ADDL. 4TH RESPONDENT

         4       GEOLOGIST, MINING AND GEOLOGY DEPARTMENT, DISTRICT OFFICE
                 MINING AND GEOLOGY, COLLECTORATE, KOTTAYAM DISTRICT -
                 686002.

*[ADDL. 4TH RESPONDENT IS IMPLEADED AS PER THE ORDERS OF THIS COURT ON
IA 1/2021 DATED 22.07.2021]

                 BY ADVS.
                 ENOCH DAVID SIMON JOEL
                 S.SREEDEV
                 RONY JOSE
                 SUZANNE KURIAN
                 CIMIL CHERIAN KOTTALIL
                 GOVT. PLEADER SRI.RAVIKRISHNAN
     THIS       WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
22.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                   SATHISH NINAN, J.
          ==================
              W. P. (C) No.12416 of 2021
          ==================
          Dated this the 22nd day of July, 2021

                         JUDGMENT

Alleging conduct of illegal quarrying by the

third respondent in a property near to the residence of the petitioner, the petitioner has

submitted Ext.P1 complaint before the second

respondent District Collector. Petitioner has

approached this Court alleging inaction thereon.

2. The third respondent, who appears through

counsel, submits that the quarry is functioning

with all necessary permits and licences.

3. The Geologist has been impleaded as

the additional 4th respondent in the writ petition.

It would be sufficient if he looks into the

grievance of the petitioner and passes appropriate

orders.

4. Accordingly, the writ petition is disposed

of directing the petitioner to approach the 4 th

respondent-Geologist with his grievance if any, and

on such complaint being lodged, the 4th respondent W. P. (C) No.12416 of 2021

shall consider the same with due notice to the

petitioner and the third respondent without delay.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 12416/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE COMPLAINT PREFERRED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ALONG WITH THE SUPPORTING DOCUMENTS DATED 08.06.2021.

-----