Kerala High Court
Environmental Protection Forum vs State Of Kerala on 31 March, 2023
WP(C) NO.1614/2023 ..1..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
WP(C) NO. 1614 OF 2023
PETITIONER/S:
ENVIRONMENTAL PROTECTION FORUM
VENGOLA P.O., ERNAKULAM, REPRESENTED BY ITS
PRESIDENT , SHINAJ K.A. , S/O. ALIYAR KA , AGED 35
KARUVILLY HOUSE , VENGOLA POST , ARACKAPADY,
ERNAKULAM, PIN - 683556
BY ADVS.
P.MOHAMED SABAH
SAIPOOJA
LIBIN STANLEY
SADIK ISMAYIL
R.GAYATHRI
M.MAHIN HAMZA
SRINATH C.V.
RESPONDENT/S:
*1 STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY,
THIRUVANANTHAPURAM, KERALA, PIN - 695001
(*R1 IS DELETED FROM THE ARRAY OF PARTIES AS PER
ORDER DATED 18.01.2023 IN W.P.(C) NO.1614/23)
2 THE DIRECTOR
MINING AND GEOLOGY DEPARTMENT, KESAVADASAPURAM,
PATTOM, THIRUVANANTHAPURAM, KERALA, PIN - 695004
3 GEOLOGIST
MINING AND GEOLOGY OFFICE, ERNAKULAM DISTRICT,
CIVIL STATION, KAKKANAD, ERNAKULAM, PIN - 682030
4 KERALA STATE ENVIRONMENTAL IMPACT ASSESSMENT
AUTHORITY
WP(C) NO.1614/2023 ..2..
REPRESENTED BY ITS CHAIRMAN , KSRTC BUS TERMINAL,
FOURTH FLOOR, THAMBANOOR ,
THIRUVANANTHAPURAM, PIN - 695001
5 DISTRICT LEVEL ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY
ERNAKULAM, CIVIL STATION, KAKKANAD ,
REPRESENTED BY ITS CHAIRMAN, PIN - 682030
6 DISTRICT COLLECTOR AND CHAIRMAN DEIAA
ERNAKULAM, CIVIL STATION, KAKKANAD, PIN - 682030
7 ENVIRONMENTAL ENGINEER
KERALA STATE POLLUTION CONTROL BOARD,
FIRST FLOOR, MANNA RESIDENCY, MC ROAD PERUMBAVOOR,
ERNAKULAM, PIN - 683542
8 THE GEOLOGIST
KERALA MINERAL SQUAD, CENTRAL REGION,
DEPARTMENT OF MINING AND GEOLOGY,
CIVIL STATION, THRISSUR, PIN - 680003
9 P.V. SANTHOSH
PANDIRIKKOTTIL HOUSE, MAZHAVANNOOR,
ERNAKULAM, KERALA, PIN - 686689
10 GOKUL SANTHOSH
PANDIRIKKOTTIL HOUSE, MAZHAVANNOOR,
ERNAKULAM, KERALA, PIN - 686890
BY ADVS.
R BY SRI. K.P.HARISH, SENIOR GOVERNMENT PLEADER
R9-10 BY SRI.G.SREEKUMAR (CHELUR)
R BY SRI.T.NAVEEN, SC, POLLUTION CONTROL BOARD
R4 BY SRI.M.P.SREEKRISHNAN,
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO.1614/2023 ..3..
JUDGMENT
MURALI PURUSHOTHAMAN,J.
Environmental Protection Forum, a registered
organisation, has filed this public interest writ petition for
the following reliefs:
"a. Issue a writ of mandamus or other appropriate writ or
order directing the respondent Nos.1 to 8 to take necessary
action to stop the quarrying activities conducted by the
respondent No. 9 and 10 in the landed property having an
extent of 3.971 Hectares of land in resurvey numbers
407/4, 410/4-3, 410/1-2, 410/2-2, 410/2-3, 407/3-2, 410/3-2,
410/4-2, 402/5-2, 410/10, 410/4-1-2, 410/4-1-3, 410/1-1-2,
410/7-1, 410/8-1, 410/9, 410/5-1, 410/4-1-1 (block no.28) of
Arackappady and re-sy no.301/2-2 (block no 29) of
Mazhuvannoor village.
b. Issue a writ of mandamus or other appropriate writ or
order directing the respondent No. 4 and 5 to not renew the
Exhibit P4 Environmental Clearance.
