AMY JOBY Vs. DISTRICT GEOLOGOST

JUDGEMENT

(1.) The case set up in this Writ Petition (Civil) is as follows:

(2.) Heard Sri.V.S.Anumon, learned counsel appearing for the petitioner, Sri.Jestin Mathew, learned Government Pleader appearing for the respondents.

(3.) According to the petitioner, he has obtained Ext.P-1 Building Permit for undertaking construction of an auditorium in the subject property and has also obtained Ext.P-2 Development Permit in that regard from the Grama Panchayat concerned for a total plinth area of 19 Ares (1900 M2) and for excavation of soil he has submitted Ext.P-5 application for quarrying permit before the 1st respondent District Geologist. The complaint of the petitioner is that, the 1st respondent Geologist may insist for production of Environmental Clearance for consideration of Ext.P-5 quarrying permit.