AL-JOUF BLUE METAL Vs. ANAKKARA GRAMA PANCHAYAT

JUDGEMENT

(1.) The petitioner, a partnership firm, obtained environmental Clearance and other necessary permits to establish a quarry in Re- survey No.313/2, 313/1B, 314/1 within Anakkara Grama Panchayat.

(2.) The petitioner submitted an application under Section 233 of the Kerala Panchayat Raj Act, 1994 before the Grama Panchayat. This application was submitted on 14.01.2019. The Grama Panchayat rejected the same after a discussion in its meeting held on 16.01.2019. This rejection was within the time as contemplated under Section 233(6) of the Kerala Panchayat Raj Act.

(3.) Thereafter, the petitioner filed another application purportedly under Section 233 of the Kerala Panchayat Raj Act produced as Ext.P7 on 03.05.2019. There was no response on this application. Therefore, the petitioner claims that he is entitled to deemed permit under Section 233(6) of the Kerala Panchayat Raj Act.