Kerala High Court
M/S Pridhvi Granites Llp vs State Level Environment Impact ... on 7 August, 2025
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 9795 OF 2023
PETITIONER:
SUDHEESH A.T.,
AGED 37 YEARS
S/O. THANKACHAN, ADAKKATHOTTATHIL HOUSE,
KUMBALERY POST, WAYANAD DISTRICT, PIN - 673591
BY ADVS.
SRI.PHILIP J.VETTICKATTU
SMT.SAJITHA GEORGE
SMT.NEENU BERNATH
RESPONDENTS:
1 THE DIRECTOR OF MINING AND GEOLOGY DEPARTMENT,
GOVERNMENT OF KERALA, KESAVADASAPURAM,
PATTOM PALACE P.O.,
THIRUVANANTHAPURAM, PIN - 695004
2 THE GEOLOGIST,
DISTRICT OFFICE OF THE DEPARTMENT OF MINING &
GEOLOGY, SULTHAN BATHERI ROAD, SULTHAN BATHERI,
WAYANAD, PIN - 673591
3 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA KERALA), 4 TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, TRIVANDRUM,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 695001
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
4 WILD LIFE WARDEN,
DEPUTY FOREST CONSERVATOR, OFFICE OF THE WILD LIFE
CONSERVATOR, SULTHAN BATHERI, WAYANAD, PIN - 673592
5 THE MINISTRY OF ENVIRONMENT FOREST AND CLIMATE
CHANGE, INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD,
NEW DELHI,
REPRESENTED BY ITS SECRETARY, PIN - 110003
6 STANDING COMMITTEE FOR NATIONAL BOARD FOR WILD
LIFE,
MINISTRY OF ENVIRONMENT FOREST & CLIMATE CHANGE,
INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD, NEW DELHI,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 110003
7 THE CHIEF WILD LIFE WARDEN,
FOREST HEAD QUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
8 DIVISIONAL FOREST OFFICER,
SULTHAN BATHERI, WAYANAD DISTRICT, PIN - 673592
9 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY ADVS.
SRI.V.GIRISHKUMAR, SENIOR PANEL COUNSEL
M.P.SREEKRISHNAN, SC
T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.07.2025, ALONG WITH WP(C).13492/2023, 15219/2025 AND
CONNECTED CASES, THE COURT ON 07.08.2025, DELIVERED THE
FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 13492 OF 2023
PETITIONER:
SUDHEESH A.T.,
AGED 37 YEARS
S/O. THANKACHAN, ADAKKATHOTTATHIL HOUSE,
KUMBALERY POST, WAYANAD DISTRICT, PIN - 673591
BY ADVS.
SRI.PHILIP J.VETTICKATTU
SMT.SAJITHA GEORGE
SMT.NEENU BERNATH
RESPONDENTS:
1 THE DIRECTOR OF MINING AND GEOLOGY DEPARTMENT,
GOVERNMENT OF KERALA, KESAVADASAPURAM,
PATTOM PALACE P.O.,
THIRUVANANTHAPURAM, PIN - 695004
2 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA KERALA), 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, TRIVANDRUM,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 695001
3 THE MINISTRY OF ENVIRONMENT FOREST & CLIMATE
CHANGE, INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD,
NEW DELHI,
REPRESENTED BY ITS SECRETARY, PIN - 110003
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
4 STANDING COMMITTEE FOR NATIONAL BOARD FOR WILD
LIFE,
MINISTRY OF ENVIRONMENT FOREST & CLIMATE CHANGE,
INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD,
NEW DELHI,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 110003
5 THE CHIEF WILD LIFE WARDEN,
FOREST HEAD QUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
6 DIVISIONAL FOREST OFFICER,
SULTHAN BATHERI, WAYANAD DISTRICT, PIN - 673592
7 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
BY ADVS.
M.P.SREEKRISHNAN, SC
T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025, DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 19300 OF 2023
PETITIONER:
SUDHEESH A.T.,
AGED 34 YEARS
ADAKKATHOTTATHIL HOUSE, RATTAKUNDU, KUMBALERI P.O,
WAYNAD, PIN - 673593
BY ADVS.
SRI.ENOCH DAVID SIMON JOEL
SRI.S.SREEDEV
SRI.RONY JOSE
SHRI.LEO LUKOSE
SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SRI.DERICK MATHAI SAJI
RESPONDENTS:
1 UNION OF INDIA,
REPRESENTED BY THE SECRETARY,
MINISTRY OF ENVIRONMENT,
FORESTS AND CLIMATE CHANGE,
INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD,
NEW DELHI, PIN - 110003
2 STANDING COMMITTEE OF THE NATIONAL BOARD FOR
WILDLIFE, MINISTRY OF ENVIRONMENT,
FORESTS AND CLIMATE CHANGE,
INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD, NEW DELHI.
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 110003.
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
3 THE DIRECTOR OF MINING & GEOLOGY,
DIRECTORATE OF MINING & GEOLOGY, PATTOM P.O.,
THIRUVANATHAPURAM, PIN - 695004
4 THE WILDLIFE WARDEN,
WAYANAD WILDLIFE DIVISION, SULTHAN BATHERY,
WAYANAD, PIN - 673592
5 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY,
K.S.R.T.C BUS TERMINAL COMPLEX, 4TH FLOOR,
THAMPANOOR, THIRUVANANTHAPURAM,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 695001
BY ADVS.
SRI.M.JAYAKRISHNAN, CGC
M.P.SREEKRISHNAN, SC
T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025, DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 27035 OF 2023
PETITIONER:
T.SOUNDARARAJAN,
AGED 63 YEARS
S/O.THANKAVEL, 2/7, KANDASWAMY NAGAR,
KALYANASUNDRAM SALAI,POONAMALLI, CHENNAI,
PRESENTLY RESIDING AT VP 8/358, SARAS BHAVAN,
VELLARADA VILLAGE, VELLARADA DESOM,
THIRUVANANTHAPURAM DISTRICT, PIN - 600056
BY ADV SRI.LATHEESH SEBASTIAN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE SECRETARY,
FOREST, WILDLIFE AND ENVIRONMENT DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
3 CHIEF CONSERVATOR OF FORESTS,
FOREST HEADQUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
4 WILDLIFE WARDEN,
NEYYAR WILDLIFE SANCTUARY, RAJEEV GANDHI NAGAR,
VATTIYOORKKAVU P.O.,
THIRUVANANTHAPURAM, PIN - 695013
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
5 THE DIRECTOR,
DIRECTORATE OF MINING AND GEOLOGY,
PATTOM PALACE P.O., KESAVADASAPURAM,
THIRUVANANTHAPURAM, PIN - 695004
6 THE GEOLOGIST,
MINING AND GEOLOGY DISTRICT OFFICE,
THIRUVANANTHAPURAM, PIN - 695004
BY ADV.
T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025, DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
- 9 -
2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 4510 OF 2024
PETITIONER:
M/S PRIDHVI GRANITES LLP,
BUILDING NO.3/73, KAPRAKKADAN HOUSE, OKKAL P.O,
ERNAKULAM
REPRESENTED BY ITS DESIGNATED PARTNER, PIN - 683550
BY ADVS.
SRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SRI.SAJU S.DOMINIC
RESPONDENTS:
1 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA KERALA)
FLOOR, KSRTC BUS TERMINAL COMPLEX, TRIVANDRUM,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 695001
2 THE DIRECTOR OF MINING AND GEOLOGY DEPARTMENT,
GOVERNMENT OF KERALA,KESAVADASAPURAM, PATTOM P.O.,
THIRUVANANTHAPURAM, PIN - 695001
3 THE CHIEF WILD LIFE WARDEN,
FOREST HEAD QUARTERS,
VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
4 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 THE MINISTRY OF ENVIRONMENT FOREST &CLIMATE CHANGE,
INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD,
NEW DELHI,
REPRESENTED BY ITS SECRETARY, PIN - 110003
6 STANDING COMMITTEE FOR NATIONAL BOARD FOR WILD LIFE
MINISTRY OF ENVIRONMENT FOREST &
CLIMATE CHANGE, INDIRA PARYAVARAN BHAWAN,
JORBAGH ROAD, NEW DELHI,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 110003
BY ADVS.
SMT.VANDANA P., CGC
M.P.SREEKRISHNAN, SC
T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025, DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
- 11 -
2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 10121 OF 2024
PETITIONER:
M/S.NATTANPARA METALS LLP,
AGED 47 YEARS
POYILIL, PAYAMBRA P.O., KUNNAMANGALAM,
KOZHIKODE,
REPRESENTED BY ITS MANAGING PARTNER, PIN - 673571
BY ADVS.
SRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE DIRECTOR,
MINING AND GEOLOGY,
DIRECTORATE OF MINING AND GEOLOGY,
KESAVADASAPURAM, PATTOM PALACE P.O.,
THIRUVANANTHAPURAM, PIN - 695004
2 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY,
4TH FLOOR, KSRTC BUS TERMINAL COMPLEX,
THAMPANOOR,
THIRUVANANTHAPURAM,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 695001
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
3 THE CHIEF WILDLIFE WARDEN AND PRINCIPAL CHIEF
CONSERVATOR OF FORESTS,
FOREST HEADQUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
4 STANDING COMMITTEE OF NATIONAL BOARD FOR WILDLIFE,
BY ITS MEMBER SECRETARY, MINISTRY OF ENVIRONMENT,
FOREST AND CLIMATE CHANGE, INDIRA PARYAVARAN
BHAWAN, JORBAGH ROAD, NEW DELHI, PIN - 110003
5 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY ADVS.
M.P.SREEKRISHNAN, SC
T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
SRI.ACHUTH KRISHNAN R., CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025, DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
- 13 -
2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 18741 OF 2024
PETITIONER:
ABDU RAHMAN, AGED 68 YEARS, S/O. KUNJAVU,
KANJIRAMUKKU P.O., PONNANI,
MALAPPURAM DISTRICT, PIN - 679584
BY ADVS.
SRI.A.J.RIYAS
SMT.M.M.GRACY
SMT.SARITHA THOMAS
SRI.SAHL ABDUL KADER
SRI.GEORGE KAPPEN
SRI.JUSTIN J. THEKKEDAM
RESPONDENTS:
1 THE GEOLOGIST, DEPARTMENT OF MINING & GEOLOGY,
DISTRICT OFFICE, MINI CIVIL STATION, CHEMBUKAVU,
THRISSUR, PIN - 680020
2 THE DIRECTOR OF MINING & GEOLOGY,
DIRECTORATE OF MINING & GEOLOGY, KESAVADASAPURAM,
PATTAM PALACE P.O.,
THIRUVANANTHAPURAM, PIN - 695004
3 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT, DEPARTMENT OF MINING & GEOLOGY,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
W.P.(C) No.9795 of 2023 and conn. Cases.
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4 THE PRINCIPAL SECRETARY TO THE DEPARTMENT OF
FORESTS AND WILD LIFE,
GOVERNMENT OF KERALA, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 THE CHIEF WILD LIFE WARDEN,
FOREST HEAD QUARTERS, VAZHUTHAKKAD,
THIRUVANANTHAPURAM, PIN - 695014
6 THE WILD LIFE WARDEN,
THE PEECHI- VAZHANI WILD LIFE SANCTUARY, PEECHI,
KERALA, PIN - 680653
7 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY,
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX,
THIRUVANANTHAPURAM, PIN - 695001
8 THE UNION OF INDIA,
REPRESENTED BY ITS SECRETARY,
MINISTRY OF ENVIRONMENT FOREST AND CLIMATE CHANGE,
INDIRA PARYAVARAN BHAVAN, JOR BAGH ROAD,
NEW DELHI, PIN - 110003
BY ADVS.
SRI.P.R.AJITH KUMAR
SRI.V.HARISH
SRI.RAJAN VISHNURAJ
SRI.SIDHARTHAN M.T.
SRI.K.SANDESH RAJA
SRI.M.P.SREEKRISHNAN, SC
SRI.T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025 DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 19999 OF 2024
PETITIONER/S:
M/S.VENGUNADU GRANITE AND SANDS (P) LTD.,
11/207, ANAKATTIMEDU, GOVINDAPURAM POST, PALAKKAD,
REPRESENTED BY ITS MANAGING DIRECTOR, PIN - 678507
BY ADVS.
SRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE DIRECTOR OF MINING AND GEOLOGY DIRECTORATE,
GOVERNMENT OF KERALA, KESAVADASAOURAM, PATTOM P.O.,
THIRUVANANTHAPURAM, PIN - 695004
2 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY,
INDUSTRIES DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
3 THE CHIEF WILD LIFE WARDEN,
FOREST HEAD QUARTERS,
VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA KERALA),
4TH FLOOR, KSRTC BUS TERMINAL COMPLEX, TRIVANDRUM,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 695001
5 STATE EXPERT APPRAISAL COMMITTEE (SEAC),
(SEAC), 4TH FLOOR, KSRTC BUS TERMINAL COMPLEX,
TRIVANDRUM, PIN - 695001
6 STANDING COMMITTEE FOR NATIONAL BOARD FOR WILD
LIFE,
MINISTRY OF ENVIRONMENT FOREST & CLIMATE CHANGE,
INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD, NEW DELHI.
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 110003
7 THE MINISTRY OF ENVIRONMENT FOREST & CLIMATE
CHANGE,
INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD, NEW DELHI.
REPRESENTED BY ITS SECRETARY, PIN - 110003
BY ADVS.
SRI.T.C.KRISHNA, SENIOR PANEL COUNSEL
SRI.M.P.SREEKRISHNAN, SC
SRI.T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025 DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
- 17 -
2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 20487 OF 2024
PETITIONER:
DILEEP KUMAR,
AGED 41 YEARS
S/O. RATNAKUMAR, MANDAPATHIL HOUSE, CHERANGANAL,
KOTTAPADY, ERNAKULAM, PIN - 686692
BY ADV.SRI.BINU PAUL
RESPONDENTS:
1 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY,
4TH FLOOR, KSRTC BUS TERMINAL COMPLEX, THAMPANOOR,
THIRUVANANTHAPURAM,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 695004
2 THE STATE EXPERT APPRAISAL COMMITTEE,
4TH FLOOR, KSRTC BUS TERMINAL COMPLEX, THAMPANOOR,
THIRUVANANTHAPURAM,
REPRESENTED BY ITS CHAIRMAN, PIN - 695004
3 THE CHIEF WILDLIFE WARDEN AND PRINCIPAL CHIEF
CONSERVATOR OF FORESTS, FOREST HEADQUARTERS,
VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN - 695014
4 THE DIRECTORMINING AND GEOLOGY,
DIRECTORATE OF MINING AND GEOLOGY, KESAVADASAPURAM,
PATTOM PALACE P.O.,
THIRUVANANTHAPURAM, PIN - 695014
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
5 STANDING COMMITTEE OF NATIONAL BOARD FOR WILDLIFE,
REPRESENTED BY ITS MEMBER SECRETARY,
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE,
INDIRA PARYAVARAN BHAWAN, JOR BAGH ROAD,
NEW DELHI, PIN - 110003
6 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY ADVS.
