Citation : 2024 Latest Caselaw 10965 Ker
Judgement Date : 12 April, 2024
RP No.472/2024 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
RP NO. 472 OF 2024 IN WP(C) 43954/2023(S)
REVIEW PETITIONER/8TH RESPONDENT IN WP(C) No.43954/2023:
M.P.LALU, AGED 51 YEARS, S/O.M.K.PAVITHRAN, MANKUDI HOUSE, KODANAD
P.O., KURICHILAKODE, ERNAKULAM, PIN- 683 544
RESPONDENTS/PETITIONER IN WP(C) AND RESPONDENTS 1 TO 7:
1. SHAJI A.K. S/O.KURIAKOSE, ARAKKAL HOUSE, PERINKARI P.O., KANNUR,
PIN- 670 706
2. MINISTRY OF ENVIRONMENT FOREST & CLIMATE CHANGE REPRESENTED BY IS
SECRETARY, INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD, NEW DELHI, PIN-
110 993
3. STATE OF KERALA, REPRESENTED BY ITS ADDITIONAL CHIEF SECRETARY,
DEPARTMENT OF MINING AND GEOLOGY, SECRETARIATE, THIRUVANANTHAPURAM,
PIN- 695 001
4. STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY REPRESENTED BY ITS
MEMBER SECRETARY, 4 TH FLOOR, KSRTC BUS TERMINAL COMPLEX,
THAMPANOOR, THIRUVANANTHAPURAM, PIN- 695 004
5. STATE EXPERT APPRAISAL COMMITTEE REPRESENTED BY ITS MEMBER
SECRETARY, 4 TH FLOOR, KSRTC BUS TERMINAL COMPLEX, THAMPANOOR,
THIRUVANANTHAPURAM, PIN- 695 004
6. DIRECTOR OF MINING & GEOLOGY, DIRECTORATE OF MINING AND GEOLOGY,
KESAVADASAPURAM, PATTOM PALACE P.O., TRIVANDRUM, PIN- 695 001
7. THE GEOLOGIST, DISTRICT OFFICE, DEPARTMENT OF MINING & GEOLOGY,
CIVIL STATION, KANNUR, PIN- 670 002
8. THE DISTRICT COLLECTOR, KANNUR, CIVIL STATION, KANNUR, PIN- 670 002
Review Petition praying that in the circumstances stated in the
affidavit therewith the High Court be pleased to revie and recall th
Judgment of this Hon'ble Court in WP(C) No. 43954/2023 dated 8-4-2024 to
the extend it retained and extended the interim order datd 22-12-2023, for
one more month to enable the respondent/writ petitioner to move the
National Green Tribunal and allow the Review Petition.
This petition coming on for orders upon perusing the petition and
the affidavit filed and this Court's judgment dated 08/04/2024 in WP(C)
No. 43954/2023 and upon hearing the arguments of M/S. PHILIP
J.VETTICKATTU,NEENU BERNATH & SAJU S.DOMINIC, Advocates for the petitioner
in RP/R8 IN WP(C), DEPUTY SOLICITOR GENERAL OF INDIA for R2 in RP/R1 IN
WP(C) and of GOVERNMENT PLEADER for R3 to R8 in RP/R2 to R7 IN WP(C), the
court passed the following:
RP No.472/2024 2/2
ORDER
Issue urgent notice to respondnet No.1 by Special Messenger.
The learned DSGI takes notice for Respondent No.2. The learned
Govt.Pleader takes notice for Respondent Nos.3 to 8.
Post on 23/04/2024.
Sd/- A.MUHAMED MUSTAQUE JUDGE
Sd/- SHOBA ANNAMMA EAPEN JUDGE
12-04-2024 /True Copy/ Deputy Registrar
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