ANIYERI SATHYAN Vs. STATE POLICE CHIEF

JUDGEMENT

(1.) The petitioner claims to have secured all statutory licenses and permits to conduct quarrying operations in property having an extent of 2.1492 hectares comprised in Re-Sy. No. 113/1F of Thriprangottoor Village. He is aggrieved by the obstructions caused by the party respondents and the failure of the police to afford adequate protection. It is in the afore circumstances that the petitioner is before this Court seeking for issuance of directions to the respondents 1 to 3 to grant protection to the petitioner, his employees and staff to carry out the functioning of the quarry.

(2.) The petitioner states that he decided to commence a quarry in the property aforementioned. He is required to obtain multiple clearances and permits from statutory authorities as well as the Local Self Government Institutions. To further his end, he approached the District Environmental Impact Assessment Authority, which authority after considering his request for grant of environmental clearance for the proposed Granite (building stone) quarry and after complying with all formalities, issued Ext.P1 environmental clearance subject to conditions.

(3.) Petitioner relies on Exhibit P2 quarrying lease issued by the Director of Mining and Geology whereby the State Government has granted lease to the petitioner to carry out mining activities in the land scheduled thereunder for a period of six years from 23/11/2018 and ending on 23/11/2024 for the purpose of extracting minor minerals/minerals subject to the terms and conditions contained in the Kerala Minor Mineral Concession Rules, 2015.