Vysakh vs The Director
2023 Latest Caselaw 5547 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
  TUESDAY, THE 2ND DAY OF MAY 2023 / 12TH VAISAKHA, 1945
                   WP(C) NO. 14954 OF 2023
PETITIONER:

           VYSAKH
           S/O. VISWAMBHARAM, PUSHPAVILASOM,
           KADIKA MURI, KAITHAPARAMBU P.O.,
           PATHANAMTHITTA DISTRICT, PIN - 691526

           BY ADVS.
           ARUN MATHEW VADAKKAN
           N.CHERIAN KURIAN
           STEFFY V.J.


RESPONDENTS:

    1      THE DIRECTOR
           DEPARTMENT OF MINING AND GEOLOGY,
           KESAVADASAPURAM, PATTAM PALACE PO,
           THIRUVANANTHAPURAM, PIN - 695004

    2      THE GEOLOGIST,
           DISTRICT OFFICE, DEPARTMENT OF MINING AND
           GEOLOGY, PATHANAMTHITTA DISTRICT, PIN - 689645

    3      THE ASSISTANT GEOLOGIST,
           DISTRICT OFFICE, DEPARTMENT OF MINING AND
           GEOLOGY, PATHANAMTHITTA DISTRICT, PIN - 689645

OTHER PRESENT:

           SMT RESMITHA RAMACHANDRAN-GP


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.05.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No. 14954 of 2023        2




             MURALI PURUSHOTHAMAN, J.
          ==========================
               W.P.(C) No. 14954 of 2023
          ==========================
            Dated this the 2nd day of May, 2023

                            JUDGMENT

The petitioner states that he had submitted Ext.P4

application with necessary documents before the 2 nd respondent

for granting permit to remove earth for construction of his

residential building. The grievance of the petitioner is that the

2nd respondent has not considered the said application. There

will be a direction to the 2 nd respondent to consider Ext.P4 and

pass orders in accordance with law within a period of three

weeks from the date of receipt of a copy of the judgment. Writ

petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE mtk

APPENDIX OF WP(C) 14954/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 2.11.2020 ISSUED BY VILLAGE OFFICER, ADOOR VILLAGE

Exhibit P2 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 2.11.2020 ISSUED BY VILLAGE OFFICER, ADOOR VILLAGE

Exhibit P3 TRUE COPY OF THE SITE APPROVAL AND BUILDING PERMIT ISSUED TO THE PETITIONER BY THE ADOOR MUNICIPAL CORPORATION DATED 11.03.2022

Exhibit P4 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR GRANTING PERMIT FOR EARTH REMOVING DATED 13.4.2022