Kerala High Court
Sasidharan V vs Pallassana Grama Panchayat on 29 July, 2025
Author: C.S.Dias
Bench: C.S.Dias
2025:KER:56020
WP(C) NO. 27918 OF 2025
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 29TH DAY OF JULY 2025 / 7TH SRAVANA, 1947
WP(C) NO. 27918 OF 2025
PETITIONER:
SASIDHARAN V
AGED 53 YEARS
S/O. A.K. VELAYUDHAN, MANAGING PARTNER, DEEPAM
GRANITES, MURINGAMALA, VEMBALLUR P.O., PALAKKAD
DISTRICT,, PIN - 688537
BY ADVS.
SRI.ANEESH JAMES
SHRI.JIJO THOMAS
SMT.M.D.BEENA
RESPONDENTS:
1 PALLASSANA GRAMA PANCHAYAT
PALLASANA P.O., PALAKKAD DISTRICT, REPRESENTED BY
ITS SECRETARY, PIN - 678505
2 THE PRESIDENT
PALLASSANA GRAMA PANCHAYAT PALLASANA P.O.,
PALAKKAD DISTRICT,, PIN - 678505
3 THE SECRETARY
PALLASANA GRAMA PANCHAYAT PALLASANA P.O., PALAKKAD
DISTRICT,, PIN - 678505
4 THE DISTRICT COLLECTOR
KENATHUPARAMBU, KUNNATHURMEDU, PALAKKAD -, PIN -
678013
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WP(C) NO. 27918 OF 2025
2
5 THE GEOLOGIST
MINING AND GEOLOGY DEPARTMENT, PALAKKAD -, PIN -
678014
6 THE ENVIRONMENTAL ENGINEER
KERALA STATE POLLUTION CONTROL BOARD, PALLAKD -,
PIN - 678001
7 THE KERALA STATE ENVIRONMENT IMPACT ASSESSMENT
AUTHORITY
4TH FLOOR, KSRTC BUS TERMINAL COMPLEX, THAMPANOOR,
THIRUVANANTHAPURAM REPRESENTED BY ITS MEMBER
SECRETARY, PIN - 695001
8 THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES
ERNAKULAM PETROLEUM AND EXPLOSIVES SAFETY
ORGANISATION C2 -IIIRD FLOOR, CGO COMPLEX,
KAKKAND, COCHIN KERALA STATE POLLUTION CONTROL
BOARD, PIN - 682021
SC SRI NIRMAL S
SC SRI T NAVEEN
SC SRI M P SREEKRISHNAN
GP SMT DEEPA V
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 29.07.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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WP(C) NO. 27918 OF 2025
3
JUDGMENT
Dated this the 29th day of July, 2025
The writ petition is filed to direct the respondents
3 and 2 to consider and dispose of Ext.P18 appeal and
Ext.P19 stay petition, expeditiously.
2. Aggrieved by Ext.P16 stop memo issued by
the 3rd respondent, the petitioner has preferred Ext.P18
appeal and Ext.P19 stay petition before the respondents
3 and 2. The petitioner's apprehension is that the
respondents 3 and 2 may not consider Ext.P18 appeal
and Ext.P19 stay petition immediately and his business
would be stalled in view of Ext.P16 stop memo.
3. Heard; the learned counsel for the petitioner,
the learned Standing Counsel appearing for the
respondents 1 to 3 and 6 and the learned Government
Pleader.
4. On a consideration of the facts and materials on
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WP(C) NO. 27918 OF 2025
record, especially that Exts.P18 appeal and P19 stay
petition are pending consideration before the
respondents 3 and 2, without expressing anything on
the merits of the matter, I dispose the writ petition by
directing the 2nd respondent to consider Ext.P19 stay
petition, within one week from the date of production of
a copy of this judgment. Similarly, I also direct the 3 rd
respondent to consider Exts.P18 appeal, in accordance
with law and as expeditiously as possible, at any rate,
within 30 days from the date of production of a copy of
this judgment.
The writ petition is ordered accordingly.
