Kerala High Court
Sheeba C N vs State Of Kerala on 6 February, 2026
W.P.(C).No.6309 of 2025
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2026:KER:11173
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
FRIDAY, THE 6TH DAY OF FEBRUARY 2026 / 17TH MAGHA, 1947
WP(C) NO. 6309 OF 2025
PETITIONER(S):
1 SHEEBA C.N.,
AGED 49 YEARS,
D/O. NARAYANAN K.C., CHEENIVILAYIL HOUSE,
BAKKALAM, ERIAM P.O, KANNUR, PIN - 670 306.
2 ABHILASH S.,
AGED 43 YEARS,
S/O SADASIVAN, SIVAGIRI HOUSE,
ERIAM P.O, KANNUR, PIN - 670 306.
3 PADHMANABHA PILLA S.,
AGED 84 YEARS,
S/O AYYAPPAN PILLA, SANKUVIRUTHIYIL HOUSE,
BAKKALAM, ERIAM P.O, KANNUR, PIN - 670 306.
BY ADVS.
SRI.RILGIN V.GEORGE
SHRI.K.T.RAVEENDRAN
SMT.AKSHARA K.P.
SMT.MEERA J. MENON
SMT.ARATHY P.S.
SMT.ANAGHA MANOJ
RESPONDENT(S):
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695 001.
2 THE DISTRICT COLLECTOR,
COLLECTORATE, CIVIL STATION,
KANNUR, KERALA, PIN - 670 002.
W.P.(C).No.6309 of 2025
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2026:KER:11173
3 THE CHAIRMAN,
DISTRICT LEVEL VIGILANCE & MONITORING COMMITTEE,
LOCAL SELF GOVERNMENT (RC) DEPARTMENT,
KANNUR, KERALA, PIN - 670 002.
4 GEOLOGIST,
DISTRICT OFFICE OF MINING AND GEOLOGY,
THAVAKKARA, KANNUR, KERALA, PIN - 672 002.
5 THE TAHSILDAR,
KANNUR TALUK, KANNUR DISTRICT,
KERALA, PIN - 670 001.
6 THE VILLAGE OFFICER,
PANAPPUZHA VILLAGE, PANAPUZHA ROAD,
KANNUR DISTRICT, KERALA, PIN - 670 306.
7 PP KRISHNAN,
S/O NAMBI P.P, PADINJAREPURAYIL HOUSE,
BAKKALAM, ERIAM P.O, KANNUR, PIN - 670 306.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 06.02.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).No.6309 of 2025
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JUDGMENT
The petitioners approached this Court, alleging that the 7 th respondent is conducting illegal laterite mining, without the necessary permit, and Environmental Clearance. Though the 7th respondent is served, there is no representation for him before this Court. This Court passed an interim Order on 05.12.2025, directing the Geologist to ensure that no mining activities are carried on by the 7th respondent, except in accordance with duly approved licenses and permits, as per the statutes.
2. When the matter is taken up for consideration today, learned Government Pleader would submit that no mining activity is going on in the premises of the 7 th respondent; nor is any application preferred by the 7 th respondent seeking permit or license for mining activities. In the circumstances, reiterating the direction to the Geologist in the interim Order to ensure that no mining activities are conducted by the 7th respondent, unless enabled by necessary permits and licenses, this Writ Petition will stand closed.
Sd/-
C. JAYACHANDRAN, JUDGE ak W.P.(C).No.6309 of 2025 -4- 2026:KER:11173 APPENDIX OF WP(C) NO. 6309 OF 2025 PETITIONERS EXHIBITS:-
Exhibit P1 A TRUE COPY OF THE REPRESENTATION DATED 17.01.2025 SUBMITTED BY THE PETITIONERS.