Aneesh Kumar vs The District Police Chief
2021 Latest Caselaw 13410 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                         WP(C) NO. 28702 OF 2019
PETITIONER:

              ANEESH KUMAR
              AGED 38 YEARS
              S/O. KUTTI NARAYANAN NAIR,
              KOMMOTTU MEETHAL HOUSE,
              KAKKANCHERY P. O., KOYILANDI,
              KOZHIKKODE DISTRICT.

              BY ADV BABU S. NAIR



RESPONDENTS:

     1        THE DISTRICT POLICE CHIEF
              VADAKARA RURAL, KOZHIKKODE DISTRICT,
              PIN - 673 101.

     2        THE SUB INSPECTOR OF POLICE
              ATHOLI POLICE STATION, KOZHIKKODE DISTRICT,
              PIN - 673 315.

     3        SADIK
              S/O. VEERANKUTTY, POYILIL HOUSE,
              KAKKANCHERY P. O., KOZHIKKODE DISTRICT,
              PIN - 673 620.

     4        DAS
              S/O. BALAKRISHNAN, KURUPARAMBATH HOUSE,
              KAKKANCHERY P. O., KOZHIKKODE DISTRICT,
              PIN - 673 620.

     5        SAJJAD
              S/O. MAJEED, MANATHANATH HOUSE,
              KAKKANCHERY P. O., KOZHIKKODE DISTRICT,
              PIN - 673 620.

     6        THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY,
              THIRUVANANTHAPURAM.
 WP(C) NO. 28702 OF 2019
                                 2




    7    THE GEOLOGIST,DEPARTMENT OF MINING AND GEOLOGY,
         DISTRICT OFFICE, KOZHIKODE.

         (ADDITIONAL RESPONDENTS 6 AND 7 ARE SUO MOTU
         IMPLEADED AS PER ORDER DATED 28-10-2019 IN WP(C).

         BY ADVS.
         SRI.JOHN K.GEORGE
         SMT.M.B.SHYNI
         SRI.DEEPAK RAJ



OTHER PRESENT:

         SRI.N.B.SUNIL NATH, GP



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2021,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 28702 OF 2019
                              3




                P.V.KUNHIKRISHNAN, J.
             ===================
               WP(C) No. 28702 OF 2019
             ===================
          Dated this the 28th day of June 2021


                     JUDGMENT

When this matter came up for consideration, the

learned Government Pleader submitted that, the prayer in

the writ petition is infructuous because the permit issued to

the petitioner is already expired on 09.12.2019.

In the light of the above submission, this writ petition

is closed.

(Sd/-)

P.V.KUNHIKRISHNAN JUDGE LU WP(C) NO. 28702 OF 2019

APPENDIX OF WP(C) 28702/2019

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE QUARRYING PERMIT ISSUED BY THE DISTRICT GEOLOGIST, KOZHIKKODE DATED 2.9.2019.

EXHIBIT P2 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE ISSUED BY THE STATE IMPACT ASSESSMENT AUTHORITY, THIRUVANANTHAPURAM.

EXHIBIT P3 TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT DATED 7.10.2019.

EXHIBIT P4 TRUE COPY OF THE ACKNOWLEDGMENT ISSUED BY THE 2ND RESPONDENT DATED 7.10.2019.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 22.10.2019 IN W.P.(C) NO.27116/2019 OF THIS HON'BLE COURT.

EXHIBIT R3 A A TRUE COPY OF THE PHOTOGRAPH OF VIOLATION OF RULE 10

EXHIBIT R3 B A TRUE COPY OF THE STOP MEMO ISSUED BY THE PANCHAYATH TO THE PETITIONER DATED 4/11/2019

// True Copy //

PA to Judge