Sajeev.A.G vs The State Of Kerala
2024 Latest Caselaw 15876 Ker

Kerala High Court

Sajeev.A.G vs The State Of Kerala on 6 June, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
                  WP(C) NO. 11119 OF 2016
PETITIONER:

          SAJEEV.A.G
          S/O.GOPINATHAN NAIR, AGED 37, ALACKAL HOUSE,
          PLASSANAL P.O.,PLASSANAL,ERATTUPETTA, KOTTAYAM
          DISTRICT-686 579.
          BY ADV. SRI.GEORGEKUTTY MATHEW

RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY THE SECRETARY, DEPARTMENT OF
          INDUSTRIES(A), GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695 001.
    2     THE DIRECTOR
          DIRECTORATE OF MINING & GEOLOGY, PATTOM PALACE
          P.O.,KESAVADASAPURAM, THIRUVANANTHAPURAM-695 004.
    3     THE GOLOGIST
          MINING & GEOLOGY,DISTRICT OFFICE, CIVIL
          STATION,KOTTAYAM-686 002.
    4     THE CHIEF ENVIRONMENTAL ENGINEER
          OFFICE OF THE KERALA STATE POLLUTION CONTROL
          BOARD, KOCHI-682 028.
    5     THE ENVIRONMENTAL ENGINEER
          KERALA POLLUTION CONTROL BOARD,DISTRICT OFFICE,
          KOTTAYAM-686 002.
    6     THE THIDANADU GRAMA PANCHAYAT
          REPRESENTED BY THE SECRETARY, THIDANADU
          P.O.,KOTTAYAM-686 123.
    7     M/S.MARIA GRANITES
          MALLIKASSERY P.O.,PAIKA,PALA, KOTTAYAM DISTRICT-
          686 577. REPRESENTED BY ITS MANAGING PARTNER,
          M.JOHN JACOB.
 W.P.(C) No.11119 of 2016

                           2

          BY ADVS.
          SRI. T.NAVEEN SC, KERALA STATE POLLUTION
          CONTROL BOARD,
          SRI.SREELAL N.WARRIER
          SRI.JOBI JOSE KONDODY - R7
          SRI.RIYAL DEVASSY, GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 06.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.11119 of 2016

                                 3




              P.V.KUNHIKRISHNAN, J.
             ------------------------------
             W.P.(C)No. 11119 of 2016
     ----------------------------------------------
      Dated this the 06th day of June, 2024




                     JUDGMENT

This writ petition is filed seeking the following

reliefs:

"a) Issue a writ of mandamus or any other writ, order or direction directing the 6th respondent not to renew Exhibit P3 licence to the 7th respondent in respect of his quarrying operations for the coming financial year;

b) Issue a writ of mandamus or any other writ, order or direction to respondents 1 to 5 not to issue licence to the 7 th respondent for the financial year 2016-17.

c) Pass such other writ, order or direction as this Honourable Court may deem fit and proper in the interest of justice and in the facts and circumstances of the case."[SIC]

2. When this Writ petition came up for

consideration, the learned counsel appearing for the

7th respondent submitted that the prayers in this

Writ petition are infructuous. There is no

representation for the petitioner also. Therefore,

this Writ petition need not be retained here.

Accordingly, this Writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM