Rafeeque P.K vs The State Level Expert Appraisal ...
2024 Latest Caselaw 11382 Ker

Kerala High Court

Rafeeque P.K vs The State Level Expert Appraisal ... on 19 April, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
         THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
     FRIDAY, THE 19TH DAY OF APRIL 2024 / 30TH CHAITHRA, 1946
                        WP(C) NO. 15137 OF 2024
PETITIONER :-

          RAFEEQUE P.K., AGED 39 YEARS
          S/O KAMMU, KOTHERIKUNDU HOUSE, KARIPUR (PO),
          MALAPPURAM DISTRICT., PIN - 673638

          BY ADVS.
          T.K.AJITH KUMAR
          VARNIBHA.T
          HARITHA S.


RESPONDENTS :-

    1     THE STATE LEVEL EXPERT APPRAISAL COMMITTEE (SEAC)
          KERALA, REPRESENTED BY ITS SECRETARY,
          K.S.R.T.C BUS TERMINAL COMPLEX, 4TH FLOOR, THAMPANOOR,
          THIRUVANANTHAPURAM DT., PIN - 695001

    2     THE DISTRICT COLLECTOR,
          CIVIL STATION, MALAPPURAM., PIN - 676505

    3     THE GEOLOGYST,
          DISTRICT OFFICE OF MINING & GEOLOGY, MINI CIVIL
          STATION, MANJERI PO, MALAPPURAM DT., PIN - 676121

          BY SRI.V.VENUGOPAL, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15137 OF 2024
                                2




                          JUDGMENT

The application for mining plan submitted by the

petitioner was approved on 12.06.2023. Thereafter, the

petitioner applied for approval for a laterite building stone

quarry. The application was placed before the 1 st

respondent (the State Level Expert Appraisal Committee).

Aggrieved by the non consideration of the application, the

petitioner has approached this Court with the above writ

petition.

2. When this case is taken up today, the learned

Standing Counsel for the 1st respondent submits that the

petitioner's case will be considered in the next meeting

and also seeks six weeks' time to take a decision on the

request of the petitioner.

Accordingly, the writ petition is disposed of directing

the 1st respondent to consider the petitioner's case in the WP(C) NO. 15137 OF 2024

next meeting and pass orders within a period of six weeks,

after the decision is taken by the Committee.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE

SMA WP(C) NO. 15137 OF 2024

APPENDIX OF WP(C) 15137/2024

PETITIONER EXHIBITS :-

Exhibit-P1 TRUE COPY OF THE RELEVANT PORTION OF THE MINUTES OF THE 1ST RESPONDENT'S MEETING HELD FROM 19.2.2024.