Geetha A.Kurup vs State Of Kerala
2021 Latest Caselaw 9248 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE SATHISH NINAN

     FRIDAY, THE 19TH DAY OF MARCH 2021 / 28TH PHALGUNA, 1942

                      WP(C).No.7174 OF 2021(V)


PETITIONER:

              GEETHA A.KURUP, W/O. V.R ACHUTHA KURUP, VAISHNAVAM,
              THATTAYIL P.O, ADOOR, PANDALAM THEKKEKARA,
              PATHANAMTHITTA DISTRICT 691 525

              BY ADV. SRI.UNNI. K.K. (EZHUMATTOOR)

RESPONDENT:

      1       STATE OF KERALA, REPRESENTED BY THE CHIEF SECRETARY,
              GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM 695 001

      2       DISTRICT COLLECTOR,PATHANAMTHITTA 689 501

      3       THE SENIOR GEOLOGIST, MINING AND GEOLOGY, MINI CIVIL
              STATION, ARANMULA 689 532

      4       PANDALAM THEKKEKARA GRAMA PANCHAYATH, REPRESENTED BY
              ITS SECRETARY, PANDALAM THEKKEKARA GRAMA PANCHAYATH,
              THATTAYIL P.O, PATHANAMTHITTA 691 525

              R1 TO R3 BY GOVT. PLEADER SRI.RAVI KRISHNAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7174 OF 2021(V)

                               2


                           JUDGMENT

Dated this the 19th day of March 2021

The petitioner seeks for a direction to the third

respondent for issuance of transit pass to transport red

earth from her property.

2. For the purpose of constructing a building in her

property, the petitioner has obtained a building permit

and a development permit from the panchayath. The red

earth extracted on the leveling of the property needs to

be transported, for which the petitioner needs transit

pass. Seeking issuance of the same the petitioner has

submitted Ext P3 application before the third respondent

which is yet to be considered.

The writ petition is disposed of directing the third

respondent to consider Ext P3 application and issue the

necessary passes after conducting a site inspection. Let

the needful be done within a period of four weeks from the

date of receipt of a copy of this judgment.

Sd/- SATHISH NINAN

JUDGE vdv WP(C).No.7174 OF 2021(V)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE BUILDING PERMIT ISSUED BY THE PANCHAYATH DATED 18-11-2020

EXHIBIT P2 TRUE COPY OF THE DEVELOPMENT PERMIT DATED 18-11-2020 ALONG WITH THE APPROVED DEVELOPMENT PLAN ISSUED BY THE PANCHAYATH

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 23-11-2020

EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED 04-03-2021