SRI.M.P.SREEKRISHNAN, SC
SRI.T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025 DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
- 19 -
2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 26197 OF 2024
PETITIONER:
A.H. ASURABI,
AGED 37 YEARS
MOOLAYIL HOUSE, VALAVU, MULLOORKKARA P.O.,
THRISSUR, PIN - 680583
BY ADVS.
SRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE DIRECTOR OF MINING AND GEOLOGY,
DIRECTORATE, GOVERNMENT OF KERALA, KESAVADASAPURAM,
PATTOM P.O., THIRUVANANTHAPURAM, PIN - 695004
2 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY,
INDUSTRIES DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 THE CHIEF WILD LIFE WARDEN,
FOREST HEAD QUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
W.P.(C) No.9795 of 2023 and conn. Cases.
- 20 -
2025:KER:58627
4 STANDING COMMITTEE FOR NATIONAL BOARD FOR WILD
LIFE,
MINISTRY OF ENVIRONMENT FOREST & CLIMATE CHANGE,
INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD, NEW DELHI,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 110003
5 THE MINISTRY OF ENVIRONMENT FOREST & CLIMATE
CHANGE, INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD,
NEW DELHI,
REPRESENTED BY ITS SECRETARY, PIN - 110003
BY ADVS.
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SRI.T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025 DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
- 21 -
2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 27291 OF 2024
PETITIONER:
E. KRISHNAKUMAR,
AGED 51 YEARS
S/O. PADMANABHAN NAIR, ERIKKALIL HOUSE, P.O.
MALESAMANGALAM, THIRUVILWAMALA,
THRISSUR, PIN - 680588
BY ADV SRI.R.RAMADAS
RESPONDENTS:
1 THE DIRECTOR OF MINING AND GEOLOGY,
DIRECTORATE, GOVERNMENT OF KERALA, KESAVADASAPURAM,
PATTOM P.O., THIRUVANANTHAPURAM, PIN - 695004
2 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY,
INDUSTRIES DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 THE CHIEF WILD LIFE WARDEN,
FOREST HEAD QUARTERS, VAZHUTHAKKAD POST,
THIRUVANANTHAPURAM, PIN - 695014
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA KERALA),
4TH FLOOR, K.S.R.T.C. BUS TERMINAL COMPLEX,
THIRUVANANTHAPURAM,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 695001
W.P.(C) No.9795 of 2023 and conn. Cases.
- 22 -
2025:KER:58627
5 STATE EXPERT APPRAISAL COMMITTEE (SEAC),
4TH FLOOR, K.S.R.T.C. BUS TERMINAL COMPLEX,
THIRUVANANTHAPURAM,
REPRESENTED BY CHAIRMAN, PIN - 695001
6 STANDING COMMITTEE FOR NATIONAL BOARD FOR WILD
LIFE,
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE,
INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 110003
7 THE MINISTRY OF ENVIRONMENT,
FOREST AND CLIMATE CHANGE,
INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 110003
BY ADVS.
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SRI.T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
SRI.M.P.SREEKRISHNAN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025 DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
- 23 -
2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 28314 OF 2024
PETITIONER:
M/S.KOTTUKAPPILLY SAND & METALS PVT LTD.,
2/606, KOTTUKAPILLY HOUSE, KUNNUMPURAM,
KALPATHY P.O., PALAKKAD.
REPRESENTED BY ITS MANAGING DIRECTOR,
SRI.GEOGY GEORGE K., PIN - 678003
BY ADVS.
SHRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SHRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE DIRECTOR OF MINING AND GEOLOGY,
DIRECTORATE, GOVERNMENT OF KERALA, KESAVADASAPURAM,
PATTOM P.O., THIRUVANANTHAPURAM, PIN - 695004
2 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY,
INDUSTRIES DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 THE CHIEF WILD LIFE WARDEN,
FOREST HEAD QUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695004
W.P.(C) No.9795 of 2023 and conn. Cases.
- 24 -
2025:KER:58627
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA KERALA),
4TH FLOOR, KSRTC BUS TERMINAL COMPLEX, TRIVANDRUM,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 695001
5 STATE EXPERT APPRAISAL COMMITTEE (SEAC),
4TH FLOOR, KSRTC BUS TERMINAL COMPLEX, TRIVANDRUM.
REPRESENTED BY ITS CHAIRMAN, PIN - 695001
6 STANDING COMMITTEE FOR NATIONAL BOARD FOR WILD
LIFE,
MINISTRY OF ENVIRONMENT FOREST & CLIMATE CHANGE,
INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD, NEW DELHI.
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 110003
7 THE MINISTRY OF ENVIRONMENT FOREST CLIMATE CHANGE,
INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD, NEW DELHI.
REPRESENTED BY ITS SECRETARY, PIN - 110003
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025 DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
- 25 -
2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 29509 OF 2024
PETITIONER:
M/S.HILL TOP AGREGATES,
DOOR NO.X1/731, SOORYA COMPLEX, KALADY P.O, ALUVA,
ERNAKULAM,
REPRESENTED BY ITS MANAGING PARTNER
SRI. SATHEESH V.S., PIN - 683587
BY ADVS.
SRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SRI.SAJU S. DOMINIC
SRI.MARTIN CHACKO
RESPONDENTS:
1 THE DIRECTOR OF MINING AND GEOLOGY,
DIRECTORATE GOVERNMENT OF KERALA, KESAVADASAPURAM,
PATTOM P.O, THIRUVANANTHAPURAM, PIN - 695004
2 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY,
INDUSTRIES DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 THE CHIEF WILD LIFE WARDEN,
FOREST HEAD QUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
W.P.(C) No.9795 of 2023 and conn. Cases.
- 26 -
2025:KER:58627
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA KERALA),
4 TH FLOOR, KSRTC BUS TERMINAL COMPLEX, TRIVANDRUM.
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 695001
5 STATE EXPERT APPRAISAL COMMITTEE (SEAC),
4TH FLOOR, KSRTC BUS TERMINAL COMPLEX, TRIVANDRUM
REPRESENTED BY ITS CHAIRMAN, PIN - 695001
6 STANDING COMMITTEE FOR NATIONAL BOARD FOR WILD
LIFE,
MINISTRY OF ENVIRONMENT FOREST & CLIMATE CHANGE,
INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD, NEW DELHI.
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 110003
7 THE MINISTRY OF ENVIRONMENT FOREST & CLIMATE
CHANGE,
INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD, NEW DELHI.
REPRESENTED BY ITS SECRETARY, PIN - 110003
BY ADVS.
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SRI.T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
SRI.M.P.SREEKRISHNAN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025 DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
- 27 -
2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 29919 OF 2024
PETITIONER:
M/S. GRAND ROCK PRODUCTS,
KODANAD P.O., ERNAKULAM,
REPRESENTED BY ITS MANAGING PARTNER,
BABU N.P., PIN - 683544
BY ADVS.
SRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SRI.SAJU S. DOMINIC
RESPONDENTS:
1 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA KERALA),
4 TH FLOOR, KSRTC BUS TERMINAL COMPLEX, TRIVANDRUM,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 695001
2 STATE EXPERT APPRAISAL COMMITTEE (SEAC),
4TH FLOOR, KSRTC BUS TERMINAL COMPLEX, TRIVANDRUM
REPRESENTED BY ITS CHAIRMAN, PIN - 695001
3 THE DIRECTOR OF MINING AND GEOLOGY,
DIRECTORATE, GOVERNMENT OF KERALA,
KESAVADASAPURAM, PIN - 695004
W.P.(C) No.9795 of 2023 and conn. Cases.
- 28 -
2025:KER:58627
4 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY,
INDUSTRIES DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
5 THE CHIEF WILD LIFE WARDEN,
FOREST HEAD QUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
6 STANDING COMMITTEE FOR NATIONAL BOARD FOR WILD
LIFE,
MINISTRY OF ENVIRONMENT FOREST & CLIMATE CHANGE,
INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD, NEW DELHI.
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 110003
7 THE MINISTRY OF ENVIRONMENT FOREST & CLIMATE
CHANGE, INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD,
NEW DELHI,
REPRESENTED BY ITS SECRETARY, PIN - 110003
BY ADVS.
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SRI.T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
SRI.M.P.SREEKRISHNAN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025 DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
- 29 -
2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 31355 OF 2024
PETITIONER:
RAMANKUTTY,
AGED 75 YEARS
ADIYAMPURATH HOUSE, KILIMANGALAM P.O.,
THRISSUR, PIN - 680591
BY ADVS.
SRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE GEOLOGIST,
DISTRICT OFFICE, THRISSUR,
DEPARTMENT OF MINING AND GEOLOGY,
MINI CIVIL STATION, CHEMPOOKAVU,
THRISSUR, PIN - 680020
2 THE DIRECTOR OF MINING AND GEOLOGY,
DIRECTORATE, GOVERNMENT OF KERALA, KESAVADASAPURAM,
PATTOM P.O, THIRUVANANTHAPURAM, PIN - 695004
3 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY,
INDUSTRIES DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
W.P.(C) No.9795 of 2023 and conn. Cases.
- 30 -
2025:KER:58627
4 THE CHIEF WILD LIFE WARDEN,
FOREST HEAD QUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
5 STANDING COMMITTEE FOR NATIONAL BOARD FOR WILD
LIFE,
MINISTRY OF ENVIRONMENT FOREST & CLIMATE CHANGE,
INDIRA PARYAVARANBHAWAN, JORBAGH ROAD, NEW DELHI.
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 110003
6 THE MINISTRY OF ENVIRONMENT FOREST & CLIMATE
CHANGE,INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD,
NEW DELHI,
REPRESENTED BY ITS SECRETARY, PIN - 110003.
BY ADVS.
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SRI.T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025 DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
- 31 -
2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 31398 OF 2024
PETITIONER:
M/S. BESTONNE GRANITE METALS PRIVATE LIMITED,
NOCHULLY POST, ARMAMGODE, KUZHALMANNAM, PALAKKAD.
REPRESENTED BY ITS MANAGING DIRECTOR,
SRI.O.P MUHAMMED RASHEED, PIN - 678702
BY ADVS.
SRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE DIRECTOR OF MINING AND GEOLOGY,
DIRECTORATE, GOVERNMENT OF KERALA, KESAVADASAPURAM,
PATTOM P.O., THIRUVANANTHAPURAM, PIN - 695004
2 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY,
INDUSTRIES DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 THE CHIEF WILD LIFE WARDEN,
FOREST HEAD QUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
W.P.(C) No.9795 of 2023 and conn. Cases.
- 32 -
2025:KER:58627
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA KERALA),
4TH FLOOR, KSRTC BUS TERMINAL COMPLEX, TRIVANDRUM,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 695001
5 STATE EXPERT APPRAISAL COMMITTEE (SEAC),
4TH FLOOR, KSRTC BUS TERMINAL COMPLEX, TRIVANDRUM,
REPRESENTED BY ITS CHAIRMAN, PIN - 695001
6 STANDING COMMITTEE FOR NATIONAL BOARD FOR WILD
LIFE,
MINISTRY OF ENVIRONMENT FOREST & CLIMATE CHANGE,
INDIRA PARYAVARANBHAWAN, JORBAGH ROAD, NEW DELHI,
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 110003
7 THE MINISTRY OF ENVIRONMENT FOREST & CLIMATE
CHANGE,
INDIRA PARYAVARANBHAWAN, JORBAGH ROAD, NEW DELHI,
REPRESENTED BY ITS SECRETARY, PIN - 110003
BY ADVS.
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SRI.T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
SRI.M.P.SREEKRISHNAN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025 DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
- 33 -
2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 35059 OF 2024
PETITIONER:
JOHN THOMSON,
AGED 66 YEARS
S/O. LATE THOMSON. J VALLIKAPPIL,PROPRIETOR,
TROPICAL GRANITES, KUTHANUR P.O, ALATHUR,
PALAKKAD, PIN - 678721
BY ADVS.
SRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE DIRECTOR OF MINING AND GEOLOGY,
DIRECTORATE, GOVERNMENT OF KERALA, KESAVADASAPURAM,
PATTOM P.O., TIRUVANANTHAPURAM, PIN - 695004
2 THE CHIEF WILD LIFE WARDEN,
FOREST HEAD QUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
3 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY,
INDUSTRIES DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
W.P.(C) No.9795 of 2023 and conn. Cases.
- 34 -
2025:KER:58627
4 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA KERALA),
4TH FLOOR, KSRTC BUS TERMINAL COMPLEX, TRIVANDRUM.
REPRESENTED BT ITS MEMBER SECRETARY, PIN - 695001
5 STATE EXPERT APPRAISAL COMMITTEE (SEAC),
4TH FLOOR, KSRTC BUS TERMINAL COMPLEX, TRIVANDRUM.
REPRESENTED BY ITS CHAIRMAN, PIN - 695001
6 STANDING COMMITTEE FOR NATIONAL BOARD FOR WILD
LIFE,
MINISTRY OF ENVIRONMENT FOREST & CLIMATE CHANGE,
INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI.
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 110003
7 THE MINISTRY OF ENVIRONMENT FOREST & CLIMATE
CHANGE,
INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI.
REPRESENTED BY ITS SECRETARY, PIN - 110003
BY ADVS.
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SRI.T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
SRI.M.P.SREEKRISHNAN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025 DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
- 35 -
2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 15219 OF 2025
PETITIONER:
M/S. RUBY STONE CRUSHER,
CHAMEL P.O, THAMARASSERY, KOZHIKODE.
REPRESENTED BY ITS MANAGING PARTNER
ABDULLA KOYA THANGAL C.P., PIN - 673573
BY ADVS.
SRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SRI.SAJU S. DOMINIC
RESPONDENTS:
1 THE GEOLOGIST,
DEPARTMENT OF MINING AND GEOLOGY DISTRICT OFFICE,
CIVIL STATION, KOZHIKODE, PIN - 673020
2 THE DIRECTOR,
MINING AND GEOLOGY DEPARTMENT KESAVADASAPURAM,
PATTOM P.O., THIRUVANANTHAPURAM, PIN - 695001
3 STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA KERALA),
4TH FLOOR, KSRTC BUS TERMINAL COMPLEX, TRIVANDRUM.
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 695001
W.P.(C) No.9795 of 2023 and conn. Cases.
- 36 -
2025:KER:58627
BY ADVS.
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SRI.T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
SRI.M.P.SREEKRISHNAN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025 DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
- 37 -
2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 19599 OF 2025
PETITIONER:
M/S. ALPHONSA GRANITES,
ROOM NO.13/188, OPPOSITE LF CHURCH POOMALA (P.O),
THRISSUR, REPRESENTED BY ITS MANAGING PARTNER,
REJISH ABRAHAM, PIN - 680581
BY ADVS.
SRI.PHILIP J.VETTICKATTU
SMT.NEENU BERNATH
SRI.SAJU S. DOMINIC
RESPONDENTS:
1 STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY,
(SEIAA) KERALA, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, TRIVANDRUM.
