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Sudhakaran C vs The Geologist
2025 Latest Caselaw 2356 Ker

Citation : 2025 Latest Caselaw 2356 Ker
Judgement Date : 13 January, 2025

Kerala High Court

Sudhakaran C vs The Geologist on 13 January, 2025

Author: T.R. Ravi
Bench: T.R.Ravi
WP(C) No.39124/2024                     1/3                       Order Date : 13-01-2025

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR. JUSTICE T.R.RAVI
             Monday, the 13th day of January 2025 / 23rd pousha, 1946
                              WP(C) NO. 39124 OF 2024
   PETITIONER:

          SUDHAKARAN C., AGED 56 YEARS, CHENGANAKKATTIL HOUSE, KULIKKILIYAD,
          KUNDURKUNNU P.O., PALAKKAD, PIN - 678583

   RESPONDENTS:

      1. THE GEOLOGIST, DISTRICT OFFICE OF THE DEPARTMENT OF MINING &
         GEOLOGY, MUNICIPAL SHOPPING COMPLEX, T.B. ROAD, PALAKKAD, PIN -
         678014
      2. THE DIRECTOR, MINING AND GEOLOGY DIRECTORATE, KESAVADASAPURAM,
         PATTOM PALACE P O, TRIVANDRUM, PIN - 695004
      3. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, INDUSTRIES
         DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, 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. KERALA STATE POLLUTION CONTROL BOARD, KUNATHURMEDU, PALAKKAD, KERALA
         REPRESENTED BY ITS ENVIRONMENTAL ENGINEER, PIN - 678001
      6. THE SECRETARY, KARIMPUZHA GRAMA PANCHAYAT, KARIMPUZHA P.O.,
         PALAKKAD, PIN - 679513
      7. MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE, INDIRA
         PARYAVARAN BHAVAN, JORBAGH ROAD, NEW DELHI REPRESENTED BY ITS
         DIRECTOR, PIN - 110993


        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 direct:- 1) stay the operation of Exts.P17 and P18; 2) direct
   the 5 th respondent to renew consent to operate for the period applied
   for, provisionally, without insisting for any reappraisal of environmental
   clearance, pending disposal of the writ petition; 3) direct the 6 th
   respondent to renew license for the period applied for, provisionally,
   without insisting for any reappraisal of environmental clearance, pending
   disposal of the writ petition; 4) respondents 1 and 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 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. PHILIP J.VETTICKATTU, NEENU BERNATH & SAJU S. DOMINIC, Advocates for
   the petitioner the court passed the following:
 WP(C) No.39124/2024                        2/3                        Order Date : 13-01-2025




                                       T.R. RAVI, J.
                         --------------------------------------------
                    W.P.(C) Nos. 7489/2024, 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, 40750/2024,
                   40755/2024, 40757/2024, 40758/2024, 40760/2024,
                   40763/2024, 40768/2024, 41719/2024, 42428/2024,
                  42579/2024, 42685/2024, 43486/2024 & 43510/2024.


                      Dated this the 13th day of January, 2025
                            --------------------------------------------

                                          ORDER

Interim order is extended till 27.01.2025.

Post on 16.01.2025 along with connected cases.

H/o

Sd/-

T.R.RAVI JUDGE mpm WP(C) No.39124/2024 3/3 Order Date : 13-01-2025

APPENDIX OF WP(C) 39124/2024 Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN THE PETITIONER AND THE 1ST RESPONDENT, DATED 22/02/2019 Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE ISSUED BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, BEARING EC NO. 12/DIA/KL/PL/25/2017 DATED 05/03/2018 Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE, BEARING NO.E/SC/KL/22/1461(E68312) VALID FROM 08/11/2021 UPTO 31/03/2026 ISSUED BY THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES, ERNAKULAM Exhibit P4 TRUE COPY OF THE RELEVANT PAGE OF THE CONSENT TO OPERATE ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 23/04/2024, VALID UPTO 27/10/2024, BEARING FILE NO. KSPCB/PL/1CO/10065186/2024 Exhibit P5 TRUE COPY OF THE ONLINE APPLICATION RECEIPT SHOWING SUCCESSFUL SUBMISSION OF APPLICATION FOR RENEWAL OF CONSENT IN THE PORTAL OF 5TH RESPONDENT VIZ. PHOENIX, DATED 28-10-2024 Exhibit P6 TRUE COPY OF THE RELEVANT PAGE OF THE LICENSE BEARING NO.400772/RPTL20/GENERAL/2024/2154-21, DATED 29-4-2024, ISSUED BY THE 6TH RESPONDENT PANCHAYAT, WHICH IS VALID FROM 29/04/2024 TO 27/10/2024 Exhibit P7 TRUE COPY OF THE RECEIPT ISSUED BY THE 6TH RESPONDENT DATED 29-10-2024 Exhibit P8 TRUE COPY OF S.O.NO.1807(E), DATED 12-4-2022, ISSUED BY THE MOEF Exhibit P9 TRUE COPY OF THE G.O NO. 1257/2023/ID DATED 14/12/2023 Exhibit P10 TRUE COPY OF THE INTERIM ORDER DATED 01/03/2023 ISSUED BY THIS HON. COURT IN W.P (C) NO. 6504/2023 Exhibit P11 TRUE COPY OF THE CURRENT MOVEMENT PERMIT DATED 12/08/2024, ISSUED FOR A PERIOD UP TO 26.10.2024 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 Exhibit P14 TRUE COPY OF THE SOP DATED 15-1-2024 ISSUED BY THE MOEF Exhibit P15 TRUE COPY OF THE O.M., DATED 15-3-2024 ISSUED BY THE MOEF Exhibit P16 TRUE COPY OF THE SCREENSHOT SHOWING SUBMISSION OF THE APPLICATION FOR REAPPRAISAL DATED 31-3-2024 Exhibit P17 TRUE COPY OF THE JUDGMENT PASSED BY THE NGT IN O.A 142/2022, DATED 08/08/2024 Exhibit P18 TRUE COPY OF THE O.M. DATED 14-10-2024 ISSUED BY THE MOEF Exhibit P19 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.35316/2024, DATED 24-10-2024 Exhibit P20 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.19143/2024, DATED 12-8-2024

 
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