Sarojam Sidharthan vs The Revenue Divisional Officer
2022 Latest Caselaw 2167 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
                          WP(C) NO. 6190 OF 2022
PETITIONER:

              SAROJAM SIDHARTHAN
              AGED 62 YEARS
              OF SIDHARTHAN, PULIKAL HOUSE MULANGUE,
              CANAL ROAD MULANGUE, THOTTIPAL, MUKUNDAPURAM THRISSUR,
              KERALA, PIN - 680310
              BY ADVS.
              P.M.ZIRAJ
              IRFAN ZIRAJ
RESPONDENTS:

     1        THE REVENUE DIVISIONAL OFFICER
              MUKUNDAPURAM, THRISSUR DISTRICT, PIN - 680125
     2        THE DIRECTOR, MINING AND GEOLOGY
              OFFICE OF THE MINING AND GEOLOGY, KESAVADASAPURAM,
              PATTAM, THIRUVANANTHAPURAM, PIN - 695001
     3        THE DISTRICT GEOLOGIST
              DEPARTMENT OF MINING AND GEOLOGY,
              THRISSUR DISTRICT, PIN - 686002
     4        THE PRINCIPAL SECRETARY TO GOVERNMENT
              INDUSTRIES DEPARTMENT, GOVERNMENT OF KERALA, GOVERNMENT
              SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
     5        THE STATE OF KERALA REPRESENTED BY SECRETARY TO
              GOVERNMENT, INDUSTRIES DEPARTMENT, GOVERNMENT OF KERALA,
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
              SMT.VINITHA B, SR GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6190 OF 2022

                                     2


                               JUDGMENT

Dated this the 24th day of February, 2022

This writ petition is filed seeking directions to the 1st respondent

to consider Ext.P2 application submitted by the petitioner for a No

Objection Certificate for the purpose of approaching the Government

with a request for removal of ordinary earth for aquaculture and for

agricultural purposes. It is submitted by the learned counsel for the

petitioner that the application has been submitted before the 1 st

respondent on 24.01.2022 and that the same is liable to be considered

in accordance with law.

2. Having considered the contentions advanced and without

expressing any view on the merits of the matter, there will be a

direction to the 1st respondent to consider the application preferred by

the petitioner, after verifying all related documents and after

conducting due site inspections, within a period of six weeks from the

date of receipt of a copy of this judgment. WP(C) NO. 6190 OF 2022

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 6190 OF 2022

APPENDIX OF WP(C) 6190/2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE TAX RECEIPT OF THE PROPERTY OF PETITIONER DATED 1.09.2021 ISSUED BY THE VILLAGE OFFICER, THOTTIPAL Exhibit P2 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT DATED 20.01.2022 Exhibit P3 TRUE COPY OF THE RECEIPT DATED 25.1.2022 ISSUED BY THE FIRST RESPONDENT Exhibit P4 TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 05.01.2021 IN W.P.C NO.113 OF 2021 RESPONDENTS' EXHIBITS: NIL