c. Direct the respondent Nos. 2 to 5 to take effective steps to
assess and quantify the exact quantity of granite stones
illegally and illicitly quarried by the respondent No. 9 firm
from the landed property having an extent of 3.971
Hectares of land in resurvey numbers 407/4, 410/4-3,
410/1-2, 410/2-2, 410/2-3, 407/3-2, 410/3-2, 410/4-2, 402/5-
2, 410/10, 410/4-1-2, 410/4-1-3, 410/1-1-2, 410/7-1, 410/8-1,
410/9, 410/5-1, 410/4-1-1 (block no.28) of Arackappady and
WP(C) NO.1614/2023 ..4..
re-sy no.301/2-2 (block no 29) of Mazhuvannoor village, by
using the assistance of a Recognised Qualified Person
(RQP) attached to the Mining and Geology Department and
using Total Station or GPS surveying or survey using
appropriate latest equipments, and technologies and direct
the said respondents to take appropriate action against the
respondent No. 9 for illicit and illegal extraction of granite
stones.
d. Direct the respondent Nos. 2 and 3 not to further grant or
renew any quarrying permit or lease submitted by the
respondent Nos. 9 to 12 firm with respect to the landed
property having an extent of 3.971 Hectares of land in
resurvey numbers 407/4, 410/4-3, 410/1-2, 410/2-2, 410/2-
3, 407/3-2, 410/3-2, 410/4-2, 402/5-2, 410/10, 410/4-1-2,
410/4-1-3, 410/1-1-2, 410/7-1, 410/8-1,410/9, 410/5-1,
410/4-1-1 (block no 28) of Arackappady and re-sy no.301/2-
2 (block no 29) of Mazhuvannoor village."
2. Short facts leading to the filing of the writ petition
are as follows:
2.1. The petitioner is an organisation registered under
the Travancore-Cochin Literary Scientific and Charitable
Societies Registration Act, 1955. Respondent Nos.9 and 10
are carrying out illicit and excessive granite building stone
quarrying activities in the landed property having an extent
WP(C) NO.1614/2023 ..5..
of 3.971 hectares of land in resurvey numbers 407/4, 410/4-
3, 410/1-2, 410/2-2, 410/2-3, 407/3-2, 410/3-2, 410/4-2,
402/5-2, 410/10, 410/4-1-2, 410/4-1-3, 410/1-1-2, 410/7-1,
410/8-1, 410/9, 410/5-1, 410/4-1-1 (block no.28) of
Arackappady village and re-sy no.301/2-2 (block no.29) of
Mazhuvannoor village since 2013 under cover of quarrying
permits, quarrying lease order and environmental clearance.
It is submitted that the said illegal and illicit quarrying
activities are presently conducted under the guise of holding
Exhibit-P3 quarrying lease order and Exhibit P4
environmental clearance.
2.2. Prior to getting the aforesaid quarrying lease
order in 2018, respondent No.9 used to carry out quarrying
activities in a smaller part of the said landed property, i.e.,
in 70.70 Ares in re-sy no. 410/10 (Block No. 28) of
Arackappady village by virtue of Exhibits P5, P6 and P7
quarrying permits. The said illegal and excessive quarrying
is conducted with the active connivance and support of all
WP(C) NO.1614/2023 ..6..
the regulating authorities, especially the Geologist. This is
evident from the fact that the quarrying permits were
continued to be given illegally until 15.11.2016 without
following the mandate by the Hon'ble Apex Court. Later,
respondent No.2 also issued Exhibit P3 quarrying lease
order in respect of a larger area without taking into account
the excessive extractions done by respondent No. 9 in
connection with the earlier permits.
2.3. The petitioner reliably learnt that, at present,
about 3000 MT of granite stones are being quarried on daily
basis. In the above circumstances, the petitioner submitted
Exhibits P8 to P10 representations before the concerned
authorities, raising the said issues and requesting them to
stop all the quarrying activities of respondent Nos.9 and 10
in the said landed property by cancelling the quarrying
lease order and environmental clearance. The petitioner had
also requested the said authorities to carry out a proper
assessment by a recognised qualified professional using
WP(C) NO.1614/2023 ..7..
appropriate latest technology and equipment, including a
Total Station or GPS Survey, with regard to the extent of the
illegal quarrying conducted by respondent No.10. Prior to
submission of the aforesaid representations, the petitioner
had preferred several complaints before many authorities
including respondent Nos. 2 and 3 and was successful in
causing some pressure to respondent No.3 as he understood
that if no action is initiated, he will also be proceeded
against legally for facilitating the illegal quarrying activities
of respondent No.9. In pursuance of the same, respondent
No.3 issued Exhibit P14 show cause notice and Exhibit P15
demand notice to respondent No.9 and he was made to pay
a fine for illicit extraction as evidenced by Exhibit P16
receipt. The issuance of the said notices and preparation of
the rectification plan by respondent No. 9 on his own
assessment, is simply hogwash.
