Paristhithi Samrakshana Samithi vs District Collector
2023 Latest Caselaw 4140 Ker

              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. 11400 OF 2020
PETITIONER:

          PARISTHITHI SAMRAKSHANA SAMITHY
          REGISTRATION NO. TVM/TC/651/2017, HEAD OFFICE,
          ANJILIVELIL BUILDING, OPPOSITE LEKSHORE HOSPITAL,
          ROOM NO. 1(17/601, A1)NETTOOR P.O., NH BYPASS,
          ERNAKULAM DISTRICT, KERALA 682 040, REPRESENTED BY
          ITS STATE PRESIDENT K.N. PRADEEP.

          BY ADV N.BIJA KRISHNA
RESPONDENTS:

    1     DISTRICT COLLECTOR,
          CIVIL STATION, PALAKKAD,PIN 678 013.
    2     THE DISTRICT OFFICER,
          DISTRICT OFFICE, DEPARTMENT OF MINING AND GEOLOGY,
          PALAKKAD 14.
    3     THE DIRECTOR,
          DIRECTORATE OF MINING AND GEOLOGY, KEASAVADASAPURAM,
          PATTOM PALACE P.O., THIRUVANANTHAPURAM 695 004.
    4     STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY,
          PALLIMUKKU, PETTA, THIRUVANANTHAPURAM 695 024,
          REPRESENTED BY ITS CHAIRMAN.
    5     THE ENVIROMENTAL ENGINEER,
          POLLUTION CONTROL BOARD, DISTRICT OFFICE, PALAKKAD
          678 001.
    6     THE VILLAGE OFFICER,
          CHALAVARA VILLAGE OFFICE, OTTAPPALAM, PALAKKAD 679
          505.
    7     THE VILLAGE OFFICER,
          VANIYAMKULAM 1 VILLAGE OFFICE, OTTAPPALAM,
          PALAKKAD 679 522.
    8     THE SECRETARY,
          CHALAVARA GRAMA PANCHAYAT, OTTAPPALAM, PALAKKAD 679
          505.
    9     M/S. BLUE CHIP MINES AND INDSUTRIES,
          VEMBALATHUPADAM,
          KAYILAAD P.O., OTTAPPALAM, PALAKKAD 679 122,
          REPRESENTED BY ITS MANAGING DIRECTOR.
 W.P(C)No.11400/2020                 :2:

    10      M/S. KALPAKA METAL CRUSHER,
            KAYILAAD P.O., OTTAPPALAM, PALAKKAD 679 122,
            REPRESENTED BY ITS MANAGING DIRECTOR.
            BY ADVS.
            SRI.SURIN GEORGE IPE
            SRI. T.NAVEEN SC, KERALA STATE POLLUTION CONTROL
            BOARD,
            SRI.SANTHEEP ANKARATH
            SRI.K.S.HARIHARAPUTHRAN
            SRI.JOBI JOSE KONDODY-R10
            SMT.BHANU THILAK
            SRI.V.R.RAJESH
            SRI.RAAJESH S.SUBRAHMANIAN
            SRI.K.P.HARISH, SENIOR G.P
            SRI.P.B.SAHASRANAMAN(K/121/1984)-R9
            SRI.
            T.S.HARIKUMAR(K/782/1989)


      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C)No.11400/2020                       :3:



                           JUDGMENT

Murali Purushothaman, J.

Petitioner, a registered Society under the Travancore-Cochin

Literary, Scientific and Charitable Societies Registration Act, 1955, is

aggrieved by the inaction on the part of the District Collector, Palakkad

and the Secretary, Chalavara Grama Panchayat, respondents 1 and 8,

against the dangerous quarrying activities which threaten the lives of the

public, carried out by M/s Blue Chip Mines and Industries, Palakkad, the

9th respondent, in 01.6100 hectors of the leased land comprised in R. Sy.

168/11A of Chalavara Village in Ottappalam Taluk and M/s Kalpaka

Metal Crusher, Palakkad, the 10th respondent, in 0.9707 hectors of the

leased land comprised in R. Sy. 1/7 of Vaniyamkulam-1 Village in

Ottappalam Taluk, Palakkad District.

