Kerala High Court
M/S.Cmj Granites vs The Tahsildar on 15 June, 2016
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
THURSDAY, THE 1ST DAY OF SEPTEMBER 2016/10TH BHADRA, 1938
WP(C).No. 29140 of 2016 (N)
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PETITIONER:
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M/S.CMJ GRANITES
BUILDING NO.8/215, MARIYAPURAM,
IDUKKI, REP,. BY ITS MANAING PARTNER, SEBASTIAN.C.JACOB
BY ADVS.SRI.PHILIP J.VETTICKATTU
SRI.VINEETH KURIAKOSE
RESPONDENTS:
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1. THE TAHSILDAR
TALUK OFFICE,IDUKKI,
MINI CIVIL STATION,THODUPUZHA- 685 584
2. THE SENIOR GEOLOGIST
DEP. OF MINIING ANDGEOLOGY,
DIST. OFFICE, IDUKKI, MINI CIVIL STATION,
THODUPUZHA- 685 584
BY SR.GOVERNMENT PLEADER SRI.SURIN GEORGE IYPE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01-09-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C).No. 29140 of 2016 (N)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 TRUE COPY OF NOC ISSUED BY THE REVENUE AUTHORITIES TO
THE PETITIONER FOR QUARRYING
EXHIBIT P2 TRUE COPY OF THE QUARRYING LEASE ISSUED BY THE DIRECTO
OF MINIGN ANDGEOLOGY TO THE PETITIONER
EXHIBIT P3 TRUE COPY OF LICENSE ISSUED BY THE LOCAL GRAMA
PANCHAYAT TO THE PETITIONER
EXHIBIT P4 TRUE COPY OF THE NOTICE DATED 15-06-2016 ISSUED BY THE
2ND RESPONDENT TO THE PETITIONER
EXHIBIT P5 TRUE COPY OF THE NOTICE DATED 16-08-2016 ISSUED BY THE
1S RESPONDENT
EXHIBIT P6 TRUE COPY OF THE REQUEST DATED 30-08-2016 SUBMITTED BY
THE PETITIONER BEFORE THE 1ST RESPONDENT SEEKING INSTALMENT FACILITY
RESPONDENT(S)' EXHIBITS
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NIL
//TRUE COPY//
P.A.TO JUDGE
JJJ
K. VINOD CHANDRAN, J.
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W.P.(C) No. 29140 of 2016 (N )
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Dated: 1st September, 2016
J U D G M E N T
The petitioner is aggrieved with Ext.P5 notice directing the petitioner to remit the arrear amount. The liability is admitted. Considering the facts of the case and the alleged impecunious circumstances of the petitioner, the following directions are issued:
2. The petitioner can be granted 12 equal monthly installments to clear off the entire arrears. The 1st instalment shall be paid on or before 01.10.2016 and thereafter; the due date of instalments falling on the 1st of each succeeding month. If any one default is committed in remitting the instalments, then recovery proceedings could be initiated.
The writ petition is disposed of.
Sd/-
K.VINOD CHANDRAN, JUDGE jjj 1/9/16