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Shafir P vs The Secretary, Padiyur Kallyad ...
2023 Latest Caselaw 1661 Ker

Citation : 2023 Latest Caselaw 1661 Ker
Judgement Date : 27 January, 2023

Kerala High Court
Shafir P vs The Secretary, Padiyur Kallyad ... on 27 January, 2023
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
   FRIDAY, THE 27TH DAY OF JANUARY 2023 / 7TH MAGHA, 1944
                     WP(C) NO. 34444 OF 2022
PETITIONER:

            SHAFIR P.,
            AGED 30 YEARS
            S/O.M UHAMMED HAJI, MPK MANZIL, THERUR P.O.,
            EDAYANNUR, KANNUR -670 595.
            BY ADVS.
            PHILIP J.VETTICKATTU
            SAJITHA GEORGE


RESPONDENTS:

    1       THE SECRETARY, PADIYUR KALLYAD GRAMA PANCHAYAT,
            PADIYUR P.O., KANNUR - 670 593.
    2       THE PADIYUR- KALLYAD GRAMA PANCHAYAT,
            PADIYUR P.O., KANNUR - 670 593, REPRESENTED BY ITS
            SECRETARY.
            BY ADV I.V. PRAMOD, SC


     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. 34444 of 2022           2




                        VIJU ABRAHAM , J.
            ===========================
                    WP(C) No. 34444 of 2022
            ============================
             Dated this the 27th day of January, 2023

                            JUDGMENT

Petitioner challenges Ext P7 stop memo issued by the

respondent Panchayath. When the matter was taken up for

consideration the learned Standing Counsel appearing for the

respondent Panchayath upon instructions submitted that they are

proposing to withdraw Ext P7 stop memo and liberty may be

granted to initiate fresh proceedings if found necessary.

Recording the above said submission and granting such

liberty, the writ petition is closed.

Sd/-

VIJU ABRAHAM JUDGE sbk/-

APPENDIX OF WP(C) 34444/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF QUARRY LEASE DATED 25-7-

2022, EXECUTED BETWEEN THE PETITIONER AND DEPARTMENT OF MINING & GEOLOGY VALID UPTO 24-7-2028.

Exhibit P2 TRUE COPY OF RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE FOR THE QUARRYING LEASE AREA BY THE DEIAA DT. 19-7-2018, VALID UP TO 18-7-2023.

Exhibit P3 TRUE COPY THE CONSENT TO OPERATE ISSUED BY THE POLLUTION CONTROL BOARD DATED DT. 10-10-2019.

Exhibit P4 TRUE COPY OF EXPLOSIVE LICENSE ISSUED BY THE COMPETENT AUTHORITY FOR POSSESSION AND USE OF EXPLOSIVES DATED 8-6-2020, VALID UP TO 31-3-2025.

Exhibit P5 TRUE COPY OF LICENSE ISSUED BY THE RESPONDENT PANCHAYAT DT. 16-8-2021 UPTO 31-3-2026.

Exhibit P6 TRUE COPY OF THE MOVEMENT PERMIT ISSUED BY THE COMPETENT AUTHORITY DT. 18-10-2022 UPTO 11-12-2022.

Exhibit P7 TRUE COPY OF STOP MEMO DT.22-10-2022 ISSUED BY THE 1ST RESPONDENT. Exhibit P8 TRUE COPY OF CERTIFICATE DT. 15-11-2021 ISSUED BY THE VILLAGE OFFICER. Exhibit P9 TRUE COPY OF INTERIM ORDER DT. 16-9-2022 PASSED BY THIS HONBLE COURT IN W.P.(C) NO.29470/2022.

 
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