2. Petitioner has submitted that due to the irresponsible mining

carried out by respondents 9 and 10 in the above lands, the public living in

the surrounding areas are frightened of their lives as there occurred a

landslide and debris flow in 2019 flood just 40 meters away from the said

quarries. Illicit mining by respondents 9 and 10 is causing destruction to

the ecosystem and danger to human lives. Though the petitioner submitted

Exts. P10 and P12 representations to the District Collector, Palakkad and

the State Level Environment Impact Assessment Authority,

Thiruvananthapuram, respondents 1 and 4, to assess the environmental

impact due to the mining, the same were left unheeded.

3. Being aggrieved, petitioner has preferred the instant writ petition,

for the following reliefs:-

"(i) Issue a writ of mandamus or any other appropriate writ, order or direction commanding the respondents 1 to 8 to take immediate action to stop mining in 01.6100 hectors of land comprised in R. Sy. 168/11 and in 0.9707 hectors of the land comprised in R. Sy. 1/7 encroached by the 9th and 10th respondents;

(ii) Issue a writ of mandamus or any other appropriate writ, order or direction commanding the respondents 1 to 8 to take appropriate action to terminate the license issued by the various department to carry out the mining and to stop the mining in order to safe guard the lives of the public as well as to avoid a calamity in Chavalavara and Vaniyamkulam-1 Villages in Ottappalam Taluk;

(iii) Issue a writ of mandamus or any other appropriate writ, order or direction commanding the 1st respondent to initiate proceedings against the 9th and 10th respondents to stop mining which violate the Right to Life peacefully without fear as of the Article 21 of Constitution of India guaranteed;

(iv) Issue a writ of mandamus or any other appropriate writ, order or direction commanding the 8th respondent to initiate

proceedings against the 9th and 10th respondents under the provisions of Kerala Panchayath Raj Act;

(v) Issue a writ of mandamus or any other appropriate writ, order or direction commanding the respondents 1 to 8 to take swift action to void calamity that threatens the lives of the public to protect the Right to Life guaranteed under the Constitution of India.

4. Narrating the entire facts of the case, a detailed statement dated

09.06.2022 has been filed on behalf of the District Officer, Department of

Mining and Geology, Palakkad, the 2nd respondent, wherein it is stated that

a quarrying lease was granted to 9th respondent to quarry Granite Building

Stone over an area of 1.6100 hectares of patta land owned by Sri. Baburaj,

Managing Partner, M/s. Blue Chips Mines & Industries, comprised in

Survey No. 168/11A of Chalavara Village, Ottappalam Taluk, Palakkad

District, for 12 years from the date of execution of the Quarrying Lease

Deed under the Kerala Minor Mineral Concession Rules, 1967, by the

Director of Mining & Geology, Thiruvananthapuram, vide order No.

668/2008-09/7814/M3/08 dated 31.01.2009. A Quarrying Lease Deed was

executed on 26.08.2011 for 12 years commencing from the said date to

25.08.2023 and got registered on 13.10.2011 vide document No. 5058 of

Sub Registrar, Cherpulassery.

5. It is stated that on the basis of the above quarrying lease, the firm

obtained D&O license from Chalavara Grama Panchayat, consent from

Kerala State Pollution Control Board and Explosive license from

Petroleum & Safety Organization (PESO), Ernakulam, for using

explosives in the above quarrying lease area. Moreover, the Director of

Mining & Geology, Thiruvananthapuram, issued registration under

Registered Metal Crusher Unit to the crusher unit situated in Re. Survey

No. 390/1,2 of Chalavara Village, Ottappalam Taluk, for the financial year

2019-20. On the basis of the quarrying lease and other statutory licenses,

the 2nd respondent issued movement permit to the 9th respondent for

extracting and removing Granite Building Stone for the financial year

2019-20.

6. It is further stated that the Secretary, Chalavara Grama Panchayat,

vide letter Nos. A2/3848/19 dated 29.08.2019 and A2-3847/2019 dated

05.09.2019, informed the 2nd respondent's office that due to heavy rainfall,

a landslide was occurred on 09.08.2019 near the quarry damaging the

agricultural land and buildings and that a rock piece inside the quarry was

slipped down during heavy rain on 28.08.2019 posing threat to the life of

neighboring people and requested to inspect and stop working of the

quarry. On the basis of the above letters, the 2 nd respondent's office

inspected the quarry area and noticed that a debris flow was occurred 40

meters away from the western boundary of the quarry and that on the

eastern part of quarrying lease area, weathered rock pieces had been fallen

above the excavator due to heavy rain. No causality had been reported.

