Kerala High Court
Seashells Beach Resort vs Union Of India on 20 December, 2011
Author: K.Vinod Chandran
Bench: C.N.Ramachandran Nair, K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE C.N.RAMACHANDRAN NAIR
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
MONDAY, THE 16TH DAY OF JANUARY 2012/26TH POUSHA 1933
WA.No. 68 of 2012 () IN WPC/34398/2011
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AGAINST THE ORDER/JUDGMENT IN .NO./ IN WPC.34398/2011 DATED 20-12-2011
APPELLANTS:
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1. SEASHELLS BEACH RESORT
BUILDING NO.SRS/358, NEAR EASTERN JETTY
AGATTI ISLAND, UT OF LAKSHADWEEP
REPRESENTED BY ITS REGISTRAR.
2. C.P.FATAULLAH, S/O.LATE KHADSER HAJI
CHERIYAPURA HOUSE, AGATTI ISLAND, UT OF LAKSHADWEEP.
3. MOHAMMED RASI.K.,
KUTTILAMMADA HOUSE, NADER JOYA.A., AGATTI ISLAND.
4. ABDUULRAHEEM.C.K.,
S/O.ABDULKADER C.K., CHARIYAM KAKKADA HOUSE
AGATTI ISLAND.
5. SAKARIYA.T.
THANAKKAL HOUSE, S/O.ATTAKIDAVE K.S., AGATTI ISLAND.
6. ABDUL AZEEZ T.M.
THANK MADEENA MANZIL, S/O.KOYAZAN M.B.
AGATTI ISLAND.
7. IBRAHEEM.V.K.,
THAK MADEENA MANZIL, S/O.KOYAZAN M.B.
AGATTI ISLAND.
8. MOHAMMED SAHIB.K.
KODIVALAPP HOUSE, S/O.MAVIYA.U., AGATTI ISLAND.
9. JAFER SADIQ.B.P.
BEEPAPPADA HOUSE, S/O.UMMER, K.I.AGATTI ISLAND.
10. JABIR SHAREEF.P.
PANDRAPURA HOUSE
S/O.SAYID MOHAMMED C.P. AGATTI ISLAND.
11. ABDUL SAMKAD,
S/O.MOHAMMED KOYA.K.P., MOULANA VEED, AGATTI ISLAND.
12. HARSHAD.B., S/O.UMMAR.U.
BIYASHABIYYAODA, AGATTI ISLAND.
13. ABDUL MUTHALIF.K.
S/O.LATE MOHAMMED, KONDINODA HOUSE, AGATTI ISLAND.
14. UMMER K;,
S/O.YOUSSAF.U., KOLIKKAD HOUSE, AGATTI ISLAND.
15. MOHAMMED.T.C.
S/O.KUNCHIKOYA.P.O., THITHIBIYYA CHATTA
AGATTI ISLAND.
16. UKKAS.T.P.
S/O.SAYID T.T., THIRUVATHAPURA HOUSE, AGATTI ISLAND.
17. YOUKEENA.M.
S/O.ABDULLA U.C., MARIYATHODA HOUSE, AGATTI ISLAND.
18. SAYID POO.P.C.
S/O.LATE KASMI, PANDARA CHETTA, AGATTI ISLAND.
19. AMANULLA.K.
S/O.ABDULLA C.P., KITTANODA HOUSE, AGATTI ISLAND.
20. IBRAHEEM.B.M.
S/O.ABBAS, BARKTH MANAZIL, AGATTI ISLAND.
21. ABDUL NASER M
S/O. MOHAMMED K.C. MAYAM CHATTA HOUSE
AGATTI ISLAND
22. JALALUDHEEN M
S/O.KHUNNI KOYA U, MULAKKA HOUSE, ANDROTH ISLAND.
23. AYOOB.S
S/O.MOHAMMED.A, SAROMMAPADA HOUSE, AGATTI ISLAND.
24. FATHAHULLA C.K.
S/O.LATE ABOOSALA, CHARIYAM KAKKADA HOUSE
AGATTI ISLAND.
25. HUSASAIN K
S/O.SAYID MOHAMMED KOYA A, KUTTILAMMADA HOUSE
AGATTI ISLAND.
26. HUSSAIN ALI V.K.
S/O.SAYID KOYA T.K.P, VADAKK KUNNIA MAIL HOUSE
AGATTI ISLAND.
27. SAYFUNDHEEN K
S/O.LATE ATTKOYA K.K., KALAKANDIYODA HOUSE
AGATTI ISLANAD.
28. FATHAHULLA M.K.
S/O.LATE.KOYAMMU HAJI, MAYAMKAKKADA HOUSE
AGATTI ISLAND.
29. KHAMARUDHEEN.P.
S/O.LATE KASMI KOYA C. PETTAMBALAM HOUSE
AGATTI ISLAND.
30. ABDUL SHOOKUR R.P.
LATE.KASMI KOYA C, PETTAMBALAM HOUSE, AGATTI ISLAND.
31. SHARAHABEEL B.P.
S/O.KHALID C.K, BANGALAPURA HOUSE, AGATTI ISLAND.
32. AMEEN.B
S/O.ABDULLA KOYA.B, BIYSHA BIYOODA HOUSE
AGATTI ISLAND.
33. MOYHAMED MUKBEEL U.P.
S/O.LATE UKKAS T.C., UMMAYAPADA HOUSE
AGATTI ISLAND.
34. ADHAM B.P.
S/O.KASMI C.K., BEEPADA HOUSE, AGATTI ISLAND.
