Kerala High Court
P.Ramakrishnan vs State Of Kerala on 23 January, 2025
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W.P.(C) No.22704 of 2019
2025:KER:5412
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 23RD DAY OF JANUARY 2025 / 3RD MAGHA, 1946
WP(C) NO. 22704 OF 2019
PETITIONER:
P.RAMAKRISHNAN
AGED 55 YEARS, S/O. LATE P. VASUDEVA MENON,
LAKSHMI NILAYAM, CHERPULASSERY, OTTAPPALAM.
BY ADV.
SRI.V.B.RAMANUNNI
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2 DISTRICT COLLECTOR,
CIVIL STATION, UPHILL, MALAPPURAM-676 505.
3 THE TAHSILDAR,
1ST FLOOR, MINI CIVIL STATION BUILDING,
TIRUR, MALAPPURAM DISTRICT-676 101
4 THE VILLAGE OFFICER,
IRIMBILIYAM, TALUK OFFICE, TIRUR,
MALAPPURAM DISTRICT-679 572
5 THE GEOLOGIST,
MINING AND GEOLOGY DEPARTMENT, MINI CIVIL
STATION, MANJERI, MALAPPURAM-676 122
6 SUPERINTENDENT OF POLICE,
MALAPPURAM-676 509.
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W.P.(C) No.22704 of 2019
2025:KER:5412
7 UNNIKRISHNAN P.T,
PARAMELTHODI, VADAKKUMBRAM (PO), VALANCHERI,
MALAPPURAM DISTRICT-676 552
BY ADV.
SRI.T.JAYAN, GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 23.01.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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W.P.(C) No.22704 of 2019
2025:KER:5412
HARISANKAR V. MENON, J.
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W.P.(C) No.22704 of 2019
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Dated this the 23rd day of January, 2025
JUDGMENT
The petitioner contends that he is the owner of 11.51 acres of land in Survey No.1 of Irumbliam Village, Malappuram District, as seen from Ext.P1. The petitioner states that the 7th respondent herein has started a quarry without authority of law in the afore property and is mining laterite stones. In such circumstances, the petitioner further contends that he has already submitted Ext.P2 complaint before the 5th respondent herein.
2. Even after service of notice, there is no appearance on the side of the 7th respondent herein.
Having considered the averments in the writ petition and the submissions made, this writ petition would stand disposed of, directing the 5th respondent herein to consider and pass orders on Ext.P2 submitted before him, if not already disposed of, within a period of eight weeks from the date of receipt of a copy of this judgment, strictly in accordance with law.
Sd/-
HARISANKAR V. MENON JUDGE anm 4 W.P.(C) No.22704 of 2019 2025:KER:5412 APPENDIX OF WP(C) 22704/2019 PETITIONER'S EXHIBITS EXHIBIT P1 TRUE COPY OF RELEVANT PAGES OF THE PETITION DEED NO. 1325/1969 EXHIBIT P2 TRUE COPY OF THE COMPLAINT SENT TO THE 5TH RESPONDENT BY THE PETITIONER.
EXHIBIT P3 TRUE COPY OF THE LETTER DATED NIL SENT BY THE PETITIONER TO THE GOVERNMENT.
EXHIBIT P4 TRUE COPY OF THE PHOTOGRAPH OF THE QUARRYING OPERATIONS.