The inspection report was forwarded to the Director of Mining & Geology,

Thiruvananthapuram for further action, on 28.09.2019. The Director of

Mining & Geology forwarded a report of the State Disaster Management

to the 2nd respondent regarding the landslide in the Vembalathupadam in

Chalavara Village, vide letter No. 9177/M3/2019 dated 05.10.2019 and

directed to verify the report and take further action.

7. It is also stated that the Department of Mining and Geology

verified the scientific report submitted by the team constituted by the State

Disaster Management Authority and found that they have not mentioned

any link of quarrying operations which act as a triggering mechanism for

landslides in the above area. In this context, the 2 nd respondent informed

the Secretary, Chalavara Grama Panchayat regarding the report of the

State Disaster Management and requested to take further action, vide letter

No. DOP/2049/2019/A1 dated 17.10.2019. The stop memo issued to the

9th respondent was withdrawn by the Secretary, Chalavara Grama

Panchayat, vide Order No.A2/1419/18 dated 30.11.2020. The above order

was submitted by the 9th respondent to the office of the 2 nd respondent

through email dated 02.12.2020. Since the 9th respondent's quarry is

having all statutory licenses, the Director of Mining and Geology,

Thiruvananthapuram, issued registration under registered metal crusher

unit to 9th respondent's crusher unit situated in R.Sy No.390/1, 2 of

Chalavara Village, Ottappalam Taluk, for the period from 30.12.2020 to

31.03.2021. The above registration was renewed for the financial year

2021-22 vide registration No.83/2021-22/RMCU/PKD/4169/M3/2021

dated 29.03.2021 for the period from 01.04.2021 to 31.03.2022 and the 2 nd

respondent issued movement permit to the 9th respondent for extraction

and removal of granite building stone upto 31.03.2022.

8. That apart, the 2nd respondent has stated that a quarrying permit,

valid up to 31.03.2020, was granted to the 10th respondent to quarry

1,18,467 metric tonnes of Granite Building Stone over an area of 97.07

Ares comprised in Survey No. 1/7 of Vaniyamkulam-I Village of

Ottappalam Taluk, Palakkad District, vide QP. No. 12/2019-

20/GBS/DOP/765/2019/A1 dated 09.04.2019. The above quarry had

obtained Environmental Clearance No. DIA/KL/PL/38/2017 dated

05.03.2018 from District Environment Impact Assessment Authority,

Palakkad, consent from Kerala Pollution Control Board, D&O License

from Secretary, Vaniyamkulam Grama Panchayat and Explosive License

from Petroleum & Explosives Safety Organization (PESO), Ernakulam,

for using explosives in the above quarrying permit area. The above

quarrying permit was renewed on 11.05.2020 for extracting 60,000 metric

tonnes of Granite Building Stone vide proceedings No. 11/2020-

21/GBS/DOP/491/2020/A1 and is valid up to 10.05.2021. The quarrying

permit was renewed by the 2nd respondent on 06.12.2021 for extracting

60225 MT of granite building stone vide proceedings No.18/2021-

22/GBS/Dop/2361/2021/A1 and is valid up to 05.12.2022.

9. It is further stated that, Ext. P2 representation submitted by the

petitioner before the 3rd respondent, the Director of Mining & Geology,

Thiruvananthapuram, was forwarded to the 2nd respondent, for further

action. Petitioner also submitted Exts. P5 and P7 representations before the

2nd respondent. On the basis of Ext. P2 representation, the 2 nd respondent's

office inspected the 10th respondent's quarry and noticed some

irregularities in the working of the quarry. The 2 nd respondent issued

notice No. DOP/2124/2019/A1 dated 20.09.2019 to 10th respondent as per

Rule 68 of Kerala Minor Mineral Concession Rules, 2015 for restoring the

conditions as per the mining plan. The 10 th respondent restored the

conditions and informed the 2nd respondent vide letter dated 11.10.2019

and based on the above letter, the 2nd respondent allowed the 10th

respondent to continue the mining activity in the above area. It is also

stated that the 2nd respondent took necessary action on the petitioner's

complaint and sent a reply to the petitioner on 02.11.2019 vide letter No.

DOP/2124/2019/A1.

