The Commissioner Of Land Revenue vs C.C. Joseph
2024 Latest Caselaw 29210 Ker

Kerala High Court

The Commissioner Of Land Revenue vs C.C. Joseph on 10 October, 2024

W. A. No. 2207 of 2016
                                 -1-

                                                2024:KER:76767
            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

      THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR

                                  &

                 THE HONOURABLE MR. JUSTICE S.MANU

 THURSDAY, THE 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946

                         WA NO. 2207 OF 2016

         AGAINST THE JUDGMENT IN WPC NO.19755 OF 2013 OF HIGH

                           COURT OF KERALA

APPELLANT/S:

     1       THE COMMISSIONER OF LAND REVENUE
             LAW REVENUE COMMISSIONERATE, PALAYAM, NEAR
             MUSEUM, THIRUVANANTHAPURAM 695 033.

     2       THE DISTRICT COLLECTOR
             ERNAKULAM, KAKKANAD, KOCHI 682 030.

     3       THE TAHSILDAR
             ALUVA 683 101.

     4       THE DISTRICT GEOLOGIST
             MINING AND GEOLOGY DEPARTMENT, CIVIL STATION,
             KAKKANAD 682 030, ERNAKULAM DISTRICT.

             BY ADV V. TEKCHAND, SR. GP


RESPONDENT/S:

     1       C.C. JOSEPH
             AGED 46 YEARS, S/O C.K. CHERIYA, MANAGING
             PARTNER, M/S J.R. GRANITES, MANJAPRA RESIDING AT
             CHITTOOPARAMBAN HOUSE, ELAVANTHY, ALAPPARA P.O,
             ERNAKULAM DISTRICT 683 581.

     2       KERALA STATE POLLUTION CONTROL BOARD
             GANDHI NAGAR, ERNAKULAM, KOCHI 682 020,
             REPRESENTED BY ENVIRONMENTAL ENGINEER.
 W. A. No. 2207 of 2016
                                       -2-

                                                                2024:KER:76767

       THIS   WRIT       APPEAL   HAVING     COME   UP    FOR    ADMISSION   ON
10.10.2024,      THE      COURT   ON   THE    SAME       DAY    DELIVERED    THE
FOLLOWING:
 W. A. No. 2207 of 2016
                                   -3-

                                                       2024:KER:76767
                           JUDGMENT

Nitin Jamdar, C. J.

Sri. V. Tekchand, learned Senior Government Pleader states that the challenge in the appeal does not survive any more since the permit of the quarry has already lapsed.

2. Keeping the questions of law open, the appeal is disposed of.

Sd/-

NITIN JAMDAR CHIEF JUSTICE

Sd/-

S. MANU JUDGE

Eb