Citation : 2021 Latest Caselaw 23076 Ker
Judgement Date : 23 November, 2021
WP(C) No.26258/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
Tuesday, the 23rd day of November 2021 / 2nd Agrahayana, 1943
W.P.(C) NO. 26258 OF 2021 (F)
PETITIONER:
PLAKKATTU GRANITE INDUSTRIES (P) LTD., PAYYANAMON P.O.,
KONNI, PATHANAMTHITTA, REP.BY ITS MANAGING DIRECTOR, SRI.
JACOB THOMAS
RESPONDENTS:
1. THE DIRECTOR OF MINING AND GEOLOGY, DIRECTORATE OF MINING
AND GEOLOGY, PATTOM P.O, THIRUVANANTHAPURAM 695 004.
2. THE GEOLOGIST, DEPARTMENT OF MINING AND GEOLOGY, DISTRICT
OFFICE, ADOOR, PATHANAMTHITTA 689 691.
Writ petition (civil) praying inter alia that in the
circumstances stated in the affidavit filed along with the WP(C)
the High Court be pleased to direct the 2nd respondent to issue
movement permit to the petitioner on the basis of Ext.P1
quarrying lease and other statutory licenses, forthwith, pending
disposal of the writ petition.
This petition coming on for admission upon perusing the
petition and the affidavit filed in support of WP(C) and upon
hearing the arguments of M/S.ENOCH DAVID SIMON JOEL, S.SREEDEV,
RONY JOSE, LEO LUKOSE, SUZANNE KURIAN & CIMIL CHERIAN KOTTALIL,
Advocates for the petitioner , the court passed the following:
O R D E R
Learned counsel for the petitioner shall implead the Government as a party to this writ petition.
Learned Special Government Pleader seeks time to get instructions.
Post on 29.11.2021.
The respondents shall get specific instructions as to why movement permits are not being issued inspite of Ext.P3 judgment of the Division Bench.
Sd/- ANU SIVARAMAN, JUDGE
23-11-2021 /True Copy/ Assistant Registrar
WP(C) No.26258/2021 2/2
APPENDIX OF WP(C) 26258/2021
Exhibit P1 TRUE COPY OF THE QUARRYING LEASE DATED 13.3.2018 VALID
TILL 12.3.2028 ISSUED TO THE PETITIONER Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 12.10.2021 IN W.A.682/2021 ON THE FILES OF THIS HON'BLE COURT.
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