Alavi Kutty vs Director Of Mining & Geology
2024 Latest Caselaw 16437 Ker

Kerala High Court

Alavi Kutty vs Director Of Mining & Geology on 11 June, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
     TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
                        WP(C) NO. 20701 OF 2024
PETITIONER:

          ALAVI KUTTY
          AGED 57 YEARS
          S/O. KOYA, PUTHAM KARYAPURATH HOUSE, OORAKAM P.O.,
          VENAGARA MALAPPURAM DIST, PIN - 676319
          BY ADVS.
          P.K.MOHAMED JAMEEL
          K.P.BHAGYESH
          RAFFEEKH.K
          SUHARABI KANNETH
          SMRITHI HARRIS


RESPONDENTS:

    1     DIRECTOR OF MINING & GEOLOGY
          KESAVADASAPURAM, PATTOM PALACE P.O, THIRUVANANTHAPURAM,
          PIN - 695004
    2     THE SENIOR GEOLOGIST
          DEPARTMENT OF MINING & GEOLOGY, MINI CIVIL STATION,
          MANJERI, MALAPPURAM DIST, PIN - 676121
    3     THE VILLAGE OFFICER
          OORAKAM, OORAKAM P.O., MALAPPURAM DISTRICT,
          PIN - 676519
    4     SEBASTIN
          S/O. KANDATHINKARA APPACHAN TIRURANGADI, MELMURI,
          MALAPPURAM DIST, PIN - 676517

          BY ADV.AJITH VISWANATHAN (GOVERNMENT PLEADER)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No. 20701 of 2024
                                  ..2..




                          J U D G M E N T

Dated this the 11th day of June, 2024

Petitioner has approached this Court alleging

inaction on the part of the 2nd respondent to

consider Ext.P2 representation complaining illegal

quarrying by the 4th respondent. The petitioner

seeks the representation to be considered and

disposed of within a time frame to be fixed by

this Court, after affording an opportunity of

being heard to the petitioner, as also, the 4 th

respondent.

2. In view of the limited relief sought for, and

also having heard the learned Government Pleader

on behalf of respondents 1 to 3, notice to the 4 th

respondent is dispensed with and the writ petition

is disposed of with the following direction:

..3..

The 2nd respondent/Geologist is directed to

consider and pass orders in Ext.P2 representation

within a period of two months from the date

receipt of a copy of this judgment, after

affording an opportunity of being heard to the

petitioner, as also, to the 4th respondent.

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

Sd/-

C. JAYACHANDRAN JUDGE TR

..4..

APPENDIX OF WP(C) 20701/2024

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE JENM DEED NO.

2280/2023 OF SRO TIRURANGADI Exhibit P2 A TRUE COPY OF THE COMPLAINT SUBMITTED BY PETITIONER BEFORE THE 2ND RESPONDENT