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 695001
2 STATE EXPERT APPRAISAL COMMITTEE (SEAC),
4 TH FLOOR, KSRTC BUS TERMINAL COMPLEX,
TRIVANDRUM.
REPRESENTED BY ITS CHAIRMAN, PIN - 695001
3 THE SENIOR GEOLOGIST,
DISTRICT OFFICE, DEPARTMENT OF MINING AND GEOLOGY,
THRISSUR, PIN - 680020
W.P.(C) No.9795 of 2023 and conn. Cases.
- 38 -
2025:KER:58627
4 THE DIRECTOR OF MINING AND GEOLOGY,
DIRECTORATE, GOVERNMENT OF KERALA, KESAVADASAPURAM,
PATTOM P.O., THIRUVANANTHAPURAM, PIN - 695004
5 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY,
INDUSTRIES DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
6 THE CHIEF WILD LIFE WARDEN,
FOREST HEAD QUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695014
7 STANDING COMMITTEE FOR NATIONAL BOARD FOR WILD
LIFE,
MINISTRY OF ENVIRONMENT FOREST & CLIMATE CHANGE,
INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD, NEW DELHI.
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 110003
8 THE MINISTRY OF ENVIRONMENT FOREST & CLIMATE
CHANGE,
INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD, NEW DELHI,
REPRESENTED BY ITS SECRETARY, PIN - 110003
BY ADVS.
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SRI.T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
SRI.M.P.SREEKRISHNAN, SC
SRI.AMAL PARTHASARADHY, CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025 DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
- 39 -
2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 21958 OF 2025
PETITIONER:
M/S. NELLIMUNDA GRANITES & SANDS PVT. LTD.,
OLIKKAL HOUSE, VIKAS NAGAR, KALPETTA,
WAYANAD.REPRESENTED BY ITS MANAGING DIRECTOR
SRI. O.D.THOMAS, PIN - 673121
BY ADVS.
SRI.ENOCH DAVID SIMON JOEL
SRI.S.SREEDEV
SRI.RONY JOSE
SRI.LEO LUKOSE
SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SRI.DERICK MATHAI SAJI
SRI.KARAN SCARIA ABRAHAM
SRI.ITTOOP JOY THATTIL
RESPONDENTS:
1 UNION OF INDIA,
REPRESENTED BY THE SECRETARY, MINISTRY OF
ENVIRONMENT,
FORESTS AND CLIMATE CHANGE,
INDIRA PARYAVARAN BHAWAN,
JORBAGH ROAD,
NEW DELHI, PIN - 110003
W.P.(C) No.9795 of 2023 and conn. Cases.
- 40 -
2025:KER:58627
2 STANDING COMMITTEE OF THE NATIONAL BOARD FOR
WILDLIFE,
MINISTRY OF ENVIRONMENT, FORESTS AND CLIMATE
CHANGE, INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD,
NEW DELHI.
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 110003
3 THE DIRECTOR OF MINING AND GEOLOGY,
DIRECTORATE OF MINING & GEOLOGY, PATTOM P.O.,
THIRUVANANTHAPURAM, PIN - 695004
4 THE GEOLOGIST,
DISTRICT OFFICE, DEPARTMENT OF MINING & GEOLOGY,
MEENANGADI, WAYANAD, PIN - 673571
5 THE WILDLIFE WARDEN,
ARALAM WILDLIFE DIVISION, IRITTY P.O,
KANNUR, PIN - 670703
6 THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY,
K.S.R.T.C BUS TERMINAL COMPLEX, 4TH FLOOR,
THAMPANOOR, THIRUVANANTHAPURAM.
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 695001
BY ADVS.
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SRI.M.P.SREEKRISHNAN, SC
SRI.P.R.AJITH KUMAR, CGC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025 DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
- 41 -
2025:KER:58627
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 7TH DAY OF AUGUST 2025 / 16TH SRAVANA, 1947
WP(C) NO. 21964 OF 2025
PETITIONER:
M/S. MALABAR BLUE METALS,
VENGASSERY P.O, AMBALAPPARA, PALAKKAD.
REPRESENTED BY ITS MANAGING PARTNER
SRI. AJAI WILSON, PIN - 679516
BY ADVS.
SRI.ENOCH DAVID SIMON JOEL
SRI.RONY JOSE
SRI.LEO LUKOSE
SRI.KAROL MATHEWS SEBASTIAN ALENCHERRY
SRI.DERICK MATHAI SAJI
SRI.KARAN SCARIA ABRAHAM
SRI.ITTOOP JOY THATTIL
RESPONDENTS:
1 UNION OF INDIA,
REPRESENTED BY THE SECRETARY,
MINISTRY OF ENVIRONMENT,
FORESTS AND CLIMATE CHANGE,
INDIRA PARYAVARAN BHAWAN,
JORBAGH ROAD,
NEW DELHI, PIN - 110003
W.P.(C) No.9795 of 2023 and conn. Cases.
- 42 -
2025:KER:58627
2 STANDING COMMITTEE OF THE NATIONAL BOARD FOR
WILDLIFE,
MINISTRY OF ENVIRONMENT,
FORESTS AND CLIMATE CHANGE,
INDIRA PARYAVARAN BHAWAN, JORBAGH ROAD, NEW DELHI.
REPRESENTED BY ITS MEMBER SECRETARY, PIN - 110003
3 THE DIRECTOR OF MINING AND GEOLOGY,
DIRECTORATE OF MINING & GEOLOGY, PATTOM P.O.,
THIRUVANANTHAPURAM, PIN - 695004
4 THE GEOLOGIST,
DISTRICT OFFICE, DEPARTMENT OF MINING & GEOLOGY,
PALAKKAD, PIN - 678001
5 THE WILDLIFE WARDEN,
PEECHI WILDLIFE DIVISION, PEECHI P.O.,
THRISSUR, PIN - 680653
BY ADVS.
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SRI.VIVEK A.V., CGC
SRI.T.P.SAJAN, SPECIAL GOVERNMENT PLEADER (FOREST)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.07.2025, ALONG WITH WP(C).9795/2023 AND CONNECTED CASES,
THE COURT ON 07.08.2025 DELIVERED THE FOLLOWING:
W.P.(C) No.9795 of 2023 and conn. Cases.
- 43 -
2025:KER:58627
'C.R'
COMMON JUDGMENT
In this batch of 21 cases, all the writ petitioners
essentially seek the same relief, which pertains to a
condition incorporated in the Environmental Clearance issued
by the State Environmental Impact Assessment Authority
('SEIAA' for short). One such condition, incorporated in the
case of petitioner in W.P.(C) No.28314/2024, is extracted here
below:
"Condition No.5: Since, the project is located within
10km of Peechi Vazhani Wild Life Sanctuary and
Chimmony Wild Life Sanctuary, the project proponent
has to obtain Wild Life Clearance from the SCNBWL as
per the OM dated 17/05/20225 of MoEF & CC as per the
directions in the Hon'ble Supreme Court judgment
dated 26/04/2023 in I.A.13177 of 2022 before the
commencement of mining".
In respect of a similar condition imposed in the Environmental
Clearance issued by SEIAA, the Hon'ble Supreme Court passed a
recent Order dated 29.05.2025 in I.A.Nos.132289/2025,
132290/2025 and 138819/2025 in W.P.(C) No.202/1995. As per the
W.P.(C) No.9795 of 2023 and conn. Cases.
- 44 -
2025:KER:58627
said Order, the operations in the Petitioner's quarry, which
is located 7.5 km away from the Peechi-Vazhani Wildlife
Sanctuary, were permitted, repelling the objections of the
Ministry of Environment, Forest and Climate Change ('MoEF &
CC', for short) in this regard. The petitioners herein seek
similar treatment in accord with the said Order of the Supreme
Court.
2. Heard the learned counsels for the petitioners; learned
Standing Counsel for SEIAA,; learned Central Government
Counsel for MoEF & CC; learned Special Government Pleader
(Forest) and the learned Government Pleader. Perused the
records.
3. As regards the interpretation of the said Order,
considerable arguments were advanced by the respective
parties. While the petitioners contend that similar condition,
imposed by the SEIAA in the Environmental Clearance is the
subject matter of these Writ Petitions, wherefore, the above
Order dated 29.05.2025 of the Hon'ble Supreme Court would
W.P.(C) No.9795 of 2023 and conn. Cases.
- 45 -
2025:KER:58627
squarely govern the situation, learned Standing Counsel for
SEIAA would submit that the above Order cannot substitute the
requirements of O.M. dated 17.05.2022 of the MoEF & CC, as
also, the directions contained in the earlier Orders passed by
the Hon'ble Supreme Court in the same Writ Petition.
4. This Court will straight away refer to the objections
raised by the learned Standing Counsel for SEIAA. Learned
Standing Counsel would submit that three Orders have been
passed by the Hon'ble Supreme Court in In Re: T.N.Godavarman
Thirumulpad v. Union of India and Others. The first is one
dated 3rd June, 2022 (hereinafter referred to as 'G.V-I').
Reference to various paragraphs of G.V-I is required and it is
clarified that the paragraph numbers being referred hereunder
are as contained in the Order (G.V-I) downloaded from the
Supreme Court portal. Learned Standing Counsel invited the
attention of this Court to paragraph no.44 of G.V-I Order,
which contains several directions. As per paragraph no.44(a),
a minimum distance of 1 km is prescribed as Eco-Sensitive Zone
(ESZ) measured from the demarcated boundary of a Protected
W.P.(C) No.9795 of 2023 and conn. Cases.
- 46 -
2025:KER:58627
Forest (National Park or Wildlife Sanctuary) for conducting
the activities prescribed in the Guidelines dated 09.02.2011.
Paragraph no.44(b) deals with the situations, where ESZ has
already been prescribed by law, which goes beyond 1 km buffer
zone. In such cases, the wider buffer zone prescribed under
the statutory instrument for the particular National Park or
Wildlife Sanctuary has to be maintained. Paragraph no.44(d) is
a complete prohibition for mining within the National Parks
and Wildlife Sanctuaries. Paragraph no.44(e) deals with
activities already undertaken within 1 km or the extended
buffer zone of a Wildlife Sanctuary or National Park, which
does not come within the ambit of prohibited activities as per
the Guidelines dated 09.02.2011. Such activities already begun
can be continued with the permission of the Principal Chief
Conservator of Forests. Paragraph no.44(h) mandates that in
respect of Sanctuaries or National Parks, for which proposal
has not been given by the State or the Union Territory, a
buffer zone of 10 km will be maintained as ESZ. Learned
Standing Counsel then invited the attention of this Court to
the Second Order in In Re: T.N.Godavarman Thirumulpad dated
W.P.(C) No.9795 of 2023 and conn. Cases.
- 47 -
2025:KER:58627
26.04.2023 (hereinafter referred to as 'GV-II'), wherein at
paragraph no.66, the directions contained in paragraph
no.44(e) (referred to as 56.5 in the SCC edition) of GV-I were
replaced with two other clauses. The first clause maintains
that the MoEF & CC and the State Governments shall strictly
follow the Guidelines dated 09.02.2011, and also, the
provisions contained in the ESZ's notifications pertaining to
the prohibited activities, regulated activities and
permissible activities in the Protected Areas. Clause (ii) of
paragraph 66 of GV-II directs that, while granting
Environmental and Forest Clearances for project activities in
ESZs and other areas outside the Protected Areas, O.M. dated
17.05.2022 has to be strictly followed.
5. Thirdly, learned Standing Counsel invited the attention
to the latest Order of the Hon'ble Supreme Court in In Re:
T.N.Godavarman Thirumulpad dated 29.05.2025 (hereinafter
referred to as 'GV-III'), wherein the impact of the second
direction in paragraph no.66 is not considered. According to
the learned Standing Counsel, the O.M. dated 17.05.2022 is not
W.P.(C) No.9795 of 2023 and conn. Cases.
- 48 -
2025:KER:58627
stayed by any Court, wherefore, the same will operate per
force, which mandates a buffer zone of ten kilometers from the
Wildlife Sanctuary/Protected Forest. Therefore, the
petitioners cannot be afforded with the relief granted by the
Supreme Court, in view of the mandate contained in O.M. dated
17.05.2022, is the submission made. Learned Central Government
Standing Counsel and the learned Special Government Pleader
(Forest) would adopt the contentions raised by the learned
Standing Counsel for SEIAA.
6. Having heard the learned counsel for petitioners, as
also, the contesting respondents, this Court cannot find any
merit in the submissions made by the respondents. Primarily,
this Court finds that the Supreme Court in its latest Order
dated 29.05.2025 (G.V-III), has dealt with a similar
situation, questioning the validity of a similar condition
imposed by SEIAA while granting Environmental Clearance,
mandating the project proponent to obtain wildlife clearance
from Standing Committee for National Board of Wildlife
(SCNBWL) as per O.M. dated 17.05.2022. The said condition is
W.P.(C) No.9795 of 2023 and conn. Cases.
- 49 -
2025:KER:58627
extracted by the Supreme Court in paragraph no.2 of the
G.V-III Order in I.A.Nos.132289/2025, 132290/2025 and
138819/2025. The reliefs were sought for to get over the said
condition, by seeking a declaration that ESZ shall be treated
as the area delineated in the draft notification of MoEF & CC
until the final notification is issued; with a further prayer
to permit the applicant to continue the operations of its
quarry, which is located 7.5 km away from the Peechi-Vazhani
Wildlife Sanctuary. In this regard, it is relevant to note
that, as per the draft notification, the maximum distance
prescribed as ESZ is 6.2 km, as could be seen from Ext.P7
notification produced in W.P.(C).No.28314/2024. The above
prayer was opposed before the Hon'ble Supreme Court by the
MoEF & CC by placing particular reliance upon the Order of the
Hon'ble Supreme in G.V-II, especially to paragraph no.50
thereof, which fact is recorded in paragraph no.3 of the
latest G.V-III Order of the Supreme Court. After taking note
of the fact that the mining activities of the applicant before
the Supreme Court are conducted at a distance of 8.5 km from
the border of the Wildlife Sanctuary, the Supreme Court held
W.P.(C) No.9795 of 2023 and conn. Cases.
- 50 -
2025:KER:58627
in paragraph no.5 that the objection of State, based on
paragraph no.51 (it appears that reference to paragraph no.51
is a mistake and the correct one is paragraph no.50) of the
G.V-II, as misplaced. Thereafter, the Supreme Court took stock
of the fact that the distance of 10 km as a prohibition for
mining activities has been reduced to 1 km, as per G.V-II and
accordingly in paragraph no.8 (erroneously referred to as 7),
the Interlocutory Applications were allowed in terms of
prayers (a) and (b), by declaring that the area delineated in
the MoEF & CC draft notification shall be treated as ESZ; and
permitting the applicant to continue his operations in the
quarry, which is located 7.5 km away from the Peechi-Vazhani
Wildlife Sanctuary. The fact situation in these Writ Petitions
are quite similar, wherefore, the petitioners are entitled to
similar treatment.
7. This Court further finds that the arguments based on
Clause no.(ii) in paragraph no.66 of G.V-II is also misplaced.
The corresponding discussion, which led to the relief granted
vide paragraph no.66 is contained in paragraph no.50 of
W.P.(C) No.9795 of 2023 and conn. Cases.
