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Judgment
Shircy V, J
The petitioner is conducting a quarry in an extent of 3.9947 hectares of land situated in Sy.Nos.302/6, 7, 8, 1, 2 & 5 and 298/13, 14, 15, 16, 12 and 301/1 & 2 of Thiruvaniyoor village and Panchayath, Ernakulam District.
According to the petitioner, he submitted Ext.P3 application, seeking extension of the validity of the quarry permit procured by the petitioner bearing No.01/20-21/MM/GS/DOE/1867/E2/19 dated 6.5.2020, which is pending consideration before the District Geologist -1st respondent herein, seeks direction for consideration of the same at the earliest. According to the petitioner, due to Covid-19 pandemic situation, the Central Government has extended the environment clearance issued to all the quarries for a period of one year and consequently, the State Government has also passed an order. The petitioner has also pointed out Ext.P8 internal communication taking into account the aforesaid aspects.
Having heard the learned counsel for the petitioner, Adv.Shri Dinesh R Shenoy and the learned Government Pleader, Adv.Shri P S Appu, this Writ Petition is disposed of directing the first respondent to consider Ext.P3 application, in accordance with law and taking into account all the notifications/orders issued by the Government of India/Government of Kerala at the earliest and at any rate, within a period of three weeks from the date of receipt of a copy of this judgment.