Malathi K vs The Director Of Mining &Geology
2024 Latest Caselaw 17476 Ker

Kerala High Court

Malathi K vs The Director Of Mining &Geology on 21 June, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
        FRIDAY, THE 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
                        WP(C) NO. 22206 OF 2024
PETITIONER:

            MALATHI K
            AGED 64 YEARS
            D/O KOTTARATHIL VELAYUDHAN, KOTTARATHIL HOUSE,
            KANNAMVETIKAVE POST, PULIKKAL, MALAPPURAM DISTRICT.,
            PIN - 673637
            BY ADVS.
            P.CHANDRASEKHAR
            C.RAMAN
            ANOOP KRISHNA
            ANAND SANKAR
            REGIMOL M.K.
            PRATHEEKSHA RAJ
            JENNY THANKAM


RESPONDENTS:

    1       THE DIRECTOR OF MINING &GEOLOGY
            DIRECTORATE OF MINING & GEOLOGY, KESAVADASAPURAM,
            PATTOM PALACE P O, THIRUVANANTHASPURAM., PIN - 695004
    2       THE GEOLOGIST
            OP RAMAN ROAD, VELLARANGAL, MANJERI, MALAPPURAM
            DISTRICT., PIN - 676517

            BY ADV.AJITH VISWANATHAN - Government Pleader


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No. 22206 of 2024
                               ..2..




                     J U D G M E N T

Dated this the 21st day of June, 2024

Petitioner preferred Ext.P1 application seeking

permit to conduct quarrying lease. According to

the petitioner, all requisite documents were

produced. However, Ext.P1 application has not been

considered by the 1st respondent/Director, is the

grievance espoused. Petitioner seeks expeditious

disposal of Ext.P1.

2. Having heard the learned counsel for the

petitioner and the learned Government Pleader on

behalf of the respondents, this Court directs the

1st respondent to consider and pass orders in

Ext.P1 application, after affording an opportunity

of being heard to the petitioner, within a period

of two months from the date of receipt of a copy

of this judgment. Petitioner will produce a copy

..3..

of this judgment before the 1st respondent, for

compliance.

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

Sd/-

C. JAYACHANDRAN JUDGE TR

..4..

APPENDIX OF WP(C) 22206/2024

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE APPLICATION DATED 01.2.2017 SUBMITTED BY THE PETITIONER ALONG WITH DOCUMENTS Exhibit P2 A TRUE COPY OF THE LETTER DATED 26-04- 2017 OF THE 1ST RESPONDENT TO THE PETITIONER Exhibit P3 A TRUE COPY OF THE MINING PLAN IN RESPECT OF THE AREA SUBMITTED BY THE PETITIONER Exhibit P4 TRUE COPY OF THE ENVIRONMENT CLEARANCE DATED 06-08-2023 Exhibit P5 TRUE COPY OF THE CONSENT FROM THE KERALA STATE POLLUTION CONTROL BOARD DATED 15-09-2023 Exhibit P6 TRUE COPY OF THE EXPLOSIVE LICENSE DATED 16-04-2009 ISSUED BY THE JOINT CHIEF CONTROLLER OF EXPLOSIVES, SOUTH CIRCLE CHENNAI TO THE PETITIONER ALONG WITH TYPED COPY Exhibit P7 A TRUE COPY OF D&O LICENSE DATED 11-10- 2023 ISSUED BY THE SECRETARY CHERUKAVU GRAMA PANCHAYAT TO THE PETITIONER