Citation : 2024 Latest Caselaw 31970 Ker
Judgement Date : 7 November, 2024
W.P.(C).No.36701/2024
1
2024:KER:82835
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA,
1946
WP(C) NO. 36701 OF 2024
PETITIONER:
OTTAPALAM TALUK KARINGAL QUARRY OPERATORS
INDUSTRIAL CO-OPERATIVE SOCIETY LTD. ,
VADANAMKURISSI, PALAKKAD REPRESENTED BY ITS
PRESIDENT, SUKUMARAN, S/O.KRISHNANKUTTY, AGED
63 YEARS, RESIDING AT KOTTAPADY HOUSE,
VADANAMKURISSI P.O., SHORNUR, PATTAMBI TALUK,
PALAKKAD DISTRICT, PIN - 679121
BY ADVS. P.M.ZIRAJ
IRFAN ZIRAJ
RESPONDENTS:
1 STATE ENVIRONMENTAL IMPACT ASSESSMENT,
AUTHORITY(SEIAA)
DEPARTMENT OF ENVIRONMENT AND FOREST, KERALA,
BUS TERMINAL COMPLEX, 4TH FLOOR,
THIRUVANANTHAPURAM- REPRESENTED BY ITS MEMBER
SECRETARY., PIN - 695001
2 KERALA STATE POLLUTION CONTROL BOARD,
DISTRICT OFFICE, KENATHUPARAMBU, KUNATHURMEDU,
PALAKKAD, KERALA REPRESENTED BY ITS
ENVIRONMENTAL ENGINEER, PIN - 678001
3 THE DISTRICT GEOLOGIST,
DEPARTMENT OF MINING AND GEOLOGY, SULTANPET,
PALAKKAD, KERALA, PIN - 678001
4 THE DIRECTOR,
MINING AND GEOLOGY , KESAVADASAPURAM, PATTOM
PALACE P.O., THIRUVANANTHAPURAM, PIN - 695004
W.P.(C).No.36701/2024
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5 STATE OF KERALA ,REPRESENTED BY SECRETARY TO
GOVERNMENT, INDUSTRIES DEPARTMENT, GOVERNMENT
OF KERALA, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
6 UNION OF INDIA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD,
NEW DELHI, PIN - 110993
SRI.B.S.SYAMANTHAK, GP, SRI.M.P.SREEKRISHNAN,
SC, SRI.T.C.KRISHNA, DSGI, SRI.T.NAVEEN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 07.11.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
W.P.(C).No.36701/2024
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JUDGMENT
The petitioner submitted an application dated
6.9.2024 before the 2nd respondent to renew Ext.P3 consent
to operate the quarry by considering the period of extension
of one year for all licenses and permits based on Exts. P6 and
P7 notifications. The grievance of the petitioner is that, the
2nd respondent has not considered and disposed of the said
application so far.
Having heard the learned counsel for the petitioner,
the learned Standing Counsel for the 2 nd respondent and the
learned Government Pleader, this writ petition is disposed of
with a direction to the 2nd respondent to consider the
application filed by the petitioner on 6.9.2024, to renew
Ext.P3 consent, after hearing the petitioner, in accordance
with law, within a period of two weeks from the date of
receipt of a copy of this judgment.
Sd/-
DR. KAUSER EDAPPAGATH JUDGE kp
2024:KER:82835 APPENDIX OF WP(C) 36701/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE DATED 7.5.2018 ISSUED BY THE DISTRICT ENVIRONMENTAL IMPACT ASSESSMENT AUTHORITY, PALAKKAD
Exhibit P2 TRUE COPY OF THE LETTER OF INTENT DATED 15.02.2024 ISSUED BY THE THIRD RESPONDENT
Exhibit P3 TRUE COPY OF THE CONSENT TO OPERATE –RENEWAL ISSUED BY THE SECOND RESPONDENT DATED 25.3.2024
Exhibit P4 TRUE COPY OF THE RELEVANT PAGE OF D&O LICENCE DATED 30.3.2024 ISSUED BY THE SECRETARY, KULAKKALLUR GRAMA PANCHAYATH
Exhibit P5 TRUE COPY OF THE QUARRYING PERMIT DATED 09.04.2024 ISSUED BY THE THIRD RESPONDENT
Exhibit P6 TRUE COPY OF THE NOTIFICATION S.O. 221 (E ) DATED 18.01.2021 ISSUED BY THE JOINT SECRETARY, MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE
Exhibit P7 TRUE COPY OF THE NOTIFICATION G.O. (RT)NO.203/2021/ID DATED 12.2.2021 ISSUED BY THE INDUSTRIES DEPARTMENT
Exhibit P8 TRUE COPY OF THE ORDER NO.125/2023- 24/GBS/DOPAL-DMG1244812023-M DATED 25.03.2024 ISSUED BY THE THIRD RESPONDENT
Exhibit P9 TRUE COPY OF THE INTERIM ORDER OF THIS HONOURABLE COURT DATED 21.03.2024 IN W.P (C). NO.10493 OF 2024
Exhibit P10 TRUE COPY OF THE RECEIPT DATED 06.09.2024 ISSUED BY THE SECOND RESPONDENT TO THE PETITIONER REGARDING RECEIPT OF APPLICATION
2024:KER:82835
Exhibit P11 TRUE COPY OF THE INTERIM ORDER OF THIS HONOURABLE COURT DATED 7.1.2022 IN WPC NO.46 OF 2022
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