Abu Thahir vs Geologist Department Of Mining And Geology

Dr. Kauser Edappagath, J

The petitioner applied for a quarrying permit for extracting laterite building stones before the respondent. Ext.P1 is the copy of the chalan showing the payment of application fee. According to the petitioner, the respondent had forwarded the application for getting environmental clearance to the State Environmental Impact Assessment Authority, Kerala, who issued environmental clearance to the petitioner on 6/8/2023. It is evidenced from Ext.P2. The petitioner alleges that all the remaining statutory formalities have been complied with.

The limited prayer in this writ petition is to give a direction to the respondent to consider the application filed by the petitioner for quarrying permit, expeditiously.

Having heard Sri.Babu S.Nair, the learned counsel appearing for the petitioner as well as Sri.B.S.Syamanthak, the learned Government Pleader, this writ petition is disposed of with a direction to the respondent to pass orders on the application for quarrying permit submitted by the petitioner, evidenced by Ext.P1 chalan, in accordance with law, within a period of one month from the date of receipt of a copy of this judgment.