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Al Nassar Granites (P) Ltd vs The Director Of Mining & Geology
2023 Latest Caselaw 4871 Ker

Citation : 2023 Latest Caselaw 4871 Ker
Judgement Date : 13 April, 2023

Kerala High Court
Al Nassar Granites (P) Ltd vs The Director Of Mining & Geology on 13 April, 2023
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                          WP(C) NO. 13614 OF 2023
PETITIONER:

             AL NASSAR GRANITES (P) LTD
             VALIAKALAM, IRAVOOR, ARYANAD, THIRUVANANTHAPURAM
             REPRESENTED BY ITS DIRECTOR SMT. SHAILA NASSAR., PIN
             - 695 542.

             BY ADVS.
                  ENOCH DAVID SIMON JOEL
                  S.SREEDEV
                  RONY JOSE
                  LEO LUKOSE
                  KAROL MATHEWS SEBASTIAN ALENCHERRY
                  DERICK MATHAI SAJI


RESPONDENTS:

      1      THE DIRECTOR OF MINING & GEOLOGY
             DIRECTORATE OF MINING & GEOLOGY, PATTOM P.O,
             THIRUVANATHAPURAM., PIN - 695 004.

      2      THE GEOLOGIST
             DEPARTMENT OF MINING AND GEOLOGY, DISTRICT OFFICE,
             PATTOM PALACE PO, THIRUVANANTHAPURAM.,
             PIN - 695 004.


OTHER PRESENT:

             SMT. PARVATHY K - GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    13.04.2023,   THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No. 13614 of 2023                  2

                                JUDGMENT

Dated this the 13th day of April, 2023

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

to consider Ext.P3 application submitted by the petitioner for

permission to remove the granite stocked in his premises.

2. The learned Government Pleader submits that Ext.P3

application has been submitted only on 03.04.2023 and that sufficient

time may be granted to consider the same.

3. Having considered the contentions advanced, there will be

a direction to the 2nd respondent to take up Ext.P3 application and to

consider and pass appropriate orders on the same 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 AMR

APPENDIX OF WP(C) 13614/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE QUARRYING LEASE DATED 16.03.2011 VALID TILL 15.03.2023 .

Exhibit P1(a) TRUE COPY OF THE ADDITIONAL QUARRYING LEASE DATED 12.03.2020 ISSUED TO THE PETITIONER.

Exhibit P2 TRUE COPY OF THE LETTER DATED 30.03.2023 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

Exhibit P3 TRUE COPY OF THE APPLICATION DATED 03.04.2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

 
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