Maneesh.P.Mohanan vs The Geologist
2024 Latest Caselaw 15422 Ker

Kerala High Court

Maneesh.P.Mohanan vs The Geologist on 5 June, 2024

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
     WEDNESDAY, THE 5TH DAY OF JUNE 2024 / 15TH JYAISHTA, 1946
                       WP(C) NO. 20174 OF 2024
PETITIONER:

          MANEESH.P.MOHANAN,
          AGED 43 YEARS
          S/O.O.E.MOHANAN, PULICKAMATTATHIL HOUSE, SOUTH MARADY
          P.O., MUVATTUPUZHA -, PIN - 686673
          BY ADVS.
          P.MARTIN JOSE
          P.PRIJITH
          THOMAS P.KURUVILLA
          MANJUNATH MENON
          ALTHAF M. HUSSAIN
          SACHIN JACOB AMBAT
          HARIKRISHNAN S.
          ANNA LINDA EDEN
          R.GITHESH


RESPONDENT:

          THE GEOLOGIST,
          DISTRICT OFFICE, DEPARTMENT OF MINING & GEOLOGY, CIVIL
          STATION, KAKKANADU PO, ERNAKULAM -, PIN - 682030

          BY ADV.AJITH VISWANATHAN - GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No. 20174 of 2024
                                 ..2..




                       J U D G M E N T

Dated this the 5th day of June, 2024

Petitioner is aggrieved by the non-consideration

of Ext.P6 application for renewal of quarrying

permit by the respondent/Geologist. According to

the petitioner, Ext.P6 was pending before the

respondent for the past nine months. Petitioner

only seeks consideration of Ext.P6 within a time

frame fixed by this Court.

2. Having heard the learned counsel for the

petitioner and the learned Government Pleader,

this Court directs the respondent/Geologist to

consider and pass orders in Ext.P6 application

within a period of one month from the date of

receipt of a copy of this judgment, after

affording an opportunity of being heard to the

..3..

petitioner herein, the petitioner in

W.P(C)No.13663/2023 and any other person, who is

likely to be affected by the decision.

The Writ Petition (Civil) is disposed of as above.

Sd/-

C. JAYACHANDRAN JUDGE TR

..4..

APPENDIX OF WP(C) 20174/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF ENVIRONMENTAL CLEARANCE NO.65/Q/2022 DATED 20-07-2022 VALID FOR A PERIOD OF 5 YEARS FROM THE DATE OF EXECUTION OF MINING LEASE Exhibit P2 TRUE COPY OF CONSENT TO OPERATE DATED 21-07-2022 VALID TILL 01-07-2027 ALONG WITH APPROVED PLAN ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD Exhibit P3 TRUE COPY OF RENEWED LE-3 LICENSE DATED 07-03-2024 ISSUED BY PESO VALID TILL 31-03-2029 Exhibit P4 TRUE COPY OF THE TRADE LICENSE DATED 29-05-2024 VALID TILL 31-03-2025 ISSUED BY THE MARADY GRAMA PANCHAYAT Exhibit P5 TRUE COPY OF LOCATION MAP OF THE QUARRY Exhibit P6 TRUE COPY OF APPLICATION DATED 23-08- 2023 APPLIED BY THE PETITIONER FOR RENEWAL OF QUARRYING PERMIT Exhibit P7 TRUE COPY OF CHALLAN DATED 23-08-2023 EVIDENCING PAYMENT OF APPLICATION FEE Exhibit P8 TRUE COPY OF INTERIM ORDER DATED 12-09- 2023 IN W.P(C).NO.13663 OF 2023 OF THIS HON'BLE COURT Exhibit P9 TRUE COPY OF REPORT DATED 17-10-2023 FILED BY THE RDO MUVATTUPUZHA AND THE RESPONDENT BEFORE THIS HON'BLE COURT IN W.P.(C).NO.13663 OF 2023