Ppk Granites And Crusher Products ... vs The State Environment Impact ...
2021 Latest Caselaw 8215 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

WEDNESDAY, THE 10TH DAY OF MARCH 2021 / 19TH PHALGUNA, 1942

                    WP(C).No.6159 OF 2021(T)


PETITIONER:

               PPK GRANITES AND CRUSHER PRODUCTS (P) LTD.,
               CHUNANGAD P.O., OTTAPALAM, PALAKKAD 679 511.
               REP.BY ITS DIRECTOR, SRI. SHIJU S.

               BY ADVS.
               SRI.ENOCH DAVID SIMON JOEL
               SRI.S.SREEDEV
               SRI.RONY JOSE
               SHRI.CIMIL CHERIAN KOTTALIL

RESPONDENTS:

      1        THE STATE ENVIRONMENT IMPACT ASSESSMENT
               AUTHORITY
               K.S.R.T.C. BUS TERMINAL COMPLEX, 4TH FLOOR,
               THAMPANOOR, THIRUVANANTHAPURAM 695 001.
               REP.BY ITS MEMBER SECRETARY

      2        THE STATE LEVEL EXPERT APPRAISAL COMMITTEE
               K.S.R.T.C BUS TERMINAL COMPLEX, 4TH FLOOR,
               THAMPANOOR, THIRUVANANTHAPURAM 695 001
               REP.BY ITS CHAIRMAN.

      3        THE DIRECTOR OF MINING AND GEOLOGY
               DIRECOTARATE OF MINING AND GEOLOGY,
               KESAVASDASPURAM, PATTOM PALACE P.O.,
               THIRUVANANTHAPURAM. 695 004

OTHER PRESENT:

               SC.M.P. SREEKRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.6159 OF 2021(T)                            2


                                   W.P.(C) No.6159 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 them.

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

about the documents/details, if any, required from them 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 JUDGE ds 10.03.2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE CERTIFICATE NO.4/2016 DATED. 21.4.2017 ISSUED BY THE DEIAA, PALAKKAD.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 2.11.2020 IN WP(C)NO.17533/2020 AND CONNECTED CASES (REPORTED IN 2020(6) KLT 302)

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DTD. 19.1.2021 IN W.P.(C )NO.1164/2021 ON THE FILES OF THIS HON'BLE COURT.