Renji Joseph vs The Additional Secretary
2022 Latest Caselaw 4340 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                       WP(C) NO. 12067 OF 2022


PETITIONER:

          RENJI JOSEPH,
          AGED 48 YEARS, S/O.K.JOSEPH,
          KUROOR HOUSE, PERUMABLLOOR P.O.,
          MUVATTUPUZHA, ERNAKULAM DISTRICT-686 673.

          BY ADVS.
          JOBI JOSE KONDODY
          P.DEEPAK



RESPONDENTS:

    1     THE ADDITIONAL SECRETARY,
          INDUSTRIES DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695 001,
          (THE 1ST APPELLATE AUTHORITY CONSTITUTED UNDER THE
          KERALA MINOR MINERAL CONCESSION RULES 2015).

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

    3     THE GEOLOGIST,
          MINING AND GEOLOGY DISTRICT OFFICE,
          CIVIL STATION, KAKKANAD P.O., ERNAKULAM-682 030.

          SRI. B.S. SYAMANTHAK, 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. 12067 OF 2022
                                  2




                            T.R. RAVI, J.
             --------------------------------------------
                    W. P. (C). No. 12067 of 2022
              --------------------------------------------
                Dated this the 7th day of April, 2022

                            JUDGMENT

The prayer in this writ petition is for a direction to consider

and dispose of Ext.P5 statutory appeal filed under Rule 27(1)(a) of

the Kerala Minerals (Prevention of Illegal Mining, Storage and

Transportation) Rules, 2015. The appeal is said to have been filed

on 25.04.2019.

In view of the limited prayer made, this writ petition is

disposed of directing the 1st respondent to consider and dispose of

Ext.P5 statutory appeal in accordance with law at the earliest, at

any rate, within six weeks from the date of receipt of a copy of this

judgment.

Sd/-

T.R. RAVI JUDGE

Pn WP(C) NO. 12067 OF 2022

APPENDIX OF WP(C) 12067/2022

PETITIONERS' EXHIBITS

Exhibit P1 A TRUE COPY OF THE QUARRYING PERMIT DATED 22.03.2017 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER VALID UPTO 21.04.2017.

Exhibit P2 A TRUE COPY OF THE CERTIFICATE NO.18/2017 DATED 23.01.2018 ISSUED BY THE VILLAGE OFFICER, ARAKUZHA TO THE 1ST RESPONDENT

Exhibit P3 A TRUE COPY OF LETTER DATED 25.01.2018 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

Exhibit P4 A TRUE COPY OF THE DEMAND NOTICE DATED 27.10.2018 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

Exhibit P5 A TRUE COPY OF APPEAL MEMORANDUM FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 25.04.2019.

Exhibit P6 A TRUE COPY OF THE JUDGMENT DATED 04.02.2022 PASSED BY THE LEARNED SINGLE JUDGE OF THIS HON'BLE COURT IN WPC NO.13/2022.