2.4. Earlier also, when nearby residents had raised an
issue against the excessive quarrying, respondent No.3, in
WP(C) NO.1614/2023 ..8..
order to save face and to prevent the agitated persons from
approaching larger authorities and the court, without any
proper assessment, had directed respondent No. 9 to remit
certain amounts for doing excessive and illegal quarrying. In
fact, the quantity of granites said to have been quarried in
excess as per the said rectification plan, demand notice and
receipts is just a minuscule portion of the actual quantity
quarried in violation and excess of the respective permit,
order, clearance etc. Respondent Nos. 4 and 5 are also not
carrying out proper post-environmental clearance
monitoring as contemplated in the Environment Impact
Assessment Notification, 2006. Respondent Nos. 2 and 3
have also not even taken any steps to assess and quantify
the exact quantity of granite stones illicitly extracted by
respondent No. 9.
2.5. It is stated that, presently, the period of Exhibit P4
Environment Clearance has expired, and respondent Nos. 9
and 10 have applied for its renewal. Considering the said
WP(C) NO.1614/2023 ..9..
illegal and illicit extraction, respondent Nos. 4 and 5 ought
to refrain from renewing the Environmental Clearance. The
said illicit and illegal quarrying has a huge adverse impact
on the environment and the quality of the lives of the
residents. Hence, respondent Nos. 2 to 5 and 8 ought to
take steps to stop all the quarrying activities in the said
landed property. It is also highly necessary that respondent
No. 2 takes appropriate steps for a Total Station or GPS
survey using the appropriate latest equipment, and
technologies for assessing the exact quantity of stones
illegally extracted by respondent No.9 with the help of a
recognised qualified person attached to the Mining and
Geology Department. Hence, the writ petition is filed.
3. When this writ petition came up for admission on
18.01.2023, we directed the Director, Mining and Geology
Department, Thiruvananthapuram, respondent No.2, to
cause inspection of the quarry sites, make an assessment
using the latest technology and submit a report, as regards
WP(C) NO.1614/2023 ..10..
the extent of land permitted to be quarried and extent of
material excavated, if any, beyond the permissible limit. The
Director, Mining and Geology Department was also directed
to ascertain whether respondent Nos. 9 and 10 have any
environmental clearance, if required.
4. Accordingly, the Director of Mining and Geology
Department filed a statement dated 02.02.2023 and
paragraph No.3 of the said statement reads thus:-
"The Director of Mining and Geology had
granted a quarrying lease for extraction of Granite
Building Stone from 3.9471 hectares of land
comprised in Re-Survey No. 407/4, 410/4-3, 410/1-
2, 410/2-2, 410/2-3, 407/3-2, 410/3-2, 410/4-2,
402/5-2, 410/10, 410/4-1-2, 410/4-1, 410/1-1-2,
410/7-1, 410/8-1, 410/9, 410/5- 1, 410/4-1-1 of
Arackappady village and Re-survey No. 301/2-2
(Block No.29) of Mazhuvannoor Village
Kunnathunad Taluk,Ernakulam for a period of 11
years from 17.02.2018 to 16.02.2029. Since the
quarry was about to complete the first five year of
its mining plan period, the quarry was jointly
inspected by the Geologist, District Office,
Ernakulam and Taluk Surveyor, Kunnathnad and it
was seen that quarrying operations were being
conducted in violation of the quarrying lease and
mining plan conditions, without the formation of
benches. Minerable reserves in the quarry has
expired on 29.12.2022. The quarry is at present
not working. The quarry owner has requested to
cancel the Quarrying Lease granted to him and has
WP(C) NO.1614/2023 ..11..
expressed his willingness to submit Final Quarry
Closure Plan. The District Collector, Ernakulam
also, based on complaints received about the illicit
mining going on in the quarry, has ordered a
contour survey of the quarry. Based on the sketch
obtained after the completion of the survey, this
respondent shall calculate the quantum of illicit
extraction of granite building stone and shall
proceed against the lease as per the provisions in
the Kerala Minor Mineral Concession Rules, 2015."
