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Kamala vs The State Of Kerala
2022 Latest Caselaw 3611 Ker

Citation : 2022 Latest Caselaw 3611 Ker
Judgement Date : 24 March, 2022

Kerala High Court
Kamala vs The State Of Kerala on 24 March, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     THURSDAY, THE 24TH DAY OF MARCH 2022 / 3RD CHAITHRA, 1944
                        WP(C) NO. 10201 OF 2022
PETITIONER:

          KAMALA,
          AGED 53 YEARS, W/O SUKUMARAN
          SHYNI VILASAM, MARAVANCODU, VALIYODE, VALIYODE P.O.,
          ELAMADU, KOLLAM-691 520.

          BY ADV ALEXANDER GEORGE



RESPONDENTS:

    1     THE STATE OF KERALA,
          REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT OF
          KERALA, THIRUVANANTHAPURAM-695 001.

    2     THE GEOLOGIST,
          DISTRICT OFFICE, DEPARTMENT OF MINING AND GEOLOGY,
          KESAVANIKETHAN, ASRAMAM, KOLLAM-691 002.



          PRINCY XAVIER-SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10201 OF 2022

                                    2


                                JUDGMENT

This writ petition is filed seeking directions to the 2 nd respondent

to consider the application for transit pass evidenced by Ext.P4 receipt.

The petitioner submits that all supporting documents including

possession certificate, building permit and development permit, as

required, have been obtained and that the application is, therefore, liable

to be considered in accordance with law.

Having heard the learned Government Pleader also, there will be a

direction to the 2nd respondent to take up the application submitted by

the petitioner and to consider and pass orders on the same after

considering all relevant aspects of the matter and after conducting due

site inspections. Appropriate orders shall be passed within a period of

two months from the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C) NO. 10201 OF 2022

APPENDIX OF WP(C) 10201/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE REVENUE TAX REMITTED BY THE PETITIONER ON 03.12.2021 BEFORE THE VILLAGE OFFICER VELIYAM.

Exhibit P2 THE TRUE COPY OF THE BUILDING PERMIT NO.A4-

232/2022 DATED 24.01.2022 ISSUED BY THE VELIYAM GRAMA PANCHAYATH.

Exhibit P3 THE TRUE COPY OF THE DEVELOPMENT PERMIT ISSUED BY THE VELIYAM GRAMA PANCHAYATH ON 07.03.2022.

Exhibit P4 TRUE COPY OF THE RECEIPT EVIDENCING THE FILING OF APPLICATION DATED 15.03.2022.

 
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