- 51 -
2025:KER:58627
G.V-II, which discussed the arguments advanced before the
Hon'ble Supreme Court. As a matter of fact, the necessity to
modify the directions contained in paragraph no.44(e) of G.V-I
starts from paragraph no.48 of G.V-II. The necessity to modify
the directions in paragraph no.44(e) is discussed in paragraph
nos.48 and 49, as also, in paragraph no.50. The discussion in
paragraph no.50 specifically takes stock of the O.M. dated
17.05.2022. The requirement of a consideration by the National
Board for Wildlife (NBWL) for conducting an activity within 10
km of the National Park or Sanctuary is also taken stock of.
Ultimately, in paragraph no.50, the Hon'ble Supreme Court
found that the directions in paragraph no.44(e) is impossible
to be implemented. The discussion continued in paragraph
nos.51, 52 and 53. It is on the strength of that discussion
that the Hon'ble Supreme Court, ultimately came out with the
directions contained in paragraph no.66, which replaced the
directions contained in paragraph no.44(e) of G.V-I. The said
replaced conditions are extracted here below:
"(i) The MoEF & CC and all the State/Union Territory
Governments shall strictly follow the provisions
W.P.(C) No.9795 of 2023 and conn. Cases.
- 52 -
2025:KER:58627
in the said Guidelines dated 9 th February 2011 and
so also the provisions contained in the ESZs
notifications pertaining to the respective
Protected Areas with regard to prohibited
activities, regulated activities and permissible
activities;
(ii) We further direct that while granting Environmental
and Forest Clearances for project activities in ESZ
and other areas outside the Protected Areas, the
Union of India as well as various State/Union
Territory Governments shall strictly follow the
provisions contained in the Office Memorandum dated
17th May 2022 issued by MoEF & CC."
8. In the above referred facts and circumstances, this Court
can only consider the second condition, which directs strict
adherence to O.M. dated 17.05.2022, as one coming within the
scope of the subject matter dealt within paragraph no.44(e) of
G.V-I, inasmuch as it is those directions, which stood
replaced by the two directions extracted above, by virtue of
the Order of the Hon'ble Supreme Court in G.V-II. Beyond the
scope of the topic discussed in paragraph no.44(e), the
direction to adhere to the O.M. dated 17.05.2022 cannot be
extended. This Court also take stock of the fact that,
W.P.(C) No.9795 of 2023 and conn. Cases.
- 53 -
2025:KER:58627
paragraph no.44(e) of G.V-I Order is preceded by paragraph
nos.44(a) and (b) etc. Insofar as Kerala is concerned, we are
governed by the directions in paragraph no.44(b), inasmuch as
draft notification has already been issued stipulating the
ESZ. As could be seen from the draft notification produced at
Ext.P7 in W.P.(C) No.28314/2024, the maximum distance
prescribed, based on the direction from the boundary of the
Peechi-Vazhani Wildlife Sanctuary is only 6.2 km. Admittedly,
the project activities of all the project proponents in the
subject Writ Petitions are located outside the respective
maxima of the ESZ. If that be so, a consideration by the
Standing Committee of the National Board for Wildlife (SCNBWL)
in terms of the O.M. dated 17.05.2022 cannot be insisted upon.
9. Before parting with the judgment, this Court cannot, but
reject the argument of the learned Standing Counsel for SEIAA
that the directions contained in O.M. dated 17.05.2022 will
operate by its own force, inasmuch as O.M. is not stayed by
any court. Such a contention is not any more available in view
of the consideration of a similar situation by the Hon'ble
W.P.(C) No.9795 of 2023 and conn. Cases.
- 54 -
2025:KER:58627
Supreme Court in its latest G.V-III Order, wherein this very
aspect has been propounded by the State, but rejected by the
Supreme Court.
10. In the result, these Writ Petitions are allowed declaring
that the petitioners herein are not liable to obtain clearance
from SCNBWL; quashing that particular condition in the
respective E.Cs warranting clearance from SCNBWL; and
directing the Director of Mining and Geology to process and
consider petitioners' application for quarrying lease in
accordance with law, but without insisting for clearance from
SCNBWL. The benefit granted by this judgment will be subject
to clarificatory or further Orders, if any, passed by the
Hon'ble Supreme Court on the same issue.
Inasmuch as the Writ Petitions are allowed, as indicated
above, interlocutory applications, if any, pending will stand
closed.
Sd/-
C.JAYACHANDRAN, JUDGE
ww
W.P.(C) No.9795 of 2023 and conn. Cases.
- 55 -
2025:KER:58627
APPENDIX OF WP(C) 9795/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT DATED
27/03/2022 ISSUED BY THE DIRECTOR,
DIRECTORATE OF MINING AND GEOLOGY
DEPARTMENT.
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE
EXPLOSIVE LICENSE, DATED 06/02/2023.
EXHIBIT P2(A) TRUE COPY OF THE RELEVANT PAGES OF
CONSENT TO OPERATE DATED 17/11/2022.
EXHIBIT P2(B) TRUE COPY OF THE LICENSE DATED 23/12/2022
WITH VALIDITY FROM 21/12/2022.
EXHIBIT P3 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE
DATED 20/10/2022.
EXHIBIT P4 TRUE COPY OF THE CERTIFICATE DATED
20/02/2023 ISSUED BY DEPUTY FOREST
CONSERVATOR AND WILD LIFE WARDEN, SULTHAN
BATHERI, WAYANAD.
EXHIBIT P5 TRUE COPY OF THE OFFICE MEMORANDUM DATED
8/8/2019.
EXHIBIT P6 TRUE COPY OF THE DRAFT NOTIFICATION
BEARING NO.S.O.438(E) DATED 28/01/2021.
EXHIBIT P6(A) TRUE COPY OF THE DRAFT NOTIFICATION
BEARING NO S.O.2323 (E) DATED 25/7/2017.
EXHIBIT P6(B) TRUE COPY OF THE FINAL NOTIFICATION
BEARING NO.S.O.2364 (E) DATED 4/10/2012
OF BANDIPUR NATIONAL PARK ALONG WITH
AMENDMENT VIDE S.O.NO.5237(E) DATED
10-11-2022.
W.P.(C) No.9795 of 2023 and conn. Cases.
- 56 -
2025:KER:58627
EXHIBIT P7 TRUE COPY OF THE GOOGLE IMAGE SHOWING THE
DISTANCE BETWEEN THE PETITIONER'S
PROPOSED QUARRY UNIT AND THE RESPECTIVE
SANCTUARIES AND ITS PROPOSED ESZ DATED
NIL.
EXHIBIT P8 TRUE COPY OF THE RELEVANT PAGES OF THE
APPLICATION FOR NOC UPLOADED BY THE
PETITIONER IN THE PORTAL OF THE MINISTRY
OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, GOVERNMENT OF INDIA DATED NIL.
EXHIBIT P9 THE TRUE COPY OF THE JUDGEMENT PASSED BY
THIS HON'BLE COURT IN A SIMILAR CASE
BEARING W.P.(C) NO.36526/2022 DATED
09/03/2023.
RESPONDENT ANNEXURES
ANNEXURE R8(A) TRUE COPY OF THE MAP SHOWING THE DISTANCE
OF NAGARHOLE NATIONAL PARK AND BANDIPUR
TIGER RESERVE.
ANNEXURE R5(A) TRUE COPY OF THE ORDER DATED 04.12.2006
IN WRIT PETITION (C) NO.460/2004 TITLED
AS GOA FOUNDATION V/S UNION OF INDIA.
ANNEXURE R5(B) TRUE COPY OF THE O.M NO.J-11013/41/2006-
IA.II(I) DATED 02ND DECEMBER 2009.
ANNEXURE R5(C) TRUE COPY OF OFFICE MEMORANDUM F.NO.22-
43/2018-IA.III DATED 08.08.2019.
ANNEXURE R5(D) TRUE COPY OF THE OM FC - 11/119/2020-FC
DATED 17.05.2022.
ANNEXURE R5(E) TRUE COPY OF SUPREME COURT JUDGMENT DATED
26.04.2023 IN W.P.(C) NO. 202 OF 1995.
ANNEXURE R5(F) TRUE COPY OF UPDATED GUIDELINES DATED
13.12.2023.
W.P.(C) No.9795 of 2023 and conn. Cases.
- 57 -
2025:KER:58627
APPENDIX OF WP(C) 13492/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT DATED
03/12/2018 ISSUED BY THE GEOLOGIST,
DISTRICT OFFICE, DEPARTMENT OF MINING AND
GEOLOGY, MEENANGADI, WAYANAD.
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE
EXPLOSIVE LICENSE, DATED 23/01/2023 WHICH
IS VALID TILL 31/3/2027 ISSUED BY THE DY.
CHIEF CONTROLLER, EXPLOSIVES, ERNAKULAM
EXHIBIT P2(A) TRUE COPY OF THE RELEVANT PAGES OF
CONSENT TO OPERATE DATED 07/01/2022 UPTO
20/04/2026.
EXHIBITP2(B) TRUE COPY OF THE LICENSE DATED 24/03/2023
WITH VALIDITY FROM 24/03/2023 TO
31/03/2023 ISSUED BY MEENANGADI GRAMA
PANCHAYAT.
EXHIBIT P3 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE
DATED 21/04/2021 ISSUED BY THE STATE
ENVIRONMENT IMPACT ASSESSMENT AUTHORITY
(SEIAA) KERALA.
EXHIBIT P4 TRUE COPY OF THE OFFICE MEMORANDUM DATED
8/8/2019, WHICH IS REFERRED TO IN THE
SPECIFIC CONDITION.
EXHIBIT P5 TRUE COPY OF THE DRAFT NOTIFICATION
BEARING NO.S.O. 438(E) DATED 29/01/2021
REGARDING WAYANAD WILD LIFE SANCTUARY
ISSUED BY THE COMPETENT AUTHORITY.
EXHIBIT P6 TRUE COPY OF THE GOOGLE IMAGE SHOWING THE
DISTANCE BETWEEN THE PETITIONER'S
PROPOSED QUARRY UNIT AND THE RESPECTIVE
SANCTUARY AND ITS PROPOSED ESZ.
W.P.(C) No.9795 of 2023 and conn. Cases.
- 58 -
2025:KER:58627
EXHIBIT P7 TRUE COPY OF THE CERTIFICATE ISSUED BY
THE WILD LIFE WARDEN CERTIFYING THE
DISTANCE.
EXHIBIT P8 TRUE COPY OF THE RELEVANT PAGES OF THE
APPLICATION FOR NOC UPLOADED BY THE
PETITIONER IN THE PORTAL OF THE MINISTRY
OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, GOVERNMENT OF INDIA.
EXHIBIT P9 TRUE COPY OF THE JUDGEMENT PASSED BY THIS
HON'BLE COURT IN A SIMILAR CASE BEARING
WP ( C) NO.36526/2022 DATED 09/03/2023.
RESPONDENT ANNEXURES
ANNEXURE R6(A) TRUE COPY OF THE MAP OF LAND IN RE SURVEY
NOS 47/1-1 47/1-2 OF PURAKKADI VILLAGE
SULTHANBATHERY.
W.P.(C) No.9795 of 2023 and conn. Cases.
- 59 -
2025:KER:58627
APPENDIX OF WP(C) 19300/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT DATED
04.05.2019 ISSUED BY THE 3RD RESPONDENT .
EXHIBIT P1(A) TRUE COPY OF THE CONSENT DATED 12.05.2023
VALID TILL 31.03.2028 ISSUED BY THE
POLLUTION CONTROL BOARD.
EXHIBIT P2 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE
CERTIFICATE DATED 24.01.2023 ISSUED BY
THE 5TH RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE ABSTRACT OF THE DRAFT
NOTIFICATION DATED 28.01.2021 BEARING NO.
S.O.438(E) RELATING TO THE WAYANAD
WILDLIFE SANCTUARY ISSUED BY THE 1ST
RESPONDENT .
EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED
27.07.2022 IN WP(C) NO. 19710/2022 ON THE
FILES OF THIS HON'BLE COURT .
EXHIBIT P4(A) TRUE COPY OF THE JUDGMENT DATED
22.12.2022 IN WP(C) NO. 38718/2022 ON THE
FILES OF THIS HON'BLE COURT.
RESPONDENT ANNEXURES
ANNEXURE R4(A) TRUE COPY OF THE MAP SHOWING THE DISTANCE
BETWEEN THE PROPOSED QUARRY AND WILDLIFE
SANCTUARY
W.P.(C) No.9795 of 2023 and conn. Cases.
- 60 -
2025:KER:58627
APPENDIX OF WP(C) 27035/2023
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE CONSENT OF THE OWNER OF THE
PROPERTY DATED 09.02.2017.
EXHIBIT P2 TRUE COPY OF THE LETTER OF INTENT OF THE 5TH
RESPONDENT DATED 19.08.2017.
EXHIBIT P3 TRUE COPY OF THE PERMISSION OBTAINED FROM THE
DISTRICT OFFICER, GROUND WATER DEPARTMENT,
THIRUVANANTHAPURAM DATED 08.05.2018.
EXHIBIT P4 TRUE COPY OF THE CONSENT OF ENVIRONMENTAL
ENGINEER, POLLUTION CONTROL BOARD,
THIRUVANANTHAPURAM DATED 25.07.2018.
EXHIBIT P5 TRUE COPY OF THE LICENSE ISSUED BY THE
VELLARADA GRAMA PANCHAYAT DATED 12.04.2019.
EXHIBIT P6 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE ISSUED
BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY, THIRUVANANTHAPURAM DATED 19.07.2018.
EXHIBIT P7 TRUE COPY OF THE REPORT OF THE 4TH RESPONDENT
DATED 30.05.2019.
EXHIBIT P8 TRUE COPY OF THE OFFICE MEMORANDUM DATED
08.08.2019 ISSUED BY THE CENTRAL GOVERNMENT.
EXHIBIT P9 TRUE COPY OF THE ORDER OF THE 5TH RESPONDENT
DATED 19.09.2019.
EXHIBIT P10 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT
IN W.P.(C) NO.13323 OF 2020 DATED 07.07.2020.
RESPONDENT ANNEXURES
ANNEXURE R4(A) TRUE COPY OF THE OFFICE MEMORANDUM DATED 17TH
MAY 2022 ISSUED BY MOEF AND CC.
W.P.(C) No.9795 of 2023 and conn. Cases.
- 61 -
2025:KER:58627
APPENDIX OF WP(C) 4510/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT DATED
05/04/2022, ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE JUDGMENT PASSED BY THIS
HON'BLE COURT IN W.P.(C) NO.36526/2022,
DATED 9-3-2023.
EXHIBIT P3 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE
BEARING NO.150/Q/2023 DATED 4-10-2023.
EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF
GUIDELINES DATED 17-5-2022.
EXHIBIT P5 TRUE COPY OF THE RELEVANT PAGES OF
GUIDELINES DATED 13-12-2023.
EXHIBIT P6 TRUE COPY OF THE CONSENT TO OPERATE DATED
11-10-2023, WHICH IS VALID UPTO 1-10-
2028.
