M/S. Ronco Granite Private Limited vs The Director
2025 Latest Caselaw 1114 Ker

Kerala High Court

M/S. Ronco Granite Private Limited vs The Director on 17 July, 2025

Author: Kauser Edappagath

Bench: Kauser Edappagath

W.P.(C).No.41142/2024

                                      1

                                                          2025:KER:52999

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

 THURSDAY, THE 17TH DAY OF JULY 2025 / 26TH ASHADHA, 1947

                        WP(C) NO. 41142 OF 2024

PETITIONER:

             M/S. RONCO GRANITE PRIVATE LIMITED,
             199, WARD VII, CHIRAYIL BUILDING, M.C.ROAD,
             ETTUMANOOR, KOTTAYAM,REPRESENTED BY ITS DIRECTOR
             SAJEEV MATHEW, PIN - 686631

             BY ADVS. SHRI.PHILIP J.VETTICKATTU
             SMT.NEENU BERNATH
             SHRI.SAJU S. DOMINIC


RESPONDENTS:

    1        THE DIRECTOR, MINING & GEOLOGY DIRECTORATE,
             KESAVADASAPURAM, PATTOM PALACE P.O.,TRIVANDRUM,
             PIN - 695001

    2        THE EXECUTIVE ENGINEER,OFFICE OF THE EXECUTIVE
             ENGINEER, MUVATTUPUZHA RIVER VALLEY IRRIGATION
             PROJECT, MVIP DIVISION NO.3, MUVATTUPUZHA 686661

    3        STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
             INDUSTRIES DEPARTMENT,
             SECRETARIATE,THIRUVANANTHAPURAM, PIN - 695001



      THIS    WRIT      PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   17.07.2025,       THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.41142/2024

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                                                       2025:KER:52999



                            JUDGMENT

The learned counsel for the petitioner submitted that

the petitioner has been granted No Objection Certificate based

on the new Government Order. In this circumstance, nothing

survives for consideration in this writ petition.

Accordingly, the writ petition is closed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp

2025:KER:52999

APPENDIX OF WP(C) 41142/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LETTER OF INTENT BEARING NO.A6O3/ M3 L20 19, DATED 28- 3-2019 GRANTED BY THE COMPETENT AUTHORITY UNDER RULE 33(1) OF THE RULES, 2015 Exhibit P2 TRUE COPY OF THE COMMUNICATION ISSUED BY THE COMPETENT AUTHORITY INTIMATING THE MINING PLAN SUBMITTED BY THE PETITIONER Exhibit P3. TRUE COPY OF THE RELEVANT PAGES OF THE ENVIRONMENTAL CLEARANCE BEARING FILE NO.1 86/EC3L2OL9ISEIAA, DATED 8-2-2023, ISSUED BY THE STATE LEVEL ENVIRONMENT ASSESSMENT AUTHORITY - KERALA Exhibit P4. TRUE COPY OF THE RELEVANT PAGES OF CONSENT TO OPERATE BEARING FILE NO. KSPCB I E.R2 I ICO I 1OO447 29 I 2023 , DATED 13- L2-2O23 , WITH A VALIDITY UPTO 7-2-2028, ISSUED BY THE KERALA STATE POILUTION CONTROL BOARD Exhibit P5 TRUE COPY OF THE RELEVANT PAGES OF EXPLOSIVE LICENSE DATED 15- L2-2O23, WHICH IS VALID UPTO 3I-3-2O27 ISSUED BY THE JOINT CHIEF CONTROLLER OF EXPLOSIVES Exhibit P6 TRUE COPY OF THE PROCEEDINGS BEARING NO.E1-99212024, DATED 30-7-2024 RESPONDENT EXHIBITS

Exhibit R2(a) True copy of the notice from the District Geologist,Ernakulam, dated 29.07.2022.

Exhibit R2(b) True copy of the letter dated 07.10.2022 of the Assistant Executive Engineer, MVIP Sub Division Ramamangalam