Kerala High Court
Muhammed Mustafa vs The State Of Kerala on 2 December, 2014
Author: A. Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
WEDNESDAY, THE 17TH DAY OF FEBRUARY 2016/28TH MAGHA, 1937
WP(C).No. 6025 of 2016 (C)
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PETITIONER :
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MUHAMMED MUSTAFA
S/O.UNNEEN, AGED 45 YEARS
POONTHOTTATHIL HOUSE, KADANNAMANNA P.O.,
MANKADA, MALAPPURAM DISTRICT.
BY ADVS.SRI.BABU S. NAIR
SMT.SMITHA BABU
RESPONDENT(S) :
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1. THE STATE OF KERALA
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT
INDUSTRIES (A) DEPARTMENT, GOVERNMENTSECRETARIAT
TRIVANDRUM, PIN - 695 001.
2. THE DIRECTOR OF MINING AND GEOLOGY
THIRUVANANTHAPURAM, PIN - 695 001.
3. THE GEOLOGIST
DEPARTMENT OF MINING AND GEOLOGY, MINI CIVIL STATION
MANJERI, MALAPPURAM DISTRICT, PIN - 676 121.
R1 TO R3 BY GOVT. PLEADER SMT. C.K. SHERIN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 17-02-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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WP(C).No. 6025 of 2016 (C)
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APPENDIX
PETITIONERS' EXHIBITS :
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EXT.P-1: TRUE COPY OF THE ORDER PASSED BY THE IST RESPONDENT
GRANTING MINING LEASE TO THE PETITIONER FOR EXTRACTION OF
LATERITE DATED 2.12.2014.
EXT.P-2: TRUE COPY OF THE COMMUNICATION ISSUED BY THE 3RD
RESPONDENT TO THE 2ND RESPONDENT DATED 18.9.2015.
EXT.P-3: TRUE COPY OF THE CLARIFICATION ISSUED BY THE 2ND
RESPONDENT DATED 25.9.2015.
RESPONDENT(S)' EXHIBITS : NIL
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//TRUE COPY//
P.A. TO JUDGE
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A. MUHAMED MUSTAQUE, J.
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W.P.(C).No. 6025 of 2016
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Dated this the 17th day of February, 2016
JUDGMENT
The petitioner submits that he is having valid quarrying permit as on 09.01.2015. Therefore, he is entitled for movement permit without insisting for production of environmental clearance.
This Court is of the view that the Geologist shall verify whether the petitioner is having valid quarrying permit as on 09.01.2015. If the petitioner is having valid permit as on 09.01.2015, necessary O(A) forms shall be issued to the petitioner. However, this will be subject to the orders of the Honb