Sando Joseph vs The Kerala State Environment Impact ...
2024 Latest Caselaw 11611 Ker

Kerala High Court

Sando Joseph vs The Kerala State Environment Impact ... on 23 April, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                                 1


               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE N.NAGARESH
     TUESDAY, THE 23RD DAY OF APRIL 2024 / 3RD VAISAKHA, 1946
                       WP(C) NO. 15620 OF 2024
PETITIONER:

          SANDO JOSEPH
          AGED 50 YEARS
          S/O JOSEPH KOLLIYIL HOUSE, KADALIKKAD P.O,
          MUVATTUPUZHA, PIN - 686670
          BY ADV GEORGEKUTTY MATHEW


RESPONDENTS:

    1     THE KERALA STATE ENVIRONMENT IMPACT ASSESSMENT
          AUTHORITY (SEIAA)
          REPRESENTED BY ITS MEMBER SECRETARY, KSRTC BUS TERMINAL
          BUILDING, THAMPANOOR P. O, THIRUVANANTHAPURAM, PIN -
          695005
    2     THOMAS JOSEPH
          MANAYANIKKAL HOUSE, VENGALLOOR P.O, THODUPUZHA, IDUKKI
          DISTRICT, PIN - 685608
          ADV.AJITH VISWANATHAN - GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(c)No.15620 of 2024
                                    2




                              JUDGMENT

Dated this the 23rd day of April, 2024

Against an application filed by the 2nd respondent for

Environmental Clearence for quarrying, the petitioner has

submitted an objection as per Ext.P1. The limited prayer of

the petitioner is to direct the 1 st respondent to consider his

objection, after giving the petitioner an opportunity of

hearing while considering the application for Environmental

Clearence of the 2nd respondent.

Taking into consideration the facts of the case, the writ

petition is disposed of directing the 1 st respondent to

consider Ext.P1 objection filed by the petitioner giving an

opportunity of hearing to the petitioner, while disposing the

application for Environmental clearence submitted by the

2nd respondent.

Sd/-

N.NAGARESH JUDGE AP

APPENDIX OF WP(C) 15620/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE OBJECTION DATED 23.03.2024 SUBMITTED BY THE PETITIONER AND ANOTHER BEFORE THE 1ST RESPONDENT ALONG WITH POSTAL RECEIPT