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P.K Sainudheen vs The Geologist
2025 Latest Caselaw 2362 Ker

Citation : 2025 Latest Caselaw 2362 Ker
Judgement Date : 13 January, 2025

Kerala High Court

P.K Sainudheen vs The Geologist on 13 January, 2025

Author: T.R. Ravi
Bench: T.R.Ravi
WP(C) No.39214/2024                     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. 39214 OF 2024
   PETITIONER:

          P.K SAINUDHEEN, AGED 47 YEARS, S/O.SAIDALI, PANAMBRA KOTTAPARAMBATH
          HOUSE CHERUKAVU, AYIKKARAPADI P.O KONDOTTY, MALAPPURAM, PIN-673637

   RESPONDENTS:

      1. THE GEOLOGIST DISTRICT OFFICE, DEPARTMENT OF MINING & GEOLOGY
         MALAPPURAM, PIN - 676121
      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. 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 Ext.P14 to the extent it
   directs that, the mining by lease holders who have been granted
   environrnental 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.P14 2) stay the operation of Ext.P15 to the extent it states that, the
   inability to reappraise clearances by the SEIAA would lead to such mining
   leases being not allowed to operate as the Environmental Clearances in
   such cases to be considered as illegal. 3) 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 and of SRI. JAGATH N, Advocate for R5, the court passed the
   following:
 WP(C) No.39214/2024                        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.39214/2024 3/3 Order Date : 13-01-2025

APPENDIX OF WP(C) 39214/2024 Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF QUARRYING LEASE EXECUTED BETWEEN THE PETITIONER AND THE 1ST RESPONDENT, DATED 29/07/2019 EXHIBIT P2. TRUE COPY OF THE RELEVANT PAGES OF ENVIRONMENTAL CLEARANCE, DATED 01/12/2017 ISSUED BY THE DISTRICT ENVIRONMENT IMPACT ASSESSMENT AUTHORITY, BEARING EC NO.

Exhibit P3 TRUE COPY OF THE RELEVANT PAGES OF THE EXPLOSIVE LICENSE, BEARING NO. E/SC/KL/22/87(E90026), DATE OF RENEWAL 28/02/2020, FOR A PERIOD UPTO31/03/2025 ISSUED BY THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES, ERNAKULAM Exhibit P4 TRUE COPY OF THE RELEVANT PAGES OF THE INTEGRATED CONSENT TO OPERATE RENEWAL ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD, DATED 19/10/2022, VALID UPTO28/07/2025, BEARING FILE NO.PCB/MLPM/ICO/R1/

Exhibit P5 TRUE COPY OF THE LICENSE, DATED 01/04/2024, ISSUED BY THE SECRETARY, OORANGATTIRI GRAMA PANCHAYAT, VALID UP TO 28/07/2025 Exhibit P6 TRUE COPY OF S.O.NO.1807(E), DATED 12-4-2022, ISSUED BY THE MOEF Exhibit P7 TRUE COPY OF THE G.O NO. 1257/2023/ID DATED 14/12/2023 Exhibit P8 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN WP(C) NO. 29463/2023 DATED16/11/2023 Exhibit P9 TRUE COPY OF THE MOVEMENT PERMIT DATED 27/10/2024, WHICH IS VALID UPTO06/11/2024 Exhibit P10 TRUE COPY OF THE O.M. DATED 28-4-2023 ISSUED BY THE MOEF Exhibit P11 TRUE COPY OF THE ORDER PASSED BY THE NATIONAL GREEN TRIBUNAL, DATED 7-12-2022 IN O.A.NO.142/2022 IN JAYANTH KUMAR V. MOEF& CC Exhibit P12 TRUE COPY OF THE SOP DATED 15-1-2024 ISSUED BY THE MOEF Exhibit P13 TRUE COPY OF THE O.M., DATED 15-3-2024 ISSUED BY THE MOEF Exhibit P14 TRUE COPY OF THE JUDGMENT PASSED BY THE NGT IN O.A 142/2022, DATED 08/08/2024 Exhibit P15 TRUE COPY OF THE O.M DATED 14/10/2024 ISSUED BY THE MOEF Exhibit P16 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.35316/2024, DATED 24/10/2024 Exhibit P17 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.19143/2024, DATED 12-8-2024 Exhibit P18 TRUE COPY OF THE SCREENSHOT TAKEN FROM THE PARIVESH PORTAL, SHOWING THE SUBMISSION OF APPLICATION FOR REAPPRAISAL OF ENVIRONMENTAL CLEARANCE, ON 27/11/2024,

 
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