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Ramlath vs The District Geologist
2021 Latest Caselaw 10655 Ker

Citation : 2021 Latest Caselaw 10655 Ker
Judgement Date : 29 March, 2021

Kerala High Court
Ramlath vs The District Geologist on 29 March, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

     MONDAY, THE 29TH DAY OF MARCH 2021 / 8TH CHAITHRA, 1943

                       WP(C).No.1690 OF 2021(I)


PETITIONER:

               RAMLATH,
               AGED 36 YEARS
               W/O.MUSTHAFA NM, NAROTHUPARAMBIL HOUSE, PARUTHIPPARA,
               KUMARANELLOOR, WADACKANCHERY, THRISSUR DISTRICT 680
               590

               BY ADVS.
               SRI.P.MOHAMED SABAH
               SMT.SAIPOOJA

RESPONDENTS:

      1        THE DISTRICT GEOLOGIST, THRISSUR,
               DEPARTMENT OF MINING AND GEOLOGY, CHEMBUKAVU,
               THRISSUR DISTRICT-680 020

      2        THE SECRETARY
               WADAKKANCHERY, MUNICIPALITY, WADAKKANCHERY, THRISSUR
               DISTRICT 680 623

               BY GP SRI.RAVI KRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
29.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1690 OF 2021(I)



                            JUDGMENT

Dated this the 29th day of March 2021

In connection with the construction of a building

in the property of the petitioner in accordance with

Ext P2 building permit, the petitioner removed ordinary

earth from the property for leveling the land, but,

without a development permit. Now, the petitioner needs

to transport the same from his property. The petitioner

has approached the 1st respondent for transit passes.

She expresses willingness for compounding the offence.

The writ petition is disposed of directing the 1 st

respondent to consider compounding of the offence

referred to supra, and consider the application for

transit pass after conducting site inspection and pass

appropriate orders thereon.

Sd/-

SATHISH NINAN

JUDGE vdv WP(C).No.1690 OF 2021(I)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 25.5.2020 ISSUED BY THE VILLAGE OFFICER, ENKAKKAD

EXHIBIT P2 TRUE COPY OF THE SITE APPROVAL AND BUILDING PERMIT DATED 2.3.2020 ISSUED BY THE RESPONDENT NO.2

EXHIBIT P3 TRUE COPY OF THE COMMUNICATION DATED 19.11.2020 ISSUED BY RESPONDENT NO.1 TO THE PETITIONER

 
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