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Noorudheen T.P vs The District Geologist
2023 Latest Caselaw 2791 Ker

Citation : 2023 Latest Caselaw 2791 Ker
Judgement Date : 1 March, 2023

Kerala High Court
Noorudheen T.P vs The District Geologist on 1 March, 2023
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     WEDNESDAY, THE 1ST DAY OF MARCH 2023 / 10TH PHALGUNA, 1944
                          WP(C) NO. 3837 OF 2023
PETITIONER:

              NOORUDHEEN T.P
              AGED 55 YEARS, S/O.KUNHU MOHAMMED
              RESIDING AT THALAKUTTI PARAMBIL HOUSE, MECHERIPARAMB,
              IRIMBILIYAM P.O, IRIMBILIYAM VILLAGE, TIRUR TALUK,
              MALAPPURAM DISTRICT, KERALA, PIN - 679572

              BY ADVS.
              B.BINDU
              DENNIS VARGHESE
              JINCY GEORGE



RESPONDENTS:

     1        THE DISTRICT GEOLOGIST
              DEPARTMENT OF MINING AND GEOLOGY, MANJERI, MALAPPURAM
              DISTRICT, PIN - 676121

     2        THE DIRECTOR
              MINING AND GEOLOGY, OFFICE OF THE MINING AND GEOLOGY
              KESAVADASAPURAM, PATTAM, THIRUVANANTHAPURAM, PIN - 695001

              SRI.APPU.P.S-GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3837 OF 2023                         2




                                        JUDGMENT

Dated this the 1st day of March, 2023

This writ petition is filed seeking directions to consider

Exts.P5 and P6 applications submitted by the petitioner .

Having heard the learned Government Pleader also, there

will be a direction to the 1st respondent to take up Exts.P5 and P6

representations submitted by the petitioner and to consider and

pass orders on the same in accordance with law. The petitioner

shall produce a copy of this writ petition along with the copy of

the judgment before the 1st respondent for compliance.

Appropriate orders shall be passed within a period of three weeks

from the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF WP(C) 3837/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE POWER OF ATTORNEY DATED 20.11.2020 EXECUTED BY RAMLA IN FAVOUR OF THE PETITIONER

Exhibit P2 A TRUE COPY OF THE AFFIDAVIT DATED 01.12.2021 SUBMITTED BY THE PETITIONER

Exhibit P3 A TRUE COPY OF THE ORDER NO.166/2021-

22/OE/DOM/M-4254/2020 DATED 31.01.2022 ISSUED BY THE 1ST RESPONDENT

Exhibit P4 A TRUE COPY OF THE ORDER NO.219/2022-

23/OE/DOM/M-4254/2020 DATED 14.12.2022 ISSUED BY THE 1ST RESPONDENT

Exhibit P5 A TRUE COPY OF THE APPLICATION DATED 19.12.2022

Exhibit P6 A TRUE COPY OF THE APPLICATION DATED 18.01.2023

Exhibit P7 THE TRUE COPY OF THE ORDER ISSUED BY THE RDO, THRISSUR DATED 17.02.2021

Exhibit P8 A TRUE COPY OF THE LETTER DATED 03.12.2021 ISSUED BY THE MANAGER OF EDAYUR NORTH AMLP SCHOOL

 
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