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Judgment
As per Ext P4 movement permit issued by 1st respondent, the petitioner was permitted to transport 20,000 tonnes of granite from his quarry situated in Ezhumattoor, Pathanamthitta district for the period from 16.03.2020 to 31.03.2020. According to the petitioner, due to the restrictions imposed consequent on the Covid -19 pandemic, out of the permitted 20,000 tonnes, only 4,410 tonnes could be removed. Seeking issuance of permit for removal of balance quantity covered under Ext P4, the petitioner has filed Ext P5 representation before the 1st respondent.
The learned Government Pleader has filed a memo along with a report of the 1st respondent wherein it has been stated thus: "The mineable quantity for the year 2021, as per the approved mining plans is 120810 MT."...."Out of the total movement permits issued, the petitioner has so far transported 119972 MT and the last movement is still valid and he can remove the balance 838 MT using this movement permit in this financial year as per Rules."
Be that as it may, the 1st respondent shall consider Ext P5 request on its merits and pass appropriate orders in accordance with law, within one month from the date of receipt of a copy of this judgment.
Writ Petition is disposed of as above.