Eldho Elias vs The Director Of Mining And Geology
2026 Latest Caselaw 1105 Ker

Kerala High Court

Eldho Elias vs The Director Of Mining And Geology on 3 February, 2026

                                                      2026:KER:9016
W.P.(C). No.15177 of 2021
                                      :1:




                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

    TUESDAY, THE 3RD DAY OF FEBRUARY 2026 / 14TH MAGHA, 1947

                            WP(C) NO. 15177 OF 2021

PETITIONER:
          ELDHO ELIAS,
          AGED 30 YEARS
          S/O. ELIAS, ETTAMALA HOUSE, VENGOLA P.O.,- 683556.
          PERUMANI KARA ARACKAPPADY VILLAGE, KUNNATHUNADU
          TALUK, ERNAKULAM DISTRICT


              BY ADV SHRI.K.SUNILKUMAR


RESPONDENTS:

      1       THE DIRECTOR OF MINING AND GEOLOGY,
              (1/C0, DIRECTORATE OF MINING AND GEOLOGY,
              KESAVADASAPURAM, PATTAM PALACE P.O.,
              THIRUVANANTHAPURAM-695004

      2       THE STATE ENVIRONMENTAL IMPACE ASSESSMENT AUTHORITY
              (SEIAA), DIRECTORATE OF ENVIRONMENT CLIMATE CHANGE,
              PALLIMUKKU, PETTAH P.O. THIRUVANANTHAPURAM 695024,
              REPRESENTED BY ITS CHAIRMAN

      3       THE PRINCIPAL SECRETARY LAND REVENUE,
              MUSEUM ROAD, VIKAS BHAVAN P.O., THIRUVANANTHAPURAM-
              695033

      4       THE DISTRICT COLLECTOR,
              COLLECTORATE, KAKKANAD, ERNAKULAM-682021
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W.P.(C). No.15177 of 2021
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      5       THE DISTRICT LEVEL ENVIRONMENTAL IMPACT ASSESSMENT
              AUTHORITY,
              CIVIL STATION, KAKKANAD-682021

      6       THE GEOLOGIST,
              DEPARTMENT OF MINING AND GEOLOGY, CIVIL STATION,
              KAKKANAD, 682021

      7       DEPUTY CHIEF CONTROLLER OF EXPLOSIVES,
              ERNAKULAM SUB CIRCLE, C-2 II RD FLOOR, CGO COMPLEX,
              KAKKANAD, 682021

      8       THE REVENUE DIVISONAL OFFICER,
              REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA-686661

      9       THAHASILDAR,
              TALUK OFFICE, KUNNATHUNADU, PERUMBAVOOR-683542

      0       THE SUPERINTENDENT OF POLICE,
              (RURAL), ALUVA-683101

     11       THE VILLAGE OFFICER,
              ARACKAPPADY VILLAGE, ARAKKAPADY P.O., PERUMBAVOOR-
              683556

     12       THE VENGOLA GRAMA PANCHAYATH ,
              REP. BY ITS SECRETARY, VENGOLA P.O. PERUMBAVOOR

     13       THE MAZHUVANNUR GRAMA PANCHAYATH,
              REP. BY TIS SECRETARY, MAZHUVANNUR ERNAKULAM
              DISTRICT-686669

     14       GOUTHAM V,. PAVITHRAN,
              VATTAPPARA HOUSE, KARATTUPALLIKKARA, PERUMBAVOOR
              PROPRIETOR, MEGAH GRANITES, CHEENIKUZHY,
              PERUMBAVOOR, 683542

     15       BINDU PAVITHRAN,
              MANAGING DIRECTOR, VNP INFATECH PVT.LTD., W/O.
              PAVITHRAN, VATTAPPARA HOUSE, KARATTUPALLIKKARA,
              PERUMBAVOOR, 683542
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W.P.(C). No.15177 of 2021
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              BY ADVS.
              SHRI.P.THOMAS GEEVERGHESE, SC, VENGOLA GRAMA
              PANCHAYAT
              DR.ABRAHAM P.MEACHINKARA
              SRI.V.V.NANDAGOPAL NAMBIAR
              SRI.P.RAMAKRISHNAN
              SMT.PREETHI RAMAKRISHNAN (P-212)
              SHRI.T.C.KRISHNA
              SRI.C.ANIL KUMAR
              SMT.ASHA K.SHENOY
              SRI.PRATAP ABRAHAM VARGHESE



OTHER PRESENT:

              SRI.M.P.SREEKRISHNAN, SC,
              SMT.NIMA JACOB, GOVERNMENT PLEADER

       THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
03.02.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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W.P.(C). No.15177 of 2021
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                           VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                       W.P.(C) No.15177 of 2021
         --     -- -- -- -- -- -- -- -- -- -- -- --
                 Dated this the 3rd day of February, 2026

                             JUDGMENT

When the matter was taken up for consideration, there is no

appearance for the petitioner.

2. The learned counsel appearing for the 14 th respondent

submits that the quarry run by the petitioner is not operating as of

now, as its lease period has already expired.

In the light of the above said submission, I am of the view that

no further orders are required in this writ petition and is

accordingly, closed.

Sd/-

VIJU ABRAHAM JUDGE sm/ 2026:KER:9016

APPENDIX OF WP(C) NO. 15177 OF 2021

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE QUARRYING LEASE EXECUTED BETWEEN THE 6TH RESPONDENT AND ONE PAVITHRAN. Exhibit P2 THE TRUE COPY OF THE ORDER NO. 198/2017- 18/5994/M3/2017/DMG DATED 01/07/2017 ISSUED BY THE FIRST RESPONDENT.

Exhibit P3 THE TRUE COPY OF THE PHOTOGRAPHS SHOWING THE CRACK IN THE CEILING OF PETITIONER'S HOUSE. Exhibit P4 THE TRUE COPY OF THE NEWS REPORT REGRADING

REPORTED IN MADHAYAMAM DAILY DATED 12.06.2021.

Exhibit P5 THE TRUE COPY OF COMPLIANT DATED 29062021 SUBMITTED BY THE PETITIONER BEFORE THE IST RESPONDENT.

Exhibit P6 THE TRUE COPY OF THE COMPLAINT DATED 25/06/2021 SUBMITTED BY THE PETITIONER BEFORE THE IST RESPONDENT.

Exhibit P7 THE TRUE COPY OF COMPLAINT DATED 30.6.2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P8 THE TRUE COPY OF THE COMPLAINT DATED 30.06.2021 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

Exhibit P9 THE TRUE COPY OF COMPLAINT DATED 25.6.2021 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.

Exhibit P10 THE TRUE COPY OF COMPLAINT DATED 25.06.2021.

SUBMITTED BY THE PETITIONER BEFORE THE 8TH RESPONDENT.

Exhibit P11 THE TRUE COPY OF COMPLAINT DATED 30.6.2021 SUBMITTED BY THE PETITIONER BEFORE THE 12TH RESPONDENT.

Exhibit P12 THE TRUE COPY OF COMPLAINT DATED 30.6.2021 SUBMITTED BY THE PETITIONER BEFORE THE 13 TH RESPONDENT.

Exhibit P13 THE TRUE COPY OF COMPLAINT DATED 7/72021 SUBMITTED BY THE PETITIONER BEFORE THE 6TH RESPONDENT.