10. A counter affidavit dated 04.02.2023 has been filed by the

Managing Director, Blue Chip Mines & Industries, Palakkad, the 9 th

respondent, denying the allegation that the 9th respondent is engaged in the

act of mining more than what is permitted, and contended that the 9 th

respondent has not indulged in any excessive mining and there is no threat

to the general public as alleged by the petitioner. It is stated that the

petitioner organisation which is in Ernakulam has not visited the quarry at

Palakkad district or met the people in the locality and the allegation that

illicit mining creates fear in the mind of the people is incorrect and there is

no such complaint from the local people.

11. Relying on Ext.R9(c) certificate issued by the Village Officer,

Chalavara, it is contended that the quarrying is done in the lands

registered in the name of the 9th respondent which are not part of any forest

land. These lands are not assigned for any agricultural activities and there

is no tribal settlement within 500 meters around the site. It is also stated

that the 9th respondent has not violated any of the conditions imposed by

the authorities and has not caused any pollution in the area.

12. The 10th respondent, has filed a counter affidavit dated

14.07.2020 in the writ petition. Referring to the decision in State of

Uttaranchal v. Balwant Singh Chaufal and Others [(2010) 3 SCC 402],

wherein the Hon'ble Apex Court has imposed certain guidelines in

streamlining and admitting public interest writ petitions, the 10 th

respondent contended that the writ petition is not maintainable.

13. It is further stated that none of the residents in the locality raised

grievance against the operation of the crusher as well as the quarry which

are being operated on the strength of all valid licenses and the complaints

were made only by the petitioner organization themselves. Till date, none

of the statutory authorities, who had issued the licenses, had initiated

action against the 10th respondent alleging violation of any license

conditions.

14. As directed by this Court on 25.01.2023, the Environmental

Engineer, Kerala State Pollution Control Board, the 5 th respondent, has

filed a report dated 06.02.2023 in the writ petition. Relevant paragraphs of

the same are reproduced:-

"3. It is submitted that the two Industrial Units mentioned in the Writ Petition are Blue Chips Mines and Kalpaka Metal Crushers. Both of these industrial units are crusher units attached with quarries in the same name. The allegations in the Petition are that the crushers and quarries are operating flouting the norms and that the statutory clearances given to these quarries are illegal.

4. It is submitted that both these Industrial units are having valid Consent to Operate. Kalpaka Metal Crushers has Consent to Operate for 675 HP total machinery to produce 500 metric tonnes per day of various aggregates and sand, which is valid up to 31.03.2025. The quarry of Kalpaka Metal Crushers has Consent to Operate valid up to 28.02.2023. The quarry has been given Consent to Operate based on Environmental Clearance (EC) obtained dated 05.03.2018 and valid up to 05.03.2023.

5. Blue Chips Mines and Industries have Consent to Operate for 635.5 HP crusher machines including accessories which is valid up to 30.06.2023. The quarry of Blue Chips Mines and Industries has Consent to Operate valid up to 31.05.2023.

6. Board has not received any complaint against these two Crushers and Quarries from local residents on the matter of air pollution or water pollution at the time when this Writ Petition was received. After filing the Petition also, the Board has not received any complaints from local residents against these two crushers and quarries on the matter of air and water pollution till date. Hence specific inspection has not been conducted to these two quarries and crushers after receiving the petition. It is submitted that on 04.02.2023, Board officials inspected these two industries. When

Kalpaka Metal Crushers was inspected, it was found that the unit has stopped production. The unit owner explained that the validity of license from Department of Mining & Geology for the quarry had expired in November 2022. So, from that date the quarry has not done any production. Since there was no production in the quarry, the crusher which runs using the boulders brought from the quarry, has also stopped production from that date. Hence, there was no production activities in crusher or quarry during the time of Inspection. So, any evaluation of the pollution control measures or its adequacy could not be conducted during the inspection.

7. On Inspection, it was found that Blue Chips Mines and Industries is currently doing only quarrying. The Crusher of this industry has stopped production. The crusher has been dismantled, the machineries are replaced. The location of the crusher is also falling in the mining area. So, the unit is presently doing their quarrying activities in the location where crusher building stood. During the inspection no specific pollution threats are observed."

