B.Rajan vs The District Collector
2024 Latest Caselaw 12680 Ker

Kerala High Court

B.Rajan vs The District Collector 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. 17160 OF 2016
PETITIONERS:

    1       B.RAJAN
            AGED 58 YEARS
            "SANTHALAYAM," VALLAM, KOTTARAKKARA P.O, KOLLAM
            DISTRICT

    2       SURESH G
            "SINDHU VILASAM",KOTTATHALA, KOTTARAKKARA, KOLLAM
            DISTRICT

            BY ADV SRI.V.V.SURESH



RESPONDENTS:

    1       THE DISTRICT COLLECTOR
            COLLECTORATE, KOLLAM,KOLLAM DISTRICT 691 001

    2       THE GEOLOGIST
            DISTRICT OFFICE,DEPARTMENT OF MINING AND GEOLOGY,
            KESAVANIKETHAN, ASRAMAM, KOLLAM 691 002

    3       THE THAHSILDAR
            TALUK OFFICE, KOTTARAKKARA 691 001

    4       THE THAHASILDAR
            TALUK OFFIC, PATHANAPURAM 691 300


OTHER PRESENT:

            SRI.B.S.SYAMANTAK, GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.17160 of 2016


                                       2

                P.V.KUNHIKRISHNAN,J.
             ---------------------
                W.P (C) No.17160 of 2016
          ---------------------------
            Dated this the 21st day of May, 2024

                              JUDGMENT

This writ petition is filed with the following prayers:-

"i) Call for the records.

ii) Issue a writ of mandamus or direction directing the 1st respondent to issue NOC to obtain lease quarry permit of Government quarry on Sy No.72/2 of Pattazhi Village and Sy.Nos.330/1, 329/3 & 329/4 of Kadackal Village in the light of circular issued by Kerala Pollution Control Board dated 06-

08-2014.

iii) To grant such other reliefs as may be prayed for at the time of hearing and the court may deem fit.

iv) To grant costs of this writ petition." [SIC]

This writ petition is pending before this Court from 2016

onwards. No interim order is passed in this case. Probably,

prayers in this writ petition might have been infructuous.

Moreover, there is no representation for the petitioners. The

writ petition need not be retained here. Therefore, this writ

petition closed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE bng

APPENDIX OF WP(C) 17160/2016

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE APPLICATION FILED BY THEPETITIONERS WITH RESPECT TO SY.NO 72/2 DATED 16-11-2015

EXHIBIT P2 TRUE COPY OF THE REPORT OF THAHSILDAR PATHANAPURAM DATED 20-01-2016

EXHIBIT P3 TRUE COPY OF THE CIRCULAR DATED 06-08- 2014 BY THE CHAIRMAN, KERALA STATE POLLUTION CONTROL BOARD