Kerala High Court
M/S. Puthenveettil Associates vs The District Geologist on 27 February, 2025
Author: T.R. Ravi
Bench: T.R.Ravi
WP(C) No.38456/2024 1/3 Order Date : 27-02-2025
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Thursday, the 27th day of February 2025 / 8th Phalguna, 1946
WP(C) NO. 38456 OF 2024
PETITIONER:
M/S. PUTHENVEETTIL ASSOCIATES, VADAKKANGARA PO, MANKADA, MALAPPURAM -
679324 REPRESENTED BY ITS MANAGING PARTNER K.P. ABOOBACKER, AGED 64
YEARS, S/O. ABDU HAJI, KANGATTU, PUTHANVEETTIL, VADAKKANGARA PO, MANKADA,
MALAPPURAM, PIN - 679324
RESPONDENTS:
1. THE DISTRICT GEOLOGIST, DEPARTMENT OF MINING & GEOLOGY, CIVIL STATION,
MALAPPURAM DISTRICT, PIN-676505.
2. THE DIRECTOR MINING AND GEOLOGY DIRECTORATE, KESAVADASAPURAM, PATTOM
PALACE P.O, THIRUVANANTHAPURAM, PIN-695004.
3. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF MINING AND
GEOLOGY, SECRETARIAT, THIRUVANANTHAPURAM DISTRICT, PIN-695001.
4. STATE LEVEL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY (SEIAA KERALA),
REPRESENTED BY ITS MEMBER SECRETARY, 4TH FLOOR, KSRTC BUS TERMINAL
COMPLEX, THIRUVANANTHAPURAM , PIN - 695001
5. UNION OF INDIA, MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE,
PARYAVARAN BHAVAN, NEW DELHI, REPRESENTED BY ITS DIRECTOR, PIN-110014
6. THE KERALA STATE POLLUTION CONTROL BOARD, DISTRICT OFFICE, PERINTHALMANNA
ROAD, MALAPPURAM REPRESENTED BY ITS ENVIRONMENTAL ENGINEER, PIN-676505.
7. THE SECRETARY, ANGADIPURAM GRAMA PANCHAYATH, ANGADIPURAM PO, MALAPPURAM
DISTRICT, PIN-679321.
8. THE DISTRICT LEVEL ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, 4TH FLOOR,
KSRTC BUS TERMINAL COMPLEX, THAMPANOOR, THIRUVANANTHAPURAM REPRESENTED BY
ITS SECRETARY, PIN-695001.
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 i)
stay the operation of Ext. P17 judgment to the extent it direcxt that the
mining by lease holders who have been granted environmental clearance by deiaa
shall not be allowed to operate, if no appraisal/reappraisal is made by seiaa
within 3 months from the date of ext. p17 judgment. ii) to direct respondent
nos. 1 & 2 to issue movement permits and transit passes to the petitioner and
also permit the petitioner to access the kompas, without insisting for any
reappraisal of the environmental clearance, provisionally, pending final
disposal of the above writ petition forthwith.
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.
T.P.SAJID, K.P.MOHAMED SHAFI, SHIFA LATHEEF, MUHAMMED HAROON A.N., SREESHMA B.
CHANDRAN, HASHARURAHIMAN U. & MOHEMED FAVAS, Advocates for the petitioner, the
court passed the following:
WP(C) No.38456/2024 2/3 Order Date : 27-02-2025
T.R. RAVI, J.
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W.P.(C) Nos.7489/2024, 32922/2024, 46092/2024,
7646/2024, 35102/2024, 35316/2024, 36318/2024,
36338/2024, 36376/2024, 36479/2024, 36597/2024,
36737/2024, 37184/2024, 37200/2024, 37332/2024,
37504/2024, 37510/2024, 37841/2024, 37999/2024,
38083/2024, 38180/2024, 38195/2024, 38236/2024,
38333/2024, 38335/2024, 38380/2024, 38432/2024,
38452/2024, 38456/2024, 38501/2024, 38528/2024,
38623/2024, 38663/2024, 38669/2024, 38671/2024,
38809/2024, 38838/2024, 38863/2024, 39078/2024,
39124/2024, 39207/2024, 39214/2024, 39391/2024,
39452/2024, 39480/2024 39617/2024, 39745/2024,
39749/2024, 39773/2024, 39786/2024, 39804/2024,
39869/2024, 39977/2024, 40022/2024, 40038/2024,
40050/2024, 40172/2024, 40258/2024, 40311/2024,
40361/2024, 43510/2024, 42579/2024, 42685/2024,
43486/2024, 40768/2024, 40755/2024, 40763/2024,
40750/2024, 42428/2024, 40760/2024, 40757/2024,
40758/2024, 41719/2024, 44332/2024,45479/2024,
45920/2024, 46185/2024, 424/2025, 653/2025,
842/2025 & 847/2025.
