U.T.Raveendran vs Additional Director Mining And ...
2021 Latest Caselaw 10303 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

     FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

                       WP(C).No.8003 OF 2021(A)


PETITIONER:

               U.T.RAVEENDRAN
               AGED 62 YEARS
               S/O. CHATHOTTY, UMMANATHAZHA HOUSE, PANANGAD P O,
               BALUSSERY, KOZHIKODE 673 612

               BY ADV. SRI.MANSOOR.B.H.

RESPONDENTS:

      1        ADDITIONAL DIRECTOR MINING AND GEOLOGY
               OFFICE OF THE DIRECTOR , DEPARTMENT OF MINING AND
               GEOLOGY, THIRUVANANTHAPURAM 695 004

      2        DISTRICT GEOLOGIST,
               MINING AND GEOLOGY, CIVIL STATION, KOZHIKODE 673 020

      3        DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
               CIVIL STATION, KOZHICODE 673 020 REPRESENTED BY ITS
               CHAIRMAN

      4        STATE ENVIRONMENTAL IMPACT ASSESSMENT AUTHORITY,
               4TH FLOOR, KSRTC BUS TERMINAL COMPLEX,
               THIRUVANANTHAPURAM 695 001 RPERESENTED BY ITS MEMBER
               SECRETARY

      5        STATE LEVEL EXPERT APPRAISAL COMMITTEE,
               4TH FLOOR, KSRTC BUS TERMINAL COMPLEX,
               THIRUVANANTHAPURAM 695 001 RPERESENTED BY ITS
               CHAIRMAN.

      6        DISTRICT LEVEL APPRAISAL COMMITTEE,
               CIVIL STATION, KOZHICODE 673 020
               REPRESENTED BY ITS SECRETARY.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8003 OF 2021(A)

                                        3




                           W.P.(C) No.8003 of 2021
                  ----------------------------------------------


                               JUDGMENT

The issue raised in the writ petition is covered by the

judgment of this court in W.P.(C) No.18929 of 2020 and connected

cases.

2. In the circumstances, the writ petition is disposed of in

tune with the directions in W.P.(C) No.18929 of 2020 and connected

cases, and directing the petitioner to prefer an application before the

SEIAA for revalidation of the Environmental Clearance granted to him.

The SEIAA shall, on receipt of the said application, inform the

petitioner about the documents/details, if any, required from him for

processing the application and a final decision on the application shall

be taken within four months from the date of furnishing of the

documents and details called for from the petitioner.

Sd/-

                                                 P.B.SURESH KUMAR

Mn                                                       JUDGE
 WP(C).No.8003 OF 2021(A)





                               APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1                 TRUE COPY OF THE QUARRYING PERMIT DATED 14-
                           08-2018 BEARING NO. 363/2018-

19/392/M3/2018/DMG ISSUED BY THE FIRST RESPONDENT

EXHIBIT P2 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE DATED 26-04-2018 BEARING NO.

71/DEIAA/KL/MIN/13184/2018 ISSUED BY THE THIRD RESPONDENT

EXHIBIT P3 COPY OF THE JUDGMENT DATED IN W.P(C) NO.

7215/2021 DATED 19-03-2021 OF THIS HON'BLE COURT.

//TRUE COPY// PA TO JUDGE