Kerala High Court
M/S.Dark Stone Land Developers Pvt. Ltd vs State Of Kerala on 18 November, 2024
Author: Kauser Edappagath
Bench: Kauser Edappagath
WP(C) No.34687/2024 1/3 Order Date : 18-11-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Monday, the 18th day of November 2024 / 27th Karthika, 1946
IA.NO.1/2024 IN WP(C) NO. 34687 OF 2024
PETITIONER:
1. PARAMESWARAN P., PALATH HOUSE, SRK NAGAR, OTTAPPALAM,
PALAKKAD-679103 ( SOUGHT TO BE IMPLEADED )
2. AKBAR ALI, SON OF ABOOBACKER, MOOCHIKAL, VARODE, P.O,OTTAPPALAM. (
SOUGHT TO BE IMPLEADED )
RESPONDENTS:
1. M/S.DARK STONE LAND DEVELOPERS PVT. LTD., VARODE P.O., OTTAPPALAM,
PALAKKAD, REPRESENTED BY ITS DIRECTOR, MOHAMMED THAHIRUDHEEN M.P,
PIN - 679102
2. STATE OF KERALA REPRESENTED BY ITS SECRETARY, INDUSTRIES DEPARTMENT,
SECRETARIAT, TRIVANDRUM, PIN - 695001
3. THE DIRECTOR, MINING & GEOLOGY DIRECTORATE, KESAVADASAPURAM, PATTOM
PALACE P.O., THIRUVANANTHAPURAM, PIN - 695004
4. THE DISTRICT GEOLOGIST, DEPARTMENT OF MINING & GEOLOGY, TOWN BUS
STAND COMPLEX, PALAKKAD, PIN - 679014
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to implead the
applicants herein as additional respondents 4 and 5 in the above writ
petition
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S. SAHASRANAMAN, T.S.HARIKUMAR & SANAND RAMAKRISHNAN, Advocates for
petitioners, and of M/S. V.M.KRISHNAKUMAR & P.R.REENA Advocates for R1,
the court passed the following:
WP(C) No.34687/2024 2/3 Order Date : 18-11-2024
Dr. Kauser Edappagath, J
-------------------------------
I.A.No.1/2024
in
W.P.(C).Nos.39159 & 34687 of 2024
-------------------------------
Dated this the 18th day of November, 2024
--------------------------------
ORDER
IA No.1/2024 in W.P.(C).No.39159/2024
Heard. Additional respondents 3 and 4 are impleaded.
Registry shall carry out necessary amendments in the cause title.
IA No.1/2024 in W.P.(C).No.34687/2024
Heard. Additional respondents 4 and 5 are impleaded.
Registry shall carry out necessary amendments in the cause title.
W.P.(C).Nos.39159 & 34687 of 2024
Post the writ petitions on 10.12.2024.
Sd/-
DR. KAUSER EDAPPAGATH,
JUDGE
kp
WP(C) No.34687/2024 3/3 Order Date : 18-11-2024
APPENDIX OF WP(C) 34687/2024
Exhibit P1 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT
REPORTED IN 2021 (1) KLT 397 JALAL V. VILLAGE OFFICER
Exhibit P2 6) TRUE COPY OF THE RELEVANT PAGES OF THE QUARRYING
LEASE IN FORM H EXECUTED ON 25-5-2020, WHICH IS VALID
TILL 24-5-2032, BETWEEN THE PETITIONER AND THE GOVERNOR
OF KERALA IN TERMS OF RULE 43 OF THE KERALA MINOR
MINERAL CONCESSION RULES, 2015, AND IN COMPLIANCE OF
ARTICLE 299 OF THE CONSTITUTION OF INDIA
Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE ENVIRONMENTAL
CLEARANCE BEARING NO.75/2017, DATED 25-10-2017 GRANTED
TO THE PETITIONER
Exhibit P4 TRUE COPY OF THE PROCEEDINGS OF THE COMPETENT AUTHORITY
DATED 23-12-2022, REVALIDATING EXT.P3 FOR A PERIOD OF
12 YEARS
Exhibit P5 TRUE COPY OF THE CONSENT TO OPERATE ISSUED BY THE
POLLUTION CONTROL BOARD, DATED 10-2-2023, RENEWED UP TO
25-10-2028
Exhibit P6 TRUE COPY OF THE LICENSE RENEWED BY THE OTTAPPALAM
MUNICIPALITY DATED 8-3-2023, FOR THE PERIOD UP TO
31-3-2028
Exhibit P7 TRUE COPY OF THE EXPLOSIVE LICENSE GRANTED FOR THE
PURPOSE OF POSSESSING AND USING EXPLOSIVES DATED
9-1-2024, WITH A VALIDITY UPTO 31-3-2029
Exhibit P8 TRUE COPY OF THE MOVEMENT PERMIT BEARING
NO.PAL/QL/2020/23/MP-21/2024/94396, DATED 26-7-2024
Exhibit P9 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE
COURT IN CRL.M.C.NO.1232/2021, DATED 18-10-2021
Exhibit P10 TRUE COPY OF THE STOP MEMO ISSUED BY WAY OF EMAIL
ISSUED BY THE 3RD RESPONDENT
