RAMLA BEEVI A Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner approached this Court challenging the conduct of quarrying operation by the 8th respondent.

(2.) It is contended that environmental clearance has been issued in violation of law. It is, further, contended that the 8th respondent does not possess permit under Section 232 of the Kerala Panchayat Raj Act, 1994 (for short, 'the Act').

(3.) The petitioner, in the above background, seeks the following reliefs: