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Judgment
Sathish Ninan, J
The petitioner seeks for re-validation of the environment clearance certificate issued to the quarry being conducted by him, for the life of the
project.
2. In T. Mathew Abraham v. State Level Environment Impact Assessment Authority and Ors. [2020 (6) KLT 302], this Court has declared the
entitlement of the enterpreneur for issuance of environment clearance for the life of the project as may be estimated by the State Environment Impact
Assessment Authority (SEIAA). The SEIAA is to estimate the life of the project with due consideration to the recommendations of the State Expert
Appraisal Committee (SEAC).
3. In a series of writ petitions (WP(C) 1154/2021 and connected cases) seeking similar relief, this Court has directed the enterpreneurs to file
applications before the SEIAA seeking re-validation of the environment clearance certificates already issued to them and the same have been directed
to be considered. There is no reason to deviate therefrom.
In the result, the writ petition is disposed of with the following directions:-
(i)Â The petitioner may prefer an application before the SEIAA seeking re-validation of the environment clearance certificate already issued to them.
(ii)Â SEIAA shall consider such application on arriving at the life of the project and pass orders within four months from the date of receipt of the application.
(iii)Â If any further details are required from the petitioner for passing orders on the application, the same shall be intimated to the petitioner within two weeks from
the receipt of the application referred to in clause (i) above.
(iv)Â On such details being furnished, the SEIAA shall consider such application on arriving at the life of the project and pass orders within four months.