K.V.Krishnakumar vs The Director
2021 Latest Caselaw 23685 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   TUESDAY, THE 30TH DAY OF NOVEMBER 2021 / 9TH AGRAHAYANA, 1943
                        WP(C) NO. 27116 OF 2021
PETITIONER:

          K.V.KRISHNAKUMAR
          AGED 64 YEARS
          S/O. K. K. VASUDEVAPANIKAR, RESIDING AT 28/886
          "HARITHA" PANDARAKADAVU, KUNNATHURMEDU P. O.,
          PALAKKAD - 678013.

          BY ADVS.
          P.M.MANOJ
          S.RUSSEL


RESPONDENTS:

    1     THE DIRECTOR
          DIRECTORATE OF MINING AND GEOLOGY, KESAVADASAPURAM,
          PATTOM PALACE P. O., THIRUVANANTHAPURAM - 695 004.

    2     THE GEOLOGIST
          DISTRICT OFFICE, DEPARTMENT OF MINING & GEOLOGY,
          MUNICIPAL SHOPPING COMPLEX, T. B. ROAD,
          PALAKKAD - 678014.

          SRI.RIYAL DEVASSY, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 27116 OF 2021

                                     2


                               JUDGMENT

This writ petition is filed seeking directions to the 2nd respondent

to verify Exts.P1 and P1(a) applications and to grant permission to

remit the prescribed fee as contemplated in Rule 6(2)(a) of the Kerala

Minerals (Prevention of Illegal Mining, Storage and Transportation)

Rules 2015. The petitioner also seeks an expeditious consideration of

the applications, in accordance with law, after conduct of all due

inspections.

2. Having heard the learned Government Pleader also, there will be

a direction to the 2nd respondent to take up Exts.P1 and P1(a)

applications and to consider and pass orders on the same in accordance

with law. The petitioner shall be permitted to remit the required fees

and appropriate inspections shall be carried out before final orders are

passed as directed above. Appropriate orders shall be passed within a

period of six weeks from the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 27116 OF 2021

APPENDIX OF WP(C) 27116/2021

PETITIONER'S EXHIBITS:

Exhibit P1 A TRUE COPY OF THE APPLICATION SUBMITTED IN FORM A DATED 22.09.2021.

Exhibit P1A A TRUE COPY OF THE APPLICATION SUBMITTED IN FORM A DATED 22.11.2021.

Exhibit P2 A TRUE COPY OF THE REPRESENTATION TO 1ST RESPONDENT DATED 22.09.2021.

RESPONDENTS' EXHIBITS: NIL