ANEESH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner is having licence under the Kerala Minor Mineral Concession Rules for stocking ordinary sand which has expired on 31/03/2012. It is stated that he has applied for renewal in March, 2012 in the prescribed form and so far, no orders have been passed. It is pointed out that the petitioner's sand yard is not situated on the banks of any river.

(2.) LEARNED counsel for the petitioner submitted that in identical circumstances, this Court has issued a direction as per Ext.P2 to consider the application in the light of the specific directions therein.

(3.) THE Judgment Ext.P2 was rendered in the light of the directions issued by this Court in an earlier order, namely, Ext.P3 mentioned therein. For easy reference, I will extract para.3 of Ext.P2.