AI Structured Summary
Not yet generated for this judgment
Judgment
Sathish Ninan, J.
Petitioner is the holder of a quarrying lease. The period of lease expired on 08.12.2020. On 12.02.2021, the State Government issued Ext.P2
Government Order extending the validity period of quarrying permit and lease for a period of one year in the wake of the Covid-19 Pandemic. In the
light of the Government Order, the petitioner submitted Ext.P3 application before the second respondent seeking extension of the period of lease. The
application is yet to be ordered and hence he has approached this Court.
This Court has in its judgments in W.P.(C) Nos.11177/2021, 11664/2021 and 12352/2021 considered the effect of Ext.P2 Government order
and has directed the concerned authorities to consider the applications submitted by the petitioners therein for renewal of the lease taking into account
Ext.P2 Government order, and pass orders. I do not find any reason why a different view has to be taken in this writ petition.
Accordingly the writ petition is disposed of directing the second respondent to consider and pass orders on Ext.P3 application in the light of Ext.P2
Government order and grant extension provided that, the petitioner is otherwise entitled to.