L.SAIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition was filed for police protection in the light of Ext.P7 communication dated 16.03.2020 issued by the 6 th respondent - Tahsildar, Kottarakara to the 4th respondent - Deputy Superintendent of Police, Punalur.

(2.) The petitioner submitted Ext.P4 request dated 09.03.2020 before the 6th respondent to conduct a survey and fixation of the boundary of the land comprised in Re.Sy.No. 28/4 and Sy.Nos. 28/3-1 and 28/8 of Nilamel Village in Kottarakkara Taluk. It appears that the puramboke land is situated adjacent to the land referred to in the application. The purpose of such a survey is to produce survey records before the statutory authorities for undertaking quarrying activities.

(3.) The party respondents entered appearance through the counsel and contended that the District Collector had rejected the No Objection Certificate for quarrying. Further, it is submitted that the petitioner has no locus standi to approach the Tahsildar in as much as that proposed quarrying activity is to be done by a company.