CEEYEN STONE CRUSHER Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition was filed challenging Ext.P10 decision of Kinannoor Karinathalam Grama Panchayath on an application to grant a licence to run the quarry. The application was pertaining to the period 2019-2020. This period is over.

(2.) The petitioner obtained environmental clearance and other necessary permits under law for the operation of the quarrying unit. The Panchayath committee took a decision to reject the permit. The purport of the application appears to be under Sec. 233 of the Kerala Panchayat Raj Act, 1994 read with Rule 12 of Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship Activities and Other Services) Rules, 1996.

(3.) The decision of the committee was on 27.01.2020.