Rajesh vs District Collector
2022 Latest Caselaw 4674 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
        FRIDAY, THE 22ND DAY OF APRIL 2022 / 2ND VAISAKHA, 1944
                       W.P.(C) NO.14424 OF 2022
PETITIONER:

            RAJESH,
            AGED 35 YEARS, S/O. RAJU,
            CHARUVILA VEEDU,
            KUTHALI P.O., THIRUVANANTHAPURAM-695 505.
            BY ADV. M.R.SARIN

RESPONDENTS:

    1       DISTRICT COLLECTOR,
            THIRUVANANTHAPURAM, 2ND FLOOR,
            CIVIL STATION BUILDING, CIVIL STATION ROAD,
            THIRUVANTHAPURAM-695 043.
    2       THE ENVIRONMENT ENGINEER,
            KERALA STATE POLLUTION CONTROL BOARD,
            PATTOM P.O., THIRUVANANTHAPURAM-695 004.
    3       THE VILLAGE OFFICER,
            VILLAGE OFFICE VELLARADA,
            VELLARADA P.O, THIRUVANANTHAPURAM-695 505.
    4       VELLARADA GRAMA PANCHAYAT,
            VELLARADA, THIRUVANANTHAPURAM, PIN-695 505
            REPRESENTED BY ITS SECRETARY.
    5       SECRETARY,
            VELLARADA GRAMA PANCHAYAT, VELLARADA,
            THIRUVANANTHAPURAM, PIN-695 505.
    6       V. SUDHAKARAN,
            MANAGING DIRECTOR, TRAVANCORE READY MIX PVT LTD,
            ROHINI SADHANAM, T.C.54/922, MELAMCODE,
            NEMOM P.O., THIRUVANANTHAPURAM-695 020.
  R1&R3     ADV. PREMCHAND R. NAIR, SENIOR GOVERNMENT PLEADER

    R2      ADV. T.NAVEEN, KERALA STATE POLLUTION CONTROL BOARD
  R4&R5     ADV. J.S. AJITHKUMAR, STANDING COUNSEL
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 -2-
W.P.(C) NO.14424 OF 2022


                           JUDGMENT

The petitioner preferred Ext.P1 representation before

the 1st respondent alleging illegal quarrying by the 6 th

respondent.

In view of the limited prayer made by the petitioner, the

above writ petition is disposed of with a direction to the 1 st

respondent to consider and pass orders on Ext.P1

representation, with notice to the petitioner and also to the

6th respondent and any other affected persons, within a

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

judgment.

Sd/-

VIJU ABRAHAM JUDGE bpr

W.P.(C) NO.14424 OF 2022

APPENDIX

PETITIONER'S EXHIBITS

EXHIBIT P1 THE TRUE COPY OF REPRESENTATION FILED BEFORE THE 1ST RESPONDENT DATED 11.04.2022.

EXHIBIT P2 THE TRUE COPY OF REPRESENTATION FILED BEFORE THE 5TH RESPONDENT DATED 11.04.2022.