Kerala High Court
K.G.P.Granites Rep By Its Managing ... vs The District Geologist, Palakkad on 19 February, 2025
Author: T.R.Ravi
Bench: T.R.Ravi
WP(C) No.28092/2022 1/4 Order Date : 19-02-2025
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Wednesday, the 19th day of February 2025 / 30th Magha, 1946
WP(C) NO. 28092 OF 2022
PETITIONER:
K.G.P.GRANITES REP BY ITS MANAGING PARTNER RAVANANKUNNUPARA,
NATTUKAL.P.O, PALAKKAD-678554. REPRESENTED BY ITS MANAGING PARTNER.
RESPONDENTS:
1. THE DISTRICT GEOLOGIST, PALAKKAD PALAKKAD, MINING & GEOLOGY
DEPARTMENT, TOWN BUS STAND COMPLEX, PALAKKAD-14.
2. THE DIRECTOR, MINING & GEOLOGY DIRECTORATE, KESAVADASAPURAM, PATTOM
PALACE.P.O, TRIVANDRUM-4.
3. STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY (SEIAA KERALA)
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR, KSRTC BUS TERMINAL
COMPLEX, THIRUVANANTHAPURAM-695001.
4. UNION OF INDIA, MINISTRY OF ENVIRONMENT, FORST AND CLIMATE
CHALLENGE, INDIRA PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI-110
993, REPRESENTED BY ITS DIRECTOR.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to (1) direct the respondents 1 and 2 to issue transit
passes/movement permit to the petitioner, for the approved quantities for
the period 2022-2023 i.e. 120000 MT, in the light of extension of validity
of Environmental Clearance by virty of SO, 221(E), dated 18-01-2021
forthwith;(2) direct the respondents 1 and 2 to issue transit
passes/movement, permit to the petitioner for the period 2022-23 and
beyond, in the light of Ext.P8, pending disposal of the above Writ
Petition.
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.PHILIP J.VETTICKATTU & SAJITHA GEORGE Advocates for the petitioner,
the court passed the following:
WP(C) No.28092/2022 2/4 Order Date : 19-02-2025
T.R.RAVI.J
-------------------------------------------------------
WP(C) Nos.23150/2023, 24651/2023, 20454/2023, 24415/2023,
1483/2023, 24292/2023, 25940/2023, 22689/2023, 20763/2023,
23092/2023, 34423/2023, 30679/2022, 30948/2022, 28092/2022,
4640/2024, 7763/2024, 8746/2024, 5714/2024, 9771/2024,
15702/2024 , 32545/2023, 35764/2023, 31513/2023, 25208/2023,
23808/2024, 22785/2023, 5091/2024, 10493/2024, 12496/2024,
29463/2023, 28683/2023, 27864/2023, 26430/2023, 20597/2023,
16933/2023, 34489/2022, 23309/2023, 41698/2022, 18280/2022,
5618/2023, 26690/2023, 5877/2023, 22497/2022, 20610/2023,
7913/2024, 8289/2024, 6220/2024, 11873/2024, 12765/2024,
14635/2022, 17295/2022, 18517/2022, 18661/2022, 19043/2022,
19160/2022, 19551/2022, 23687/2022, 24175/2022, 25721/2022,
25905/2022, 26121/2022, 30952/2022, 30954/2022, 31651/2022,
31717/2022, 2053/2023, 33243/2023, 3758/2024, 4878/2024,
5198/2024, 5563/2024, 7516/2024, 9594/2024, 13737/2024,
21091/2024, 22734/2024, 26136/2022, 42123/2022, 12957/2024,
21543/2023, 23685/2023, 24919/2023, 27182/2023, 28218/2023,
28223/2023, 30474/2024, 18053/2023, 8639/2023, 4900/2023,
32755/2022, 14264/2022, 34722/2022, 30518/2023, 32798/2023,
4656/2024, 41139/2023, 7080/2024, 5162/2023, 30027/2024,
14936/2024, 15677/2024, 5199/2025, 5438/2025 & WP(C)
No.40727/2024
--------------------------------------------------------
Dated this the 19th day of February, 2025
ORDER
When the case is taken up today, the counsel for the
SEIAA submitted that he has been instructed to submit
that where the completion of the application becomes
impossible for the reason that certain queries cannot be
answered, all that is to be done is to make an entry 'Nil'
WP(C) No.28092/2022 3/4 Order Date : 19-02-2025
WP(C) NO.23150 of 2023 and conn.cases
and the portal will permit further entries to be filled up.
