T G SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed for the following reliefs:

(2.) The District Collector has filed several affidavits in the matter. In the affidavit dated 16.12.2009 filed on behalf of the District Collector, it is stated as follows:

(3.) The above statements are recorded. The writ petition is hence disposed of directing the District Collector, Thrissur to ensure that the sand mining in Bharathapuzha river and transportation of sand therefrom are conducted strictly in accordance with the Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001 and the Rules framed thereunder. We make it clear that in the event of any lapse on the part of any of the officers, they shall be made personally liable for the loss caused to the Revenue, apart from other consequences.