Aneesh Yohannan vs The District Collector
2023 Latest Caselaw 5222 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                    THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

          THURSDAY, THE 20TH DAY OF APRIL 2023 / 30TH CHAITHRA, 1945

                            WP(C) NO. 14158 OF 2023

PETITIONER/S:

            ANEESH YOHANNAN
            AGED 30 YEARS
            S/O. GEORGE YOHANNAN, ANEESH BHAVAN, NEDUMON (PO), EZHAMKULAM
            VILLAGE, CHAYALODE, ADOOR TALUK, PATHANAMTHITTA DISTRICT, PIN-
            691556. REPRESENTED BY HIS POWER OF ATTORNEY HOLDER ANJU
            YOHANNAN, AGED 26 YEARS, D/O. GEORGE YOHANNAN, ANEESH BHAVAN,
            NEDUMON (PO), EZHAMKULAM VILLAGE, CHAYALODE, ADOOR TALUK,
            PATHANAMTHITTA DISTRICT., PIN - 691556

            BY ADVS.
            AJITH MURALI
            MOHANAN M.K.


RESPONDENT/S:

     1      THE DISTRICT COLLECTOR
            PATHANAMTHITTA DISTRICT., PIN - 689645

     2      THE VILLAGE OFFICER
            ENADIMANGALAM VILLAGE OFFICE, ENADIMANGALAM (PO), ADOOR TALUK,
            PATHANAMTHITTA DISTRICT., PIN - 691524

     3      ENADIMANGALAM GRAMA PANCHAYATH
            REPRESENTED BY ITS SECRETARY, ENADIMANGALAM P.O, ADOOR TALUK
            PATHANAMTHITTA DISTRICT., PIN - 691524

     4      THE SENIOR GEOLOGIST
            DEPARTMENT OF MINING AND GEOLOGY, OFFICE OF THE DEPARTMENT OF
            MINING AND GEOLOGY, ADOOR, PATHANAMTHITTA DISTRICT., PIN - 691523


OTHER PRESENT:

            GP SMT.NISHA BOSE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 20.04.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.14158 of 2023                2

                      VIJU ABRAHAM,J
                 -----------------------
                W.P.(C).No.14158 of 2023
            ---------------------------------
          Dated this the 20th day of April, 2023

                             JUDGMENT

Petitioner has approached this Court seeking a

direction to consider and pass orders on Ext.P4

application for mineral transit pass.

2. Heard the learned Government Pleader also.

3. After hearing both sides, the above writ

petition is disposed of with a direction to the 4 th

respondent to consider and pass orders on Ext.P4

application, within a period of one month from the

date of receipt of a copy of this judgment.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF WP(C) 14158/2023

PETITIONER EXHIBITS

Exhibit-P1 A TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE 2ND RESPONDENT DATED 18.03.2023.

Exhibit-P2 A TRUE COPY OF THE SITE APPROVAL AND BUILDING PERMIT NO. SENIOR CLERK 1- BA(43492)/2023 DATED 2.02.2023 ISSUED BY THE 3RD RESPONDENT PANCHAYATH.

Exhibit-P3 A TRUE COPY OF THE DEVELOPMENT PLAN ISSUED BY THE 3RD RESPONDENT PANCHAYATH.

Exhibit-P4 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED 22.3.2023 BY THE 4TH RESPONDENT.