AI Structured Summary
Not yet generated for this judgment
Judgment
Justice Kurian Joseph, C.J.—The writ petition is filed with the following prayer:-
" A) That the respondent may kindly be directed to grant the renewal of mining lease to the petitioner for the area which has been applied and recommended by the Joint Inspection Committee.
B) That the respondents Board may kindly be directed to extend the time period mentioned in office order dated 31.5.2011 (Annexure P-5) in view of the permission dated 31.10.2011 (Annexure P-4) of the State Geologist.
C) That the respondents may kindly be directed to give the renewal mining lease to the petitioner by reducing the area applied by the petitioner, if this Hon''ble Court comes to conclusion that in case of renewal also EIA notification is applicable."
On 19.11.2011 This Court passed the following order:-
"It is seen from Annexure P-4 that the period of operation of the crusher has been extended for a period of three months from October, 2011. Therefore, there shall be no steps against the said crusher, in case the petitioner carries out the activity as permitted under the prevalent instructions/guidelines. Needless to say that as per the present extension given, the petitioner cannot and shall not operate the stone crusher beyond 31.1.2012, unless otherwise the permission is granted by the competent authority."
Today we are informed that no final decision has been taken for extension for a further period of three months as per communication dated 16.2.2012 of the State Geologist, which is taken on record. The petition is hence disposed of with direction to the respondents to take a final decision on the request of the petitioner for mining expeditiously. In case there is delay, the request of the petitioner for temporary permit shall continue to be considered. The writ petition is disposed of, so also the pending application(s), if any.