Kerala High Court
T.R. Raviprasad vs State Of Kerala on 11 April, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
WP(C) NO. 14987 OF 2024
PETITIONER:
T.R. RAVIPRASAD
AGED 64 YEARS
S/O T.G. RAMAKRISHNAN NAIR, PANAYAKUZHIYIL HOUSE,
(PRANAVAM), AMAYAR P.O., VANDANMEDU VILLAGE, IDUKKI
DISTRICT, PIN - 685551
BY ADVS.
T.I.ABDUL SALAM
K.R.MONISHA
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, MINING AND GEOLOGY
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 DISTRICT COLLECTOR
IDUKKI, PAINAVU P.O., KUYILIMALA, IDUKKI DISTRICT,
PIN - 685603
3 TAHASILDAR (LR) UDUMBANCHOLA
MINI CIVIL STATION, NEDUMKANDOM P.O. IDUKKI DISTRICT.,
PIN - 685553
4 DIRECTOR OF MINING AND GEOLOGY
KESAVADASAPURAM, PATTOM PALACE P.O.,
THIRUVANANTHAPURAM, PIN - 695004
5 SENIOR GEOLOGIST
MINING AND GEOLOGY, DISTRICT OFFICE, MINI CIVIL
STATION, THODUPUZHA, IDUKKI DISTRICT, PIN - 685584
OTHER PRESENT:
SR.GP - ASWIN SETHUMADHAVAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C). No.14987 of 2024 :2:
VIJU ABRAHAM, J.
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W.P.(C) No.14987 of 2024
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Dated this the 11th day of April, 2024
JUDGMENT
The petitioner has approached this Court seeking a direction
to the 3rd respondent to finalise the proceedings as requested in
Exts.P11 and P12, which are stated to be pending consideration
before the said respondent. The contention raised by the petitioner
is that it is without taking into consideration Exts.P11 and P12 that
Ext.P13 proceedings were issued rejecting the claim of the
petitioner.
2. Heard the learned Government Pleader also.
After hearing both sides I am inclined to dispose of the writ
petition with a direction to the 3rd respondent to take up Exts. P11
and P12 requests made by the petitioner and finalise the
proceedings therein in accordance with law, after affording an
opportunity of being heard to the petitioner, de hors the issuance
of Ext.P13, within an outer limit of three months from the date of
receipt of a copy of this judgment.
Sd/-
VIJU ABRAHAM
JUDGE
sm/
APPENDIX OF WP(C) 14987/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE PHOTOCOPY OF THE SAID ORDER DATED
21.03.2006 OF THE RESPONDENT NO.4
Exhibit P2 THE TRUE PHOTOCOPY OF THE SAID QUARRYING
LEASE DATED 03.04.2006
Exhibit P3 THE TRUE PHOTOCOPY OF THE ORDER
NO.484/2011- 12/5772/M3/2011 DATED
24.10.2011 OF THE RESPONDENT NO.4
Exhibit P4 THE PHOTOCOPY OF THE SAID QUARRYING LEASE
DATED 14.11.2011
Exhibit P5 TUE PHOTOCOPY OF THE SAID COMMUNICATION
WITH THE MAHAZAR REPORT DATED 23.09.2017
OF THE VILLAGE OFFICER, VANDANMEDU
Exhibit P6 TRUE PHOTOCOPY OF THE SAID STATEMENT
DATED 29.04.2019 SUBMITTED BY THE
PETITIONER BEFORE THE RESPONDENT NO.3
Exhibit P7 THE TRUE PHOTOCOPY OF THE SAID ORDER
NO.G2-10184/17 DATED 06.04.2022 OF THE
RESPONDENT NO.3
Exhibit P8 TRUE PHOTOCOPY OF THE JUDGMENT IN W.P.(C)
8310/2023 DATED 20.03.2023
Exhibit P9 THE TRUE PHOTOCOPY OF THE SAID
COMMUNICATION NO.C5-26569/2010 DATED
26.03.2018
Exhibit P10 TRUE PHOTOCOPY OF THE SAID COMMUNICATION
NO.C5-26569/2010 DATED 22.03.2019
Exhibit P11 TRUE PHOTOCOPY OF THE SAID LETTER DATED
14.08.2018
Exhibit P12 TUE PHOTOCOPY OF THE SAID REPRESENTATION
DATED 29.11.2023
Exhibit P13 THE TRUE PHOTOCOPY OF THE SAID
COMMUNICATION NO.TLKUDM/4540/2022-C5
DATED 18.01.2024