EXHIBIT P7 TRUE COPY OF THE EXPLOSIVE LICENSE ISSUED
BY THE COMPETENT AUTHORITY DATED 17-10-
2023, WHICH IS VALID UPTO 31-3-2028.
EXHIBIT P8 TRUE COPY OF THE LICENSE ISSUED BY THE
LOCAL AUTHORITY DATED 13-11-2023, WHICH
IS VALID UPTO 31-3-2028.
EXHIBIT P9 TRUE COPY OF THE COMMUNICATION DATED 03-
01-2024 ISSUED BY THE MINING & GEOLOGY
DEPARTMENT SHOWING APPROVAL OF MINING
PLAN SUBMITTED BY THE PETITIONER.
EXHIBIT P10 TRUE COPY OF THE COMMUNICATION ISSUED BY
THE GOVERNMENT OF KERALA DATED 18-8-2023.
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
EXHIBIT P11 TRUE COPY OF THE INFORMATION ISSUED UNDER
THE PROVISIONS OF RIGHT TO INFORMATION
ACT, 2005 FROM THE WAYANAD WILD LIFE
DIVISION, DATED 29-7-2023.
EXHIBIT P12 TRUE COPY OF THE INTERIM ORDER DATED 17-
1-2024 PASSED BY THIS HON'BLE COURT IN
W.P.(C) NO.971/2024.
W.P.(C) No.9795 of 2023 and conn. Cases.
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APPENDIX OF WP(C) 10121/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT BEARING
NO. 1459/M3/2018, DATED 23-3-2018 ISSUED
BY THE 1 ST RESPONDENT TO THE PETITIONER.
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGE OF THE
MINING PLAN WITH THE ENDORSEMENT APPROVED
BY THE MINING & GEOLOGY DEPARTMENT WITH
RESPECT TO THE PRECISE AREA.
EXHIBIT P3 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE
DATED 1-9-2022.
EXHIBIT P4 TRUE COPY OF THE EXPLOSIVE LICENSE DATED
8-6-2023, WHICH IS VALID UPTO 31-3-2028.
EXHIBIT P5 TRUE COPY OF THE CONSENT TO OPERATE DATED
8-12-2022 WITH A VALIDITY UPTO 1-9-2027
ISSUED BY THE POLLUTION CONTROL BOARD.
EXHIBIT P6 TRUE COPY OF THE LICENSE ISSUED BY THE
NATTANPARA GRAMA PANCHAYAT DATED 21-12-
2023.
EXHIBIT P7 TRUE COPY OF THE PROCEEDINGS ISSUED BY THE
1ST RESPONDENT BEARING NO.DMG/3178/ 2023-
M2, DATED 16-1-2024.
EXHIBIT P8 TRUE COPY OF THE DRAFT NOTIFICATION ISSUED
BY THE MOEF WITH RESPECT TO MALABAR WILD
LIFE SANCTUARY.
EXHIBIT P9 TRUE COPY OF THE GOOGLE IMAGE SHOWING THE
DISTANCE DATED NIL.
EXHIBIT P10 TRUE COPY OF THE PRINT OUT OF JUDGMENT IN
RE: T.N GODAVARMAN THIRUMULPAD VS UNION OF
INDIA REPORTED AS 2022 (3) KLT 739(SC).
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
EXHIBIT P11 TRUE COPY OF THE PRINT OUT OF JUDGMENT IN
RE: T.N. GODAVARMAN VS UNION OF INDIA
REPORTED AS 2023 (3) KLT 144(SC).
EXHIBIT P12 TRUE COPY OF THE O.M. DATED 17-5-2022
ISSUED BY THE MOEF.
EXHIBIT P13 TRUE COPY OF THE O.M. DATED 8-8-2019
ISSUED BY THE MINSTRY OF ENVIRONMENT,
FOREST AND CLIMATE CHANGE.
EXHIBIT P14 TRUE COPY OF THE O.M. DATED 16-7-2020
ISSUED BY THE MINISTRY OF ENVIRONMENT,
FOREST AND CLIMATE CHANGE.
EXHIBIT P15 TRUE COPY OF THE COMMUNICATION ISSUED BY
THE GOVERNMENT OF KERALA DATED 18-8-2023.
EXHIBIT P16 TRUE COPY OF THE INFORMATION ISSUED UNDER
THE PROVISIONS OF RIGHT TO INFORMATION
ACT, 2005 FROM THE WAYANAD WILD LIFE
DIVISION, DATED 29-7-2023.
EXHIBIT P17 TRUE COPY OF THE INTERIM ORDER DATED 17-1-
2024 PASSED BY THIS HON'BLE COURT IN W.P.
(C) NO.971/2024.
EXHIBIT P18 TRUE COPY OF THE RELEVANT PAGES OF THE
APPLICATION SUBMITTED BY THE PETITIONER
FOR CLEARANCE FROM THE SCNBWL.
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
APPENDIX OF WP(C) 18741/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT DATED
19/07/2018 BEARING NO.6000/M3/2018 ISSUED IN
FAVOUR OF THE PETITIONER BY THE 2ND
RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE EC DATED 02/03/2020 ISSUED
BY THE STATE ENVIRONMENTAL IMPACT ASSESSMENT
AUTHORITY, KERALA.
EXHIBIT P3 TRUE COPY OF THE CONSENT DATED 08/07/2022
ISSUED TO THE PETITIONER BY THE KERALA STATE
POLLUTION CONTROL BOARD.
EXHIBIT P4 TRUE COPY OF THE TRADE LICENSE DATED
11/08/2022 ISSUED TO THE PETITIONER BY THE
PANJAL GRAMA PANCHAYAT.
EXHIBIT P5 TRUE COPY OF THE RENEWED TRADE LICENSE DATED
25/01/2023 ISSUED TO THE PETITIONER BY THE
PANJAL GRAMA PANCHAYAT.
EXHIBIT P6 TRUE COPY OF THE EXPLOSIVE LICENSE DATED
14/12/2021 ISSUED IN FAVOUR OF THE
PETITIONER.
EXHIBIT P7 TRUE COPY OF THE RELEVANT PAGES OF THE
APPROVED MINING PLAN DATED 29/08/2018.
EXHIBIT P8 TRUE COPY OF THE CORRESPONDENCE DATED
13/12/2022 BEARING NO.9052/M3/2021 BY THE
2ND RESPONDENT COMMUNICATED TO THE
RESPONDENT.
EXHIBIT P9 TRUE COPY OF THE COVERING LETTER DATED
14/12/2022 BEARING NO.941/C2/TDO/2018 BY
WHICH EXT.P-8 WAS COMMUNICATED TO THE
PETITIONER.
W.P.(C) No.9795 of 2023 and conn. Cases.
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EXHIBIT P10 TRUE COPY OF THE LETTER DATED 09/02/2023
BEARING NO.P.W.2-204/2023.
EXHIBIT P11 TRUE COPY OF THE CORRESPONDENCE DATED
06/09/2023 ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P12 TRUE COPY OF THE COMMUNICATION DATED
23/11/2023 ISSUED BY THE 1ST RESPONDENT TO
THE 2ND RESPONDENT.
EXHIBIT P13 TRUE COPY OF THE W.P.(C) NO.3682/2024 DATED
29/01/2024 WITHOUT EXHIBITS FILED BY THE
PETITIONER BEFORE THIS HON'BLE COURT.
EXHIBIT P14 TRUE COPY OF THE JUDGMENT DATED 05/02/2024
IN W.P.(C) NO.3682/2024 OF THIS HON'BLE
COURT.
EXHIBIT P15 TRUE COPY OF THE NOTICE DATED 04/04/2024
ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER.
EXHIBIT P16 TRUE COPY OF THE LETTER DATED 18/08/2023
BEARING NO. FOREST-DE/168/2023/FOREST ISSUED
BY THE 3RD RESPONDENT.
EXHIBIT P17 TRUE PRINTOUT OF THE NOTIFICATION DATED
06/07/1909 IN RESPECT OF PEECHY-VAZHANI
RESERVE FOREST.
EXHIBIT P18 TRUE COPY OF THE DRAFT NOTIFICATION DATED
PUBLISHED IN KERALA GAZETTEE DATED
19/08/1958.
EXHIBIT P19 TRUE COPY OF THE RELEVANT PAGES OF THE
TRAVANCORE COCHIN FOREST ACT, 1951.
EXHIBIT P20 TRUE COPY OF THE DRAFT NOTIFICATION DATED
03/03/2016 BEARING SO NO. 657(E) ISSUED BY
THE MOEF.
W.P.(C) No.9795 of 2023 and conn. Cases.
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EXHIBIT P21 TRUE COPY OF THE NOTIFICATION DATED
25/11/2020 BEARING SO NO. 4271(E ) ISSUED BY
THE MOEF.
EXHIBIT P22 TRUE COPY OF THE JUDGMENT IN C.G. GEORGE V.
STATE OF KERALA REPORTED IN 2020 (1) KLJ 596
DATED 18/12/2019.
EXHIBIT P23 TRUE COPY OF THE REFERENCE ORDER DATED
08/04/2021 OF THIS HON'BLE COURT IN M/S. MTR
MOONADI QUARRY V. UNION OF INDIA.
EXHIBIT P24 TRUE COPY OF THE JUDGMENT REPORTED IN 2022
(10) SCC 544 DATED 03/06/2022 IN WRIT
PETITION (C) NO. 202/1995 OF THE HON'BLE
SUPREME COURT.
EXHIBIT P25 TRUE COPY OF THE APPLICATION FOR
MODIFICATION DATED 07/09/2022 FILED BY THE
MOEF AS IA NO.131377/2022 BEFORE THE HON'BLE
SUPREME COURT.
EXHIBIT P26 TRUE COPY OF THE OFFICE MEMORANDUM DATED
17/05/2022 ISSUED BY THE MOEF & CC.
EXHIBIT P27 TRUE COPY OF THE GUIDELINES DATED 09/02/2011
ISSUED BY THE MOEF.
EXHIBIT P28 TRUE COPY OF THE JUDGMENT REPORTED IN 2023
SCC ONLINE SC 504 IN I.A. NO.131377 OF 2022
DATED 26/04/2023 IN EXHIBIT P-25
APPLICATION.
EXHIBIT P29 TRUE COPY OF THE REVISED GUIDELINES (WITHOUT
ANNEXURE), DATED 13/12/2023 FOR SEEKING
RECOMMENDATIONS OF THE STANDING COMMITTEE OF
NATIONAL BOARD FOR WILD LIFE.
EXHIBIT P30 TRUE COPY OF THE RELEVANT PAGES OF THE
MINUTES OF THE 140TH MEETING OF THE SEIAA
DATED 25TH AND 26TH MARCH, 2024.
W.P.(C) No.9795 of 2023 and conn. Cases.
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EXHIBIT P31 TRUE COPY OF THE ORDER DATED 15/05/2024
ISSUED IN IA 58031 AND 58032 OF 2024 IN
WP(C) 202 OF 1995 BY THE HONOURABLE APEX
COURT.
W.P.(C) No.9795 of 2023 and conn. Cases.
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APPENDIX OF WP(C) 19999/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT BEARING
NO.9891/M3/2016, DATED 12-7-2016 ISSUED BY
THE COMPETENT AUTHORITY.
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE
ENVIRONMENTAL CLEARANCE BEARING
NO.143/Q/2023, DATED 19-9-2023 ISSUED BY
THE COMPETENT AUTHORITY.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGES OF RENEWED
EXPLOSIVE LICENSE ISSUED BY THE COMPETENT
AUTHORITY DATED 23-1-2024, WHICH IS VALID
UPTO 31-3-2029.
EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF THE
CONSENT TO OPERATE DATED 14-10-2023, WHICH
IS VALID UPTO 1-10-2028.
EXHIBIT P5 TRUE COPY OF THE LICENSE AS CONTEMPLATED
UNDER SECTION 232 OF THE KERALA PANCHAYAT
RAJ ACT, 1994, ISSUED BY THE KERALA SINGLE
WINDOW CLEARANCE BOARDS AND INDUSTRIAL
TOWNSHIP AREA DEVELOPMENT ACT, 1999 DATED
14-2-2024.
EXHIBIT P6 TRUE COPY OF THE COMMUNICATION ISSUED BY
THE 1ST RESPONDENT BEARING NO.452/M3/ 2022,
DATED 15-5-2024.
EXHIBIT P7 TRUE COPY OF THE MINUTES OF 135TH MEETING
OF THE SEIAA WHICH HELD ON 22 ND AND 23 RD
DECEMBER 2023.
EXHIBIT P8 TRUE COPY OF THE DRAFT NOTIFICATION BEARING
NO.SO.440(E) DATED 28 TH JANUARY, 2021
ISSUED BY THE COMPETENT AUTHORITY WITH
RESPECT TO PARAMBIKULAM TIGER RESERVE.
W.P.(C) No.9795 of 2023 and conn. Cases.
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EXHIBIT P9 TRUE COPY OF THE REPORT AND RECOMMENDATION
OF THE DIVISIONAL FOREST OFFICER, NENMARA
DATED 28-11-2022.
EXHIBIT P10 TRUE COPY OF THE PRINT OUT OF JUDGMENT IN
T.N.GODAVARMAN THIRUMULPADU VS. UNION OF
INDIA REPORTED AS 2022 (3) KLT 739(SC).
EXHIBIT P11 TRUE COPY OF THE PRINT OUT OF JUDGMENT IN
GODAVARMAN THIRUMULPADU V. UNION OF INDIA
REPORTED AS 2023 (3) KLT 144(SC).
EXHIBIT P12 TRUE COPY OF PRINT OUT OF JUDGMENT DATED
28-4-2023 IN GODAVARMAN THIRUMULPADU V.
UNION OF INDIA REPORTED AS 2023 (3) KLT
269(SC).
EXHIBIT P13 TRUE COPY OF THE O.M. DATED 17-5-2022
ISSUED BY THE MOEF.
EXHIBIT P14 TRUE COPY OF THE O.M. DATED 8-8-2019 ISSUED
BY THE MOEF.
EXHIBIT P15 TRUE COPY OF THE O.M. DATED 16-7-2020.
EXHIBIT P16 TRUE COPY OF THE COMMUNICATION ISSUED BY
THE GOVERNMENT OF KERALA DATED 18-8-2023.
EXHIBIT P17 TRUE COPY OF THE INFORMATION ISSUED UNDER
THE PROVISIONS OF RIGHT TO INFORMATION ACT,
2005 FROM THE WAYANAD WILD LIFE DIVISION,
DATED 29-7-2023.
EXHIBIT P18 TRUE COPY OF THE INTERIM ORDER DATED 17-1-
2024 PASSED BY THIS HON'BLE COURT IN W.P.
(C) NO.971/2024.
EXHIBIT P19 TRUE COPY OF THE GUIDELINE BEARING
NO.F.NO.6-30/2019-WL, DATED 13-12-2023.
W.P.(C) No.9795 of 2023 and conn. Cases.
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RESPONDENT ANNEXURES
ANNEXURE R2(A) A TRUE COPY OF THE MINUTES OF 115TH MEETING
OF SIEAA, DATED 30TH JUNE 2022.
