Kerala High Court
M/S. Matha Industries vs The Geologist on 1 November, 2024
Author: Kauser Edappagath
Bench: Kauser Edappagath
WP(C) No.38236/2024 1/3 Order Date : 01-11-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Friday, the 1st day of November 2024 / 10th Karthika, 1946
WP(C) NO. 38236 OF 2024
PETITIONER:
M/S. MATHA INDUSTRIES KOOMBARA BAZAR P.O, KOODARANHI, KOZHIKODE
DISTRICT, REPRESENTED BY ITS MANAGING PARTNER SRI. SHAJI MATHEW.,
PIN - 673604
RESPONDENTS:
1. THE GEOLOGIST DISTRICT OFFICE OF THE DEPARTMENT OF MINING &GEOLOGY,
CIVIL STATION, KOZHIKODE,, PIN - 673020
2. THE DIRECTOR MINING AND GEOLOGY DIRECTORATE, KESAVADASAPURAM, PATTOM
PALACE P O, TRIVANDRUM, PIN - 695004
3. STATE OF KERALA REPRESENTED BY ITS SECRETARY, INDUSTRIES DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
4. STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR, KSRTC BUS TERMINAL
COMPLEX, PIN - 695001
5. MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE INDIRA PARYAVARAN
BHAVAN, JORBAGH ROAD, NEW DELHI REPRESENTED BY ITS DIRECTOR, PIN -
110993
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct:- 1) stay the operation of ext.p14 to the extent it
directs that, the mining by lease holders who have been granted
environmental clearance by deiaa shall not be allowed to operate, if no
appraisal /reappraisal is made by seiaa within 3 months from the date of
ext.p14. 2) stay the operation of ext.p15 to the extent it states that,
the inability to reappraise clearances by the seiaa would lead to such
mining leases being not allowed to operate as the environmental clearances
in such cases to be considered as illegal. 3) respondents 1 and 2 to issue
movement permits and transit passes to the petitioner and also permit the
petitioner to access the kompas, without insisting for any reappraisal of
the environmental clearance, provisionally, pending disposal of the above
writ petition, forthwith.
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S. PHILIP J.VETTICKATTU, NEENU BERNATH & SAJU S. DOMINIC, Advocates for
the petitioners, the court passed the following:
WP(C) No.38236/2024 2/3 Order Date : 01-11-2024
DR.KAUSER EDAPPAGATH, J.
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W.P.(C) Nos.38236, 38333, 38335,
38380 & 38432 of 2024
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Dated this the 1st day of November, 2024
ORDER
Heard.
In view of the order passed on 14.10.2024 by the
Ministry of Environment, Forest and Climate Change, all the
statutory authorities shall treat the Environmental Clearance
issued by DEIAAs between 15.01.2016 and 12.12.2018 as valid
till 7.11.2024, subject to availability of project life as laid down
in the Mining Plan approved and renewed by the competent
authority and mineable reserves and on condition that the
petitioners satisfy all other statutory formalities.
Post on 04.11.2024 along with W.P.(C) No.38528/2024
and connected cases.
Sd/-
DR.KAUSER EDAPPAGATH, JUDGE
AS
WP(C) No.38236/2024 3/3 Order Date : 01-11-2024
APPENDIX OF WP(C) 38236/2024
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE
EXECUTED BETWEEN THE PETITIONER AND THE 1ST RESPONDENT,
DATED 04/12/2017
Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL
CLEARANCE ISSUED BY THE DISTRICT ENVIRONMENT IMPACT
ASSESSMENT AUTHORITY, BEARING EC NO.
12/DEIAA/KL/MIN/3738/2017 DATED 23/09/2017
Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE
LICENSE, BEARING NO. E/SC/KL/22/1613(E75845) VALID FROM
08/03/2023 UP TO 31/03/2028 ISSUED BY THE DEPUTY CHIEF
CONTROLLER OF EXPLOSIVES, ERNAKULAM
Exhibit P4 TRUE COPY OF THE RELEVANT PAGE OF THE INTEGRATED
CONSENT TO OPERATE ISSUED BY THE KERALA STATE POLLUTION
CONTROL BOARD, DATED 20/10/2023, VALID UP TO
23/09/2028, BEARING FILE NO. KSPCB/ KZ/
1CO/10043874/2023,
Exhibit P5 TRUE COPY OF THE RELEVANT PAGE OF THE LICENSE NO. A3
70/2021, ISSUED BY THE SECRETARY, KOODARANHI GRAMA
PANCHAYAT, DATED 01/04/2021, WHICH IS VALID FROM
01/04/2021 TO 31/03/2026,
Exhibit P6 TRUE COPY OF S.O.NO.1807(E), DATED 12-4-2022, ISSUED BY
THE MOEF,
Exhibit P7 TRUE COPY OF THE G.O NO. 1257/2023/ID DATED 14/12/2023,
Exhibit P8 TRUE COPY OF THE O.M. DATED 28-4-2023 ISSUED BY THE
MOEF
Exhibit P8(a) TRUECOPY OF THE ORDER PASSED BY THE NATIONAL GREEN
TRIBUNAL, DATED 7-12-2022 IN O.A.NO.142/2022 IN JAYANTH
KUMAR V. MOEF & CC
Exhibit P9 TRUE COPY OF THE INTERIM ORDER DATED 16.11.2023 PASSED
BY THIS HON. COURT IN W.P (C) NO. 32545 OF 2023
Exhibit P10 TRUE COPY OF THE SOP DATED 15-1-2024 ISSUED BY THE MOEF
Exhibit P11 TRUE COPY OF THE O.M., DATED 15-3-2024 ISSUED BY THE
MOEF
Exhibit P12 TRUE COPY OF THE INTERIM ORDER DATED 26.03.2024 PASSED
BY THIS HON. COURT IN W.P (C) NO. 12496 OF 2024
Exhibit P13 TRUE COPY OF THE MOVEMENT PERMIT BEARING NO.
KOZ/QL/2017/17/MP-138/2024/97832, DATED 24/10/2024
Exhibit P13(a) TRUE COPY OF THE SCREENSHOT TAKEN FROM THE ONLINE
PORTAL OF THE 4 TH RESPONDENT SHOWING THE TIMELINE
DETAILS OF SUBMISSION OF APPLICATION FOR REAPPRAISAL
DATED 01/11/2023
Exhibit P14 TRUE COPY OF THE JUDGMENT PASSED BY THE NGT IN O.A
142/2022, DATED 08/08/2024
Exhibit P15 TRUE COPY OF THE O.M DATED 14/10/2024 ISSUED BY THE
MOEF
Exhibit P16 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE
COURT IN W.P.(C) NO.19143/2024, DATED 12-8-2024
