M/S.Selva Bricks And Metals vs State Environment Impact Assessment ...
2024 Latest Caselaw 12690 Ker

Kerala High Court

M/S.Selva Bricks And Metals vs State Environment Impact Assessment ... 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. 30087 OF 2017
PETITIONER:

         M/S.SELVA BRICKS AND METALS
         NELLIKKAPARAMBU PO., KOZHIKODE DISTRICT PIN-673602,
         REPRESENTE DBY ITS MANAGING PARTNER P.K.ABDUL RAZAK,
         AGED 59 YEARS, S/O. UNNIMOYIN HAJI. POOLAKANDY
         HOUSE, CHENNAMANGALLUR PO., MUKKAM,
         THIRUVAMPADY KOZHIKODE
         BY ADVS.
         SRI.ALEX.M.SCARIA
         SMT.SARITHA THOMAS


RESPONDENT:

         STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
         (SELAA), KERALA DEVIKRIPA, PALLIMUKKU,PETTAH PO.,
         THIRUVANANTHAPURAM PIN-695024,
         REPRESENTED BY ITS SECRETARY



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.30087/2017
                               ..2..


                 P.V.KUNHIKRISHNAN, JUDGE
            =========================
                 W.P(C) No.30087 of 2017
           ==========================
            Dated this the 21st day of May, 2024

                            JUDGMENT

The above writ petition is filed with following

prayers:

"i) to issue a Writ of Mandamus or any other Writ, Order or Direction commanding and compelling the respondent to issue environmental clearance as decided in item No. 67.08 of Exhibit-P4 but without waiting for legal opinion mentioned therein; and

ii) To pass such other and further orders which are deemed to be just and necessary by this Hon'ble Court in the facts and circumstances of the case."(sic)

2. Heard the learned counsel for the petitioner

and the learned Standing Counsel appearing for the

respodent - Adv.M.P. Sreekrishnan.

3. When this writ petition came up for

consideration on 01.11.2017, this Court passed the

following interim order:

"It is seen that the respondent has decided to issue Environmental Clearance sought by the petitioner on usual conditions, subject to the legal

..3..

opinion on the issue referred to therein. The learned counsel for the petitioner submits that the respondent has already obtained legal opinion. In the light of the said submission, the respondent is directed to pass revised orders in the application preferred by the petitioner in the light of the legal opinion received in this connection. This shall be done in the next meeting of the respondent."(sic)

In the light of the above order, no further direction is

necessary. Recording the order dated 01.11.2017, this

writ petition is disposed of.

Sd/-

P.V.KUNHIKRISHNAN JUDGE ACR

..4..

APPENDIX OF WP(C) 30087/2017

PETITIONER EXHIBITS EXHIBIT P1: TRUE COPY OF THE ORDER OF GRANTING LEASEMADEMENTION ABOVE WITH THE REGISTERED LEASE DEED EXHIBIT P2: TRUE COPY OF THE RECEIPT ISSUED BY THE RESPONDENT AGAINST THE APPLICATION AS PER FILE NO.660/SELAA/KL/5175/2014 EXHIBIT P3: TRUE COPY OF THE LETTER ISSUED BY THE MINING AND GEOLOGY DIRECTOR DATED 18.06.2015 BEARING NO.6377/M3/2015 EXHIBIT P4: TRUE COPY OF THE MINUTES OF THE MEETING DATED 28.04.2017