SAJI SEBASTIAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner seeking for a direction to the respondents 1 and 2 not to stop the quarrying activities of the petitioner, carried out by him in the area covered by Ext.P1.

(2.) THE petitioner is a quarrying lease holder to mine and extract building stones from 0.6500 hectares of Government Tharisu land comprised in survey No.1055/1G of Marady Village in Muvattupuzha Taluk. He has produced Ext.P1 copy of the quarrying lease, Ext.P2 copy of the licence issued under the Explosive Rules, Ext.P3 copy of the licence issued by the Panchayath and Ext.P4 consent by the Pollution Control Board.

(3.) AFTER hearing the learned counsel for the petitioner and the learned Government Pleader, this Court passed an order dated 14.09.2012 wherein the following directions have been issued in paragraph 5: