Muthukrishnan vs District Collector, Palakkad Civil Station, Ayyanthole, Thrissur, Pin 680003

C. Jayachandran, J

The petitioner alleges that the fifth respondent has conducted illegal mining in his property, which is adjacent to the petitioner’s property. According to the petitioner, both properties are situated in a hilly terrain and indiscrete excavation will lead to land slides and natural calamities in the locality. The short prayer of the petitioner is that Ext.P8 representation preferred by the petitioner before the fourth respondent/Geologist may be directed to be considered within a time frame to be fixed by this Court.

Heard the learned counsel for the petitioner, learned Government Pleader on behalf of respondents 1 and 4, learned Standing Counsel for the second respondent Pollution Control Board and also learned Standing Counsel for the third respondent Municipality. Notice to the fifth respondent is dispensed with having regard to the limited relief sought for.

In the above referred facts and circumstances, there will be a direction to the fourth respondent Geologist to consider and pass orders on Ext.P8 representation preferred by the petitioner, after affording an opportunity of being heard to the petitioner, fifth respondent and any other party who will be affected by such order, within a period of three weeks from the date of receipt of a copy of this judgment. The petitioner will produce a copy of this judgment before the fourth respondent Geologist.

The Writ Petition is disposed of as above.