R GOPINATHA KURUP Vs. GEOLOGIST

JUDGEMENT

(1.) THE petitioner has undertaken the work of construction of a Stadium for the St.Xavier's College, Thumba by removing surface earth in the property belonging to the College in resurvey No.192/1 of Menamkulam village.

(2.) THE averments in the writ petition show that at various stages the authorities had intervened with the execution of the work and the authorities of the college have obtained various clearances also. The first objection came from the Tahsildar who intervened the matter with regard to removal and thereafter he stated that the College authorities obtained permission from the District Collector as per Ext.P1. The same is followed by the authorization given to the petitioner as per Ext.P2. Ext.P3 will show that Possession Certificate and Location Certificate had been issued for enabling the petitioner to execute the work. The petitioner furnished Bank guarantee for the purpose of reclamation of pits as evident from Exts.P4 to P6 and No Objection Certificate has been issued by the Village Officer as per Ext.P7 and finally the petitioner submitted an application as per Ext.P8 for obtaining mining permit.