Veliyathukudyil Timbers vs The Chief Forest Conservator
2024 Latest Caselaw 14068 Ker

Kerala High Court

Veliyathukudyil Timbers vs The Chief Forest Conservator on 28 May, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

         TUESDAY, THE 28TH DAY OF MAY   2024 / 7TH JYAISHTA, 1946

                         WP(C) NO. 29861 OF 2022

PETITIONER:

              VELIYATHUKUDYIL TIMBERS REPRESENTED BY IT'S PROPRIETOR
              MR.V.K.ZAKKEER, S/O KOCHUPILLAI, XIV/205,
              PEZHKKAPPILY.P.O, MUVATUPUZHA, ERNAKULAM-686673.
              BY ADVS. GIGIMON ISSAC BYJU KURIAKOSE TOBIAS TOGI
              MATHEW

RESPONDENTS:

     1        THE CHIEF FOREST CONSERVATOR HIGH RANGE CIRCLE,
              KOTTAYAM-686606.
     2        THE DIVISIONAL FOREST OFFICER, OFFICE OF THE
              DIVISIONAL FOREST OFFICER, KOTHAMANGALAM FOREST
              DIVISION, ERNAKULAM-686691.
     3        THE FOREST RANGE OFFICER, OFFICE OF THE RANGE FOREST
              OFFICER, KOTHAMANGALAM, ERNAKULAM-686691.
     4        THE SECRETARY, PAYIPRA GRAMA PANCHAYATH,
              PEZHKKAPPILLY.P.O, MUVATUPUZHA, ERNAKULAM-686673.
              BY ADV C.A.Navas
              SPL.GP - T.P SAJAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No. 29861 of 2022              :2:




                        VIJU ABRAHAM , J.
             ===========================
                    WP(C) No. 29861 of 2022
             ============================
               Dated this the 28th day of May, 2024

                             JUDGMENT

Petitioner submits that he intends to file a revision as provided

in Rule 19 of the Kerala Forest (Regulation of Sawmills and Other

Wood Based Industrial Units) Rules, 2021.

Leaving open such liberty to the petitioner the writ petition is

closed. If the petitioner file a revision within a period of two weeks

from today, the same shall be duly considered and disposed of in

accordance with law.

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

APPENDIX OF WP(C) 29861/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LICENSE DATED 06.02.1995 ISSUED BY THE 4TH RESPONDENT Exhibit P2 TRUE COPY OF THE LICENSE ISSUED BY 2ND RESPONDENT DATED 08.02.2021 Exhibit P3 TRUE COPY OF THE NOC ISSUED BY THE 4TH RESPONDENT GRAMA PANCHAYATH DATED 12.O8.2021 Exhibit P4 TRUE COPY OF THE APPLICATION FOR SHIFTING THE SAW MILL SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT D.F.O. DATED 22.12.2021. Exhibit P5 TRUE COPY OF THE REPORT SUBMITTED BY THE 3RD RESPONDENT RANGE OFFICER ON 17.01.2022 Exhibit P6 TRUE COPY OF THE SITE APPROVAL AND BUILDING PERMIT ISSUED IN THE NAME OF WIFE OF THE PETITIONER ON 15.02.2022.

Exhibit P7 TRUE COPY OF THE COMMUNICATION DATED 15.02.2022 ISSUED BY THE 2ND RESPONDENT D.F.O REJECTING THE APPLICATION Exhibit P8 TRUE COPY OF THE REPLY DATED 28.02.2022 BY THE PETITIONER TO THE 2ND RESPONDENT D.F.O. Exhibit P9 TRUE COPY OF THE ORDER DATED 23.03.2022 BY THE 2ND RESPONDENT DENYING SHIFTING OF UNIT Exhibit P10 TRUE COPY OF THE ORDER REJECTING OF THE UNIT DATED 20.06.2022 BY THE 1ST RESPONDENT CHIEF FOREST CONSERVATOR ON APPEAL BY PETITIONER.