5. It was also stated that the Director of Mining and
Geology has issued Annexure R3(b) order on 31.01.2023
constituting a team of officers to visit the site on
04.02.2023.
6. When this writ petition came up for further
consideration on 01.02.2023, the learned Senior
Government Pleader submitted that based on complaints
received about illicit mining going on in the quarry, the
District Collector, Ernakulam has ordered a contour survey
of quarry and based on the sketch to be obtained after
completion of the survey, the Director, Mining and Geology
will calculate the quantum of illicit extraction of granite
building stone and will proceed against the lessee as per the
WP(C) NO.1614/2023 ..12..
provisions of the Kerala Minor Mineral Concession Rules,
2015.
7. Based on our direction in the order dated
18.01.2023, the learned Senior Government Pleader has
filed a memo dated 10.02.2023 producing the inspection
report of the Director, Mining and Geology dated
09.02.2023, which reads as follows:
"It is humbly submitted that the writ petition was
filed seeking a direction from this Hon ble High
court to stop the illegal quarrying activities
conducted by the respondent numbers 9 and 10
beyond the permissible limit laid down in the
respective quarrying lease order and
Environmental Clearance. The Hon'ble High court
on 18/1/2023 directed this respondent to conduct a
site inspection and to make an assessment using
the lastest Technology and submit a report, as
regards the extend of land permitted to be quarried
and extent of material excavated if any beyond the
permble limit.
It is submitted that a quarrying lease was
granted to Shri. PV Santhosh, 41 (14/432)
Pandirikottil House 4. Valamboor, North
WP(C) NO.1614/2023 ..13..
Mazhuvannoor PO, Ernakulam- 686689 to quarry
Granite (Building Stone) an area of 3.9471
Hectares of land comprised in Re-Survey No. 407/4,
410/4-3, 410/ 2, 410/2-2, 410/2-3, 407/3-2, 410/3-2,
410/4-2, 402/5-2, 410/10, 410/4-1-2, 410/4-1, 410/1-
1-2, 410/7--1, 410/8-1, 410/9, 410/5- 1, 410/4-1-1
(Block No. 28) of Arackappady village and Re-
survey No. 301/2-2 (Block No.29) of Mazhuvannoor
Village Kunnathunad Taluk,Ernakulam District vide
Pro Order No 719/2017-18/ 11293/ M3/ 2016/ DMG
dtd 02.02.2018 having validity up to 16/02/2029.
Along the quarrying lease the lease holder had
procured all the statutory licenses required for
mining of granite building stone in the permitted
area. The validity of the Environmental Clearance
(Annexure 1) has been expired on 28/12/2022 and
at present the quarrying operation was temporarily
stopped.
In obedience to the interim order dated /2023
of the Hon'ble High court the team constituted by
the Director of Mining and Geology along the
District Geologist,Ernakulam conducted site
inspection in the alleged quarry on 4/2/2023 to
verify the averments raised by the petitioner. The
team includes Sri. Devidas N IAS; Director of
Mining and Geology, Sri. M C Kishor; Deputy
Director II of Mining & Geology, Dr. N.B Preeja
WP(C) NO.1614/2023 ..14..
Geologist, Directorate of Mining & Geology, Dr.
Sooraj S, Geologist Kerala Mineral Squad, Central
Region, Smt. Priya Mohan, Senior Geologist, Mining
& Geology District Office, Ernakulam and the
Surveyor of Mining and Geology, Shri Maneesh C.
At the time of inspection the Lease holder Sri. P.V.
Santhosh was also present in the quarry. A site
mahazar was prepared during the site
inspection( Annexure-2).
Findings
1. On inspection, the team found that the
mining activity was carried out within the permitted
area and the all the boundary pillars are fixed
according to the survey map.
2. The buffer zone of 7.5 meters to be retained
around the boundary areas of the quarry has been
mined out in the northern side.
3. Proper benches has not been constructed in
the quarry as per the approved mining plan.
4. The team found a new road was constructed
inside the quarry on the eastern side excavating the
buffer zone.
5. On inspection the team noticed that there
are 5 other quarries working around the alleged
quarry.
