PIOUS KURIAN Vs. DIRECTOR,MINING AND GEOLOGY

JUDGEMENT

(1.) The grievance of the petitioners in the writ petition concerns the granite quarry operated by respondents 3 and 4. The petitioners filed W.P.(C)No.13379 of 2020 earlier in respect of the same subject matter and the said writ petition was disposed of in terms of Ext.P1 judgment on 08.07.2020. The operative portion of Ext.P1 judgment reads thus;

(2.) Heard the learned counsel for the petitioners, the learned Government Pleader as also the learned counsel for respondents 3 and 4.

(3.) The learned counsel for respondents 3 and 4 asserts that the report of the second respondent is exhaustive and nothing more needs to be reported.