Kerala High Court
M/S. Nat Industries vs District Police Chief on 4 June, 2024
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 4TH DAY OF JUNE 2024 / 14TH JYAISHTA, 1946
WP(C) NO. 4001 OF 2024
PETITIONER:
M/S. NAT INDUSTRIES, PALLICKAL HOUSE,
PARAMBUVILA LANE, ULLOOR, MEDICAL COLLEGE P.O,
THIRUVANANTHAPURAM REPRESENTED BY ITS MANAGING
PARTNER, SRI. THAJUDEEN H.M, PIN - 695011
BY ADVS.
ENOCH DAVID SIMON JOEL
S.SREEDEV
RONY JOSE
LEO LUKOSE
KAROL MATHEWS SEBASTIAN ALENCHERRY
DERICK MATHAI SAJI
KARAN SCARIA ABRAHAM
RESPONDENTS:
1 DISTRICT POLICE CHIEF, LINK ROAD,
ASRAMAM, KOLLAM, PIN - 691001
2 STATION HOUSE OFFICER, CHADAYAMANGALAM
POLICE STATION, KOLLAM, PIN - 691534
3 RADHAKRISHNAN .M, KAILASAM, KANNAMBARA,
POREDAM P.O, KOLLAM, PIN - 691534
4 MATHAI .G @ ACHANKUNJU, EBINBHAVAN,
POREDAM P.O, KOLLAM, PIN - 691534
5 NIZAM, KANNAMBARA HOUSE, POREDAM P.O,
KOLLAM, PIN - 691534
*6 CHADAYAMANGALAM GRAMA PANCHAYAT
CHADAYAMANGALAM P.O, KOLLAM-691534
REPRESENTED BY ITS SECRETARY
*7 KERALA STATE POLLUTION CONTROL BOARD
DISTRICT OFFICE, USHUS BUILDING, BIG BAZAR,
ANDAMUKKAM, CHAMKKADA, KOLLAM-691001,
REPRESENTED BY THE ENVIRONMENTAL ENGINEER
(ADDL R6 AND R7 IMPLEADED AS PER ORDER DATED
WPC 4001/24
2
13/2/24 IN IA 1/24 IN WPC 4001/2024)
BY ADVS.
M.RAJENDRAN NAIR - R3 to R5
M.SANTHY
SRI. T.NAVEEN - SC R7
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 04.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WPC 4001/24
3
JUDGMENT
The petitioner says that, on the basis of Ext.P1 Letter of
Intent issued by the Director of Mining and Geology, Ext.P1(a)
Environmental Clearance and Ext.P1(c) Trade License issued by the
Grama Panchayat, they intend to start preparatory and preliminary
works, through which, eventually a Stone Quarrying Unit will be
set up. They concede that they have not obtained Mining Permit or
a Quarrying Permit, undertaking that they will not engage in any
such activities until such time as they receive it as per law; but
that for obtaining such, they will have to keep the land ready, as
also to make small constructions thereon, which, again they say,
they intend to do only as per law.
2. The petitioner alleges that even for the afore activities,
they are obstructed from entering into their property by the party
respondents; and that, therefore, they were constrained to approach
the 2nd respondent - Station House Officer, through Ext.P2
representation seeking protection. They allege that, however, no
action has been taken thereon; and hence that they are left without
any option, but to approach this Court through this Writ Petition.
3. In response to the afore submissions of Sri.Rony Jose -
learned counsel for the petitioner, Sri.M.Rajendran Nair - learned
counsel for the party respondents, submitted that his clients are
not causing any physical obstruction to the employees of the
petitioner from entering into the property or engaging in any
activities which are legal. He submitted that the attempt of the
petitioner is to start quarrying and mining operations, even without
obtaining proper licences and solely on the basis of Ext.P1 - which
is only a Letter of Intent; and hence that this Writ Petition is an
abuse of process. He, therefore, prayed that this Writ Petition be
dismissed, leaving liberty to his clients to invoke every available
remedy open to them.
4. Sri.T.Naveen - learned Standing Counsel for the 7 th
respondent - Pollution Control Board, conceded that his client has
already issued Ext.P1 Consent to the petitioner, but that he has no
further comment to make because, they themselves admit that they
have not obtained any Quarrying or Mining Permit as of now.
5. Smt.Rekha C. Nair - learned Government Pleader,
submitted that the Police have already taken note of Ext.P2
complaint of the petitioner and are offering adequate protection to
them, as long as they act as per law and on the strength of all
valid licenses. She added that the Police cannot assist the
petitioner in their quarrying or mining activities and that their
remedies in that regard will have to be worked out before the
competent Authorities.
6. When I evaluate and consider the afore rival
submissions, it is indubitable that the assistance of Police cannot
be used by the petitioner to carry on their business activities. The
Police authorities can only ensure that the lives of the petitioner's
employees are protected from any untoward incident or acts of
violence and that law and order is maintained in the site in
question.
7. In such perspective, when the petitioner says that they
have not obtained Quarrying or Mining Permits, obviously, they
cannot carry on any such activities. They, however, say that they
only want to enter into the property and make it ready for future
expansion and this is not opposed by the learned counsel for the
party respondents either.
In the afore circumstances, I allow this Writ Petition to the
limited extent of directing the 2nd respondent - Station House
Officer, to ensure that the lives of the petitioner and his employees
are adequately protected from every threat and intimidation from
any person, including the party respondents; and that law and
order is maintained in the area, without any of the party
respondents being allowed to take law into their hands, or commit
any action in violation of peace.
I, however, clarify that the Police are not expected to verify
documents and decide whether the petitioner can carry out any
activity and it is for them to invoke such remedies before the
competent Court/Forum. However, should there be any violation of
law and order, the Police will intervene and ensure that the parties
are not allowed to do so, by causing registration of Crimes and
such other, if found so warranted.
As far as the party respondents are concerned, they are at
liberty to initiate and pursue their remedies, as may be available
in law, before the appropriate Forum/Courts; for which purpose,
their contentions are left open.
Sd/-
RR DEVAN RAMACHANDRAN
JUDGE
APPENDIX OF WP(C) 4001/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER OF INTENT DATED
28.03.2019 ISSUED BY THE DIRECTOR OF
MINING AND GEOLOGY.
Exhibit P1(a) TRUE COPY OF THE ENVIRONMENTAL CLEARANCE
NUMBERED AS 78/Q/2022 DTD. 20.07.2022
ISSUED BY THE SEIAA.
Exhibit P1(b) TRUE COPY OF THE CONSENT TO OPERATE VALID
TILL 19.07.2027 ISSUED BY THE PCB.
Exhibit P1(c) TRUE COPY OF THE TRADE LICENCE VALID TILL
19.07.2027 ISSUED BY THE CHADAYAMANGALAM
GRAMA PANCHAYAT.
Exhibit P2 TRUE COPY OF THE REPRESENTATION DTD.
29.01.2024 SUBMITTED BY THE PETITIONER
BEFORE THE 2ND RESPONDENT SEEKING POLICE
PROTECTION.
Exhibit P2(a) TRUE COPY OF ACKNOWLEDGMENT RECEIPT
ISSUED BY THE 2ND RESPONDENT.
RESPONDENT EXHIBITS
Exhibit R3-1 the true copy of the notification through
visual media
Exhibit R3-2 The true copy of the complaint submitted
to different departments