Meanwhile the Director of Mining and Geology
instructed the surveyor of the Department of Mining
and Geology to conduct digital survey to quantify the
WP(C) NO.1614/2023 ..15..
extent of granite building stone excavated from the
above quarry site. The survey team started the work
on 4/2/2023 and the Director instructed the survey
team to submit the report within 2 days. The
surveyor submitted as survey sketch (Annexure-3) on
07/02/2023, after completing the digital survey of the
above area. Based on the above report the extent and
quantity of granite building stone beyond the
permissible quantity has been calculated.
Calculation
a) Total GBS excavated from the quarry as per
digital survey report of surveyor= 13,94,674 MT
b) Total Production of GBS as per KOMPAS
PORTAL (2018 to 2023)= 2,46,822 MT
c) Fine realized for illicit extraction of GBS
(quantity)=1,20,750 MT
d) Quantity of GBS illicitly extracted from the
quarry= a-(b+c)
= 10,27,102 MT."
8. The learned Senior Government Pleader has also
produced the digital survey report of the Surveyor
mentioned in the aforesaid inspection report of the Director
of Mining and Geology.
9. A counter affidavit dated 16.03.2023 is filed by
WP(C) NO.1614/2023 ..16..
respondent Nos. 9 and 10 stating that they have not
conducted any illegal activity as alleged in the writ petition.
It is stated that though Exhibit P3 quarrying lease comes to
an end only on 16.02.2029, they have stopped the quarrying
activities based on the said permit. It is also stated that
they do not intend to conduct any quarrying operation at
present and that they have not made any application for
renewal of environmental clearance. They have also denied
that they have extracted granite stones beyond the
permissible limits.
10. The petitioner has filed a reply affidavit to the
counter affidavit filed by respondents 9 and 10 traversing
the averments therein.
11. Having considered the pleadings of the parties and
the inspection report submitted by the Director of Mining
and Geology, we dispose of this writ petition, directing the
Director of Mining and Geology to take further appropriate
action based on the inspection report dated 09.02.2023,
WP(C) NO.1614/2023 ..17..
under the provisions of the Kerala Minor Mineral
Concession Rules, 2015.
The Registry is directed to post the matter after three
months for reporting compliance.
Sd/-
S. MANIKUMAR
CHIEF JUSTICE
Sd/-
MURALI PURUSHOTHAMAN
JUDGE
SB
WP(C) NO.1614/2023 ..18..
APPENDIX
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE CERTIFICATE OF REGISTRATION
OF THE PETITIONER FIRM ISSUED BY THE REGISTRAR
OF SOCIETIES, ERNAKULAM AND ITS TRANSLATED
VERSION IN ENGLISH
Exhibit P2 THE TRUE COPY OF THE RELEVANT PAGES OF THE BYE-
LAWS OF THE PETITIONER ORGANISATION SHOWING THE
OBJECTIVES OF THE FORMATION OF THE PETITIONER
ORGANISATION AND ITS TRANSLATED VERSION IN
ENGLISH
Exhibit P3 TRUE COPY OF THE QUARRYING LEASE ORDER DATED
03/02/2018 AND BEARING NUMBER 719/2017-
18/11293/M3/2016/DMG ISSUED BY RESPONDENT NO.2
Exhibit P4 TRUE COPY OF THE ENVIRONMENT CLEARANCE
NO.DIA/KL/MIN/6945/2017 DATED 29-12-2017 ISSUED
BY THE RESPONDENT NO.5 DEIAA TO THE RESPONDENT
NO.10
Exhibit P5 THE TRUE COPY OF THE RELEVANT PAGE OF THE
QUARRYING PERMIT BEARING NO 214/12-13/ MM/GS/
CRPS / DOE/122/E2/13 DATED 25-2-2013 ISSUED BY
Exhibit P6 TRUE COPY OF THE RELEVANT PAGE OF THE QUARRYING
PERMIT BEARING NO 208/13-14/MM/GS/ CRPS/DOE/
893/E2/14 DATED 09-3-2014 ISSUED BY THE
RESPONDENT NO. 3 TO THE RESPONDENT NO.9
Exhibit P7 THE TRUE COPY OF THE QUARRYING PERMIT BEARING NO
18/16-17/MM/GS/QP/DOE/1649/E2/16 DATED 06-06-
2016 ISSUED BY THE RESPONDENT NO. 3 TO
RESPONDENT NO.9
Exhibit P8 THE TRUE COPY OF THE REPRESENTATION DATED 15-09-
2021 SUBMITTED BY THE PETITIONER ORGANISATION TO
THE RESPONDENT NO.3 AND ITS TRANSLATED VERSION
IN ENGLISH
Exhibit P9 THE TRUE COPY OF THE REPRESENTATION DATED
15.09.2021 SUBMITTED BY THE PRESIDENT OF THE
WP(C) NO.1614/2023 ..19..
