M. KAMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are seeking for a direction to Geologist to consider and pass orders on Ext.P7. The petitioners were granted permission by the Revenue Divisional Officer as per Ext.P5 for the removal of sand for the petitioners to construct residential house. Certain conditions have been imposed.

(2.) ONE of the conditions in Ext.P5 is to remit Rs.4,000/ - as royalty which accordingly has been remitted as evidenced by Ext.P6. When the petitioners wanted to remove sand, the 5th respondent informed the petitioners that they could remove the sand only after getting permit from the second respondent. Accordingly, they have moved the Geologist in the matter. Heard the learned Government Pleader. Even though Ext.P7 is an application for the issuance of quarrying permit, normally the petitioners will have to file an application AM for issuance of 'P' forms, for transportation. Therefore there will be a direction to the Geologist to do the needful in the matter in the light of Ext.P5 order which has already been passed by the Revenue Divisional Officer, within a period of ten days from the date of production of a copy of this judgment, along with a copy of the Writ Petition.