A.D.John vs The Secretary
2021 Latest Caselaw 15648 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
   TUESDAY, THE 27TH DAY OF JULY 2021 / 5TH SRAVANA, 1943
                      WP(C) NO. 618 OF 2021
PETITIONER:

         A.D.JOHN
         AGED 56 YEARS
         S/O. P. JOHN, PUTHENVEETTIL,
         PERUMBRAMAVU P.O, KEEZHVAIPUR,
         PATHANAMTHITTA DISTRICT, PIN 689 587

         BY ADVS.
         P.CHANDRASEKHAR
         SRI.K.K.MOHAMED RAVUF
         SHRI.SATHEESH V.T.


RESPONDENTS:

    1    THE SECRETARY
         KOTTANGAL GRAMA PANCHAYAT,
         KULATHOOR P.O,
         MALLAPPALLY PIN 689 588
         PATHANAMTHITTA DISTRICT.
    2    KOTTANGAL GRAMA PANCHAYAT,
         REPRESENTED BY SECRETARY,
         KOTTANGAL GRAMA PANCHAYAT,
         KULATHOOR P.O, MALLAPPALLY, PIN 689 588
         PATHANAMTHITTA DISTRICT

         BY ADVS.
         SHRI.ESM.KABEER
         SMT.C.SHEEBA


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 27.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.618/2021

                                    2




                            JUDGMENT

Dated this the 27th day of July, 2021

The writ petition has been filed by the petitioner

seeking to direct the 1st respondent to extend the period of

D and O licence granted to the petitioner as per Ext.P9 up to

31.03.2021.

As the period of extension sought for by the

petitioner is over, no further orders are called for in this writ

petition. Accordingly, the writ petition is closed.

Sd/-

N. NAGARESH JUDGE SR WP(C).No.618/2021

APPENDIX OF WP(C) 618/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE QUARRYING LEASE DATED 1-11-2018 IN FAVOUR OF THE PETITIONER BY SENIOR GEOLOGIST, DEPARTMENT OF MINING AND GEOLOGY, DISTRICT OFFICE, PATHANAMTHITTA.

EXHIBIT P2 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE NO. 32/2016 DATED 5-3-2016 ISSUED BY THE ADMINISTRATOR, SEIAA, KERALA.

EXHIBIT P3 TRUE COPY OF THE INTEGRATED CONSENT TO OPERATE THE QUARRY OF THE PETITIONER ISSUED BY KERALA STATE POLLUTION CONTROL BOARD DATED 18-07-2018 EXHIBIT P4 TRUE COPY OF THE EXPLOSIVE LICENSE DATED 21-1-2019 ISSUED BY THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES, ERNAKULAM, TO THE PETITIONER. EXHIBIT P5 TRUE COPY OF THE ORDER DATED 29-10-2018 OF ADDITIONAL DIRECTOR OF MINING AND GEOLOGY, THIRUVANANTHAPURAM, FIXING THE ROYALTY PAYABLE BY THE PETITIONER. EXHIBIT P6 TRUE COPY OF THE LICENSE DATED 18-09-

2018 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.

EXHIBIT P7 TRUE COPY OF LICENSE NO. A3-420/19 DATED 1-4-2019 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. EXHIBIT P8 TRUE COPY OF THE APPLICATION DATED 24-

2-2020 BY THE PETITIONER TO THE 1ST RESPONDENT EXHIBIT P9 TRUE COPY OF THE LICENCE NO. A3-

651/2020-21 DATED 9-5-2020 ISSUED TO THE PETITIONER BY THE 1ST RESPONDENT EXHIBIT P10 TRUE COPY OF THE APPLICATION DATED 27-

11-2020 OF THE PETITIONER TO THE 1ST RESPONDENT.

WP(C).No.618/2021

EXHIBIT P11 TRUE COPY OF THE CIRCUALR DATED 11-11-

2019 OF THE DIRECTOR OF PANCHAYATS, THIRUVANANTHAPURAM EXHIBIT P12 TRUE COPY OF THE LETTER NO. A7-

2600/20/A1 DATED 24-12-2020 OF THE 1ST RESPONDENT.