Kerala High Court
K.I.Paulson vs State Of Kerala
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
FRIDAY,THE 8TH DAY OF JANUARY 2016/18TH POUSHA, 1937
WP(C).No. 860 of 2016 (F)
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PETITIONER :
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K.I.PAULSON, AGED 51 YEARS,
S/O.ENASU, RESIDING AT KAPPANI HOUSE,
CHENGALOOR VILLAGE AND DESAM, CHENGALOOR P.O.,
MUKUNDAPURAM TALUK, TRICHUR DISTRICT.PIN- 680 312.
BY ADV. SRI.PEEYUS A.KOTTAM
RESPONDENT(S):
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1. STATE OF KERALA,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
TRIVANDRUM- 695 001, REPRESENTED BY ITS SECRETARY.
2. GEOLOGIST,
MINING AND GEOLOGY DEPARTMENT, GOVERNMENT OF KERALA,
TRICHUR DISTRICT OFFICE, CHEMBUKAVU P.O, TRICHUR.
3. VILLAGE OFFICE,
VILLAGE OFFICER, CHENGALOOR VILLAGE,
CHENGALOOR VILLAGE AND DESOM, CHENGALOOR P.O.,
MUKUNDAPURAM TALUK, TRICHUR DISTRICT, -680 312.
BY GOVERNMENT PLEADER SRI.BIJU MEENATTOOR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08-01-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
WP(C).No. 860 of 2016 (F)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1. COPY OF THE REPORT NO. A5.6094/15 DATED 19.11.15 FILED BY THE
SECRETARY PUTHUKAD GRAMA PANCHAYATH TO THE 2ND
RESPONDENT.
EXHIBIT P1(A). COPY OF THE REPORT OF THE LSGD ASSISTANT ENGINEER.
EXHIBIT P2. COPY OF THE ORDER NO. 429/15-16/2708/OE/C2/TDO/15 DATED
16.12.15 ISSUED BY THE GEOLOGIST TO THE PETITIONER.
EXHIBIT P3. COPY OF THE REPRESENTATION DATED 24.12.15 SUBMITTED BY THE
PETITIONER TO THE 2ND RESPONDENT OF RENEWAL OF EXT P2
APPLICATION.
RESPONDENT(S)' EXHIBITS: NIL
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/TRUE COPY/
P.A.TO JUDGE
sts
A.MUHAMED MUSTAQUE, J.
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W.P.(C).No. 860 of 2016
Dated==================2016
this the 8th day of January,
J U D G M E N T
The petitioner has obtained building permit. Ext.P2 is the permit and consequently issued O(A) forms to remove earth from the site covered by building permit. Ext.P2 has been expired.
Considering the facts and circumstances, this Court is of the view that the Geologist shall renew Ext.P2 permit with validity of period of one month and issue necessary O(A) forms to the petitioner within a period of two weeks from the date of receipt of the copy of this judgment.
sd/-
sab A.MUHAMED MUSTAQUE, JUDGE
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