AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 163 wordsC.Jayachandran, J
Petitioners are aggrieved by the non-renewal of Ext.P2 movement permit to remove earth by the 2nd respondent/Geologist. Originally, Ext.P2 permit was issued in favour of the petitioners. However, earth could not be removed acting upon such permit, since there was an injunction passed by a Civil Court. By the time the same was vacated, the period stipulated in Ext.P2 permit has expired. The petitioners seek renewal of the said permit, which, however, is not being done by the 2nd respondent/Geologist, is the grievance espoused by the learned counsel for the petitioners.
Having heard the learned counsel appearing for respective parties and having regard to the attendant facts and circumstances, this Court directs the 2nd respondent/Geologist to consider and pass orders in Ext.P6 representation seeking renewal of Ext.P2 permit, within a period of 30 days from today (10.06.2024). The petitioners will produce a copy of this judgment before the 2nd respondent forthwith.
This Writ Petition is disposed of as above.