Rajendraprasad vs District Collector
2022 Latest Caselaw 4149 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                         WP(C) NO. 13150 OF 2022
PETITIONER:
              RAJENDRAPRASAD
              AGED 33 YEARS
              S/O. SASIDHARAN, NIRAPPIL VEEDU, KUTHALI P.O.,
              THIRUVANANTHAPURAM-695505.

              BY ADV M.R.SARIN


RESPONDENTS:


     1        DISTRICT COLLECTOR
              THIRUVANANTHAPURAM, 2ND FLOOR, CIVIL STATION BUILDING,
              CIVIL STATION ROAD, THIRUVANANTHAPURAM-695043.
     2        THE ENVIRONMENT ENGINEER,
              KERALA STATE POLLUTION CONTROL BOARD, PATTOM P.O.,
              THIRUVANANTHAPURAM-695004.
     3        THE VILLAGE OFFICER,
              VILLAGE OFFICE VELLARADA, VELLARADA P.O.,
              THIRUVANANTHAPURAM-695505.
     4        VELLARADA GRAMA PANCHAYAT,
              VELLARADA, THIRUVANANTHAPURAM-695505,
              REPRESENTED BY ITS SECRETARY.
     5        SECRETARY,
              VELLARADA GRAMA PANCHAYAT, VELLARADA,
              THIRUVANANTHAPURAM-695505.
     6        V.SUDHAKARAN,
              MANAGING DIRECTOR, TRAVANCORE READY MIX PVT. LTD.,
              ROHINI SADHANAM, T.C.54/922, MELAMCODE, NEMOM P.O.,
              THIRUVANANTHAPURAM-695020.
              SMT. VINITHA B-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13150 OF 2022                          2




                                          JUDGMENT

This writ petition is filed seeking the following reliefs: -

i. Issue a writ in the nature of mandamus or such other writ, direction or orders directing the 1st respondent to consider and dispose the Exhibit P1 within time limit framed by this Hon'ble court.

ll. Issue a writ in the nature of mandamus or such other writ, direction or orders directing the 5th respondent to consider and dispose the Exhibit P2 within time limit, framed by this Hon'ble court.

lll. Issue a writ in the nature of mandamus or such other writ, direction or orders directing the 6th respondent to stop to rock blasting process conducted by the 6th respondent near the petitioner's property coming in the jurisdiction of the 4" respondent panchayath.

2. Heard the learned counsel for the petitioner, the

learned Government Pleader and the learned counsel appearing

for the respondents Panchayat.

3. In the light of the directions being issued notice to the

6th respondent is dispensed with.

3. It is submitted by the learned counsel for the petitioner

that the petitioner has preferred Ext.P1 representation before the

1st respondent complaining of alleged illegal activities by the 6 th

respondent.

4. Having heard the learned counsel on all sides , there

will be a direction to the 1st respondent to take up Ext.P1

representation filed by the petitioner and consider and pass

orders on the same, with notice to the petitioner as well as

respondents 5 and 6 and any other affected parties. Appropriate

orders shall be passed within a period of six weeks from the

date of receipt of a copy of this judgment.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF WP(C) 13150/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF REPRESENTATION FILED BEFORE THE 1ST RESPONDENT DATED 4.4.2022.

Exhibit P2 THE TRUE COPY OF REPRESENTATION FILED BEFORE THE 5TH RESPONDENT DATED 4.4.2022.