Augustine James vs The District Geologist
2023 Latest Caselaw 3409 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
   FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                       WP(C) NO. 1262 OF 2023
PETITIONER:

             AUGUSTINE JAMES,SON OF CHACKO, AGED 63 YEARS
             MOONNAMVAYALIL, MUTHALAKODAM P.O., PIN-685583
             THODUPUZHA PURAPPUZHA VILLAGE, THODUPUZHA TALUK,
             IDUKKI DISTRICT
             BY ADVS.
             P.M.ZIRAJ
             IRFAN ZIRAJ


RESPONDENTS:

    1        THE DISTRICT GEOLOGIST
             DEPARTMENT OF MINING AND GEOLOGY, MINI CIVIL
             STATION, THODUPUZHA, IDUKKI DISTRICT - 685584
    2        THE DIRECTOR
             MINING AND GEOLOGY, OFFICE OF THE MINING AND
             GEOLOGY, KESAVADASAPURAM, PATTAM,
             THIRUVANANTHAPURAM - 695001
    3        STATE OF KERALA
             REPRESENTED BY THE SECRETARY TO GOVERNMENT,
             INDUSTRIES DEPARTMENT, GOVERNMENT OF KERALA,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
             PIN - 695001
    4        THE DISTRICT COLLECTOR
             COLLECTORATE, KUYILIMALA, PAINAV P.O.,
             IDUKKI DISTRICT, PIN - 685603
             BY GP SRI.RIYAL DEVASSY



        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR HEARING ON
24.03.2023,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No.1262 of 2023                                    2




                                VIJU ABRAHAM, J.
                .................................................................
                            W.P.(C) No.1262 of 2023
                .................................................................
                  Dated this the 24th day of March, 2023

                                      JUDGMENT

When the matter came up for admission on 02.02.2023 an

interim order has been passed by this Court. Now the petitioner

requests that the writ petition may be closed in the light of the interim

order passed.

2. Heard the Government Pleader also.

After hearing both sides, the writ petition is closed.

Sd/-

VIJU ABRAHAM JUDGE

cks

APPENDIX OF WP(C) 1262/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 28.4.2022 ISSUED BY THE VILLAGE OFFICER, PURAPUZHA VILLAGE Exhibit P2 TRUE COPY OF THE LOCATION SKETCH DATED 4.3.2022 ISSUED BY THE VILLAGE OFFICER, PURAPUZHA VILLAGE Exhibit P3 TRUE COPY OF THE SITE APPROVAL AND BUILDING PERMIT DATED 25.4.2022 ISSUED BY THE SECRETARY, PURAPUZHA GRAMA PANCHAYATH Exhibit P4 TRUE COPY OF THE RELEVANT PORTION OF THE PLAN WHICH SHOWS THE DETAILS OF EARTH CUTTING Exhibit P5 TRUE COPY OF THE DEMARCATION CERTIFICATE DATED 7.5.2022 ISSUED BY THE VILLAGE OFFICER, PURAPUZHHA VILLAGE Exhibit P6 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT DATED 26.7.2022 Exhibit P7 TRUE COPY OF THE AFFIDAVIT DATED 29.4.2022 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT