Krishnadas.K vs State Of Kerala
2023 Latest Caselaw 9837 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    WEDNESDAY, THE 13TH DAY OF SEPTEMBER 2023 / 22ND BHADRA, 1945
                         WP(C) NO. 30059 OF 2023
PETITIONER:

              KRISHNADAS.K
              AGED 54 YEARS
              S/O.KUTTAPPAN, KRISHNA NAGAR C.N.PURAM P.O, PALAKKAD, PIN
              - 678005
              BY ADVS.
              K.J.MANU RAJ
              K.VINAYA


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS SECRETARY DEPARTMENT OF INDUSTRIES
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
     2        THE GEOLOGIST
              DEPARTMENT OF MINING & GEOLOGY DISTRICT OFFICE,
              PALAKKAD, PIN - 678001
OTHER PRESENT:

              SRI. RIYAL DEVASSY-GP


    THIS WRIT PETITION (CIVIL) HAVING                   COME UP     FOR
ADMISSION ON 13.09.2023, THE COURT ON                  THE SAME     DAY
DELIVERED THE FOLLOWING:
 W.P(C) No.30059 of 2023
                                        ::2::


                     MURALI PURUSHOTHAMAN, J
                     --------------------------------------------
                           W.P(C) No.30059 of 2023
                       -----------------------------------------
                     Dated this the 13th September, 2023

                                JUDGMENT

The petitioner states that he has been issued with Exts.P1 and

P2 quarrying permits. He has filed Ext.P4 application to extend the validity of

the quarrying permit in the light of Ext.P3 Government Order. The grievance

of the petitioner in this writ petition is that the 2 nd respondent has not taken

any decision on Ext.P4 application.

2. Heard learned Counsel appearing for the petitioner and the

learned Government Pleader for the respondent.

3. In the facts and circumstances of the case, there will be a

direction to the 2nd respondent to consider Ext.P4 application as expeditiously

as possible, at any rate, within a period of two weeks from the date of receipt

of a certified copy of this judgment.

Writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN, JUDGE jma W.P(C) No.30059 of 2023 ::3::

APPENDIX OF WP(C) 30059/2023

PETITIONER EXHIBITS Exhibit P 1 A TRUE COPY OF THE QUARRYING PERMIT ISSUED BY THE 2ND RESPONDENT DATED 2.6.2020 Exhibit P 2 A TRUE COPY OF THE QUARRYING PERMIT DATED 15.3.2023 ISSUED BY THE 2ND RESPONDENT Exhibit P 3 A TRUE COPY OF THE ORDER DATED 12.2.2021 BEARING NO. GO (RT) NO.203/2021/1D DATED 12.2.2021 ISSUED BY THE 1ST RESPONDENT Exhibit P 4 A TRUE COPY OF THE APPLICATION SUBMITTED BEFORE THE 2ND RESPONDENT DATED 4.9.2023 Exhibit P 5 A TRUE COPY OF THE JUDGMENT IN WP© NO. 27439 OF 2023 DATED 23.8.2023 Exhibit P 6 A TRUE COPY OF THE JUDGMENT IN WP© 2168 OF 2022 AND 2230 OF 2022 DATED 21.1.2022