JOSE JOSEPH Vs. ELDHO MATHEW

JUDGEMENT

(1.) PETITIONERS are residents of the 8th respondent Panchayat. They contend that without licence or other permits, respondents 1 and 2 were conducting quarries. According to them, they made Exts.P1 to P4 complaints which were not even enquired into by the official respondents. Therefore they approached this Court with the following prayers:-

(2.) 1ST respondent has filed a counter affidavit where the allegations against him have all been denied. Along with the counter affidavit, he has produced the quarrying permit issued by the Mining and Geology Department, licence issued by the Panchayat, consent issued by the Pollution Control Board and the licence issued by the Explosives Department as Exts.R1(a), (b), (c) and (d) respectively. Insofar as the 2nd respondent is concerned, he too has filed a counter affidavit producing the licence issued by the Panchayat, the permit issued by the Mining & Geology Department, consent issued by the Pollution Control Board and the Explosives Department as Exts.R2 (a), (b), (c) and (d) respectively. The 8th respondent has also filed a counter confirming the issuance of the licence in favour of the party respondents and according to them, these licences have been issued in compliance with the statutory prescriptions.