P.Aravindakshan vs The Director Of Mining And Geology
2021 Latest Caselaw 12695 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
         WEDNESDAY, THE 2ND DAY OF JUNE 2021 / 12TH JYAISHTA, 1943
                          WP(C) NO. 11664 OF 2021
PETITIONER:

              SRI.P.ARAVINDAKSHAN,
0




              S/O PAPPIYAMMA, POTTANATTU HOUSE,
              AYYAPPANKAVU POST, MULAYAM, THRISSUR.

              BY ADVS.
              SRI.PHILIP J.VETTICKATTU
              SMT.SAJITHA GEORGE



RESPONDENTS:

     1        THE DIRECTOR OF MINING AND GEOLOGY,
              DIRECTORATE OF MINING & GEOLOGY DEPARTMENT,
              PATTOM PALACE PO., TRIVANDRUM - 695004.

     2        THE DISTRICT GEOLOGIST, MINING & GEOLOGY DEPARTMENT,
              OFFICE OF THE DISTRICT GEOLOGIST, CHEMBOOKKAVU,
              THRISSUR - 680020.

              BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     SATHISH NINAN, J.
            ==================
                 W. P. (C) No.11664 of 2021
            ==================
             Dated this the 2nd day of June, 2021

                         JUDGMENT

The relief sought for in the writ petition

reads thus:-

"Issue a writ of Mandamus or any other appropriate writ, direction or order directing the respondents to issue a certificate extending the extension of validity of Ext.P1 quarrying lease for a period of one year in terms of Ext.P2 Government order 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 view of the above, there is no reason

why appropriate orders shall not be passed on

Ext.P4 application submitted by the petitioner

seeking extension of lease period. W. P. (C) No.11664 of 2021

Accordingly, the writ petition is disposed of

directing the respondents to pass appropriate

orders on the application of the petitioner

(Ext.P4) in the light of Ext.P2 Government Order.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C)No.11664/2021

APPENDIX PETITIONER'S EXTS:-

EXT.P1 TRUE COPY OF QUARRYING LEASE DATED 19.01.2011 EXECUTED IN FAVOUR OF THE PETITIONER.

EXT.P2 TRUE COPY OF GO (RT) NO.203/2021/ID DT. 12.02.2021.

EXT.P3 TRUE COPY OF PROCEEDINGS OF POLLUTION CONTROL BOARD BEARING NO.PCB/HO/CIRCULAR/2015 DT. 18.03.2021.

EXT.P4 TRUE COPY OF REPRESENTATION DT. 24.03.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXT.P5 TRUE COPY OF JUDGMENT DT. 24.03.2021 PASSED BY THIS HONOURABLE COURT IN WPC 326/2021.

EXT.P6 TRUE COPY OF JUDGMENT DT. 07.05.2021 PASSED BY THIS HONOURABLE COURT IN WPC 11177/2021.

-----