Kerala High Court
M.A Jeeva vs Director Of Mining And Geology on 25 September, 2024
Author: Kauser Edappagath
Bench: Kauser Edappagath
W.P.(C).No.33564/2024
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA,
1946
WP(C) NO. 33564 OF 2024
PETITIONERS:
1 M.A JEEVA,
AGED 58 YEARS
S/O J ASRIYA, MEDAYIL HOUSE, THENGAKAL (P.O)
VANDIPERIYAR, IDUKKI, PIN - 685533
2 SOPHYJEEVA,
AGED 56 YEARS
W/O M.A. JEEVA, MEDAYIL HOUSE, THENGAKAL (P.O)
VANDIPERIYAR, IDUKKI, PIN - 685533
BY ADVS. V.M.KRISHNAKUMAR
P.R.REENA
RESPONDENT/S:
1 DIRECTOR OF MINING AND GEOLOGY,
DIRECTORATE OF MINING AND GEOLOGY
KESAVADASAPURAM, PATTOM, PALACE PO,
THIRUVANANTHAPURAM, PIN - 695001
2 THE GEOLOGIST,
MINING AND GEOLOGY DEPARTMENT, DISTRICT OFFICE,
IDUKKI, PIN - 685584
Sri. B.S.Syamanthak, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.09.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C).No.33564/2024
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JUDGMENT
The petitioners preferred Ext.P12 appeal before the 1 st
respondent challenging Ext.P11 order. The limited prayer in this
writ petition is to give a direction to the 1 st respondent to
dispose of Ext.P12 appeal within a time frame.
2. The learned Government Pleader on
instructions submits that the appeal has to be preferred before
the Joint Secretary, Industries Department, Government of
Kerala.
The learned counsel for the petitioners submits that the
appeal will be filed before the proper appellate authority within a
period of two weeks. Hence, this writ petition is disposed of,
granting liberty to the petitioners to prefer appeal challenging
Exts. P11 and P13 before the proper appellate authority. On
receipt of the appeal before the appellate authority, the same
shall be considered and disposed of within a period of three
months from the date of receipt of a copy of this judgment.
sd/-
DR. KAUSER EDAPPAGATH
JUDGE
kp
2024:KER:71241
APPENDIX OF WP(C) 33564/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE APPLICATION OF THE 1ST
PETITIONER TO THE EXECUTIVE ENGINEER,
MINOR IRRIGATION DEPARTMENT, KATTAPPANA
Exhibit P2 TRUE COPY OF THE APPLICATION OF THE 2ND
PETITIONER TO THE EXECUTIVE ENGINEER,
MINOR IRRIGATION DEPARTMENT, KATTAPPANA
Exhibit P3 TRUE COPY OF THE LETTER NO.
RDOIDK/735/2022-C3 ISSUED BY THE REVENUE
DIVISIONAL OFFICER, IDUKKI TO THE
TAHSILDAR, PEERUMEDU DATED 19.05.2022
Exhibit P4 TRUE COPY OF THE LETTER FROM TAHSILDAR
(LR) PEERUMEDU DATED 04.04.2022 TO THE
REVENUE DIVISIONAL OFFICER
Exhibit P5 TRUE COPY OF THE LETTER DATED 19.05.2022
FROM THE REVENUE DIVISIONAL OFFICER,
IDUKKI TO THE TAHSILDAR, PEERUMEDU
Exhibit P6 TRUE COPY OF THE NOTICE NO. DOIDU-
DMG/991/2023-M DATED 19.08.2023 ISSUED
BY THE GEOLOGIST, MINING AND GEOLOGY
DEPARTMENT, DISTRICT OFFICE, IDUKKI
Exhibit P7 TRUE COPY OF THE LETTER DATED 07.09.2023
SENT TO THE GEOLOGIST, IDUKKI,
Exhibit P8 TRUE COPY OF THE LETTER NO. DOIDU-
DMG/991/2023-M DATED 26.09.2023 ISSUED
BY THE GEOLOGIST, MINING AND GEOLOGY
DEPARTMENT, DISTRICT OFFICE, IDUKKI
Exhibit P9 TRUE COPY OF THE LETTER NO. DOIDU-
DMG/991/2023-M DATED 21.02.2024 ISSUED
BY THE GEOLOGIST, MINING AND GEOLOGY
DEPARTMENT, DISTRICT OFFICE, IDUKKI
Exhibit P10 TRUE COPY OF THE LETTER NO. DOIDU-
DMG/991/2023-M DATED 04.04.2024 ISSUED
BY THE INSPECTOR OF POLICE, VANDIPERIYAR
Exhibit P11 TRUE COPY OF THE NOTICE OF 1ST
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RESPONDENT HAVING NO. DOIDU -
DMG/991/2023 - M DATED 05.06.2024
Exhibit P12 TRUE COPY OF THE APPEAL DATED 08.07.2024
FILED BY THE 1ST PETITIONER CHALLENGING
EXHIBIT P11
Exhibit P13 TRUE COPY OF THE NOTICE NO.DOIDU -
DMG/991/2023 - M DATED 14.08.2024
