M/S. Chithara Crusher Metals vs The Geologist
2023 Latest Caselaw 1653 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
      FRIDAY, THE 27TH DAY OF JANUARY 2023 / 7TH MAGHA, 1944
                       WP(C) NO. 2763 OF 2023
PETITIONER:

          M/S.CHITHARA CRUSHER METALS
          MANCODU P.O, KOLLAM, REPRESENTED BY ITS MANAGING
          PARTNER, SRI. MADHUSOODANAN NAIR, PIN - 691559
          BY ADVS.
          ENOCH DAVID SIMON JOEL
          S.SREEDEV
          RONY JOSE
          LEO LUKOSE
          KAROL MATHEWS SEBASTIAN ALENCHERRY
          DERICK MATHAI SAJI
RESPONDENT:

          THE GEOLOGIST
          MINING AND GEOLOGY DEPARTMENT,
          DISTRICT OFFICE, KOLLAM, PIN - 691008
          SRI.APPU.P.S-GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.2763 OF 2023

                                        2




                                 JUDGMENT

Dated this the 27th day of January, 2023

This writ petition is filed seeking the following prayer:

"(i) Issue a writ of mandamus or other appropriate writ, order or direction directing the Respondent to consider and pass orders on Ext.P2 application for renewal of the dealer's license as expeditiously as possible, at any rate, within a period 1 month."

2. Heard the learned counsel for the petitioner and the learned

Government Pleader.

3. It is submitted by the learned counsel for the petitioner that the

petitioner has submitted Ext.P2 application for renewal of a dealer's

licence under the provisions of the Kerala Minerals (Prevention of

Illegal Mining, Storage and Transportation) Rules, 2015. It is submitted

that the said application is complete in all respects and was filed on

10.01.2023.

4. Having heard the learned Government Pleader also, there will be

a direction to the respondent to take up Ext.P2 application preferred by

the petitioner and to consider and pass orders on the same, without WP(C) NO.2763 OF 2023

delay, at any rate, within a period of six weeks from the date of receipt

of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO.2763 OF 2023

APPENDIX OF WP(C) 2763/2023

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE REGISTRATION CERTIFICATE DATED 13.03.2020 VALID TILL 12.03.2025 ISSUED BY THE RESPONDENT.

Exhibit P1(a) TRUE COPY OF THE DEALER'S LICENSE DATED 25.03.2022 VALID TILL 24.03.2023 ISSUED BY THE RESPONDENT.

Exhibit P1(b) TRUE COPY OF THE CONSENT TO OPERATE VALID TILL 31.05.2024 ISSUED BY THE POLLUTION CONTROL BOARD.

Exhibit P1(c) TRUE COPY OF THE PANCHAYAT LICENSE DATED 01.04.2022 VALID TILL 31.03.2023 ISSUED BY THE CHITHARA PANCHAYAT.

Exhibit P2 TRUE COPY OF THE APPLICATION FOR RENEWAL OF DEALER'S LICENSE DATED 10.01.2023 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT ALONG WITH THE POSTAL RECEIPT.

RESPONDENT'S EXHIBITS: NIL