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Dated this the 27th day of February, 2025
ORDER
Post on 06.03.2025 along with connected cases. A request
may be made for posting the cases, if the Hon'ble Supreme Court
passes any orders in the meanwhile.
Interim order stands extended till 31.03.2025.
Sd/-
T.R. RAVI,
JUDGE
S.M.K.
WP(C) No.38456/2024 3/3 Order Date : 27-02-2025
APPENDIX OF WP(C) 38456/2024
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF THE QUARRYING LEASE
IN FORM H EXECUTED ON 18/4/2018 WHICH IS VALID TILL
17/4/2030 UNDER THE TERMS OF RULE 43 OF THE KERALA
MINOR MINERAL CONCESSIONS RULES, 2015 AND IN COMPLIANCE
OF ARTICLE 299 OF THE CONSTITUTION OF INDIA
Exhibit P2 TRUE COPY OF THE ENVIRONMENTAL CLEARANCE ISSUED BY THE
STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY KERALA
HAVING EC NO. 40/2018 DATED 9/2/2018
Exhibit P3 TUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE
DATED 20/10/2022
Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF THE CONSENT TO
OPERATE DATED 19/8/2022 ISSUED BY THE KERALA STATE
POLLUTION CONTROL BOARD
Exhibit P5 TRUE COPY OF THE LICENSE ISSUED UNDER 232 OF THE
PANCHAYAT RAJ ACT, 1994 BY THE ANGADIPURAM GRAMA
PANCHAYAT DATED 24/4/2018
Exhibit P6 TRUE COPY OF THE MOVEMENT PERMIT CERTIFICATE DATED
12/12/2022 ISSUED BY THE GEOLOGIST
Exhibit P7 TRUE COPY OF THE GAZETTE NOTIFICATION NO: SO NO.
1807(E) DATED 12/4/2022
Exhibit P8 TRUE COPY OF THE FRONT PAGE OF THE MINING PLAN ISSUED
BY THE 1ST RESPONDENT
Exhibit P9 TRUE COPY OF THE INTERIM ORDER DATED 3/6/2022 PASSED IN
Exhibit P10 TRUE COPY OF THE INTERIM ORDER DATED 19/9/2022 PASSED
BY THIS HON'BLE COURT IN W.P.(C). NO. 29294/2022
Exhibit P11 TRUE COPY OF THE INTERIM ORDER DATED 10/1/2023 PASSED
BY THIS HON'BLE COURT IN W.P.(C). NO. 707 OF 2023 (K)
Exhibit P12 TRUE COPY OF THE O.M. DATED 28/4/2023 ISSUED BY THE
MOEF
Exhibit P13 TRUE COPY OF THE ORDER PASSED BY THE NATIONAL GREEN
TRIBUNAL DATED 7/12/2022 IN O.A. NO. 142/2022 IN
JAYANTH KUMAR VS. MOEF& CC
Exhibit P14 TRUE COPY OF THE SOP DATED 15/1/2024 ISSUED BY THE MOEF
Exhibit P15 TRUE COPY OF THE O.M. DATED 15/03/2024 ISSUED BY THE
MOEF EXTENDING THE TIME FOR REAPPRAISAL
Exhibit P16 TRUE COPY OF THE INTERIM ORDER DATED 30/08/2024 IN I.A.
NO. 6/2024 IN W.P.(C). NO. 14936/2024 OF THIS HON'BLE
COURT
Exhibit P17 TRUE COPY OF THE JUDGMENT PASSED BY THE NGT IN O.A. NO.
142/2022 DATED 08/08/2024
Exhibit P18 TRUE COPY OF THE INTERIM ORDER DATED 23/03/2023 IN
W.P.(C). NO. 10116/2023 OF THIS HON'BLE COURT
Exhibit P19 TRUE COPY OF THE ORDER DATED 24/10/2024 PASSED BY THIS
HON'BLE COURT IN W.P.(C). NO. 36597/2024
Exhibit P20 TRUE COPY OF THE APPLICATION DATED 06/11/2024 IN THE
PRESCRIBED PERFORMA SUBMITTED THROUGH PARIVESH PORTAL
