M V ABRAHAM Vs. DISTRICT COLLECTOR AND DISTRICT

JUDGEMENT

(1.) The petitioner, who is the owner of a granite quarry and was operating the same on the basis of the license, was forced to stop the operation, because of the 'stop memo' issued by the first respondent. Complying with the instructions, the petitioner filed necessary applications for clearance before the concerned respondents and is now before this Court seeking for issuance of directions to the said respondents to consider the applications preferred by the petitioner for redressal of his grievances.

(2.) The learned Counsel for the petitioner submits that Ext. P2 application has been submitted before the second respondent for granting necessary explosive license, while Ext. P3 application has been preferred before the 4th respondent with regard to the consent to be issued by the Pollution Control Board. The main prayer sought for in the Writ Petition is to direct the above respondents to consider and pass appropriate orders on Exts. P2 and P3 applications.

(3.) Heard the learned Government Pleader appearing for respondents 1, 2 and 5 as well as the learned Standing Counsel appearing for the respondents 3 and 4.