Jayadeva Kurup vs State Of Kerala
2024 Latest Caselaw 12667 Ker

Kerala High Court

Jayadeva Kurup vs State Of Kerala on 21 May, 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
        TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                          WP(C) NO. 38553 OF 2017
PETITIONER

             JAYADEVA KURUP
             14/0, ARIKKARA PUTHEN VEETTILPARAKODE P.O,
             PATHANAMTHITTA

             BY ADVS.
             SRI.R.SUNIL KUMAR
             SMT.A.SALINI LAL



RESPONDENT:

    1        STATE OF KERALA
             REPRESENTED BY SECRETARY,DEPARTMENT OF
             INDUSTRIESGOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM

    2        THE DISTRICT COLLECTOR
             COLLECTORATE, PATHANAMTHITTA

    3        THE DISTRICT GEOLOGIST
             DEPARTMENT OF MINING AND GEOLOGYMINI CIVIL STATION,
             ARANMULA, PATHANAMTHITTA

    4        REVENUE DIVISIONAL OFFICER
             REVENUE DIVISIONAL OFFICE,ADOOR


OTHER PRESENT:

             SRI.S.KANNAN, SR.GP




     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                            P.V.KUNHIKRISHNAN, J.
                        = = = = = = = = = = = = = = =
                           W.P.(c).No.38553 of 2017
                       = = = = = = = = = = = = = = = =
                      Dated this the 21st day of May, 2024

                                     JUDGMENT

The counsel for the petitioner submits that there is no instruction

from the party. When this writ petition came up for consideration, this

Court passed an order on 30.11.2017, which is extracted as under:-

"Admit.

Government Pleader takes notice for the respondents.

Pending disposal of the writ petition, the application preferred by the petitioner for mineral transit pass shall be considered by the third respondent untrammelled by the directions contained in Ext.P4 order. Post along with W.P.(C).No.34584 of 2017."

In the light of the above order, no further order is necessary in this

writ petition. The writ petition is, therefore, closed.

sd/-

P.V.Kunhikrishnan, Judge

sj22/5/24 APPENDIX OF WP(C) 38553/2017

PETITIONER EXHIBITS

EXHIBIT P1 COPY OF THE BUILDING PERMIT

EXHIBIT P2 COPY OF THE LAND DEVELOPMENT PERMIT

EXHIBIT P3 COPY OF THE APPROVED LAND DEVELOPMENT PLAN

EXHIBIT P4 COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT