Jacob John vs State Of Kerala
2021 Latest Caselaw 8861 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

  WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942

                       WP(C).No.6816 OF 2021(B)


PETITIONER:

               JACOB JOHN
               AGED 66 YEARS
               S/O M.CHACKO RESIDING @ VADAKKEDATH PUTHEN
               VEEDU,ODANAVATTOM,KOLLAM-12.

               BY ADV. SRI.R.KISHORE (KALLUMTHAZHAM)

RESPONDENTS:

      1        STATE OF KERALA
               TO BE REPRESENTED BY PRINCIPAL SECRETARY,
               DEPARTMENT OF INDUSTRIES AND COMMERCE
               SECRETARIAT,THIRUVANANTHAPURAM-695001.

      2        STATE ENVIRONMENTAL IMPACT ASSESSMENT
               AUTHORITY(SEIAA)
               REPRESENTED BY ADDITIONAL CHIEF SECRETARY TO
               GOVERNMENT ,K.S.R.T.C BUS TERMINAL COMPLEX,4TH
               FLOOR,THAMPANOOR,
               THIRUVANANTHAPURAM-695001.

      3        THE GEOLOGIST,
               DISTIRCT OFFICE,DEPARTMENT OF MINING AND
               GEOLOGY,KESAVANIKETHAN,ASRAMOM,KOLLAM-691002.

      4        VILLAGE OFFICER,
               UMMANNOOR VILLAGE,MATHAI MUKKU ROAD,
               UMMANNOOR,KOLLAM,KERALA-691520.




               G.P SRI PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                       Sathish Ninan, J.
              ==============================
                  W.P(C) No.6816 of 2021
                ==========================
          Dated this the 17th day of March, 2021

                        JUDGMENT

The petitioner is aggrieved by the non-grant of

his application dated 15.07.2020, seeking renewal of

quarrying permit.

2. It is reported that the defects/requirements

pointed out in Ext P8 communication dated 12.08.2020

issued by the third respondent to the petitioner has

since been rectified or made available and that the

application could be processed.

3. Accordingly, it is ordered that the third

respondent shall dispose of the renewal application of

the petitioner dated 15.07.2020, above referred to,

after conducting a site inspection, as expeditiously

as possible and at any rate within a period of one

month from the date of receipt of a copy of this

judgment.

Sd/-

Sathish Ninan, Judge vdv APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE QUARRYING PERMIT NUMBERED AS 43/2014-

15/MM/LTBS/CRPS/DOQ/S2/2747/2014 DATED 17.12.2014

EXHIBIT P2 THE TRUE COPY OF THE QUARRYING PERMIT EXTENDED NUMBERED AS 87/2015 16/MM/LTBS/CRPS/DOQ/S2/2747/2014 DATED 13.05.2015

EXHIBIT P2(A) THE TRUE COPY OF THE QUARRYING PERMIT DATED 31.05.2019 NUMBERED AS 3/19- 20/MM/LBS/QP/3539/DOQ/S2/17

EXHIBIT P3 THE TRUE COPY OF THE ENVIRONMENTAL CLEARANCE DATED 14.05.2019 NUMBERED AS 361/A1/2019/SEIAA.

EXHIBIT P4 THE TRUE COPY OF THE ENVIRONMENTAL CLEARANCE EXTENDED DATED 16.01.2020 NUMBERED AS 361/A1/2019/SEIAA

EXHIBIT P5 THE TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C)NO.4700/2020 DATED 19TH FEBRUARY 2020

EXHIBIT P6 THE TRUE COPY OF THE ORDER ISSUED BY THE 3RD RESPONDENT DATED 12.05.2020

EXHIBIT P7 THE TRUE COPY OF THE PETITION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 9TH JUNE 2020

EXHIBIT P8 THE TRUE COPY OF THE LETTER ISSUED BY THE 3RD RESPONDENT DATED 12.08.2020

EXHIBIT P9 THE TRUE COPY OF THE DEMARCATION CERTIFICATE ISSUED BY THE 4TH RESPONDENT DATED 29.09.2020

EXHIBIT P9(A) THE TRUE COPY OF THE SURVEY SKETCH ISSUED BY THE 4TH RESPONDENT DATED 15.05.2020

EXHIBIT P10 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED 04.03.2021.