15. Taking on record the statement filed on behalf of the District

Officer, Department of Mining and Geology, the 2nd respondent and the

report of the Environmental Engineer, Kerala State Pollution Control

Board, the 5th respondent, the remaining question to be addressed is

whether mining activity in the subject lands is admissible in the light of the

decision of this Court in Raphy John v. Land Revenue Commissioner

[2022 (3) KLT 679:2022 KHC 3494]. In the said decision, this Court has

considered the question as to whether quarrying activities are permissible

on land assigned for cultivation and the power of the District

Collector/Tahsildar to cancel the orders of assignment/patta, if the rules

and conditions in the order of assignment are violated .

16. It is contended by the 9 th respondent that the quarrying is done

in the land which has been registered in his name and is not assigned for

any agricultural activities and not part of any forest land. He has produced

Ext.R9(c) certificate of the Village Officer, Chalavara, to the said effect.

17. The 10th respondent has contended that he is carrying out

quarrying operations in his own land and not in any government

puramboke land and the land is not assigned to him by the Government

under the provisions of the Kerala Land Assignment Rules.

We are of the view that the question as to whether the subject lands

fall within assigned/patta land and whether mining activity is permissible

in the subject lands in the light of the decision in Raphy John (supra) has

to be decided by the District Collector. Accordingly, there will be a

direction to the 1st respondent, District Collector, to consider whether the

subject lands fall within the assigned/patta land and whether mining

activity can be permitted in the subject lands in the light of the decision in

Raphy John (supra), with notice to the petitioner and respondents 9 and

10. Orders in this regard shall be passed within a period of three months

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

Writ petition is disposed of accordingly.

Sd/-

S. MANIKUMAR CHIEF JUSTICE

Sd/-

MURALI PURUSHOTHAMAN JUDGE

spc/

APPENDIX PETITIONER'S EXHIBITS:

THE TRUE COPY OF THE REPRESENTATION SUBMITTED EXHIBIT P1 BEFORE THE 8TH RESPONDENT DATED 19.08.2019 ALONG WITH ITS ENGLISH TRANSLATION.

THE TRUE COPY OF THE REPRESENTATION BEFORE EXHIBIT P2 THE 3RD RESPONDENT DATED 30.08.2019 ALONG WITH ITS ENGLISH TRANSLATION.

THE TRUE COPY OF THE REPRESENTATION BEFORE EXHIBIT P3 THE 3RD RESPONDENT DATED 30.08.2019 ALONG WITH ITS ENGLISH TRANSLATION.

TRUE COPY OF INFORMATION OBTAINED FROM THE 8TH RESPONDENT UNDER THE PROVISIONS OF RIGHT EXHIBIT P4 TO INFORMATION ACT DATED 03.09.2019 ALONG WITH ITS ENGLISH TRANSLATION.

THE TRUE COPY OF THE COMPLAINT SUBMITTED EXHIBIT P5 BEFORE THE 2ND RESPONDENT DATED 09.10.2019 ALONG WITH ITS ENGLISH TRANSLATION.

THE RECEIPT ISSUED BY THE 2ND RESPONDENT WITH EXHIBIT P6 ITS ENGLISH TRANSLATION.

THE TRUE COPY OF THE COMPLAINT SUBMITTED EXHIBIT P7 BEFORE THE 3RD RESPONDENT DATED 09.10.2019 ALONG WITH ITS ENGLISH TRANSLATION.

THE RECEIPT ISSUED BY THE 2ND RESPONDENT EXHIBIT P8 ALONG WITH ITS ENGLISH TRANSLATION.

THE TRUE COPY OF INFORMATION OBTAINED FROM 2ND RESPONDENT UNDER RIGHT TO INFORMATION ACT EXHIBIT P9 DATED 02.11.2019 ALONG WITH ITS ENGLISH TRANSLATION.

THE TRUE COPY OF THE REPRESENTATION SUBMITTED EXHIBIT P10 BEFORE THE 1ST RESPONDENT DATED 15.05.2020 ALONG WITH ITS ENGLISH TRANSLATION.

THE REGISTERED POST BILL RECEIPT ISSUED BY EXHIBIT P11 THE POSTAL DEPARTMENT.

THE TRUE COPY OF THE REPRESENTATION SUBMITTED EXHIBIT P12 BEFORE THE 4TH RESPONDENT DATED 15.05.2020 ALONG WITH ITS ENGLISH TRANSLATION.

THE TRUE COPY REGISTERED POST BILL RECEIPT EXHIBIT P13 ISSUED BY THE POSTAL DEPARTMENT.