W.P.(C) No.9795 of 2023 and conn. Cases.
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APPENDIX OF WP(C) 20487/2024
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE ENVIRONMENTAL
CLEARANCE DATED 04.04.2024 ISSUED BY THE
STATE ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY-KERALA.
EXHIBIT P2 THE TRUE COPY OF THE CONSENT TO
OPERATE/AUTHORIZATION/REGISTRATION ISSUED
BY THE KERALA STATE POLLUTION CONTROL
BOARD DATED 23.05.2024.
EXHIBIT P3 TRUE COPY OF THE DRAFT NOTIFICATION
PUBLISHED BY THE CENTRAL GOVERNMENT
DEMARCATING THE BOUNDARIES OF THATTEEKKAD
WILDLIFE SANCTUARY DATED 29.09.2020.
EXHIBIT P4 THE TRUE COPY OF THE JUDGMENT OF THIS
HONBLE COURT IN WP(C) NO.19710 OF 2022
DATED 27.07.2022.
RESPONDENT ANNEXURES
ANNEXURE R3(A) TRUE COPY OF THE RELEVANT PORTIONS OF
GUIDLINES ISSUED BY STANDING COMMITTEE
FOR NATIONAL BOARD FOR WILDLIFE VIDE REF.
NO.6-30/2019 WL DATED 06.05.2022.
W.P.(C) No.9795 of 2023 and conn. Cases.
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APPENDIX OF WP(C) 26197/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT DATED
26/05/2022 ISSUED BY THE DIRECTOR,
DIRECTORATE OF MINING AND GEOLOGY DEPARTMENT,
IN FAVOUR OF THE PETITIONER.
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGE OF THE MINING
PLAN WITH ENDORSEMENT 'APPROVED' ON
11/06/2019 BY THE COMPETENT AUTHORITY.
EXHIBIT P3 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE
ISSUED BY SEIAA KERALA DATED 11/10/2022.
EXHIBIT P4 TRUE COPY OF THE PROCEEDINGS OF THE SEIAA
KERALA, DATED 14/02/2023.
EXHIBIT P5 TRUE COPY OF THE JUDGMENT PASSED BY THIS
HON'BLE COURT IN W.P.(C) NO.14488/2023 DATED
12/06/2023.
EXHIBIT P6 TRUE COPY OF THE RELEVANT PAGES OF CONSENT TO
OPERATE ISSUED BY THE KERALA STATE POLLUTION
CONTROL BOARD DATED 05/06/2023.
EXHIBIT P7 TRUE COPY OF THE EXPLOSIVE LICENSE DATED
07/11/2023 WHICH IS VALID UPTO 31/03/2028
ISSUED BY THE JOINT CHIEF CONTROLLER OF
EXPLOSIVES CHENNAI.
EXHIBIT P8 TRUE COPY OF THE LICENSE ISSUED BY THE
SECRETARY CHELAKKARA GRAMA PANCHAYAT DATED
10/07/2023 WHICH IS VALID UPTO 31/03/2027.
EXHIBIT P9 TRUE COPY OF THE LETTER DATED 21/06/2024
ISSUED BY THE 1ST RESPONDENT.
W.P.(C) No.9795 of 2023 and conn. Cases.
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EXHIBIT P10 TRUE COPY OF THE DRAFT NOTIFICATION BEARING
NO.4271(E) DATED 25/11/2020 ISSUED BY THE
COMPETENT AUTHORITY.
EXHIBIT P11 TRUE COPY OF THE GOOGLE IMAGE SHOWING THE
DISTANCE BETWEEN THE PETITIONER'S PROPOSED
QUARRY UNIT AND THE PEECHI VAZHANI WILD LIFE
SANCTUARY AND ITS PROPOSED ESZ DATED NIL.
EXHIBIT P12 TRUE COPY OF THE CERTIFICATE DATED 16/03/2020
ISSUED BY THE WILD LIFE WARDEN, THRISSUR.
EXHIBIT P13 TRUE COPY OF THE RELEVANT PAGES OF THE
APPLICATION FOR NOC UPLOADED BY THE
PETITIONER IN THE PORTAL OF THE MINISTRY OF
ENVIRONMENT, FOREST AND CLIMATE CHANGE,
GOVERNMENT OF INDIA.
EXHIBIT P14 TRUE COPY OF THE O.M. DATED 17-5-2022 ISSUED
BY THE MOEF.
EXHIBIT P15 TRUE COPY OF THE O.M. DATED 8-8-2019 ISSUED
BY THE MOEF.
EXHIBIT P16 TRUE COPY OF THE O.M. DATED 16-7-2020.
EXHIBIT P17 TRUE COPY OF THE COMMUNICATION ISSUED BY THE
GOVERNMENT OF KERALA DATED 18-8-2023.
EXHIBIT P18 TRUE COPY OF THE INFORMATION ISSUED UNDER THE
PROVISIONS OF RIGHT TO INFORMATION ACT, 2005
FROM THE WAYANAD WILD LIFE DIVISION, DATED
29-7-2023.
EXHIBIT P19 TRUE COPY OF THE INTERIM ORDER DATED
17-1-2024 PASSED BY THIS HON'BLE COURT IN
W.P.(C) NO.971/2024.
EXHIBIT P20 TRUE COPY OF THE GUIDELINE BEARING NO.F.NO.6-
30/2019-WL, DATED 13-12-2023.
W.P.(C) No.9795 of 2023 and conn. Cases.
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APPENDIX OF WP(C) 27291/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT DATED
30.11.2017 ISSUED BY THE SENIOR
GEOLOGIST, DISTRICT OFFICE, DEPARTMENT OF
MINING AND GEOLOGY, THRISSUR TO THE
PETITIONER.
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE
ENVIRONMENTAL CLEARANCE BEARING NO.
108/Q/2024 DATED 03.06.2024.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGES OF THE
RENEWED EXPLOSIVE LICENSE ISSUED BY THE
COMPETENT AUTHORITY DATED 26.06.2024
WHICH IS VALID UPTO 31.03.2028.
EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED
17.07.2024 TOGETHER WITH THE RECEIPT.
EXHIBIT P5 TRUE COPY OF SINGLE WINDOW APPLICATION
FORM DATED 19.07.2024 TOGETHER WITH
PAYMENT RECEIPT DATED 19.07.2024.
EXHIBIT P6 TRUE COPY OF THE DRAFT NOTIFICATION DATED
25.11.2020 WITH RESPECT TO CHOOLANNUR
PEAFOWL SANCTUARY ISSUED BY THE MINISTRY
OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE.
EXHIBIT P7 TRUE COPY OF THE LETTER DATED 08.02.2023
ISSUED BY THE WILD LIFE WARDEN, PEECHI,
P.O. THRISSUR TO THE GEOLOGIST, THRISSUR.
EXHIBIT P8 TRUE COPY OF THE PRINTOUT OF JUDGMENT IN
T.N. GODAVARMAN TIRUMULPAD VS. UNION OF
INDIA REPORTED IN 2022 (3) KLT 739 (SC).
W.P.(C) No.9795 of 2023 and conn. Cases.
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EXHIBIT P9 TRUE COPY OF THE PRINTOUT OF JUDGMENT IN
GODAVARMAN TIRUMULPAD VS. UNION OF INDIA
REPORTED IN 2023 (3)KLT 144 (SC).
EXHIBIT P10 TRUE COPY OF THE PRINT OUT OF JUDGMENT
DATED 28.04.2023 IN GODAVARMAN
THIRUMULPAD VS. UNION OF INDIA REPORTED
AS 2023 (3) KLT 269 (SC).
EXHIBIT P11 TRUE COPY OF THE O.M. DATED 17.05.2022
ISSUED BY THE MOEF.
EXHIBIT P12 TRUE COPY OF THE O.M. DATED 08.08.2019
ISSUED BY THE MOEF.
EXHIBIT P13 TRUE COPY OF THE O.M. DATED 16.07.2020.
EXHIBIT P14 TRUE COPY OF THE COMMUNICATION ISSUED BY
THE GOVERNMENT OF KERALA DATED
18.08.2023.
EXHIBIT P15 TRUE COPY OF THE INFORMATION ISSUED UNDER
THE PROVISIONS OF RIGHT TO INFORMATION
ACT, 2005 FROM THE WAYANAD WILF LIFE
DIVISION, DATED 29.07.2023.
EXHIBIT P16 TRUE COPY OF THE INTERIM ORDER DATED
17.01.2024 PASSED BY THIS HON'BLE COURT
IN W.P. (C) NO.971/2024.
EXHIBIT P17 TRUE COPY OF THE GUIDELINE BEARING
NO.F.NO.6-30/2019-WL DATED 13.12.2023.
W.P.(C) No.9795 of 2023 and conn. Cases.
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APPENDIX OF WP(C) 28314/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT BEARING
NO.222/M3/2022 DATED 06/04/2022 ISSUED BY
THE 1ST RESPONDENT TO THE PETITIONER.
EXHIBIT P2 TRUE COPY OF THE COMMUNICATION DATED
29/09/2022 ISSUED BY THE COMPETENT
AUTHORITY.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF THE
RENEWED EXPLOSIVE LICENSE ISSUED BY THE
COMPETENT AUTHORITY DATED 29-12-2023,
WHICH IS VALID UPTO 31-3-2028.
EXHIBIT P4 TRUE COPY OF THE LICENSE DATED
29-04-2024, WHICH IS VALID UPTO
31-03-2028 ISSUED BY THE SECRETARY,
KIZHAKKANCHERY GRAMA PANCHAYAT.
EXHIBIT P5 TRUE COPY OF THE RELEVANT PAGES OF THE
CONSENT TO OPERATE DATED 17-01-2024,
WHICH IS VALID UPTO 1-01-2029.
EXHIBIT P6 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE
DATED 22-12-2023 ISSUED BY THE 4TH
RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE DRAFT NOTIFICATION
BEARING NO.4271(E) DATED 25/11/2020
ISSUED BY THE COMPETENT AUTHORITY
DECLARING THE ESZ FOR PEECHY VAZHANI WILD
LIFE SANCTUARY.
EXHIBIT P8 TRUE COPY OF THE DRAFT NOTIFICATION
BEARING NO.4269(E) DATED 25/11/2020
ISSUED BY THE COMPETENT AUTHORITY
DECLARING THE ESZ FOR CHIMMONY WILDLIFE
SANCTUARY.
W.P.(C) No.9795 of 2023 and conn. Cases.
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EXHIBIT P9 TRUE COPY OF THE GOOGLE IMAGE SHOWING THE
DISTANCE BETWEEN THE PETITIONER'S
PROPOSED QUARRY UNIT AND PEECHY VAZHANI
WILD LIFE SANCTUARY AND CHIMMONY WILD
LIFE SANCTUARY DATED NIL.
EXHIBIT P10 TRUE COPY OF THE CERTIFICATE DATED
07/06/2022 ISSUED BY THE WILD LIFE
WARDEN, PEECHI CERTIFYING THE DISTANCE
BETWEEN THE PROPOSED QUARRY AND PEECHI
VAZHANI WILD LIFE SANCTUARY AND ITS TYPED
COPY.
EXHIBIT P11 TRUE COPY OF THE LETTER DATED 19/04/2023
ISSUED BY THE WILD LIFE WARDEN, PEECHI
INFORMING THE DISTANCE BETWEEN THE
PROPOSED QUARRY AND THE CHIMMONY WILDLIFE
SANCTUARY.
EXHIBIT P12 TRUE COPY OF THE RELEVANT PAGES OF THE
APPLICATION FOR NOC UPLOADED BY THE
PETITIONER IN THE PORTAL OF THE MINISTRY
OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, GOVERNMENT OF INDIA DATED NIL.
EXHIBIT P13 TRUE COPY OF THE JUDGMENT PASSED BY THE
NGT IN, IN RE:T.N GODAVARMAN THIRUMULPAD,
CASE WHICH IS REPORTED AS 2022 (3) KLT
739(SC) DATED 03/06/2022.
EXHIBIT P14 TRUE COPY OF THE JUDGMENT PASSED BY THE
NGT IN, IN RE:T.N GODAVARMAN THIRUMULPAD,
CASE WHICH IS REPORTED AS 2023 (3) KLT
144(SC) DATED 26/04/2023.
EXHIBIT P15 TRUE COPY OF THE O.M. DATED 17-5-2022
ISSUED BY THE MOEF.
EXHIBIT P16 TRUE COPY OF THE O.M. DATED 8-8-2019
ISSUED BY THE MOEF.
EXHIBIT P17 TRUE COPY OF THE O.M. DATED 16-7-2020.
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
EXHIBIT P18 TRUE COPY OF THE COMMUNICATION ISSUED BY
THE GOVERNMENT OF KERALA DATED 18-8-2023.
EXHIBIT P19 TRUE COPY OF THE INFORMATION ISSUED UNDER
THE PROVISIONS OF RIGHT TO INFORMATION
ACT, 2005 FROM THE WAYANAD WILD LIFE
DIVISION, DATED 29-7-2023.
EXHIBIT P20 TRUE COPY OF THE INTERIM ORDER DATED
17-1-2024 PASSED BY THIS HON'BLE COURT IN
W.P.(C) NO.971/2024.
EXHIBIT P21 TRUE COPY OF THE GUIDELINE BEARING
NO.F.NO.6-30/2019-WL, DATED 13-12-2023.
W.P.(C) No.9795 of 2023 and conn. Cases.
- 80 -
2025:KER:58627
APPENDIX OF WP(C) 29509/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT
BR.NO.7866/M3/2021 DATED 08/04/2022 ISSUED BY
THE 1ST RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE MINING
PLAN WITH ENDORSEMENT 'APPROVED' ON
12/05/2022 BY THE COMPETENT AUTHORITY SANS
ITS APPROVAL LETTER.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGES OF THE
EXPLOSIVE LICENSE DATED 26/03/2024, WHICH IS
VALID UPTO 31/03/2028 GRANTED TO THE
PETITIONER BY THE COMPETENT AUTHORITY.
EXHIBIT P4 TRUE COPY OF THE CONSENT VARIATION ORDER
DATED 24/04/2024, WHICH IS VALID UPTO
22/01/2029 ISSUED BY THE COMPETENT AUTHORITY.
EXHIBIT P5 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE
DATED 22/01/2024 GRANTED BY THE COMPETENT
AUTHORITY.
EXHIBIT P6 TRUE COPY OF THE GOOGLE IMAGE SHOWING THE
DISTANCE BETWEEN THE PETITIONER'S PROPOSED
QUARRY SITE AND PEECHY VAZHANI WILD LIFE
SANCTUARY DATED NIL.
EXHIBIT P7 TRUE COPY OF THE CERTIFICATE ISSUED BY THE
WILD LIFE WARDEN, PEECHI DATED 24/05/2023
CERTIFYING THE DISTANCE BETWEEN THE
PETITIONER'S PROPOSED QUARRY SITE AND PEECHY
VAZHANI WILD LIFE SANCTUARY.
