Karippaparambil Crusher Works vs The Director Of Mining And Geology
2021 Latest Caselaw 19493 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA, 1943
                          WP(C) NO. 19180 OF 2021
PETITIONER:

              M/S.KARIPPAPARAMBIL CRUSHER WORKS
              MUNDAKAYAM, EAST P.O, POOVANCHY, IDUKKI 686 513,
              REPRESENTED BY ITS MANAGING PARTNER SRI ABY DOMINIC

              BY ADVS.
              PHILIP J.VETTICKATTU
              SAJITHA GEORGE



RESPONDENTS:

     1        THE DIRECTOR OF MINING AND GEOLOGY
              DIRECTORATE OF MINING AND GEOLOGY DEPARTMENT, PATTOM
              PALACE P.O, TRIVANDRUM 695 004

     2        THE DISTRICT GEOLOGIST
              MINING AND GEOLOGY DEPARTMENT, OFFICE OF THE DISTRICT
              GEOLOGIST, IDUKKI MINI CIVIL STATION, THODUPUZHA, IDUKKI
              685 584


OTHER PRESENT:

              SMT. SURYA BINOY .B. -G.P.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19180 OF 2021
                                    2

                              JUDGMENT

This writ petition is filed seeking directions to the respondents to

consider Ext.P4 application preferred by the petitioner for extension of

the period of the quarrying lease in the light of Ext.P2.

2. Having heard the learned Government Pleader and the

learned counsel for the petitioner, I am of the opinion that the request

made by the petitioner in Ext.P4 is liable to be considered, in

accordance with law, taking note of Exts.P2 and P3 and any other

relevant orders on the subject.

3. In the above view of the matter, there will be a direction to

the 1st respondent to take up Ext.P4 application preferred by the

petitioner and to consider and pass orders on the same, taking note of

Exts.P2 and P3, in accordance with law, within a period of two months

from the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE Bng/15.09.2021 WP(C) NO. 19180 OF 2021

APPENDIX OF WP(C) 19180/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE DATED 16.05.2011 EXECUTED IN FAVOUR OF THE PETITIONER.

Exhibit P1(A) TRUE COPY OF THE PROCEEDINGS DATED 21.10.2016 ISSUED BY THE MINING & GEOLOGY DEPARTMENT.

Exhibit P2 TRUE COPY OF G.O.(RT).NO.203/2021/ID DATED 12.02.2021.

Exhibit P3 TRUE COPY OF PROCEEDINGS OF POLLUTION CONTROL BOARD BEARING NO.PCB/HO/CIRCULAR/2015 DATED 18.03.2021.

Exhibit P4 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENTS ON 30.07.2021

Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 24.03.2021 PASSED BY THIS HON'BLE COURT IN W.P. (C)NO.326/2021

Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 02.06.2021 PASSED BY THIS HON'BLE COURT IN W.P. (C)NO.11664/2021