A.R. Basheer vs Geologist District Office And Ors

The application submitted by the petitioner for grant of permit / licence for conducting quarrying operations in an extent of 0.7122 hectares of land out of the total extent of 1.25.30 hectares owned by the petitioner, as early as on 03/08/2016, is yet to be ordered by the 1st respondent - Geologist, is the grievance projected.

That there were various intervening impediments which resulted in the delay in disposing of the application in question, is evident from the records. The learned counsel for the petitioner points out that, by virtue of Ext.P8 communication dated 04/12/2020 issued by the Assistant Forest Conservator, the issues have been given a quietus.

Without expressing anything on merits, I dispose of the writ petition directing the 1st respondent to consider and pass appropriate orders on petitioner's application referred to supra, in accordance with law, without delay and at any rate, within a period of one month from the date of receipt of a copy of this judgment.