Binu.V vs District Collector
2021 Latest Caselaw 10187 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

    THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943

                       WP(C).No.7786 OF 2021(W)


PETITIONER:

               BINU.V.
               AGED 51 YEARS
               S/O VISWAMBHARAN,RESIDING AT VATTAKAITHAYIL
               HOUSE,SIVANKOVIL ROAD,PUNALUR,KOLLAM
               DISTRICT,MANAGING PARTNER,M/S GALAXY ROCK SAND
               INDUSTRIES,VATTAKAITHAYIL HOUSE,
               SIVANKOVIL ROAD,PUNALUR,KOLLAM DISTRICT,
               PIN-691105.

               BY ADV. SRI.V.M.KRISHNAKUMAR

RESPONDENTS:

      1        DISTRICT COLLECTOR
               COLLECTORATE,PATHANATHITTA,PIN-689645.

      2        DIRECTOR OF MINING AND GEOLOGY,
               DIRECTORATE OF MINING AND GEOLOGY,KESAVADASAPURAM,
               THIRUVANANTHAPURAM,PIN-695004.

      3        STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY,
               4TH FLOOR,KSRTC TERMINAL COMPLEX,
               THAMPANOOR,THIRUVANANTHAPURAM,PIN0695014,REPRESENTED
               BY ITS CHAIRMAN.

      4        STATE OF KERALA,
               REPRESENTED BY PRINCIPAL SECRETARY,
               DEPARTMENT OF REVENUE,SECRETARIAT,
               THIRUVANANTHAPURAM,PIN-695001.

               BY GOVERNMENT PLEADER:SRI.RAVI KRISHNAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                      2
WP(C).No.7786 OF 2021(W)



                              JUDGMENT

All that the petitioner seeks for is an expeditious

consideration of Ext.P6 application seeking NOC for

conducting quarrying. The petitioner relies on Ext.P3

report of the Village Officer dated 07/11/2018, Ext.P4

report of the Tahsildar dated 22/01/2019 and Ext.P5

report of the Revenue Divisional Officer dated

25/01/2019.

2. The learned Government Pleader, on

instructions, submits that the application shall be

ordered, without delay.

The writ petition is disposed of directing the 1 st

respondent - District Collector to consider and pass

appropriate orders on Ext.P6 application, in accordance

with law, as expeditiously as possible and at any rate,

within a period of two months from the date of receipt of

a copy of this judgment.

Sd/-

SATHISH NINAN

JUDGE

rsr

WP(C).No.7786 OF 2021(W)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF NO OBJECTION CERTIFICATE ISSUED BY DISTRICT COLLECTOR DATED 15.02.2019 TO THE REVENUE DEPARTMENT.

EXHIBIT P2 TRUE COPY OF NO OBJECTION CERTIFICATE ISSUED BY THE DISTRICT COLLECTOR DATED 10.12.2015

EXHIBIT P3 TRUE COPY OF THE REPORT OF THE VILLAGE OFFICER DATED 07.11.2018 TO THE TAHSILDAR

EXHIBIT P4 TRUE COPY OF THE REPORT OF THE TAHSILDAR TO THE REVENUE DIVISIONAL OFFICER DATED 22.01.2019

EXHIBIT P5 TRUE COPY OF REPORT OF THE REVENUE DIVISIONAL OFFICER DATED 25.01.2019 TO THE DISTRICT COLLECTOR

EXHIBIT P6 TRUE COPY OF APPLICATION FOR THE NO OBJECTION CERTIFICATE SUBMITTED BEFORE THE DISRTRICT COLLECTOR DATED 13.12.2017

EXHIBIT P7 TRUE COPY OF THE JUDGMENT IN WP(C)NO.16653/2019 DATED 05.12.2019.

EXHIBIT P8 TRUE COPY OF THE COVERING LETTER DATED 03.02.2020 TO THE DISTRICT COLLECTOR.

EXHIBIT P9 TRUE COPY OF GOVERNMENT,ORDER GO(MS)NO.28/2021/RD DATED 28.01.2021.

EXHIBIT P10 TRUE COPY OF THE LETTER DATED 28.01.2021 OF THE DISTRICT COLLECTOR PATHANAMTHITTA TO THE PRINCIPAL SECRETARY.