Sd/-
C.S.DIAS, JUDGE
rmm/29/7/2025
2025:KER:56020
WP(C) NO. 27918 OF 2025
APPENDIX OF WP(C) 27918/2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE TAX PAID RECEIPT
DATED 23.04.2025 IN RESPECT OF THE SAID
PROPERTY
Exhibit P2 A TRUE COPY OF THE ENVIRONMENTAL
CLEARANCE DATED 07.01.2023 ISSUED BY THE
STATE ENVIRONMENTAL IMPACT ASSESSMENT
AUTHORITY, KERALA
Exhibit P3 A TRUE COPY OF THE CONSENT TO OPERATE
DATED 04.03.2023 ISSUED BY THE KERALA
STATE POLLUTION CONTROL BOARD
Exhibit P4 A TRUE COPY OF THE LICENSE DATED
13.09.2023 ISSUED BY THE JOINT CHIEF
CONTROLLER OF EXPLOSIVES, SOUTH CIRCLE,
CHENNAI, PETROLEUM & EXPLOSIVE SAFETY
ORGANIZATION
Exhibit P5 A TRUE COPY OF THE LICENSE DATED
05.03.2021 ISSUED BY THE DY. CHIEF
CONTROLLER OF EXPLOSIVES, ERNAKULAM
Exhibit P6 A TRUE COPY OF THE QUARRYING PERMIT
DATED 24.09.2024 ISSUED BY THE
DEPARTMENT OF MINING AND GEOLOGY,
GOVERNMENT OF KERALA
Exhibit P7 A TRUE COPY OF THE MOVEMENT PERMIT DATED
02.05.2025 ISSUED BY THE GEOLOGIST,
DEPARTMENT OF MINING AND GEOLOGY,
DISTRICT OFFICE PALAKKAD WHICH IS VALID
UP TO 23.09.2025
Exhibit P8 A TRUE COPY OF THE LICENSE DATED
30.03.2025 ISSUED BY THE SECRETARY,
PALLASSANA GRAMA PANCHAYAT
Exhibit P9 A TRUE COPY OF THE FIR NO.229/2025 OF
KOLLANGODE POLICE STATION
Exhibit P10 A TRUE COPY OF THE ORDER DATED
28.03.2025 OF THIS HON'BLE COURT IN W.P.
Exhibit P11 A TRUE COPY OF THE ORDER NO. 2677238-
2025 DATED 25.06.2025 ISSUED BY THE 3RD
RESPONDENT TO THE PETITIONER
Exhibit P12 A TRUE COPY OF THE REPLY DATED
27.06.2025 SUBMITTED BY THE PETITIONER
2025:KER:56020
WP(C) NO. 27918 OF 2025
BEFORE THE 3RD RESPONDENT
Exhibit P13 A TRUE COPY OF THE JUDGMENT DATED
07.07.2025 OF THIS HON'BLE COURT IN W.P.
Exhibit P14 A TRUE COPY OF THE EXPLANATION DATED
09.07.2025 SUBMITTED BY THE PETITIONER
BEFORE THE 3RD RESPONDENT
Exhibit P15 A TRUE COPY OF THE HEARING NOTICE DATED
14.07.2025 ISSUED BY THE 3RD RESPONDENT
TO THE PETITIONER
Exhibit P16 A TRUE COPY OF THE ORDER NO. 2677238-
2025 DATED 16.07.2025 ISSUED BY THE 3RD
RESPONDENT
Exhibit P17 PHOTOGRAPHS SHOWING THE DISPLAY BOARDS
AT THE ENTRANCE TO THE QUARRY AND THE
FENCING ERECTED AROUND THE QUARRYING
AREA OF THE PETITIONER
Exhibit P18 A TRUE COPY OF THE APPEAL PREFERRED BY
THE PETITIONER BEFORE THE 3RD RESPONDENT
Exhibit P19 A TRUE COPY OF THE STAY PETITION FILED
BY THE PETITIONER BEFORE THE 2ND
RESPONDENT
Exhibit P20 A TRUE COPY OF THE ACKNOWLEDGMENT
RECEIPT DATED 23.07.2025 ISSUED BY THE
1ST RESPONDENT