THE TRUE COPY OF THE STOP MEMO ISSUED TO THE EXHIBIT P14 9TH RESPONDENT BY THE 8TH RESPONDENT RESPONDENTS' EXHIBITS:

Annexure R2(a) True copy of the letter No.A2/3848/19 dated 29.08.2019

Annexure R2(b) True copy of the letter No.A2-

3847/2019,dated 05.09.2019.

Annexure R2(c) True copy of the report of the State Disaster Management.

Annexure R2(d)        True      copy       of       the    letter
                      No.9177/M3/2019,dated 05.10.2019.
Annexure R2(e)        True      copy       of       the    letter
                      No.DOP/2049/2019/A1, dated 17.10.2019.
Annexure R2(f)        True copy of the No.A2/1419/18 dated
                      30.11.2020.
Annexure R2(g)        True      copy       of       the    notice
                      No.DOP/2124/2019/A1 dated 20.09.2019.
Annexure R2(h)        True copy of the letter dated 11.10.2019
Annexure R2(i)        True copy of the letter
                      No.DOP/2124/2019/A1 dated 02.11.2019
Exhibit R9(a)         A    true    Copy   of    Government  Order
                      No.668/2008-       09/7814/M3/08      dated
                      31.01.2009.
Exhibit R9 (b)        A true Copy of Consent to Operate renewal
                      letter    PCB/PLKD/ICO/R1/244/2018    dated
                      30.05.2018
Exhibit R9 (c)        A True Copy of Certificate No.29/2023
                      issued by the village officer Chalavara

dated 30.01.2023 with English translation. Annexure R5(a) True copy of the Consent to Operate, File No. PCB/PLKD/ICO/O17PAL4991259/2020, dated 13-3-2020 issued by the Pollution Control Board.

Annexure R5(b) True copy of the Consent to Operate, File No. PCB/PLKD/IC/CO-188/2007, dated 12-3-

2018 issued by the Pollution Control Board.

Annexure R5(c) True copy of the Environmental Clearance, EC No. DIA/KL/PL/38/2017, dated 5-3-2018 issued by the District Environment Impact Assessment Authority, Palakkad, to the Quarry.

Annexure R5(d) True copy of the Consent to Operate, File No. PCB/PLKD/IC/CO-9/2007, dated 19-5-2018 issued by the Pollution Control Board.

Annexure R5(e) True copy of the Consent to Operate, File No. PCB/PLKD/IC/CO-9/2007, dated 25-5-2018 issued by the Pollution Control Board.

Exhibit R10(a) A true copy of the amendment brought out to the Kerala High Court Rules, 1971 published in the Kerala Gazette dated 03.02.2015.

A true copy of the certificate dated 17.10.2014 issued by the petitioner Exhibit R10(b) organization to the unit of the 10th respondent with English Translation.

A true copy of the Environment Clearance issued by the District Environment Impact Exhibit R10(c) Assessment Authority, Palakkad, dated 05.03.2018.

A true copy of the quarrying permit dated 11.05.2020 issued to the 10th respondent Exhibit R10(d) by the second respondent under the provisions of the Kerala Minor Mineral Concession Rules, 2015.

A true copy of the integrated consent to operate-renewal issued by the Kerala State Pollution Control Board on 12.03.2018 Exhibit R10(e) having validity upto 28.02.2023 for operating the quarry of the 10th respondent covered vide Exhibit R10(c) A true copy of the trade license DT.24.02.2020 issued by the Vaniyamkulam Grama Panchayat under section 232 of the Exhibit R10(f) Kerala Panchayat Raj Act, 1994 for the financial year 2020-2021 for operating the quarry of the 10th respondent with English Translation.

A true copy of the Form LE-3 license issued by the Joint Chief Controller of Explosives, South Circle, Chennai for stocking and using explosives for the Exhibit R10(g) quarry of the 10th respondent dated 17.07.2010 which had validity upto 31.03.2015 renewed and extended upto 31.03.2024.

                      A true copy of the integrated consent to
                      operate-renewal dated 13.03.2020 having
                      validity upto 31.03.2025 issued by the
Exhibit R10(h)        Kerala State Pollution Control Board for
                      operating   crusher     unit     of   the   10th
                      respondent
                      A true copy of the trade license issued by
                      the 8th respondent to 10th respondent unit
Exhibit R10(i)        dated 15.06.2020 for operating crusher
                      unit for the financial year 2020-2021 with
                      English Translation.