PETITIONER ORGANISATION TO THE CHAIRMAN OF THE
RESPONDENT NO.4 AND ITS TRANSLATED VERSION IN
ENGLISH
Exhibit P10 THE TRUE COPY OF THE REPRESENTATION DATED
15.09.2021 SUBMITTED BY THE PRESIDENT OF THE
PETITIONER ORGANISATION TO THE RESPONDENT NO.2
AND ITS TRANSLATED VERSION IN ENGLISH
Exhibit P11 THE TRUE COPY OF THE POSTAL RECEIPT EVIDENCING
THE SENDING OF EXHIBIT P8 REPRESENTATION
Exhibit P12 THE TRUE COPY OF THE POSTAL RECEIPT EVIDENCING
THE SENDING OF EXHIBIT P 9 REPRESENTATION
Exhibit P13 THE TRUE COPY OF THE POSTAL RECEIPTS EVIDENCING
THE SENDING OF EXHIBIT P 10 REPRESENTATION
Exhibit P14 THE TRUE COPY OF THE SHOW CAUSE NOTICE BEARING
NO DOE/433/E2/21 DATED 22-01-2022 ISSUED BY THE
RESPONDENT NO 2 TO RESPONDENT NO. 9 AND ITS
TRANSLATED VERSION IN ENGLISH
Exhibit P15 TRUE COPY OF THE DEMAND NOTICE DATED 21-03-2022
AND BEARING NO. DOE/433/E2/21 ISSUED BY THE
RESPONDENT NO 3 TO THE RESPONDENT NO. 9 AND ITS
TRANSLATED VERSION IN ENGLISH
Exhibit P16 THE TRUE COPY OF THE RECEIPT DATED 23-03-2022
ISSUED TO THE RESPONDENT NO 9 EVIDENCING THE
PAYMENT OF RS. 9194000(NINETY ONE LAKH NINETY
FOUR THOUSAND ONLY) TOWARDS ROYALTY, PRICE AND
FINE
Exhibit P17 THE TRUE COPY OF THE RECEIPT DATED 09.12.2015,
EVIDENCING THE PAYMENT OF RS. 8,06,400/-
( RUPEES EIGHT LAKHS SIX THOUSAND AND FOUR
HUNDRED ONLY) FOR ILLICIT MINING, ISSUED TO THE
Exhibit P18 THE TRUE COPY OF THE CHALLAN, DATED 04.05.2016,
EVIDENCING THE PAYMENT OF RS. 7,70,000/-
( RUPEES SEVEN LAKHS SEVENTY THOUSAND ONLY) FOR
Exhibit P19 THE TRUE COPY OF THE RECEIPT, DATED
04.05.2020 ,EVIDENCING THE PAYMENT OF RS.
WP(C) NO.1614/2023 ..20..
4,57,000/- (RUPEES FOUR LAKHS FIFTY SEVEN
THOUSAND ONLY) FOR ILLICIT MINING, ISSUED TO THE
Exhibit P20 THE TRUE COPY OF THE REPRESENTATION DATED 06-12-
2022 SUBMITTED BY THE NEARBY RESIDENTS TO THE
RESPONDENT NO 2 AND ITS TRANSLATED VERSION IN
ENGLISH
Exhibit P21 THE TRUE COPY OF THE REPRESENTATION DATED 04-01-
2023 AND ITS TRANSLATED VERSION IN ENGLISH
SUBMITTED BY THE NEARBY RESIDENTS TO THE
CHAIRPERSON OF RESPONDENT NO 4
Exhibit P22 THE TRUE COPY OF THE REPRESENTATION DATED 04-01-
2023 SUBMITTED BY THE NEARBY RESIDENTS TO THE
RESPONDENT NO. 8 GEOLOGIST OF THE MINERAL SQUAD
(CENTRAL REGION) AND ITS TRANSLATED VERSION IN
ENGLISH
RESPONDENT ANNEXURES
Annexure
Annexure R3(a)
R3(a)
Annexure
Annexure R3(b)
R3(b)
