Hameed vs The Director Of Mining And Geology
2022 Latest Caselaw 10756 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
         FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                         WP(C) NO. 23217 OF 2012
PETITIONERs:

     1       HAMEED
             S/O KUNHIMAMMU, NADUKOVILAKATH, KADAVALLOOR, THALAPPILLY,
             THRISSUR 680519
     2       SURESH.
             S/O SANKARANKUTTY, ARTHUNGAL HOUSE, CHOONDAL P.O, THRISSUR
             DT 680502
             BY ADVS.
             SRI.B.V.JOY SANKER
             SRI.PRAMJI PAUL VAZHAPPILLY


RESPONDENTS:

     1       THE DIRECTOR OF MINING AND GEOLOGY
             DIRECTORATE OF MINING AND GEOLOGY PATTOM, PALACE P.O,
             KERSVADASAPURAM, THIRUVANANTHAPURAM 695004
     2       THE REVENUE DIVISIONAL OFFICER,
             THRISSUR DT 680001
     3       THE GEOLOGIST,
             DISTRICT OFFICE, DEPARTMENT OF MINING & GEOLOGY, MINI CIVIL
             STATION, 1ST FLOOR, CHEMPOOKAVU, THRISSUR 680020
     4       AGRICULTURAL OFFICER
             ERIYAD, KODUYNGALLUUR, THRISSUR DT. 680356
             R1 TO R4 BY ADV.SRI.JOBY JOSEPH,SENIOR GOVERNMENT PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                       JUDGMENT

Dated this the 21st day of October, 2022

This writ petition is filed by the petitioner seeking the following reliefs:

(i) to issue a writ of mandamus or other writ, order or direction directing the 3rd respondent to accept the application Ext.P-2 and issue necessary orders within a time limit this Hon'ble Court thinks just and proper in the circumstances of the case

(ii) to direct the 3rd respondent to conduct an enquiry regarding the true state of affairs of the case and direct the authorities concerned to take effective steps for enabling the 1st petitioner to level his land and allow the 2nd petitioner to remove excess red earth by issuing necessary pass in P Form as per the Kerala Minor Mineral Concession Rules

(iii) to issue such other writs, orders and direction as this Hon'ble Court may deem fit to grant.

(iv) Order cost in this proceedings.

2. However, today when the matter is taken up, learned counsel for petitioner Sri.B.V.Joy

Sankar, submitted that the matter has become Infructuous.

Submission recorded and the writ petition is dismissed as infructuous.

Sd/-

                                                     SHAJI P. CHALY,
smv                                                      JUDGE