This submission is recorded. The officers who appeared
through video conferencing also confirmed the above
aspect.
In the above circumstances, the petitioners may
complete the filling up of the reappraisal forms by entering
'Nil', with respect to those queries which cannot be
answered and proceed with the completion of the form. In
cases where there is already a rejection for non-supply of
details of ToR, the petitioners may approach the SEIAA and
it is submitted that necessary corrections can be done to
facilitate their completing the filling up of the reappraisal
form.
Post on 27.02.2025.
Sd/-
T.R.RAVI
JUDGE
LEK
WP(C) No.28092/2022 4/4 Order Date : 19-02-2025
APPENDIX OF WP(C) 28092/2022
Exhibit P1 TRUE COPY OF RELEVANT PAGES OF THE QUARRYING LEASE
EXECUTED BETWEEN THE PETITIONER AND THE STATE DATED
18.5.2017, VALID UPTO 17-5-2009
Exhibit P1(A) TRUE COPY OF RELEVANT PAGES OF ADDITIONAL QUARRYING
LEASE EXECUTED BETWEEN THE PETITIONER AND THE STATE
DATED 30.09.2020
Exhibit P2 TRUE COPY OF THE CERTIFICATE OF ENVIRONMENTAL CLEARANCE
DATED 3-3-2017 ISSUED TO THE PETITIONER, VALID UPTO
2-3-2022
Exhibit P3 TRUE COPY OF RELAVANT PAGES OF CONSENT TO OPERATE
ISSUED BY THE POLLUTION CONTROL BOARD, DT.21-3-2022,
VALID UPTO 28-2-2023
Exhibit P4 TRUE COPY OF RELEVANT PAGES OF EXPLOSIVE LICENSE ISSUED
BY THE COMPETENT AUTHORITY DT.12-3-2020, VALID UPTO
31-3-2025
Exhibit P5 TRUE COPY OF THE LICENSE ISSUED BY THE SECRETARY,
VADAKARAPATHY GRAMA PANCHAYATH DT.21.4.2022, VALID UPTO
31-3-2023
Exhibit P6 TRUE COPY OF ORDER DT.16-4-2022, ISSUED BY THE 1ST
RESPONDENT.
Exhibit P7 TRUE COPY OF MOVEMENT PERMIT DT.22-6-2022, VALID UPTO
17-8-2022
Exhibit P7(A) TRUE COPY OF JUDGMENT DT.17-6-2022 PASSED BY THIS
HON'BLE COURT IN WP(C) NO.18285/2022
Exhibit P8 TRUE COPY OF THE S.O.NO.1807(E), DT.12.4.2022 ISSUED BY
THE MOEF
Exhibit P9 TRUE COPY OF S.O.NO.1807 (E), DT.12.4.2022 ISSUED BY
THE MOEF
Exhibit P10 TRUE COPY OF SCREESHOT TAKEN FROM THE OFFICIAL WEBSITE
OF THE RESPONDENT SHOWING THE BALANCE QUANTITY
Exhibit P11 TRUE COPY OF RECEIPT SHOWING REMITTANCE OF RAYOALTY ON
16-8-2022
Exhibit P12 TRUE COPY OF THE MESSAGE FLASHED IN THE OFFICIAL PORTAL
WHEN APPLY FOR MOVEMENT PERMIT
Exhibit P13 TRUE COPY OF CIRCULAR BEARING NO.2656/A1/2021/SEIAA,
DATED 5-10-2021
Exhibit P14 TRUE COPY OF INTERIM ORDER DT.3-6-2022 PASSED BY THIS
HON'BLE COURT IN WP(C)NO.14264/2022
Exhibit P15 TRUE COPY OF INTERIM ORDER DT.13.6.2022 PASSED W.P.(C)
NO.19043/2022.