EXHIBIT P8 TRUE COPY OF THE DRAFT NOTIFICATION BEARING
NO.4271(E) DATED 25/11/2020 ISSUED BY THE
COMPETENT AUTHORITY DECLARING THE ESZ FOR
PEECHY VAZHANI WILD LIFE SANCTUARY.
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
EXHIBIT P9 TRUE COPY OF THE RELEVANT PAGES OF THE
APPLICATION SEEKING RECOMMENDATION OF SCNBWL,
DOWNLOADED FROM THE ONLINE PORTAL OF THE
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, GOVERNMENT OF INDIA, BEARING PROPOSAL
NO. FP/KL/QRY/6288/2022.
EXHIBIT P9(A) TRUE COPY OF THE TIMELINE DETAILS DOWNLOADED
FROM THE ONLINE PORTAL OF THE 7TH RESPONDENT,
SHOWING THE SUBMISSION OF APPLICATION FOR NOC
DATED 14/04/2022.
EXHIBIT P10 TRUE COPY OF THE JUDGMENT PASSED BY THE NGT
IN, IN RE:T.N GODAVARMAN THIRUMULPAD VS UNION
OF INDIA CASE WHICH IS REPORTED AS 2022 (3)
KLT 739(SC) DATED 03/06/2022.
EXHIBIT P11 TRUE COPY OF THE JUDGMENT PASSED BY THIS
HON'BLE COURT IN W.P.(C) NO.19710/2022 DATED
27/07/2022.
EXHIBIT P12 TRUE COPY OF THE JUDGMENT PASSED BY THE NGT
IN, IN RE: T.N GODAVARMAN THIRUMULPAD,V UNION
OF INDIA CASE WHICH IS REPORTED AS 2023 (3)
KLT 144(SC) DATED 26/04/2023.
EXHIBIT P13 TRUE COPY OF THE O.M.NO.FC-11/119/2020-FC
DATED 17-5-2022 ISSUED BY THE MOEF.
EXHIBIT P14 TRUE COPY OF THE O.M.F.NO.22-43/2018-IA-111
DATED 8-8-2019 ISSUED BY THE MOEF.
EXHIBIT P15 TRUE COPY OF THE O.M.F.NO.6-60/2020WL PART(1)
DATED 16-7-2020 ISSUED BY THE MINISTRY OF
ENVIRONMENT, FOREST AND CLIMATE CHANGE.
EXHIBIT P16 TRUE COPY OF THE COMMUNICATION NO.FOREST-
D2/168/2023/FOREST ISSUED BY THE GOVERNMENT
OF KERALA DATED 18-8-2023.
W.P.(C) No.9795 of 2023 and conn. Cases.
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EXHIBIT P17 TRUE COPY OF THE INFORMATION ISSUED UNDER THE
PROVISIONS OF RIGHT TO INFORMATION ACT, 2005
FROM THE WAYANAD WILD LIFE DIVISION, DATED
29-7-2023.
EXHIBIT P18 TRUE COPY OF THE INTERIM ORDER DATED
17-1-2024 PASSED BY THIS HON'BLE COURT IN
W.P.(C) NO.971/2024.
EXHIBIT P19 TRUE COPY OF THE RELEVANT PAGES OF THE
GUIDELINE BEARING NO.F.NO.6-30/2019-WL, DATED
13-12-2023.
W.P.(C) No.9795 of 2023 and conn. Cases.
- 83 -
2025:KER:58627
APPENDIX OF WP(C) 29919/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT BEARING
NO.1965/C2/TDO/201 DATED 18/08/2017 ISSUED BY
THE DISTRICT GEOLOGIST TO THE PETITIONER.
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF CONSENT TO
OPERATE DATED 25-6-2024, ISSUED BY THE
POLLUTION CONTROL BOARD, VALID UPTO 30-4-
2029.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGES OF EXPLOSIVE
LICENSE ISSUED BY THE COMPETENT AUTHORITY DATED
14-6-2024, WHICH IS VALID UPTO 31-3-2029.
EXHIBIT P4 TRUE COPY OF THE ACKNOWLEDGEMENT DATED 19-7-
2024 RECEIVED FROM THE WADAKKANCHERRY
MUNICIPALITY WITH RESPECT TO THE APPLICATION
SUBMITTED BY THE PETITIONER.
EXHIBIT P5 TRUE COPY OF THE RELEVANT PAGE OF THE MINING
PLAN WITH THE ENDORSEMENT APPROVED BY THE
COMPETENT AUTHORITY.
EXHIBIT P6 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE
BEARING NO.02/Q/2024, DATED 22-1-2024.
EXHIBIT P7 TRUE COPY OF THE DRAFT NOTIFICATION BEARING
NO.4271(E) DATED 25/11/2020 ISSUED BY THE
COMPETENT AUTHORITY DECLARING THE ESZ FOR
PEECHY VAZHANI WILD LIFE SANCTUARY.
EXHIBIT P7(A) TRUE COPY OF THE GOOGLE IMAGE SHOWING THE
DISTANCE BETWEEN THE PETITIONER'S PROPOSED
QUARRY UNIT AND PEECHI VAZHANI WILD LIFE
SANCTUARY.
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
EXHIBIT P8 TRUE COPY OF THE CERTIFICATE DATED 15-7-2023
ISSUED BY THE WILD LIFE WARDEN, PEECHI,
CERTIFYING THAT THE AIR DISTANCE BETWEEN THE
PROPOSED QUARRY AND PEECHI VAZHANI WILD LIFE
SANCTUARY AND ITS TYPED COPY.
EXHIBIT P9 TRUE COPY OF THE JUDGMENT PASSED BY THE NGT IN,
IN RE: T.N GODAVARMAN THIRUMULPAD VS UNION OF
INDIA CASE WHICH IS REPORTED AS 2022 (3) KLT
739(SC) DATED 03/06/2022.
EXHIBIT P10 TRUE COPY OF THE JUDGMENT PASSED BY THIS
HON'BLE COURT IN W.P.(C) NO.19710/2022, DATED
27-7-2022.
EXHIBIT P11 TRUE COPY OF THE JUDGMENT PASSED BY THE NGT IN,
IN RE:T.N GODAVARMAN THIRUMULPAD, CASE WHICH IS
REPORTED AS 2023 (3) KLT 144(SC) DATED
26/04/2023.
EXHIBIT P12 TRUE COPY OF THE O.M. DATED 17-5-2022 ISSUED BY
THE MOEF.
EXHIBIT P13 TRUE COPY OF THE O.M. DATED 8-8-2019 ISSUED BY
THE MOEF.
EXHIBIT P14 TRUE COPY OF THE O.M. DATED 16-7-2020 ISSUED BY
THE MOEF.
EXHIBIT P15 TRUE COPY OF THE COMMUNICATION ISSUED BY THE
GOVERNMENT OF KERALA DATED 18-8-2023.
EXHIBIT P16 TRUE COPY OF THE INFORMATION ISSUED UNDER THE
PROVISIONS OF RIGHT TO INFORMATION ACT, 2005
FROM THE WAYANAD WILD LIFE DIVISION, DATED 29-
7-2023.
EXHIBIT P17 TRUE COPY OF THE INTERIM ORDER DATED 17-1-2024
PASSED BY THIS HON'BLE COURT IN W.P.(C)
NO.971/2024.
W.P.(C) No.9795 of 2023 and conn. Cases.
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EXHIBIT P18 TRUE COPY OF THE GUIDELINE BEARING NO.F.NO.6-
30/2019-WL, DATED 13-12-2023
W.P.(C) No.9795 of 2023 and conn. Cases.
- 86 -
2025:KER:58627
APPENDIX OF WP(C) 31355/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT BEARING
NO.645/C2/TDO/2018, DATED 23-4-2018
ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGE OF THE
MINING PLAN WITH ENDORSEMENT 'APPROVED'
ON 20-6-2018 BY THE COMPETENT AUTHORITY.
EXHIBIT P3 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE
NO.16/Q/2022, DATED 29-6-2022 ISSUED BY
THE STATE ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY - KERALA.
EXHIBIT P4 TRUE COPY OF CONSENT TO OPERATE DATED
22-8-2023, WHICH IS VALID UPTO 31-7-2026
ISSUED BY THE KERALA STATE POLLUTION
CONTROL BOARD.
EXHIBIT P5 TRUE COPY OF EXPLOSIVE LICENSE, DATED
7-12-2023, WHICH IS VALID UPTO 31-3-2028.
EXHIBIT P6 TRUE COPY OF THE LICENSE UNDER THE
PROVISIONS OF KERALA PANCHAYAT RAJ ACT
ISSUED BY THE PANJAL GRAMA PANCHAYAT
DATED 22-4-2024, WHICH IS VALID UPTO
31-7-2027.
EXHIBIT P7 TRUE COPY OF THE DRAFT NOTIFICATION
BEARING NO.4271(E) DATED 25/11/2020
ISSUED BY THE COMPETENT AUTHORITY
DECLARING THE ESZ FOR PEECHY VAZHANI WILD
LIFE SANCTUARY.
EXHIBIT P8 TRUE COPY OF THE GOOGLE IMAGE SHOWING THE
DISTANCE BETWEEN THE PETITIONER'S
PROPOSED QUARRY UNIT AND PEECHY VAZHANI
WILD LIFE SANCTUARY DATED NIL.
W.P.(C) No.9795 of 2023 and conn. Cases.
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EXHIBIT P9 TRUE COPY OF THE JUDGMENT PASSED BY THE
HON'BLE SUPREME COURT IN, IN RE:
T.N.GODAVARMAN THIRUMULPAD VS. UNION OF
INDIA, CASE WHICH IS REPORTED AS 2022 (3)
KLT 739(SC) DATED 03/06/2022.
EXHIBIT P10 TRUE COPY OF THE JUDGMENT PASSED BY THIS
HON'BLE COURT IN W.P.(C) NO.19710/2022
DATED 27/07/2022.
EXHIBIT P11 TRUE COPY OF THE JUDGMENT PASSED BY THE
HON'BLE SUPREME COURT IN, IN RE:
T.N.GODAVARMAN THIRUMULPAD VS. UNION OF
INDIA, CASE WHICH IS REPORTED AS 2023 (3)
KLT 144(SC) DATED 26/04/2023.
EXHIBIT P12 TRUE COPY OF THE O.M. DATED 17-5-2022
ISSUED BY THE MOEF.
EXHIBIT P13 TRUE COPY OF THE O.M. DATED 8-8-2019
ISSUED BY THE MOEF.
EXHIBIT P14 TRUE COPY OF THE O.M. DATED 16-7-2020
ISSUED BY THE MOEF.
EXHIBIT P15 TRUE COPY OF THE COMMUNICATION ISSUED BY
THE GOVERNMENT OF KERALA DATED 18-8-2023.
EXHIBIT P16 TRUE COPY OF THE INFORMATION ISSUED UNDER
THE PROVISIONS OF RIGHT TO INFORMATION
ACT, 2005 FROM THE WAYANAD WILD LIFE
DIVISION, DATED 29-7-2023.
EXHIBIT P17 TRUE COPY OF THE INTERIM ORDER DATED
17-1-2024 PASSED BY THIS HON'BLE COURT IN
W.P.(C) NO.971/2024.
EXHIBIT P18 TRUE COPY OF THE RELEVANT PAGES OF THE
GUIDELINE BEARING NO.F.NO.6-30/2019-WL,
DATED 13-12-2023.
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
APPENDIX OF WP(C) 31398/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT BEARING
NO.1816/M3/2023, DATED 29/02/2024 ISSUED BY
THE 1ST RESPONDENT TO THE PETITIONER.
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGE OF THE
MINING PLAN WITH ENDORSEMENT 'APPROVED' ON
30/05/2024 BY THE GEOLOGIST, PALAKKAD, SANS
ITS APPROVAL LETTER.
EXHIBIT P3 TRUE COPY OF THE SCREENSHOT TAKEN FROM THE
ONLINE PORTAL OF THE 4TH RESPONDENT SHOWING
THE SUBMISSION OF APPLICATION FOR
ENVIRONMENTAL CLEARANCE DATED 19/08/2024.
EXHIBIT P4 TRUE COPY OF THE DRAFT NOTIFICATION BEARING
NO.4270(E) DATED 25/11/2020 ISSUED BY THE
COMPETENT AUTHORITY DECLARING THE ESZ FOR
CHOOLANNUR WILDLIFE (PEAFOWL) SANCTUARY.
EXHIBIT P5 TRUE COPY OF THE GOOGLE IMAGE SHOWING THE
DISTANCE BETWEEN THE PETITIONER'S PROPOSED
QUARRY SITE AND CHOOLANNUR WILDLIFE
(PEAFOWL) SANCTUARY DATED NIL.
EXHIBIT P6 TRUE COPY OF THE RELEVANT PAGES OF THE
APPLICATION SEEKING RECOMMENDATION OF
SCNBWL, DOWNLOADED FROM THE ONLINE PORTAL
OF THE MINISTRY OF ENVIRONMENT, FOREST AND
CLIMATE CHANGE, GOVERNMENT OF INDIA,
BEARING PROPOSAL NO.WL/KL/MIN/QRY/491858/
2024.
EXHIBIT P7 TRUE COPY OF THE JUDGMENT PASSED BY THE
HON'BLE SUPREME COURT IN, IN RE:T.N
GODAVARMAN THIRUMULPAD VS. UNION OF INDIA,
CASE WHICH IS REPORTED AS 2022 (3) KLT
739(SC) DATED 03/06/2022.
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
EXHIBIT P8 TRUE COPY OF THE JUDGMENT PASSED BY THIS
HON'BLE COURT IN W.P.(C) NO.19710/2022
DATED 27/07/2022.
EXHIBIT P9 TRUE COPY OF THE JUDGMENT PASSED BY THE
HON'BLE SUPREME COURT IN, IN RE:
T.N.GODAVARMANTHIRUMULPAD VS. UNION OF
INDIA, CASE WHICH IS REPORTED AS 2023 (3)
KLT 144(SC) DATED 26/04/2023.
EXHIBIT P10 TRUE COPY OF THE O.M. DATED 17-5-2022
ISSUED BY THE MOEF.
EXHIBIT P11 TRUE COPY OF THE O.M. DATED 8-8-2019 ISSUED
BY THE MOEF.
EXHIBIT P12 TRUE COPY OF THE O.M. DATED 16-7-2020
ISSUED BY THE MOEF.
EXHIBIT P13 TRUE COPY OF THE COMMUNICATION ISSUED BY
THE GOVERNMENT OF KERALA DATED 18-8-2023.
EXHIBIT P14 TRUE COPY OF THE INFORMATION ISSUED UNDER
THE PROVISIONS OF RIGHT TO INFORMATION ACT,
2005 FROM THE WAYANAD WILD LIFE DIVISION,
DATED 29-7-2023.
EXHIBIT P15 TRUE COPY OF THE INTERIM ORDER DATED
17-1-2024 PASSED BY THIS HON'BLE COURT IN
W.P.(C) NO.971/2024.
EXHIBIT P16 TRUE COPY OF THE GUIDELINE BEARING
NO.F.NO.6-30/2019-WL, DATED 13-12-2023.
W.P.(C) No.9795 of 2023 and conn. Cases.
