Basil K Varghese vs State Of Kerala
2022 Latest Caselaw 12269 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE N.NAGARESH
     THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                        WP(C) NO. 27264 OF 2019
PETITIONER/S:

           BASIL K VARGHESE
           AGED 53 YEARS
           S/O. VARGHESE, BLAYIL HOUSE, PALACE SQUARE,
           CHOTTANIKKARA, ERUVELI VILLAGE, KANAYANNUR TALUK,
           ERNAKULAM - 682312.
           BY ADV BINISH MATHEW
RESPONDENTS:
     1      STATE OF KERALA
            REPRESENTED BY ITS PRINCIPAL SECRETARY, MINING AND
            GEOLOGY DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM - 695 001.
     2      THE DIRECTOR
            DIRECTORATE OF MINING AND GEOLOGY, KESAVADASAPURAM,
            PATTOM, PALACE P. O., THIRUVANANTHAPURAM - 695 004.
     3      STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY,
            KERALA DIRECTORATE OF ENVIRONMENT AND CLIMATE CHANGE,
            KSRTC BUS TERMINAL COMPLEX, 4TH FLOOR, THAMPANOOR,
            THIRUVANANTHAPURAM - 695 001.
            REPRESENTED BY ITS CHAIRMAN.
     4      UNION OF INDIA
            REPRESENTED BY ITS PRINCIPAL SECRETARY,
            MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE,
            PARYAVARAN BHAVAN, CGO COMPLEX, LODHI ROAD,
            NEW DELHI - 110003.
     5      M/S R. M. ROCKS AND SANDS (P) LTD.
            REPRESENTED BY ITS MANAGING DIRECTOR, G - 23,
            PURAPPADATTHIL, PANAMBILLY NAGAR, KOCHI - 682031.
           BY ADVS.
           SHRI.P.VIJAYAKUMAR, ASG OF INDIA
           SRI.MANU GOVIND
           SMT.MEGHA MUKUNDASWAR, SMT.AYSHA MARIA JOHN
           SRI. S. MANU -DSGI
           SMT.DEEPA NARAYANAN- SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.27264 OF 2019
                                  2




                          JUDGMENT

Dated this the 22nd day of December, 2022

Advocate James Kurian representing Advocate Bineesh

Mathew submits that the petitioner proposes to withdraw the

writ petition with liberty to approach this Court again, if

situation so warrants.

Granting such liberty, the writ petition is dismissed as

withdrawn.

sd/-

N.NAGARESH JUDGE hmh