35. ABDUL RAHEEN.P.V.
S/O.ABDURAHMAN T.I., PUTHANVEED, AGATTI ISLAND.
36. AMEER.P.V.
S/O.CHARIYAKOYA.B, PUTHIYAVEED HOUSE
KAVARATHI ISLAND.
37. THAMIS.T.K.
S/O.HAMZA K.I., THIRINKAD HOUSE, KAVARATHI ISLAND.
38. SAFVAN.M
S/O.ABDULLA K.K., MARIYATHODA HOUSE, AGATTI ISLAND.
39. SAYNUL ABID M.P.
S/O.LATE.HAMZA T.C., KUNNUMPURA HOUSE
AGATTI ISLAND.
40. ASLAM K
S/O.LATE.FASAL, KUNNAIL HOUSE, ANDROTH ISLAND.
41. MOHAMMED R.P.
S/O.LATE KHALID ELLA, RAYIPPAPADA HOUSE
AGATTI ISLAND.
42. MOHAMMED K.
S/O.LATE ABOOSALA, KOTTA HOUSE, AGATTI ISLAND.
43. ABDULLATHEEF K.P.
S/O.ATHAKIDAVE R.P., KURIYAPAPPADA HOUSE
AGATTI ISLAND.
44. SYID MOHAMMED V.S.
S/O. HAMZA B.P., VADAK SARAROMMPPADA HOUSE
AGATTI ISLAND.
45. ABDUL KHADER V.P.
S/O.LATE UKKAS T.P., UMMAYAKKAPADA HOUSE
AGATTI ISLAND.
46. HIDAYATHULLA A.
S/O. POOKOYA N., ACHAMMADA HOUSE, ANDROTH ISLAND.
47. JABBAR K.
S/O. KHUNNI KOYA T., KARANCHATTA HOUSE
ANDROTH ISLAND.
48. NIZAR M.K.
S/O. ABOOSALA K.I., MUNAPURA HOUSE, ANDROTH ISLAND.
49. MOHAMMED BASHEER K.
S/O. YAKOOB C.K., KANDILATH HOUSE, ANDROTH ISLAND.
BY ADVS.SRI.P.SANJAY
SMT.A.PARVATHI MENON
SRI.GLEN ANTONY
SMT.M.VANAJA
RESPONDENTS:
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1. UNION OF INDIA
REPRESENTED BY MINISTRY OF ENVIRONMENT & FORESTS
PARIYAVARAN BHAWAN, 423, 4TH FLOOR
CGO COMPLEX, NEW DELHI-110003.
2. UNION TERRITORY OF LAKSHADWEEP
REPRESENTED BY ITS ADMINSTRATOR UT OF LAKSHADWEEP
KAVARATTI-682555.
3. THE ADMINISTRATIVE OFFICER
UT OF LAKSHADWEEP, WILLINGDON ISLAND, KOCHI-682003.
4. THE DIRECTOR OF TOURISM
UT OF LAKSHADWEEP, KAVARATTI-682555.
5. THE LAKSHDWEEP COASTAL ZONE MANAGEMENT AUTHORITY
UT OF LAKSHADWEEP, KAVARATTI-682555.
6. THE DISTRICT PANCHAYAT
UNION TERRITORY OF LAKSHADWEEP, KAVARATTI-682555
REPRESENTED BY ITS PRESIDENT CUM CHIEF COUNSELLOR.
7. THE AGATTI VILLAGE DWEEP PANCHAYAT
AGATTI, UNION TERRITORY OF LAKSHADWEEP
AGATTI-682553 REPRESENTED BY ITS CHAIRPERSON.
R2-R5 BY SRI.S.RADHAKRISHNAN,SC,LAKSHADWEEP ADMN
R1 BY SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 16-01-2012,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
C.N.RAMACHANDRAN NAIR, &
K.VINOD CHANDRAN, JJ.
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Writ Appeal No.68 of 2012
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Dated this the 16th day of January, 2012.
JUDGMENT
Ramachandran Nair, J.
Writ Appeal is filed against interim order of the learned Single Judge declining to permit the appellants to run the Resort as home stay in Agatti Island at Lakshadweep. We have heard counsel for the appellants, Standing Counsel for the Lakshadweep Administration and also the Assistant Solicitor General for Central Government.
2. The appellants applied for permission from the Lakshadweep Administration and also under CRZ Regulations and has been functioning from October 2010 onwards as a home stay facility in the Agatti Island which alone has an Airport. Counsel for the appellants relied on Ext.P34 wherein it is stated that in regard to final sanction, Administator has informed the Panchayat that inspection and final communication on permission will be given within 40 days from the 2 date of communication which is 1st November, 2011. Appellant's case is that as many as 47 employees are working in the Resort which is the only other private facility available other than a hotel in Agatti Island. Considering the very little facilities available to the tourists in the Agatti Island, we do not think closure of the appellants' establishment will serve any benefit for the Administration also, more so, when most of the people in Lakshadweep depend on Government for employment and financial support in life. Therefore, we feel the appellants' establishment which engages 47 employees who are all local residents of Lakshadweep, should not be closed disemploying them, particularly in the tourist season. We, therefore, direct the respondents to process the applications pending for all clearances including finalisation of CRZ norms and pending final decision, to permit the appellants to run the Resort. Writ Appeal is closed as nothing survives other than the interim prayer which is granted by us herein until final decision is taken. In view of our above direction, whatever is the travel permit or 3 other entry pass required for tourists who are offered accommodation in appellants' Resort, should be given after normal scrutiny.
C.N.RAMACHANDRAN NAIR Judge K.VINOD CHANDRAN Judge pms