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2025:KER:58627
APPENDIX OF WP(C) 35059/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT BEARING
NUMBER AS NO.780/M3/2022 DATED 30/05/2022
ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE COMMUNICATION BEARING
NO.DOP/68/2021/A1, DATED 14-11-2022 ISSUED BY
THE DISTRICT GEOLOGIST APPROVING THE MINING
PLAN SUBMITTED BY THE PETITIONER.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGES OF THE
EXPLOSIVE LICENSE DATED 25-7-2022, WHICH IS
VALID UPTO 31-3-2026.
EXHIBIT P4 TRUE COPY OF THE CONSENT TO OPERATE DATED 6-
4-2024, WHICH IS VALID UPTO 1-4-2029 ISSUED
BY THE COMPETENT AUTHORITY.
EXHIBIT P5 TRUE COPY OF THE LICENSE ISSUED BY THE LOCAL
AUTHORITY VIZ. KUTHANNUR GRAMA PANCHAYAT,
DATED 6-5-2024 WHICH IS VALID UPTO 31-3-2025.
EXHIBIT P6 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE
BEARING NO.50/Q/2024, DATED 12/03/2024
GRANTED BY THE COMPETENT AUTHORITY.
EXHIBIT P7 TRUE COPY OF THE GOOGLE IMAGE SHOWING THE
DISTANCE BETWEEN THE PETITIONER'S PROPOSED
QUARRY SITE AND CHULANOOR PEAFOWL SANCTUARY
DATED NIL.
EXHIBIT P7(A) TRUE COPY OF THE CERTIFICATE ISSUED BY THE
WILD LIFE WARDEN, PEECHI DATED 9/06/2023
CERTIFYING THE DISTANCE BETWEEN THE
PETITIONER'S PROPOSED QUARRY SITE AND THE
BOUNDARY OF CHOOLANUR PEAFOWL SANCTUARY.
W.P.(C) No.9795 of 2023 and conn. Cases.
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EXHIBIT P8 TRUE COPY OF THE DRAFT NOTIFICATION BEARING
NO.4270(E) DATED 25/11/2020 ISSUED BY THE
COMPETENT AUTHORITY DECLARING THE ESZ FOR
CHULANOOR PEAFOWL SANCTUARY.
EXHIBIT P9 TRUE COPY OF THE RELEVANT PAGES OF THE
APPLICATION SEEKING RECOMMENDATION OF SCNBWL,
DOWNLOADED FROM THE ONLINE PORTAL OF THE
MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, GOVERNMENT OF INDIA, BEARING SINGLE
WINDOW APPLICATION NO.SW/110881/2022.
EXHIBIT P10 TRUE COPY OF THE JUDGMENT PASSED BY THE NGT
IN, IN RE:T.N GODAVARMANTHIRUMULPAD, CASE
WHICH IS REPORTED AS 2022 (3) KLT 739(SC)
DATED 03/06/2022.
EXHIBIT P11 TRUE COPY OF THE JUDGMENT PASSED BY THIS
HON'BLE COURT IN W.P.(C) NO.19710/2022 DATED
27/07/2022.
EXHIBIT P12 TRUE COPY OF THE JUDGMENT PASSED BY THE NGT
IN, IN RE: T.N GODAVARMAN THIRUMULPAD, CASE
WHICH IS REPORTED AS 2023 (3) KLT 144(SC)
DATED 26/04/2023.
EXHIBIT P13 TRUE COPY OF THE O.M. DATED 17-5-2022 ISSUED
BY THE MOEF.
EXHIBIT P14 TRUE COPY OF THE O.M. DATED 8-8-2019 ISSUED
BY THE MOEF.
EXHIBIT P15 TRUE COPY OF THE O.M. DATED 16-7-2020 ISSUED
BY MOEF.
EXHIBIT P16 TRUE COPY OF THE COMMUNICATION ISSUED BY THE
GOVERNMENT OF KERALA DATED 18-8-2023.
W.P.(C) No.9795 of 2023 and conn. Cases.
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EXHIBIT P17 TRUE COPY OF THE INFORMATION ISSUED UNDER THE
PROVISIONS OF RIGHT TO INFORMATION ACT, 2005
FROM THE WAYANAD WILD LIFE DIVISION, DATED
29-7-2023.
EXHIBIT P18 TRUE COPY OF THE INTERIM ORDER DATED
17-1-2024 PASSED BY THIS HON'BLE COURT IN
W.P.(C) NO.971/2024.
EXHIBIT P19 TRUE COPY OF THE RELEVANT PAGES OF THE
GUIDELINE BEARING NO.F.NO.6-30/2019-WL, DATED
13-12-2023.
W.P.(C) No.9795 of 2023 and conn. Cases.
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APPENDIX OF WP(C) 15219/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF THE
QUARRYING LEASE EXECUTED BETWEEN THE
PETITIONER AND THE COMPETENT AUTHORITY
DATED 15/01/2018.
EXHIBIT P2 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE
GRANTED BY DEIAA KOZHIKODE DATED
23/09/2017.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF THE
EXPLOSIVE LICENSE DATED 25/01/2024, WHICH
IS VALID UPTO 31/03/2029, ISSUED BY THE
COMPETENT AUTHORITY.
EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF THE
INTEGRATED CONSENT TO OPERATE RENEWAL
ISSUED TO THE PETITIONER BY THE COMPETENT
AUTHORITY DATED 31/07/2022, WHICH IS
VALID UPTO 23/09/2027.
EXHIBIT P5 TRUE COPY OF THE LICENSE ISSUED BY THE
SECRETARY, KATTIPPARA GRAMA PANCHAYATH
DATED 28/03/2023, WHICH IS VALID FROM
01/04/2023, UPTO 31/03/2028.
EXHIBIT P6 TRUE COPY OF THE RELEVANT PAGES OF THE
APPLICATION SUBMITTED BY THE PETITIONER,
SHOWING THE SUBMISSION OF APPLICATION FOR
REAPPRAISAL OF ENVIRONMENTAL CLEARANCE,
DATED 29/04/2024.
EXHIBIT P7 TRUE COPY OF THE PROCEEDING ISSUED BY THE
3RD RESPONDENT DATED 15/03/2025.
EXHIBIT P8 TRUE COPY OF THE PROCEEDING ISSUED BY THE
1ST RESPONDENT DATED 02/04/2025.
W.P.(C) No.9795 of 2023 and conn. Cases.
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EXHIBIT P9 TRUE COPY OF THE O.M DATED 17/05/2022
ISSUED BY THE MOEF.
EXHIBIT P10 TRUE COPY OF THE DRAFT NOTIFICATION
BEARING NO.S.O 2634(E) DATED 05/08/2020
ISSUED WITH RESPECT TO MALABAR WILDLIFE
SANCTUARY.
EXHIBIT P11 TRUE COPY OF THE JUDGMENT PASSED BY THIS
HON'BLE COURT IN W.P.(C) NO.4714/2020
DATED 19/02/2020.
W.P.(C) No.9795 of 2023 and conn. Cases.
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APPENDIX OF WP(C) 19599/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT BEARING
NO.2261/C2/TDO/2018, DATED 11/12/2018
ISSUED BY THE 3RD RESPONDENT TO THE
PETITIONER.
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF
CONSENT TO OPERATE DATED 26/07/2024,
ISSUED BY THE POLLUTION CONTROL BOARD,
VALID UPTO 31/05/2027.
EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGES OF
EXPLOSIVE LICENSE ISSUED BY THE COMPETENT
AUTHORITY DATED 13/06/2024, WHICH IS
VALID UPTO 31/3/2029.
EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF
LICENSE ISSUED BY THE SECRETARY, THRIKKUR
GRAMA PANCHAYAT, DATED 07/10/2024, WHICH
IS VALID UPTO 31/3/2027.
EXHIBIT P5 TRUE COPY OF THE RELEVANT PAGE OF THE
MINING PLAN WITH THE ENDORSEMENT APPROVED
BY THE COMPETENT AUTHORITY ON 22/03/2019.
EXHIBIT P6 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE
BEARING NO.10/Q/2024, DATED 22/01/2024.
EXHIBIT P7 TRUE COPY OF THE DRAFT NOTIFICATION
BEARING NO.4271(E) DATED 25/11/2020
ISSUED BY THE COMPETENT AUTHORITY
DECLARING THE ESZ FOR PEECHI VAZHANI WILD
LIFE SANCTUARY.
EXHIBIT P8 TRUE COPY OF THE GOOGLE IMAGE SHOWING THE
DISTANCE BETWEEN THE PETITIONER'S
PROPOSED QUARRY UNIT AND THE ESZ BOUNDARY
OF PEECHI VAZHANI WILD LIFE SANCTUARY.
W.P.(C) No.9795 of 2023 and conn. Cases.
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EXHIBIT P9 TRUE COPY OF THE LETTER DATED 03/05/2025
ISSUED BY THE WILD LIFE WARDEN, PEECHI,
INTIMATING THE AIR DISTANCE BETWEEN THE
PROPOSED QUARRY AND PEECHI VAZHANI WILD
LIFE SANCTUARY.
EXHIBIT P10 TRUE COPY OF THE RELEVANT PAGES OF THE
APPLICATION FOR CLEARANCE UPLOADED BY THE
PETITIONER IN THE PORTAL OF THE MINISTRY
OF ENVIRONMENT, FOREST AND CLIMATE
CHANGE, GOVERNMENT OF INDIA DATED NIL.
EXHIBIT P11 TRUE COPY OF THE JUDGMENT PASSED BY THE
NGT IN, IN RE:T.N GODAVARMAN THIRUMULPAD,
CASE WHICH IS REPORTED AS (2022) 10 SCC
544 DATED 03/06/2022.
EXHIBIT P12 TRUE COPY OF THE JUDGMENT PASSED BY THIS
HON'BLE COURT IN W.P.(C) NO.19710/2022,
DATED 27-7-2022.
EXHIBIT P13 TRUE COPY OF THE JUDGMENT PASSED BY THE
NGT IN, IN RE:T.N GODAVARMAN THIRUMULPAD,
CASE WHICH IS REPORTED AS 2023 SCC ONLINE
SC 504 DATED 26/04/2023.
EXHIBIT P14 TRUE COPY OF THE O.M. DATED 17-5-2022
ISSUED BY THE MOEF.
EXHIBIT P15 TRUE COPY OF THE O.M. DATED 8-8-2019
ISSUED BY THE MOEF.
EXHIBIT P16 TRUE COPY OF THE O.M. DATED 16-7-2020
ISSUED BY THE MOEF.
EXHIBIT P16(A) TRUE COPY OF THE JUDGMENT PASSED BY THE
NGT IN, IN RE: T.N GODAVARMAN
THIRUMULPAD, CASE WHICH IS REPORTED AS
2023 SCC ONLINE SC 552 DATED 28/04/2023.
W.P.(C) No.9795 of 2023 and conn. Cases.
- 97 -
2025:KER:58627
EXHIBIT P17 TRUE COPY OF THE COMMUNICATION ISSUED BY
THE GOVERNMENT OF KERALA DATED 18-8-2023.
EXHIBIT P18 TRUE COPY OF THE INFORMATION ISSUED UNDER
THE PROVISIONS OF RIGHT TO INFORMATION
ACT, 2005 FROM THE WAYANAD WILD LIFE
DIVISION, DATED 29-7-2023.
EXHIBIT P19 TRUE COPY OF THE INTERIM ORDER DATED
17-1-2024 PASSED BY THIS HON'BLE COURT IN
W.P.(C) NO.971/2024.
EXHIBIT P20 TRUE COPY OF THE GUIDELINE BEARING
NO.F.NO.6-30/2019-WL, DATED 13-12-2023.
W.P.(C) No.9795 of 2023 and conn. Cases.
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APPENDIX OF WP(C) 21958/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT DATED
29.09.2018 ISSUED BY THE 3RD RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE LETTER OF INTENT DATED
07.02.2024 ISSUED BY THE 3RD RESPONDENT TO
THE PETITIONER.
EXHIBIT P3 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE
DATED 20.10.2022 ISSUED BY THE 4TH
RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE CONSENT DATED 27.07.2023
VALID TILL 30.06.2028 ISSUED BY THE
POLLUTION CONTROL BOARD.
EXHIBIT P5 TRUE COPY OF THE TRADE LICENCE DTD.
18.08.2023 VALID TILL 31.03.2028 ISSUED BY
THE THAVINHAL PANCHAYAT.
EXHIBIT P6 TRUE COPY OF THE ABSTRACT OF THE DRAFT
NOTIFICATION DATED 24.08.2020 BEARING NO.
S.O.2940(E) RELATING TO THE KOTTIYOOR
WILDLIFE SANCTUARY ISSUED BY THE 1ST
RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE JUDGMENT DATED 27.07.2022
IN WP(C) NO.19710/2022 ON THE FILES OF THIS
HON'BLE COURT.
EXHIBIT P8 TRUE COPY OF THE ORDER DATED 29.05.2025 IN
WP(C) NO.202/1995 ON THE FILES OF THE
HON'BLE SUPREME COURT OF INDIA.
EXHIBIT P9 TRUE COPY OF THE JUDGMENT DATED 08.04.2025
IN WP(C) NO.14681/2025 ON THE FILES OF THIS
HON'BLE COURT.
W.P.(C) No.9795 of 2023 and conn. Cases.
- 99 -
2025:KER:58627
APPENDIX OF WP(C) 21964/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE LETTER OF INTENT DATED
16.02.2018 ISSUED BY THE 3RD RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE DATED
06.10.2023 ISSUED BY THE SEIAA.
EXHIBIT P3 TRUE COPY OF THE CONSENT DATED 03.11.2023
VALID TILL 27.10.2028 ISSUED BY THE POLLUTION
CONTROL BOARD.
EXHIBIT P4 TRUE COPY OF THE TRADE LICENCE DTD. 10.03.2025
VALID TILL 31.03.2026 ISSUED BY THE
AMBALAPPARA PANCHAYAT.
EXHIBIT P5 TRUE COPY OF THE LETTER DATED 23.10.2024
ISSUED BY THE 3RD RESPONDENT TO THE 4TH
RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE LETTER DATED 05.12.2024
ISSUED BY THE 5TH RESPONDENT TO THE 4TH
RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE ABSTRACT OF THE DRAFT
NOTIFICATION DATED 25.11.2020 BEARING NO.
S.O.4270(E) RELATING TO THE CHULANNUR PEAFOWL
SANCTUARY ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE JUDGMENT DATED 27.07.2022 IN
WP(C) NO.19710/2022 ON THE FILES OF THIS
HON'BLE COURT.
EXHIBIT P9 TRUE COPY OF THE ORDER DATED 29.05.2025 IN
WP(C) NO.202/1995 ON THE FILES OF THE HON'BLE
SUPREME COURT OF INDIA.
W.P.(C) No.9795 of 2023 and conn. Cases.
- 100 -
2025:KER:58627
EXHIBIT P10 TRUE COPY OF THE JUDGMENT DATED 18.12.2024 IN
WP(C) NO.45096/2024 ON THE FILES OF THIS
HON'BLE COURT.
